Jay Bajpai @ Jay Kant Bajpai vs State Of U.P.
2023 Latest Caselaw 11985 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

Approved For Reporting
 
Reserved On 28.3.2023
 
Pronounced On 20.4.2023
 
e-Court No. - 86
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 21849 of 2021
 

 
Applicant :- Jay Bajpai @ Jay Kant Bajpai
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Deepak Singh,Shiva Kant Dixit,Sr. Advocate(N.I.Jafari)
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Vivek Kumar Singh,J.

Written Arguments filed by learned counsel for the respective parties pursuant to order dated 28.3.2023 are taken on record.

1. Heard Sri N.I. Jafri, learned Senior Counsel assisted by Sri Shiv Kant Dixit, learned counsel for the applicant and Sri Abhijeet Mukherjee, Sri D.P.S. Chauhan and Sri Mithilesh Kumar, learned A.G.A. for the State and perused the record.

2. The present bail application has been filed by the accused-applicant Jay Bajpai @ Jay Kant Bajpai to release him on bail in Case Crime No.238 of 2020, under sections 420, 467, 468, 471, 120-B IPC, Police Station - Kakadev, District - Kanpur Nagar.

3. The first information report of the incident was lodged by the Sub Inspector Ravi Shankar Pandey on 22.7.2020 as Case Crime No.238 of 2020, under Section 420, 467, 468, 471, 120-B I.P.C., Police Station Kakadev, District Kanpur Nagar. The version of the first informant is that the applicant have virtual possession of vehicles used in the offence in question dated 4/5.7.2020 at Village Tikuri, Police Station Chaubepur, District Kanpur Nagar.

4. The statement of the first informant under Section 161 Cr.P.C. was recorded on 24.7.2020 in which he stated that the accused/applicant is the virtual owner of the vehicle used in the offence in question but could not produce any evidence except, oral. The Investigation Officer also noted down the alleged statements of owners of vehicles who have stated that they are the owner of the vehicle in question which were used by the applicant, he further investigated that the entry pass of the Secretariat at Lucknow is forged. The vehicles were allegedly recovered on 5.7.2020 but the first information report was lodged on 22.7.2020 having extraordinary delay of 17 days. Admittedly as per prosecution case the applicant is not the owner of Audi Car, Fortuner Car and Hyundai Car. The Audi Car and Hyundai Verma car belongs to Pramod Kumar Verma and Kapil Singh Chauhan who are not accused in the present case whereas the Fortuner car belongs to Rahul Singh (who has already been enlarged on bail by the Co-ordinate Bench of this Court vide order dated 1.12.2021 passed in Criminal Misc. Bail Application No.40006 of 2021, a copy of said order has been produced by learned counsel for the applicant, which is taken on record) on which fake entry pass of Secretariat at Lucknow was pasted who is co-accused. However, as per the prosecution version all the above owners voluntary deposed that the above cars were used by the applicant. It is worth to mention here that neither the applicant is owner of the above vehicles nor he had used the same at any point of time nor the above cars were recovered from the possession of the applicant. All the above vehicles were recovered from the same place and the applicant was not present in the vehicles in question, but police with malicious intention has shown recovery of some forged number plates from the custody of the applicant, despite the facts that applicant was in jail since 20.7.2020 and FIR in the present offence was lodged on 22.7.2020.

5. Submission of the learned counsel for the applicant is that being businessman and having only political rivalry with some local high level politicians, applicant has been roped with the said offence by fabricating false and frivolous documents and witness, nothing is available on the record to show that the alleged entry pass pasted over wind shield of vehicle no. U.P. 78 EW 7070 was prepared by the applicant nor there is any evidence or witness who claimed to be well known that applicant prepared the fake gate pass of secretariat further the vehicle no. U.P. 78 FC 7070 and U.P. 78 FI 9595 do not belong to the applicant at any point of time and statement made by owner of vehicle that applicant is owner of vehicle is totally false and have no evidentiary value. Further the person who is registered owner of vehicle no. U.P. 78 EW 7070 have liability of alleged sticker which was prepared by police under conspiracy for false and fabricated prosecution of the applicant. The vehicle owner Mr. Kapil Singh and Rahul Vishwakarma has been left on sacrifices of applicant whereas it is crystal clear that despite to right down on writing that though the vehicle were registered in names but same was not used by them has no logical explanation which clearly shows that applicant has falsely been roped in the aforesaid offence.

