Kushmi Lal @ Sukhmi Lal vs State Of U.P.
2019 Latest Caselaw 6083 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 12
 

 
Case :- BAIL No. - 6541 of 2019
 

 
Applicant :- Kushmi Lal @ Sukhmi Lal
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Ajeet Kumar
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Mrs. Rekha Dikshit,J.

Heard learned counsel for the applicant, learned AGA for the State and perused the record.

Learned counsel for the applicant submitted that the accused applicant has falsely been implicated in the present case. It has further been submitted that no internal or external injury was found on the body of the prosecutrix during medical examination. There are major contradictions in the statement of the prosecutrix recorded under Sections 161 and 164 Cr.P.C. It has also been submitted that the story narrated by the prosecutrix in her statement recorded under Section 164 Cr.P.C. appears to be highly improbable. The accused-applicant is languishing in jail since 27.3.2019 having no criminal history. It is further submitted that there is no possibility of the applicant of fleeing away from judicial custody or tampering with the witnesses. In case the applicant is enlarged on bail, he shall not misuse the liberty of bail.

Learned A.G.A. opposed the prayer for bail but could not dispute the aforesaid facts as argued by the learned counsel for the applicant.

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,Kushmi Lal @ Sukhmi Lal, involved in Case Crime No.124 of 2019, under Sections 376 and 506 IPC, Police Station - Safdarganj, District - Barabanki, be released on bail on his furnishing a personal bond and two sureties each in the like amount to the satisfaction of the court concerned with the following conditions which are being imposed in the interest of justice:-

(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 :- 9.7.2019

KR