Allahabad High Court
Rais @ Bihari vs State Of U.P. Through Secratery ... on 27 July, 2022
Bench: Siddharth
HIGH COURT OF JUDICATURE AT ALLAHABAD
?Court No. - 76
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 22139 of 2022
Applicant :- Rais @ Bihari
Opposite Party :- State Of U.P. Through Secratery Home
Counsel for Applicant :- Avnish Kumar Srivastava
Counsel for Opposite Party :- G.A.,Janardan Prasad Tripathi
Hon'ble Siddharth,J.
Heard learned counsel for the applicant, Sri Janardan Prasad Tripathi, learned counsel for the informant and learned A.G.A for the State.
There is allegation in the FIR against the applicant that he has caused a stab injury on the waist of the injury with intention to kill.
Counsel for the applicant has pointed out to the FIR and the statement of the injured which shows that both are meat sellers and dispute took place on account of injured selling meat at lower price than the applicant and after some heated exchange of words it is alleged that the applicant has caused injury to the injured.
Learned counsel for the applicant submits that there was no intention to cause murder of the informant. The dispute took place all of sudden and resulted into causing of alleged injury to the injured. From ultrasound report of the injured, the ultrasound findings have been found to be normal. No internal damage has been caused to the injured. The applicant is in jail since 26.03.2022 and has no criminal history to his credit.
On the other hand learned A.G.A has opposed the prayer for bail.
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 and 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 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, Rais @ Bihari, involved in Case Crime No. 27 of 2022, under Sections- 307 and 506 IPC, Police Station- Rorawar, District- Aligarh, 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.
(i) The applicant shall not tamper with the evidence or threaten the witnesses.
(ii) 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 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.
(iii) The applicant shall remain present before the Trial Court on each date fixed, either personally or as directed by the Court. In case of his absence, without sufficient cause, the Trial Court may proceed against him under Section 229-A of the Indian Penal Code.
(iv) In case the applicant misuses the liberty of bail during trial and in order to secure his presence, proclamation under Section 82 Cr.P.C. is issued and the applicant fails to appear before the Court on the date fixed in such proclamation then the Trial Court shall initiate proceedings against him in accordance with law under Section 174-A of the Indian Penal Code.
(v) 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 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 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.
Identity, status and residence proof of the applicant and sureties be verified by the court concerned before the bonds are accepted.
Order Date :- 27.7.2022
Rohit