6. It is stated that investigation is not free, fare and impartial and applicant has been victimized by the illegal act and conduct of the police as the police is acting in rival manner and political pressure of politicians who want to ruin the whole life of applicant only to take revenge of business rivalry. It is self admitted case of prosecution that applicant have no direct role or participation in case crime no.192 of 2020. As stated on proceeding paragraph that as per the prosecution case the applicant is not the owner of Audi car, Fortuner Car and Hundai Verna Car. The Audi car and Hundai Verna Car belong to Pramod Kumar Verma and Kapil Singh Chauhan who are not accused in the present case whereas, the Fortuner car belongs to Rahul Singh on which fake entry pass of Secretariat was pasted who is co-accused in the present case and as per the prosecution version all above owners voluntary deposed that the above cars were used by the applicant. The aforesaid statement of vehicle owner is not admissible further it is not investigated by the Investigating Officer that who is the beneficiary of fake gate pass issued by the secretariat. Law is settled that the liability of any offence goes over the owner not user and it is established from the record that the fake gate pass having serial no.828 was affix on wind shield of U.P. 78 EW 7070 so vehicle of this owner should establish that he was not beneficiary of fake gate pass having serial no.828 which shows that investigation is faulty and has been conducted only for the purpose of accusation of applicant.

7. It is further stated that neither applicant is owner of said vehicles nor any such recovery was made from his pointing out, the entire story setup by the police is absolutely false and concocted on the face of record.

8. It is further stated that neither applicant confessed his guilt nor his complicity has been proved by the police but as applicant is a common man and police having power of the State falsely roped the applicant at behest of politicians.

9. It is further stated that the entire prosecution story is based upon the ownership of the applicant hence release application moved by the owner of vehicle would effectively effect the decision.

10. It is further stated that no evidence is available on record except forced vehicle owner Rahul Singh who alleged that applicant was using Toyota Fortuner further it is very surprising that Investigating Officer without touching Rahul Singh had directly connect the applicant in the present case without any evidence.

11. It is further stated that applicant has specifically explained his criminal antecedent on affidavit in support of bail application, it is totally wrong to allege that the applicant has any role in case crime no.192 of 2020 neither there is any evidence available on record which may prove the complicity of applicant in the said case. Nothing is available on record to show that the applicant is connected with Vikas Dubey nor there is any evidence to show the complicity of the applicant that he actively directly and physically committed the offence further the investigation is not reliable and not supported with credible evidences, the applicant has no concern with any history sheeter.

12. It is further stated that neither applicant was close associate of history sheeter Vikas Dubey nor had interacted with him at any point of time nor there is any evidence regarding the averment made in answering paragraph, the evidence collected by the Investigation Officer are created evidence and not sufficient or credible for conviction of applicant.

13. On the contrary, learned A.G.A. has argued that it is not a case of simple crime, the applicant has used forged entry passed of the Secretariat, State of Uttar Pradesh by affixing the same on the vehicle having No.UP78 -EW 7070; this vehicle was used by the applicant to provide the safe passage to the slain dacoit Vikas Dubey who was the author of Bikru Massacre wherein several Police personnel were assaulted by Vikas Dubey and his gang, after which the said Police personnel were mercilessly done to death on the intervening night of 2/3/.7.2020. It is pertinent to note that for the said Bikru Massacre the provisions of National Security Act has already been imposed against the applicant on the grounds inter alia prejudicing public order and the NSA was imposed on the applicant from 4.9.2021 to 1.9.2022 and applicant has criminal history of 14 cases.

14. During the course of investigation, in case crime No.192 of 2020, Police Station Chaubeypur, District Kanpur Nagar, it was revealed that Jay Kant Bajpayee was present in the meeting, in which it was planned how to safely escape Vikas Dubey after the Bikru Massacre after killing the police personnel and for the same Jay Kant Bajpayee had provided money and ammunitions alongwith cars to slain gangster Vikas Dubey, this information was provided by Vikas Dubey when he was arrested at Ujjain and during transit his statement was recorded which was subsequently made part of Case Diary, Parcha No.10 dated 17.10.2020 which is statement of Vikas Dubey stating his closeness with Jay Kant Bajpayee and planning for his escape relevant part whereof is reproduced below :-

