Kanha vs State Of U.P. And 2 Others
2023 Latest Caselaw 10110 ALL

Citation : 2023 Latest Caselaw 10110 ALL
Judgement Date : 5 April, 2023

Allahabad High Court

Kanha vs State Of U.P. And 2 Others on 5 April, 2023

Bench: Nalin Kumar Srivastava




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 84
 

 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 3402 of 2023
 

 
Applicant :- Kanha
 
Opposite Party :- State Of U.P. And 2 Others
 
Counsel for Applicant :- Som Veer
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Nalin Kumar Srivastava,J.

Heard learned counsel for the applicant, learned AGA and perused the material available on record.

Present Anticipatory Bail Application has been filed with the prayer to grant anticipatory bail to the applicant - Kanha in Criminal Case No.131/IX of 2019, arising out of Case Crime No.320 of 2018, under Sections 366, 376, 342, 506, 372 (3) I.P.C. and Section 5 Immoral Traffic (Prevention) Act, Police Station - Farah, District - Mathura.

It reveals from perusal of the record that applicant has forcefully committed rape with the prosecutrix who happens to wife of the informant and he kept her with him for 6-7 months, any how she rescued from possession of the accused. In her statement under Section 164 Cr.P.C. the prosecutrix has narrated in detail that the offence committed by the accused and his active participation in the alleged offence. During investigation sufficient evidence has been collected and charge sheet has been submitted since long back in the year 2019.

In the aforesaid facts and circumstances of the case, I find no ground to grant anticipatory bail to applicant. It is accordingly rejected.

It is made clear that if the applicant surrenders or brought before the court and moves application for bail, the same shall be considered and decided by the Court concerned in terms of the law laid down by the Hon'ble Apex Court in Satender Kumar Antil vs. Central Bureau of Investigation and another, 2022 SCC OnLine SC 825.

On the basis of request of the learned counsel for the applicant, it is further directed that the Court concerned while considering the bail application of the applicant in the light of Satender Kumar Antil case (supra), shall pass an order strictly in compliance of the directions given in the aforesaid judgment by the Hon'ble Supreme Court, in letter and spirit, particularly complying with the order dated 21.3.2023 of the Hon'ble Apex Court in the aforesaid matter.

Order Date :- 5.4.2023

Atul