Allahabad High Court
Pushpendra @ Neetu @ Raj @ Sushil @ ... vs State Of U.P. on 8 August, 2022
Bench: Siddharth
HIGH COURT OF JUDICATURE AT ALLAHABAD
?Court No. - 76
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 31489 of 2022
Applicant :- Pushpendra @ Neetu @ Raj @ Sushil @ Guru Ji
Opposite Party :- State of U.P.
Counsel for Applicant :- Akhilesh Kumar Pandey,Shreesh Bahadur Tripathi
Counsel for Opposite Party :- G.A.
Hon'ble Siddharth,J.
Heard learned counsel for the applicant and learned A.G.A for the State.
There is allegation in the FIR that named accused person, Anamika Shukla, obtained fraudulent appointment on the post of Assistant Teacher. The statement of the brother of victim was recorded wherein he has named the applicant as the person who took his sister to the employees of education department for getting her appointed as Anamika Shukla and thereafter fabricated appointment letter was given to her. The applicant is alleged to have demanded Rs. 50,000/- for the purpose of securing the aforesaid job in favour of Supriya.
Counsel for the applicant submits that the main culprit were employees of the education department. The applicant has been falsely implicated in this case. He is neither the employee of education department nor had any role in the appointment of Supriya as Anamika Shukla. The applicant is in jail since 16.06.2020 and has criminal history of one case explained in affidavit in support of the bail application.
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, Pushpendra @ Neetu @ Raj @ Sushil @ Guru Ji, involved in Case Crime No. 191 of 2020, under Sections- 420, 467, 468, 471 IPC, Police Station- Soro, District- Kasganj, 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.
Order Date :- 8.8.2022 / Rohit