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मैनें अपने नजदीकी घर की औरतों रेखा अग्नीहोत्री, क्षमा पत्नी संजय दुबे उर्फ संजू, खुशी पत्नी अमर दुबे शांति देवी पत्नी रमेश को पुलिस को चोर डकैत कहकर चिल्लाने व गांव वालों को इकट्ठा करने के लिये लगा रखा था। मेरे मामा की बहु मनु पाण्डेय पत्नी सोनू पाण्डेय को भी प्लानिंग की पूरी जानकारी थी तथा फोन से सबको सजग कराने व सूचना देने के लिये मैनें बता रखा था। इसके बाद मै भागकर शिवली चला गया था इस दौरान मेरे अति नजदीकी जयकान्त उर्फ जय बाजपेई पुत्र लक्ष्मीकान्त बाजपेई नि० ब्रह्मानगर और प्रशान्त शुक्ला उर्फ डब्बू नि० आर्य नगर कोहना ने गाडी व पैसा देकर मेरी मदद की उन्हें भी मेरी प्लानिंग की कुछ कुछ जानकारी थी। जय वाजपेई से मैनें कारतूस भी लिया था। वहां से फिर बचते बचाते उज्जैन महाकाल मन्दिर आ गया था। सड़क पर जे०सी०बी० लगाकर जाम करने के लिये मैनें सुल्तान अहमद नि० कस्बा चौबेपुर की जे०सी०बी० जो मेरे यहां करीब डेढ माह से काम कर रही थी को रात में करीब 12 बजे अपने मामा राजाराम उर्फ रामकुमार पाण्डेय को भेजकर ड्राइवर राहुल पाल से मंगवाया था और सड़क पर खडी करके सड़क अवरूद्ध करा दिया था ताकि पुलिस एका एक हमारे घर तक ना आ सके।"

15. Further he has drawn the attention of this Court towards C.D. Parcha No.19 of Case Crime No.192 of 2020 which reads as under :-

"ब्यान अभियुक्त जयकान्त बाजपेयी पुत्र स्व० लक्ष्मीकान्त बाजपेयी निवासी 111/478 ब्रह्मा नगर थाना नजीराबाद जनपद कानपुर नगर उम्र करीब 37 वर्ष ने पूछने पर बताया कि हम 05 भाई है मेरे माता पिता का स्वर्गवास हो गया है मेरा मो० नं० 9336249793 है मेरे पास रिवाल्वर का लाइसेन्स है जो मैनें 2008 में लिया था। मेरे पिता जी के हिस्से में 06 बीघा जमीन आती है। पहले मैं टायर पेन्चर की दुकान करता था वर्ष 2013 में मेरी मुलाकात प्रशान्त शुक्ला उर्फ डब्बू के माध्यम विकास दुबे से हो गई थी विकास दुबे ने मुझे कुछ पैसा देकर ब्याज पर पैसे देने काम शुरू करा दिया था, विकास दुबे को मैं 3 प्रतिशत पर ब्याज देते था तथा लोगों से 10 प्रतिशत का ब्याज लेते था इसके बाद मैनें कमेटी डालनी शुरू कर दी थी जिससे मेरा काम ठीक ठाक चल निकला जिससे मैनें 04 मकान अशोक नगर में खरीदे तथा जिसके अलावा मेरे करीब 56 प्लाट है जो करीब डेढ करोड की कीमत से ज्यादा के है उसके बाद मेरा विकास दुबे से लगातार मिलना जुलना रहा हम लोग फोन से भी आपस में बात करते थे परन्तु वाट्सकाल या चैट से ज्यादा बाते करते थे दिनांक 01.07.2020 को विकास दुबे का मेरे पास फोन आया कि कुछ पैसे व कारतूस लेकर मेरे पास आ जाओ मैं दिनांक 02.07.2020 को प्रशान्त शुक्ला उर्फ डब्बू के साथ ग्राम विकरू गया था जहां पर विकास दुबे हमें मिला विकास दुबे ने हमें बताया कि पुलिस मुझे बहुत परेशान कर रही है मुझे पुलिस का काम तमाम करना है तो हमने कहा कि ठीक रहेगा। एक बार पुलिस से भिड़ गये तो फिर हमारी दबंगई पूरे जिले में चलेगी। तो मैनें विकास दुबे को 2 लाख रूपये नगद व 25 कारतूस रिवाल्वर के दिये थे उसी दौरान विकास दुबे ने मुझे व डब्बू को बताया था कि आप दोनों को घटना के बाद जब भी मैं सूचना भेजूगा अपनी गाडी भेजनी होगी ताकि हम सुरक्षित निकल सके मेरे पास एक गाडी ऑडी जिसका नम्बर UP 78 FY 9555 जो मैनें प्रमोद कुमार पुत्र कन्हैया लाल विश्वकर्मा निवासी 16/18 न्यू ईदगाह कालोनी थाना नवाबगंज के नाम से निकाली थी तथा दूसरी गाडी फार्चूनर नं UP 78 EW 7070 है जो मैनें राहुल पुत्र इन्द्रपाल नि० 193/243 सकरपुर चक (किसान नगर) थाना सचेण्डी कानपुर नगर के नाम से निकाली थी तथा तीसरी गाडी वरना जिसका नम्बर UP 78 FC 7070 है जो मैनें कपिल सिंह चौहान पुत्र चन्द्रभान सिंह नि० 111ए/24 अशोक नगर थाना नजीराबाद के नाम से निकाली थी तीनों गाडियों की किश्त मैं स्वंय भरता हूँ तथा तीनों मेरे पास ही रहती है। इन गाडियों से विकास दुबे अक्सर घटना में जाया करता था घटना के बाद दिनांक 04.07.2020 को डब्बू के माध्यम से मेरे पास सूचना आई थी कि विकास दूबे व उसके साथियों को शिवली से दिल्ली तक छोड़ना है जिसका कारण मै इन गाडियों को अपने ड्राइवर से चलवाकर विकास दुबे के पास ले जा रहा था कि पुलिस की सक्रियता देखकर मैं घबरा गया तथा जल्दबाजी में मैनें तीनों गाडियों काकादेव क्षेत्र में विजय नगर चौराहा के पास नम्बर प्लेट पलट करके लगा दी थी ताकी कोई गाडियों को पहचान न पाये साहब मुझे इस घटना की पूरी जानकारी थी मैनें इस कार्य में विकास दुबे की मदद की है मुझसे गलती हो गई है।

