Allahabad High Court
Firoz @ Babbu vs State Of U.P. on 9 August, 2016
Bench: Pratyush Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD
?Court No. - 43
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 25189 of 2016
Applicant :- Firoz @ Babbu
Opposite Party :- State Of U.P.
Counsel for Applicant :- Shams Uz Zaman
Counsel for Opposite Party :- G.A.
Hon'ble Pratyush Kumar,J.
Heard learned counsel for applicant, learned A.G.A. and perused the record.
This bail application has been preferred by the accused-applicant, Firoz alias Babbu, who is involved in Case Crime No.218 of 2015, under Sections 302 I.P.C, P.S. Rajabpur, District- J.P. Nagar.
Learned counsel for the applicant in support of his prayer for bail submits that applicant is innocent and he has been falsely implicated in the present case. He further submits that there is no evidence against the present applicant to show his involvement in the crime except the alleged recovery of weapon (Kulhadi) used in the murder. He further submits that the murder had taken place at 1.00 a.m on 3/4,10.2015. The alleged recovery has been made on 5.1.2016. He further submits that against the present applicant the only allegation is about motive but he submits that the relation of the deceased with her second wife were strained who had illicit relationship with other person and used to live in her Mayaka. He further submits that the applicant is a young person and 22 years of age. He has permanent residence. He has no previous history. He is not likely to be abscond.
On behalf of State the bail has been opposed.
In view of the facts and circumstances of the case, submissions made by learned counsel for both sides and going through the record, without commenting on the merits of the case, I find it a fit case for bail.
Let applicant, Firoz alias Babbu be released on bail in the aforesaid case crime number on his furnishing a personal bond and two reliable sureties of 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, if 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 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 default of this condition is deliberate or without sufficient cause, then it shall be open for the trial court to treat such default as abuse of liberty of his bail and proceed against him in accordance with law.
Order Date :- 9.8.2016
G.S
