Allahabad High Court
Kalu Sonkar @ Shitendra Sonkar vs State Of U.P. on 23 August, 2022
Bench: Siddharth
HIGH COURT OF JUDICATURE AT ALLAHABAD
?Court No. - 69
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 14916 of 2020
Applicant :- Kalu Sonkar @ Shitendra Sonkar
Opposite Party :- State of U.P.
Counsel for Applicant :- Bharat Singh Pal,Bhavisya Sharma,Sarvesh Kumar Dubey
Counsel for Opposite Party :- G.A., A.Z.Khan, Samir Srivastava
Hon'ble Siddharth,J.
Heard learned counsel for the applicant, Sri R.P. Chandel, Advocate holding brief of Sri Samir Srivastava, learned counsel for the informant and learned A.G.A for the State.
This is second bail application of the applicant. The first bail application of the applicant was rejected by co-ordinate Bench by this court on 21.01.2019 which is not available now. The fresh ground for filing this bail application is that five prosecution witnesses have been examined. Three witnesses who have turned hostile. One prosecution witness has not supported the prosecution case and only one prosecution witness has supported the prosecution case. The applicant is in jail since 17.02.2018 and has no criminal history to his credit.
Counsel for the informant submits that the witnesses of fact have already been examined and only formal witnesses remain to be examined.
On the other hand learned A.G.A has opposed the prayer for bail.
Keeping in view the nature of the offence, evidence, complicity of the accused, submissions of the learned counsel for the parties, larger mandate of the Article 21 of the Constitution of India and the dictum of Apex Court in the case of Dataram Singh Vs. State of U.P. and another reported in (2018) 3 SCC 22 and recent judgment dated 11.07.2022 of the Apex Court in the case of Satendra Kumar Antil vs. C.B.I., passed in S.L.P (Crl.) No. 5191 of 2021 and without expressing any opinion on the merits of the case, the Court is of the view that the applicant has made out a case for bail. The bail application is allowed.
Let the applicant, Kalu Sonkar @ Shitendra Sonkar, involved in S.T. No. 342 of 2018 arising out of Case Crime No. 48 of 2018, under Sections- 302, 504, 506 IPC, Police Station- Khuldabad, District- Allahabad, 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 subject to following conditions. Further, before issuing the release order, the sureties be verified.
(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 as directed by the Court. In 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.
In case, of breach of any of the above conditions, it shall be a ground for cancellation of bail.
Identity, status and residence proof of the applicant and sureties be verified by the court concerned before the bonds are accepted.
Trial court is directed to conclude the trial of the applicant as expeditiously as possible preferably within a period of one year.
Order Date :- 23.8.2022
Rohit
