Allahabad High Court
Ram Manoj vs State Of U.P. on 19 December, 2022
Bench: Siddharth
HIGH COURT OF JUDICATURE AT ALLAHABAD
?Court No. - 51
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 54592 of 2022
Applicant :- Ram Manoj
Opposite Party :- State of U.P.
Counsel for Applicant :- Gaurav Kakkar
Counsel for Opposite Party :- G.A.,G.S. Chauhan,Sunil Kumar Yadav
Hon'ble Siddharth,J.
Supplementary affidavit filed by learned counsel for the applicant is taken on record.
Heard learned counsel for the applicant; Shri G.S. Chauhan, learned counsel for the informant and learned A.G.A.
The instant bail application has been filed on behalf of the applicant, Ram Manoj, with a prayer to release him on bail in Case Crime No. 205 of 2022, under Sections 147, 148, 149, 307, 323, 506, 188 IPC Police Station Moth, District- Jhansi, during pendency of trial.
There is allegation against the applicant of causing injuries by Lathi and Danda to the injured with intention to kill after forming illegal assembly with common object. Learned counsel for the applicant has submitted that there are three lacerated wounds caused by lathi and one fracture was found on the head of the injured. Who out of three persons have caused the aforesaid injury of fracture to the injured is not clear.No specific role has been assigned to the applicant. The applicant is in jail since 11.11.2022 and has criminal history of two cases to his credit.
Learned A.G.A. and learned counsel for the informant have opposed the bail prayer of the applicant but could not dispute the aforesaid facts.
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, considering 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 considering 5-6 times overcrowding in jails over and above their capacity by the under trials 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 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.
1. The applicant shall not tamper with the prosecution evidence by intimidating/ pressurizing the witnesses, during the investigation or trial.
2. The applicant shall cooperate in the trial sincerely without seeking any adjournment.
3. The applicant shall not indulge in any criminal activity or commission of any crime after being released on bail.
4. 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;
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. 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 case of breach of any of the above conditions, it shall be a ground for cancellation of bail.
Order Date :- 19.12.2022
Atul kr. sri.
