Allahabad High Court
Sudhir Kumar Srivastava vs State Of U.P. on 30 May, 2022
Bench: Neeraj Tiwari
HIGH COURT OF JUDICATURE AT ALLAHABAD
?Court No. - 84
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 3156 of 2022
Applicant :- Sudhir Kumar Srivastava
Opposite Party :- State of U.P.
Counsel for Applicant :- Sachin Dubey,Jai Singh
Counsel for Opposite Party :- G.A.
Hon'ble Neeraj Tiwari,J.
Heard learned counsel for the applicant and learned AGA for the State.
This anticipatory bail application (under section 438 Cr.P.C.) has been moved seeking bail in Case Crime No. 251 of 2018, under sections 3/7 of Essential Commodities Act read with section 420 IPC and section 66D of IT Act, Police Station -Kotwali, District- Kanpur Nagar, during the pendency of investigation.
Learned counsel for the applicant submitted that applicant has been falsely implicated in the present case. He next submitted that applicant was working as Supply Inspector and now he has been superannuated from service. During the course of service, his Government Login ID was misused by certain shop dealers, which was investigated and applicant was directed by the ADM, Kanpur Nagar to recover the said amount from those shop dealers. It is further submitted that ID of many other Supply Inspectors, namely Prashant Kumar Singh & Lokmani Bhatt were also misused, upon which F.I.R. has been lodged. They have approached this Court by filing Criminal Misc. Writ Petition Nos. 33732 of 2018 & 33611 of 2018 in which this Court vide order dated 07.12.2018 has directed that petitioner shall not be arrested till the credible evidence is not collected by Investigation Officer. Applicant has no criminal history. Therefore, applicant may be granted anticipatory bail.
Learned AGA has opposed the prayer for bail, but could not dispute the said facts.
Hence without expressing any opinion on the merits of the case and considering the nature of accusations and antecedents of applicant, he is directed to be enlarged on anticipatory bail as per the Constitution Bench judgment of the Apex Court in the case of Sushila Aggarwal vs. State (NCT of Delhi)- 2020 SCC Online SC 98. The future contingencies regarding anticipatory bail being granted to applicant shall also be taken care of as per the aforesaid judgment of the Apex Court.
In the event of arrest, the applicant shall be released on anticipatory bail. Let the applicant -Sudhir Kumar Srivastava involved in the aforesaid crime be released on anticipatory bail on furnishing a personal bond of Rs. 50,000/- 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 him 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 his 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.
With the aforesaid observations/ directions, the application stands disposed of.
Order Date :- 30.5.2022
Sartaj
