Allahabad High Court
Sonu Paswan And 2 Others vs State Of U.P. on 20 October, 2022
Bench: Suresh Kumar Gupta
HIGH COURT OF JUDICATURE AT ALLAHABAD
?Court No. - 72
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 8384 of 2022
Applicant :- Sonu Paswan And 2 Others
Opposite Party :- State of U.P.
Counsel for Applicant :- Sapan Kumar Singh
Counsel for Opposite Party :- G.A.
Hon'ble Suresh Kumar Gupta,J.
Heard learned counsel for the applicants, learned A.G.A. for the State and perused the record.
The instant anticipatory bail application has been filed on behalf of the applicants Sonu Paswan, Arjun Paswan and Bhuwar Paswan with a prayer to release them on bail in Case Crime No. 187 of 2022, under Sections 60/63 Excise Act and 272 IPC, Police Station- Chauri Chaura, District- Gorakhpur.
It is contended on behalf of the applicants that they are innocent and have been falsely implicated in the present case. The allegation against the applicant is that he is involved in making of illicit liquor. When the police reached the spot, the applicants ran away from the spot. Nothing recovered from the possession of the applicant. The applicants were not arrested from the spot. Name of the applicant came into light in the statement of the informer. Thus, no evidence is available against the applicant.The applicant nos. 2 and 3 are having criminal but the same has been explained in paragraph no. 12 of the affidavit. Further submission is that the applicants shall fully cooperate with the investigation. Hence, the applicants may be enlarged on anticipatory bail and they are ready to cooperate with the trial. If the applicants are granted anticipatory bail, they will never misuse the same. Learned counsel for the applicants has placed reliance on a judgement of the Supreme Court in the case of Sushila Aggarwal and others v. State (NCT of Delhi) and another, (2020) 5 SCC 1.
Learned A.G.A. vehemently opposed the prayer for bail.
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 applicants 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.
In the event of arrest the applicants are arrested, they shall be released on anticipatory bail in the aforesaid case for the aforesaid offences 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 applicants shall not leave India during the currency of trial without prior permission from the concerned trial Court.
2. The applicants shall surrender their passports, if any, to the concerned trial Court forthwith. Their passport will remain in custody of the concerned trial Court.
3. 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;
4. The applicants shall file an undertaking to the effect that they 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 applicants.
5. In case, the applicants misuse the liberty of bail, the Trial Court concerned may take appropriate action in accordance with law and judgment of Apex Court in the case of Sushila Aggarwal and others v. State (NCT of Delhi) and another, (2020) 5 SCC 1.
6. The applicants 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 their bail and proceed against them in accordance with law.
The anticipatory bail application is allowed.
Order Date :- 20.10.2022
Anuj Singh
