Allahabad High Court
Devashish Dutt vs State Of U.P. on 17 October, 2016
Bench: Ashwani Kumar Mishra
HIGH COURT OF JUDICATURE AT ALLAHABAD
?Court No. - 33
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 35108 of 2016
Applicant :- Devashish Dutt
Opposite Party :- State Of U.P.
Counsel for Applicant :- Arvind Srivastava
Counsel for Opposite Party :- G.A.
Hon'ble Ashwani Kumar Mishra, J.
Heard learned counsel for the applicant and the learned A.G.A for the State and perused the record.
The present bail application has been filed by the applicant in Case Crime No. 1232 of 2016, under Sections 376, 377, 313, 506 I.P.C, Police Station ? Indirapuram, District ? Ghaziabad, with the prayer to enlarge him on bail.
The submission of the learned counsel for the applicant is that applicant was in live-in relation with the lady with her consent and after a prolong period of more than a year, first information report has been lodged. It is further contended that the complainant was a final year student of engineering course and mere fact that no complaint was lodged during this long period of live-in relationship, the applicant's contention that she was consenting partner could not be discarded. It has been submitted that the applicant is innocent with no previous criminal history and is in jail since 30.07.2016 and, in case he is enlarged on bail, he will not misuse the liberty of bail.
Learned A.G.A has opposed the prayer for grant of bail to the applicant, but could not point out anything material to the contrary.
Considering the facts and circumstances of the case as also the submissions made, without commenting upon merits of the case, I am of the opinion that the applicant is entitled to be released on bail on the ground of parity.
Let the applicant - Devashish Dutt 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 subject to following additional conditions, which are being imposed in the interest of justice :-
i. The applicant shall not tamper with the evidence or threaten the witnesses.
ii. 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.
iii. The applicant shall remain present before the trial court on each date fixed, either personally or through his counsel. In case case of his absence, without sufficient cause, the trial court may proceed against him under Section 229-A of the Indian Penal Code.
iv. 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.
v. 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 :- 17.10.2016.
Vinod.
