Allahabad High Court
Paramhans And Another vs State Of U.P. on 21 October, 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. - 10317 of 2022
Applicant :- Paramhans And Another
Opposite Party :- State of U.P.
Counsel for Applicant :- Pradeep Yadav
Counsel for Opposite Party :- G.A.
Hon'ble Krishan Pahal,J.
Heard Sri Pradeep Yadav, learned counsel for the applicants, Sri Pramod Kumar Singh, learned counsel for the informant and Sri P.K. Srivastava, 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.0164 of 2018 registered under Sections 419, 420, 467, 468 and 471 IPC at Police Station- Raunapar, District Azamgarh with a prayer to enlarge them on anticipatory bail.
Learned counsel for the applicants has submitted that co-accused person, Umesh Yadav, has already been granted anticipatory bail by Co-ordinate Bench of this Court vide order dated 26.9.2022 passed in Criminal Misc. Anticipatory Bail Application U/S 438 Cr.P.C. No.8261 of 2022. Therefore, the present applicants are also entitled for anticipatory bail on the ground of parity. There is no criminal history of the applicants. Learned counsel for the applicants undertake that they will cooperate in the trial failing which the State can move appropriate application for cancellation of the anticipatory bail.
The prayer for anticipatory bail has been vehemently opposed by learned A.G.A. and learned counsel for the informant. However, the aforesaid factual aspect of the parity to the co-accused has not been disputed by them.
On due consideration to the arguments advanced by learned counsel for the applicants as well as learned A.G.A. and considering the fact that the co-accused person has already been enlarged on anticipatory bail, 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- Paramhans and Musafir be released forthwith in the aforesaid case crime (supra) on anticipatory bail on furnishing a personal bond of Rs.50,000/- 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 or deciding the regular bail application.
Order Date :- 21.10.2022
Ravi Kant
