Allahabad High Court
Vishal Rajput vs State Of U.P. Through Its ... on 15 December, 2022
Bench: Sanjay Kumar Pachori
HIGH COURT OF JUDICATURE AT ALLAHABAD
?Court No. - 65
Case :- CRIMINAL APPEAL No. - 973 of 2022
Appellant :- Vishal Rajput
Respondent :- State Of U.P. Through Its Secretary (Home), U.P. And Another
Counsel for Appellant :- Sheikh Moazzam Inam,Mohammad Asif,Rajeev Kumar Singh Parmar,Satya Dheer Singh Jadaun
Counsel for Respondent :- G.A.,Ram Prasad Kanaujiya
Hon'ble Sanjay Kumar Pachori,J.
Heard ShriRajeev Kumar Singh Parmar, learned counsel for the appellant, Sri Ram Prasad Kanaujiya, learned counsel for the respondent no. 2 and Shri Om Prakash Dwivedi, learned A.G.A. for the State.
The present criminal appeal under Section 14-A(2) Scheduled Castes & Scheduled Tribes (Prevention of Atrocities) Act has been filed by the appellant Vishal Rajput to set aside the impugned order dated 15.01.2022 whereby the Special Judge (SC/ST Act), Kanpur Nagar has rejected the bail application No. 4552 of 2021 of the appellant moved by him in Case Crime No. 920 of 2021, under Sections 147, 324, 506, 307 of I.P.C. and Section 3(2)(v), of SC/ST Act, Police Station- Chakeri District- Kanpur Nagar.
Brief facts of the case are that the first information report dated 23.09.2021 was lodged by sister of the injured against the appellant and three other named and unknown person stating that on 22.09.2021 at about 10:30 P.M. the appellant and other co-accused persons assaulted her brother by chopper, bricks and abused her brother with caste derogatory words.
After lodging the first information report, medical examination of the injured Dheeraj Kumar was conducted on 23.09.2021. As per medical report three lacerated wound were found on the person of the injured on skull and as per C.T. Scan report depressed fracture was seen in right parietal region. Soft tissue scalp and facial injuries are present. After recording the statements of the other prosecution witnesses, charge sheet had been submitted against the appellant and three named persons on 16.01.2022. The appellant was arrested on 22.11.2021.
Learned counsel for the appellant submits that the appellant is innocent and has been falsely implicated in the present case due to ulterior motive. It is further submitted that as per the medical report of the injured dated 23.09.2021, no time was mentioned at which the medical examination was conducted. It is further submitted that general role of committing marpit has been assigned to the appellant and the other co-accused persons. There is no injury of firearm. It is further submitted that there is no specific role or involvement has been attributed to the appellant.
It is further submitted that the appellant is languishing in jail since 22.11.2021. The appellant has no criminal history.
It is further submitted that there is no possibility of the appellant of fleeing away after being released on bail or tampering with the witnesses. In case the appellant is enlarged on bail, he shall not misuse the liberty of bail.
Per contra, learned A.G.A. as well as learned counsel for the respondent no. 2 have supported the order passed by the Special Judge and vehemently opposed the prayer for grant of bail to the applicant. But he could not point out any material to the contrary. He further submits that in case the applicant is released on bail, he will again indulge in similar activities and will misuse the liberty of bail.
After considering the facts of the present case it prima facie appears that;
(a) General role of committing marpit has been assigned to the appellant and the other co-accused persons;
(b) There is no specific role or involvement has been attributed to the appellant;
(c) The appellant is languishing in jail since 22.11.2021;
It is a settled law that while granting bail, the court has to keep in mind the nature of accusation, the nature of the evidence in support thereof, the severity of the punishment which conviction will entail, the character of the accused, the circumstances which are peculiar to the accused, his role and involvement in the offence, his involvement in other cases and reasonable apprehension of the witnesses being tampered with.
Taking into account the totality of facts and keeping in mind, the ratio of the Apex Court's judgment in the case of State of Rajasthan v. Balchand @ Baliay (1977) 4 SCC 308, Gudikanti Narasimhulu And Ors., v. Public Prosecutor, High Court Of Andhra Pradesh, AIR 1978 SC 429, Ram Govind Upadhyay v. Sudarshan Singh & Ors., (2002) 3 SCC 598, Prasanta Kumar Sarkar v. Ashis Chatterjee & Anr., (2010) 14 SCC 496 and Mahipal v. Rajesh Kumar & Anr., (2020) 2 SCC 118, the larger interest of the public/State and other circumstances, but without expressing any opinion on the merits, I am of the view that it is a fit case for grant of bail. Hence, the present criminal appeal is allowed and impugned order dated 15.01.2022 is set aside.
Let appellant/applicant, Vishal Rajput be released on bail in the aforesaid case crime number on his furnishing a personal bond and two reliable sureties each in the like amount to the satisfaction of the court concerned subject to the following conditions:
(i) 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.
(ii) The applicant shall not pressurize/intimidate the prosecution witnesses.
(iii) 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 of Cr.P.C.
(iv) 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 the trial court.
(v) The applicant shall remain present before the trial court on each date fixed, either personally or through his counsel.
(vi) The applicant shall not indulge in any criminal activity or commission of any crime after being released on bail.
In case of breach of any of the above conditions, it shall be a ground for cancellation of bail. If in the opinion of the trial court that 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 in accordance with law.
The trial court may make all possible efforts/endeavour and try to conclude the trial expeditiously in accordance with law after the release of the applicant, if there is no other legal impediment.
It is made clear that the observations made in this order are limited to the purpose of determination of this bail application and will in no way be construed as an expression on the merits of the case. The trial court shall be absolutely free to arrive at its independent conclusions on the basis of evidence led unaffected by anything said in this order.
The party shall file computer generated copy of such order downloaded from the official website of High Court Allahabad, self attested by the applicant along-with a self attested identity proof of the said person (preferably Aadhar Card) mentioning the mobile number to which the said Aadhar Card is linked ;
The concerned Court/Authority/Official shall verify the authenticity of such computerized copy of the order from the official website of High Court Allahabad and shall make a declaration of such verification in writing.
Order Date :- 15.12.2022
Ishan
