Allahabad High Court
Adnan vs State Of U.P. And Another on 29 August, 2022
Bench: Suresh Kumar Gupta
HIGH COURT OF JUDICATURE AT ALLAHABAD
?Court No. - 71
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 7417 of 2022
Applicant :- Adnan
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Pushpendra Singh
Counsel for Opposite Party :- G.A.
Hon'ble Suresh Kumar Gupta,J.
Heard learned counsel for the applicant, the learned Additional Government Advocate for the State and perused the record.
The present application has been moved seeking anticipatory bail in Complaint Case No. 0179 of 2021, (Deviram vs. Fakruddin & Ors.), under Sections 323, 324, 504, 506, 354B, 392 I.P.C., Police Station Kotwali Nagar, District Bulandshahr with the prayer that in the event of arrest, applicant may be released on bail.
Learned counsel for the applicant submits that applicant is innocent and has been falsely implicated in the present case due to ulterior motive. The applicant has not committed any offence as alleged in the complaint. It is further submitted that earlier the father of the applicant lodged an FIR as case crime No.22 of 2019, U/s 147/148/323/326/307/406/420/467/468/471/504/506 IPC at Police Station Sikandrabad, Bulandshahr against the complainant on 12.1.2019 in which the father of the applicant got grievous injury. Due to this and to create pressure on the applicant, the complaint case was filed on 13.11.2019 against the applicant. Thereafter, the trial court passed summoning order on the basis of statements of the complainant and witness recorded U/s 200 & 202 CrPC respectively. It is further submitted that no one got injury in the alleged incident. Thus, no offence is made out against the applicant.
It is further submitted that the co-accused, namely, Fakruddin has already been granted anticipatory bail by a co-ordinate Bench of this Court in Criminal Misc. Anticipatory Bail Application No. 5097 of 2022, hence the present applicant is also entitled for anticipatory bail on the ground of parity. The applicant is ready to cooperate in the trial and undertakes that if he is granted anticipatory bail, he shall not misuse the liberty of the same.
Learned A.G.A. has opposed the prayer for bail, but could not dispute the above facts.
It may be stated that in case of Siddharam Satlingappa Mhetre v. State of Maharashtra, (2011) 1 SCC 694, it has been held by Hon'ble Supreme Court that while deciding anticipatory bail, Court must consider nature and gravity of accusation, antecedent of accused, possibility of accused to flee from justice and that Court must evaluate entire available material against the accused carefully and that the exact role of the accused has also to be taken into consideration.
In the instant case, considering the settled principles of law regarding anticipatory bail, submissions of the learned counsel for the parties, nature of accusation, role of applicant and all attending facts and circumstances of the case, without expressing any opinion on merit of the case, a case for anticipatory bail is made out.
The anticipatory bail application is allowed.
In the event of arrest, the applicant- Adnan involved in the aforesaid case crime shall be released on anticipatory bail till conclusion of trial on furnishing a personal bond with two sureties each in the like amount to the satisfaction of the trial court concerned with the following conditions:-
(1) The applicant shall co-operate with the Investigating Officer during investigation and shall report to the Investigating Officer as and when required for the purpose of conducting investigation;
(2) The applicant shall not, directly or indirectly, make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade them from disclosing such facts to the Court or to any police officer; and
(3) The applicant shall not leave the country during the currency of trial without prior permission from the concerned trial Court.
(4) The applicant shall surrender his passport, if any, to the concerned Court forthwith. His passport will remain in custody of the concerned Court.
(5) The applicant shall file an undertaking to the effect that he shall not seek any adjournment on the dates fixed for evidence and 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 to ensure presence of the applicant.
(6) In case, the applicant misuses the liberty of bail, the Court concerned may take appropriate action in accordance with law and judgment of Apex Court in the case of Sushila Aggarwal vs. State (NCT of Delhi)- 2020 SCC Online SC 98.
(7) 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.
In default or misuse of any of the conditions, the Public Prosecutor/ Investigating Officer/complainant is at liberty to file appropriate application for cancellation of anticipatory bail granted to the applicant.
Order Date :- 29.8.2022
Shravan