ब्यान अभियुक्त प्रशान्त शुकला उर्फ डब्बू पुत्र श्रीकृष्ण कान्त शुक्ला निवासी 8/119 आर्य नगर थाना कोहना कानपुर नगर उम्र करीब 47 वर्ष ने पूछने पर बताया कि साहब वर्ष 2005 में मेरी शादी ग्राम विकरू में ओम प्रकाश दुबे की पुत्री रंजना दुबे से हुई तभी से मेरी जान पहचान विकास दुबे से हो गई थी क्योकि विकास दुबे मेरी पत्नी के परिवार का ही है विकास दुबे कई बार जेल गया तो मैनें इसकी मदद की दिनांक 02.07.2020 को वाट्स अप काल द्वारा विकास दुबे ने मुझे बताया कि मुझे पुलिस वालों को ठिकाने लगाना है तुम मेरी मदद करो तथा जयकान्त वाजयपेयी को अपने साथ लेकर मेरे गांव आ जाओ तो मैं जयकान्त बाजपेयी को लेकर दिनांक 02.7.2020 को शाम के समय ग्राम विकरू गया था वहां पर जयकान्त बाजपेयी ने विकास दुबे 2 लाख रूपये व 25 कारतूस दिये थे मैनें भी अपने पास से 50 हजार रुपये विकास दुबे को दिये थे ताकि जरूरत पड़ने पर मुकदमा आदि में वकील आदि को देने में काम आ सके, विकास दुबे ने हम बताया था कि पुलिस वालों ने मुझे पकड़ने का प्लान बनाया है परन्तु जैसे ही पुलिस वाले मेरे घर पर आयेगे मै उनको मौत की नींद सुला दूंगा एक को भी जिंदा नही जाने दूंगा तब मैनें कहा था कि ठीक रहेगा हम से जो मदद होगी हम करेगे तो विकास दुबे ने कहा कि जब मैं खबर भेजूंगा तो जयकान्त बाजपेयी की तीनों गाडियां लेकर जहां मैं बताऊगा वहां आ जाना हमनें कहा कि ठीक है हम आ जायेगे। इसके बाद हम लोग वहां से चले आये थे। अगले दिन सुबह खबर मिली थी कि विकास दुबे ने 8 पुलिस वालों के मौत के घाट उतार दिया है उसके बाद दिनांक 04.07.2020 को मुझे सूचना मिली थी विकास दुबे ने जयकान्त वाजपेयी की गाडियां शिवली में मंगाई है तो मैनें जयकान्त बाजपेयी को पूरी बात बताई जयकान्त बाजपेयी गाडियां लेकर विकास दुबे व उसके गैंग को लेने जा रहा था कि पुलिस की सक्रियता के चलते वह गाडी कानपुर नगर से बाहर नही ले जा पाया तथा गाडियों को डर के मारे काकादेव क्षेत्र में छोड़कर चला आया था साहब मुझसे गलती हो गयी जो मैनें विकास दुबे का षडयन्त्र में साथ दिया।"

