Allahabad High Court
Pankaj Kumar Singh vs State Of U.P. on 20 July, 2022
Bench: Suresh Kumar Gupta
HIGH COURT OF JUDICATURE AT ALLAHABAD
?Court No. - 74
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 4951 of 2022
Applicant :- Pankaj Kumar Singh
Opposite Party :- State of U.P.
Counsel for Applicant :- Sunil Kumar Singh
Counsel for Opposite Party :- G.A.
Hon'ble Suresh Kumar Gupta,J.
Heard learned counsel for the applicant, the learned Additional Government Advocate for the State and perused the record.
This anticipatory bail application under section 438 Cr.P.C. has been moved seeking anticipatory bail in Case Crime No. 55 of 2021, under sections- 147, 148, 149, 308, 323, 504, 506 IPC, Police Station Bansdih Road, District Ballia.
Learned counsel for the applicant submits that applicant is innocent and has been falsely implicated in the present case due to ulterior motive. The applicant has not committed any offence as alleged in the FIR. It is further submitted that earlier on 20.4.2021, an FIR was lodged from the applicant's side namely, Vinod Kumar Singh as Case Crime No. 54 of 2021 U/s 147/148/149/324/323/504/506/308 IPC. As counterblast, the present FIR was lodged by the first informant. Although the applicant is named in the FIR, but no specific role for inflicting injury was assigned to the applicant. A perusal of the injury report indicates that no any grievous injury was found on vital part of the body of the injured.
It is further submitted by the learned counsel that the co-accused persons have already been granted anticipatory bail by a coordinate bench of this Court in Criminal Misc. Anticipatory Bail Application No. 10446 of 2021. Therefore, the applicant is entitled for anticipatory bail. It is further submitted that charge-sheet has already been filed against the applicant. However, no offence is made out against the applicant. The applicant has no previous criminal history and he is ready to cooperate in the trial.
Learned A.G.A. has opposed the prayer for bail, but could not dispute the above facts.
It may be stated that in case of Siddharam Satlingappa Mhetre v. State of Maharashtra, (2011) 1 SCC 694, it has been held by Hon'ble Supreme Court that while deciding anticipatory bail, Court must consider nature and gravity of accusation, antecedent of accused, possibility of accused to flee from justice and that Court must evaluate entire available material against the accused carefully and that the exact role of the accused has also to be taken into consideration.
In the instant case, considering the settled principles of law regarding anticipatory bail, submissions of the learned counsel for the parties, nature of accusation, role of applicant and all attending facts and circumstances of the case, without expressing any opinion on merit of the case, a case for anticipatory bail is made out.
The anticipatory bail application is allowed.
In the event of arrest, the applicant- Pankaj Kumar Singh involved in the aforesaid case crime shall be released on anticipatory bail on furnishing a personal bond with two sureties each in the like amount to the satisfaction of the trial court concerned with the following conditions:-
(1) The applicant shall co-operate with the Investigating Officer during investigation and shall report to the Investigating Officer as and when required for the purpose of conducting investigation;
(2) 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 them from disclosing such facts to the Court or to any police officer; and
(3) The applicant shall not leave the country during the currency of trial without prior permission from the concerned trial Court.
(4) The applicant shall surrender his passport, if any, to the concerned Court forthwith. His passport will remain in custody of the concerned Court.
(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) In case, the applicant misuses the liberty of bail, the Court concerned may take appropriate action in accordance with law and judgment of Apex Court in the case of Sushila Aggarwal vs. State (NCT of Delhi)- 2020 SCC Online SC 98.
(7) 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 default or misuse of any of the conditions, the Public Prosecutor/ Investigating Officer/ first informant-complainant is at liberty to file appropriate application for cancellation of anticipatory bail granted to the applicant.
Order Date :- 20.7.2022
Shravan
