Allahabad High Court
Smt. Soniya And Another vs State Of U.P. on 21 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. - 11170 of 2022
Applicant :- Smt. Soniya And Another
Opposite Party :- State of U.P.
Counsel for Applicant :- Prabhat Kumar Tiwari
Counsel for Opposite Party :- G.A.,Surendra Kumar Tripathi
Hon'ble Krishan Pahal,J.
Heard Sri Prabhat Kumar Tiwari, learned counsel for the applicants, Sri Surendra Kumar Tripathi, learned counsel for the informant and Sri Aditya Kumar 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 applicants in Case Crime No.367 of 2022, registered under Section 306 IPC at Police Station- Hariparvat, District Agra with a prayer to enlarge them on anticipatory bail.
As per prosecution story, the sister-in-law of the applicants is stated to have entered into love marriage with the deceased person and the same was stated to have been objected by the applicants and other family members of both the persons. The applicants are stated to have tormented him and are stated to have subjected him to cruelty drawing the husband of Muskan to commit suicide on 30.07.2022.
Learned counsel for the applicants has stated that both of them are the sister-in-law of the deceased person and have nothing to do with the deceased person. Both live with their husbands at Mathura. There is nothing on record to suggest that the applicants have committed the said offence. There are general allegations in the FIR which are not substantiated by any cogent material. The FIR is delayed by about 7 days and there is no explanation of the said delay caused. There are no criminal antecedents of the applicants. Several other submissions have been made on behalf of the applicants to demonstrate the falsity of the allegations made against them. The circumstances which, as per counsel, led to the false implication of the applicants have also been touched upon at length. Learned counsel for the applicants undertakes that they have co-operated in the investigation and are 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. and learned counsel for the informant have vehemently opposed the anticipatory bail application but unable to dispute the submissions raised by the learned counsel for the applicants.
On due consideration to the arguments advanced by learned counsel for the applicants as well as learned A.G.A. and considering the nature of accusations and antecedents of the applicants, the applicants are 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 applicants 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 applicants is allowed. Let the accused-applicants- Smt. Soniya and Vaishali be released forthwith in the aforesaid case crime (supra) on anticipatory bail till the conclusion of trial on furnishing a personal bond 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 applicants shall make themselves available for interrogation by a police officer as and when required;
2. that the applicants 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 or tamper with the evidence;
3. that the applicants shall not leave India without the previous permission of the court;
4. that in case charge-sheet is submitted the applicants shall not tamper with the evidence during the trial;
5. that the applicants shall not pressurize/ intimidate the prosecution witness;
6. that the applicants 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 :- 21.12.2022
Ravi Kant
