Allahabad High Court
Nanhey Lal @ Raju vs State Of U.P. on 5 December, 2022
Bench: Krishan Pahal
HIGH COURT OF JUDICATURE AT ALLAHABAD
?Court No. - 78
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 11990 of 2022
Applicant :- Nanhey Lal @ Raju
Opposite Party :- State of U.P.
Counsel for Applicant :- Dileep Singh Yadav
Counsel for Opposite Party :- G.A.
Hon'ble Krishan Pahal,J.
Heard Sri Dileep Singh Yadav, learned counsel for the applicant and Sri Vibhav Anand Singh, learned A.G.A. for the State as well as perused the record.
The present anticipatory bail application has been filed on behalf of the applicant in Case Crime No.400 of 2022, registered under Section 306 IPC at Police Station- Saurikh, District Kannauj with a prayer to enlarge him on anticipatory bail.
As per prosecution story, the deceased is said to have committed suicide on 12.09.2022 and a suicide note was found from him indicating that he has committed the said suicide because of applicant, Aman and Bikku.
Learned counsel for the applicant has stated that the applicant has been falsely implicated in the present case. There was a love affair between the daughter of the applicant and the deceased person and the applicant had opposed the said relation owing to the compulsion that both the parties belong to the same family tree and village. The said relation would be against the custom of the society. Learned counsel has further stated that the suicide note itself indicates that there were other reasons of the disillusionment of the deceased person. The applicant is not a previous convict and has no criminal antecedents to his credit. Several other submissions have been made on behalf of the applicant to demonstrate the falsity of the allegations made against him. The circumstances which, as per counsel, led to the false implication of the applicant have also been touched upon at length. Learned counsel for the applicant undertakes that he has co-operated in the investigation and is ready to do so in trial also failing which the State can move appropriate application for cancellation of anticipatory bail.
Per contra, learned A.G.A. has vehemently opposed the anticipatory bail application on the ground that there are allegations against the applicant, but could not controvert the fact that the element of abettement is found missing in the suicide note.
On due consideration to the arguments advanced by learned counsel for the applicant as well as learned A.G.A. and considering the nature of accusations and antecedents of the applicant, the applicant is liable to be enlarged on anticipatory bail in view of the judgment of Supreme Court in the case of "Sushila Aggarwal Vs. State (NCT of Delhi), (2020) 5 SCC 1". The future contingencies regarding the anticipatory bail being granted to applicant shall also be taken care of as per the aforesaid judgment of the Apex Court.
In view of the above, the anticipatory bail application of the applicant is allowed. Let the accused-applicant- Nanhey Lal @ Raju be released forthwith in the aforesaid case crime (supra) on anticipatory bail till the conclusion of trial on furnishing a personal and two sureties each in the like amount to the satisfaction of the Station House Officer of the Police Station concerned/court concerned with the following conditions:-
1. that the applicant shall make himself available for interrogation by a police officer as and when required;
2. that 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 him from disclosing such facts to the court or to any police officer or tamper with the evidence;
3. that the applicant shall not leave India without the previous permission of the court;
4. that in case charge-sheet is submitted the applicant shall not tamper with the evidence during the trial;
5. that the applicant shall not pressurize/ intimidate the prosecution witness;
6. that the applicant shall appear before the trial court on each date fixed unless personal presence is exempted;
7. that in case of breach of any of the above conditions the court below shall have the liberty to cancel the bail.
It is made clear that observations made hereinabove are exclusively for deciding the instant anticipatory bail application and shall not affect the trial.
Order Date :- 5.12.2022
Ravi Kant
