Allahabad High Court
Guddu vs State Of U.P. on 8 July, 2019
Bench: Manju Rani Chauhan
HIGH COURT OF JUDICATURE AT ALLAHABAD
?Court No. - 78
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 26984 of 2019
Applicant :- Guddu
Opposite Party :- State Of U.P.
Counsel for Applicant :- Jamwant Maurya
Counsel for Opposite Party :- G.A.
Hon'ble Mrs. Manju Rani Chauhan,J.
Heard Sri Jamwant Maurya, learned counsel for the applicant and Sri P.K. Shahi, learned counsel for the State as well as perused the material on record.
The present bail application has been filed by the applicant-Guddu with a prayer to enlarge him on bail in Case Crime No. 236 of 2019, under Sections 147, 148, 149, 307, 323, 504 and 506 I.P.C., Police Station-Vrindwavan, District-Mathura, during the pendency of the trial.
It is argued by the learned counsel for the applicant that it is a case of sudden quarrel in which Chandrapal hit Soniya by iron rod on her head and the injury caused to Udal by the co-accused Kewal by iron rod, whereas Suraj and Mahendra used lathi and Anil and Guddu (applicant) used stones on the injured persons. The injury sustained by the injured-Indal is simple in nature, whereas the injury sustained by the injured-Soniya on her head is grievous in nature. The case of the applicant is distinguishable from that of the other co-accused against whom there is specific allegation of causing injury to the injured-Soniya. It has further been argued by the learned counsel for the applicant that the co-accused, namely, Kewal who has been assigned the role of causing injury to the injured-Indal has already been enlarged on bail by this Bench vide order dated 5th July, 2019 passed in Criminal Misc. Bail Application No. 26778 of 2019. The case of the present applicant, who has been assigned general of causing injuries to the injured by stones, is on better footing to that of the aforesaid. As such the present applicant is liable to be enlarged on bail. The applicant has no criminal antecedents to his credit except the present one. It is next contended that there is no possibility of the applicant of fleeing away from the judicial process or tampering with the witnesses and in case, the applicant is enlarged on bail, the applicant shall not misuse the liberty of bail. The applicant is in jail since 9th April, 2019.
Per contra, the learned A.G.A. has opposed the bail prayer of the applicant by contending that the innocence of the applicant cannot be adjudged at pre trial stage, therefore, he does not deserves any indulgence. In case the applicant is released on bail he will again indulge in similar activities and will misuse the liberty of bail. However, the learned A.G.A. could not dispute the factual submissions as urged by the learned counsel for the applicant.
Considering the facts and circumstances of the case, submissions made by learned counsel for the parties and the material on record as well as the dictum of Apex Court in the case of Dataram Singh Vs. State of U.P. & Another reported in (2018) 3 SCC 22 and without expressing any opinion on merit of the case, let the applicant involved in aforesaid case crime be released on bail on his furnishing a personal bond and two local sureties each of the like amount to the satisfaction of the court concerned, subject to 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.
(Manju Rani Chauhan, J.)
Order Date :- 8.7.2019
Sushil/-
