Allahabad High Court
Nand Lal Pasi vs State Of U.P. on 30 April, 2015
Bench: Ramesh Sinha
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
?Court No. - 17
Case :- BAIL No. - 7508 of 2014
Applicant :- Nand Lal Pasi
Opposite Party :- State Of U.P.
Counsel for Applicant :- Vivek Manishi Shukla,Ajeet Kumar Singh
Counsel for Opposite Party :- Govt.Advocate
Hon'ble Ramesh Sinha,J.
Heard Sri Ajeet Kumar Singh, learned counsel for the applicant and Sri Alok Mohan Verma, learned A.G.A. appearing for the State and perused the record.
It has been contended by the learned counsel for the applicant that the incident has taken place on 21.7.2014. The dead body of the deceased was recovered on 29.8.2014 after eight days of the incident from a Chak road and the F.I.R. of the same was lodged on the same very day. He submits that the applicant was named in the F.I.R. only on account of suspicion. He submits that co-accused Pale, who was arrested by the police on 26.7.2014 in his statement has stated that the applicant has caught hold the deceased and he has assaulted him. The cause of death of the deceased is throttling. No incriminating article has been recovered either from the possession of the applicant or on his pointing out. The applicant has no other reported criminal antecedent. The applicant is in jail since 8.8.2014.
Learned A.G.A. opposed the prayer for bail.
Without expressing any opinion on the merits of the case and considering the nature of accusation and the severity of punishment in case of conviction and the nature of supporting evidence, reasonable apprehension of tempering of the witnesses and prima facie satisfaction of the Court in support of the charge, the applicant is entitled to be released on bail in this case.
Let the applicant Nand Lal Pasi involved in Case Crime No. 510 of 2014 under Section 302 I.P.C., police station Kheri, District Lakhimpur Kheri be released on bail on his furnishing a personal bond with two sureties each in the like amount to the satisfaction of the court concerned with the following conditions.
(i) The applicant shall file an undertaking to the effect that he shall not seek any adjournment on the dates fixed for evidence when the witnesses are present in court. In case of default of this condition, it shall be open for the trial court to treat it as abuse of liberty of bail and pass orders in accordance with law.
(ii) The applicant shall remain present before the trial court on each date fixed, either personally or through his counsel. In case of his absence, without sufficient cause, the trial court may proceed against him under Section 229-A of the Indian Penal Code.
(iii) In case, the applicant misuses the liberty of bail during trial and in order to secure his presence proclamation under Section 82 Cr.P.C. is issued and the applicant fails to appear before the court on the date fixed in such proclamation, then, the trial court shall initiate proceedings against him, in accordance with law, under Section 174-A of the Indian Penal Code.
(iv) The applicant shall remain present, in person, before the trial court on the dates fixed for (i) opening of the case, (ii) framing of charge and (iii) recording of statement under Section 313 Cr.P.C. If in the opinion of the trial court absence of the applicant is deliberate or without sufficient cause, then it shall be open for the trial court to treat such default as abuse of liberty of bail and proceed against him in accordance with law.
Order Date :- 30.4.2015
shiraz