16. He has further drawn the attention of this Court toward C.D. Parcha No.107 of Case Crime No.192 of 2020 which is reproduced as under :-

"अभियक्त विपुल दुबे पुत्र स्व० अतुल दुबे नि० ग्राम बिकरू थाना चौबेपुर जनपद कानपुर नगर उम्र 23 वर्ष पूछने पर बता रहा है विकास दुबे हमारे खानदान के थे

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मीटिंग में तय योजना के अनुसार विकास दुबे ने असलाह कारतूस व बमों की व्यवस्था की व हम सभी लोगों को असलाह कारतूस उपलब्ध कराये गये मैनें विकास दुबे से मिलते हुये व कारतूस असलाह व पैसे देते हुये विकास पण्डित जी के परिचित जयकान्त वाजपेयी, प्रशान्त शुक्ला, अरविन्द त्रिवेदी उर्फ गुड्डन व सुशील तिवारी योजना में शामिल रहे। असलाह व पैसे व कारतूस उपलब्ध कराये तथा भविष्य में भी पुरी सहायता करने का वचन दिया था। अक्सर जयकान्त वाजपेयी, प्रशान्त शुक्ला, अरविन्द त्रिवेदी उर्फ गुड्डन व सुशील तिवारी विकास दुबे के पास आया करते थे तथा यह चारों लोग विकास दुबे के रूपयों को ब्याज पर लोगों को दिया करते थे। इन चारों लोगों की विकास दुबे से बहुत अधिक घनिष्ठता थी। यह चारो लोग उस समय मौजूद नही थे जब हम लोगों द्वारा पुलिस वालों पर फायरिंग की जा रही थी।"

17. He has further drawn the attention of this Court toward C.D. Parcha No.8 of Case Crime No.0238 of 2020 relating to the incident of the Car purchased and used by the applicant on the basis of fabricated documents, which is reproduced as under :-

"श्रीमानजी मुकदमा उपरोक्त में पर्चा नं 7 दिनांक 29.07.2020 को किता कर सेवा में प्रेषित किया जा चुका है आज मैं विवेचक पुनः कार्य सरकार से फुर्सत पाकर मसरूफ विवेचना होकर सन्नी मोटर्स प्राईवेट लिमिटेड के सोरूम फुलबाग आया जहां पर सोरूम के मेनेजर पियूष शुक्ला मिले उनके द्वारा वाहन क्रय किये जाने हेतु दिये गये वाहन स्वामी राहुल सिंह का पेन कार्ड नं० CIVPS2090B, आधार कार्ड नं० 428795632093, यूनियन बैंक द्वारा सन्नी मोटर्स प्राईवेट लिमिटेड के नाम जारी बैंक ड्राफ्ट संख्या 47660 तथा बीसी नं. 32447660 जो दिनांक 17.07.17 का 2400000 (चौबीस लाख) का है तथा बैंक ड्राफ्ट संख्या 44766 तथा वीसी नं० 32447661 जो रूपया 547022 रूपये जो सन्नी मोटर्स प्राईवेट लिमिटेड के एकाउण्ट पेयी है तथा सन्नी मोटर्स प्राईवेट लिमिटेड एनएच2 रूमा ई० एरिया के सर्विस सेन्टर द्वारा दि० 09.03.2020 का वाहन सं० यूपी 78 ईडब्लू 7070 फार्चूनर की सर्विस की डिटेल जो कि नामित अभियुक्त जयकान्त बाजपेयी के सगे भाई शोभित बाजपेयी जिसका मो०नं० 8953655574 है। के द्वारा सर्विस कराया जाना प्राप्त कराया गया है। तथा अन्य तारीख को कराये गये सर्विस का कुल 4 वर्क दिये गये तथा उनके द्वारा बताया गया कि उपरोक्त वाहन की सर्विस शोभित बाजपेयी द्वारा ही कराये जाते थे सर्विस सेन्टर पर उसी के मो० नं० सर्विस लेने वाले दिन अंकित है। बाद अवलोकन उपरोक्त प्रपत्र संलग्न सीडी किया जा रहा है। तब पश्चात थाना हाजा आया वहां पर थाना कार्यालय से प्राप्त यूनियन बैंक ऑफ इन्डिया सिविल लाइन ब्रान्च के खाता संख्या 686804010000009 जो कि राहुल सिंह के नाम है जिसके उपरोक्त एकाउण्ट से भी उपरोक्त वाहन फार्चूनर के लिये गये लोन के एकाउण्ट में पैसे ट्रांसफर किये गये है का डिटेल प्राप्त हुआ जिसमें दि. 15.07.2017 को रूपया 200000 नरायन सिंह तथा इसी दिन 200000 रूपये अवधेश सिंह के एकाउण्ट से ट्रांसफर आया है तथा दि० 30.01.2018 को 1000000 अवधेश सिंह तथा दि. 29.01.2018 को कैश 1000000 रूपया जमा किया गया है तथा दि० 31.01.2018 को अनुश्का एन्टर प्राईजेज से 55000 रूपये आया है। तथा दि. 29.05.2018 को 7500000 एकाउण्ट नं० 686803030000203 से एफडी का ट्रांसफर आया है। तथा दि० 29.09.2018 श्रेष्ठ बिल्डर प्रा० लि० से 4415500 रूपया उपरोक्त एकाउण्ट में आया है। तथा उसी दिन अनुश्का एन्टर प्राईजेस से उपरोक्त 4415500 रूपया ट्रांसफर किया गया है।"

18. He further draws the attention of this Court toward C.D. Parcha No.09 of Case Crime No.0238 of 2020 relating to the delivery of the car was received by present applicant namely Jay Kant Bajpayee, which is reproduced as under :-

"श्रीमानजी मुकदमा उपरोक्त में पर्चा न०8 दिनांक 03.08.2020 को किता कर सेवा में प्रेषित किया जा चुका है आज मैं विवेचक पुनः कार्य सरकार से फुर्सत पाकर मसरूफ विवेचना हुआ थाना कार्यालय से आडी कम्पनी से दिनांक 04.08.2020 का नोटिस अन्तर्गत धआरा 91 सीआरपीसी का जवाब प्राप्त हुआ जिसके अनुसार रूपया नौ लाख पचास हजार रूपये प्रमोद कुमार विश्वकर्मी के द्वारा नेफ्ट आरटीजीएस आईसीआईसी आर 52019102500679827 कम्पनी को की गयी है। डिलीवरी चालान पर प्रमोद विश्वकर्मा के हस्ताक्षर है वाहन की चाबी जय वाजपेई को दी गयी है। तथा डिलीवरी के बाद दिनांक 15.06.2020 को जय वाजपेयी के भाई शोभित वाजपेयी जिसका मोन० 8953655574 है के द्वारा सर्विस सेन्टर पर आडी का सर्विस कराया गया है तथा रूपया 5500/ शोभित वाजपेयी द्वारा क्रेडिट/ डेबिट कार्ड जिसके अन्त में 8407 है से भुगतान किया गया है। वाद अवलोकन उपरोक्त प्रपत्र संलग्न सीडी किया जा रहा है। .......................................... थाना कार्यालय से वाहन संख्या यूपी 78 एफसी 7070 हुण्डई वरना के लोन हेतु लिये गये 883034 रू० एकाउन्ड नम्बर 413908411000150 विजय बैंक (वर्तमान बैंक आफ बडौदा) अशोक नगर द्वारा भेजा गया स्टेटमेन्ट क अवलोकन से कपिल सिंह चौहान के दूसरे सेविंग एकाउण्ट 713901011001187 से उपरोक्त किस्त का रूपया 10460/ रूपये लोन की कटौती होती है। जिसका वाद अवलोकन संलग्न सीडी किया जाता है। विधानसभा सचिवालय उत्तर प्रदेश द्वारा दिनांक 30 जुलाई 2020 का पत्र संख्या 935/वि०स/प०का०/02(प)/20 प्राप्त हुआ जिसे बाद अवलोकन संलग्न सीडी किया जाता है।"

19. He further draws the attention of this Court toward C.D. Parcha No.31 of Case Crime No.0238 of 2020 which statement present applicant namely Jay Kant Bajpayee, who states that he used the vehicle with fabricated documents of the Secretariat, which is reproduced as under :-

"बयान अभियुक्त ...... जय वाजपेयी उर्फ जयकान्त बाजपेयी पुत्र लक्ष्मी कान्त बाजपेयी नि० 11/478 बहृमनगर थाना नजीराबाद जनपद कानपुर नगर अस्थाई पता ग्राम दिलीप नगर थाना शिवली कानपुर देहात उम्र 37 वर्ष ने पूछने बताया कि मैं कुल पांच भाई व दो बहने जिनके नाम क्रमशः 1 अजय कान्त 2 रजय कान्त 3 मैं स्वयं जयकान्त 4 राहुल 5 शोभित तथा बहने 1 मधु 2 नेहा है शोभित के अलावा सभी की शादी हो गयी है। मैं जमीन जायदात व ब्याज पर पैसे देने का कार्य करता हूं लक्ष्मी इलैक्ट्रीक की दुकान मेरी ही है। टोयोटा कम्पनी का फार्च्यूनर जिसका नम्बर यूपी 78 ई डब्लू 7070 है पर विधायक विधानसभ सचिवालय का कूटरचित पास प्रयोग किये जाने के सम्बन्ध में पूछाा गया तो उसने और कहा कि अब हमसे जो गलती हो गयी सो हो गयी और अपनी गलती की माफी मांगते हुये इधर उधर की बाते करने लगा। उपरोक्त विधानसभा पास के विषय में पूछा गया तो उसने बताया कि मैं व राहुल सिंह लखनऊ में विधानसभा के पास गये थे वहां पर हम लोगो ने विधानसभा पास स्कैन कर लिया था स्कैन करने के बाद मैं विधानसभा पास हूबहू बनाकर उस पर फार्च्यूनर का नम्बर लिख दिया था। जिससे कही आने जाने पर रोका टोकी न हो व बैरियर आदि से बिना रोक टोक के आ जा सके व पैसा भी न देना पडे।..........."

20. He has again drawn the attention of this Court toward C.D. Parcha No.36 of Case Crime No.0238 of 2020 which shows that the recovery made on the pointing out of Jay Kant Bajpayee of 10 fabricated number plates of the cars amongst recovery, which is reproduced as under :-

"श्रीमान जी मुकदमा उपरोक्त में पर्चा नं० 35 दिनांक 29.10.2020 को किता कर सेवा में प्रेषित किया जा चुका है आज मैं विवेचक पुनः कार्य सरकार से फुर्सत पाकर मसरूफ विवेचना होकर माननीय न्याया० सीएमएम कानपुर के आदेश से अभि० जयकान्त वाजपेयी की पुलिस कस्टडी हेतु जिला जेल माती आया नियमानुशार समय 08.35 बजे अपनी कस्टीडी में लेकर थाना हाजा उपस्थित आया व पूछताछ के बाद वउम्मीद बरामदगी थाना हाजा से रपट नं० 23 समय 9.40 बजे प्रस्थान कर विजय नगर रोशनी चश्मे के सामने दूसरी पट्टी माहसेठ किराना स्टोर के सामने आया जहां पर पीसीआर बन्दी उपरोक्त ने गाडी रोकने का इशारा किया तो टाटा सूमो सरकारी रोकी गयी। पीसीआर बन्दी उपरोक्त को हमराह गण की निगरान में नीचे उतारा गया। मौके पर जनता के काफी लोग आ गये जिन्हे मकसद बताकर उनके कर्तव्यो का बोध कराते हुये गवाही को कहा गया तो विनोद मिश्रा पुत्र स्व० रामदुलारे नि०203/8 विजय नगर काकादेव कानपुर नगर तैयर हैं। हम पुलिस वालो ने आपस में एक दूसरे व गवाह की जामा तलाशी ले देकर विश्वास किया कि किसी के भी पास बरामदगी से सम्बन्धित कोई वस्तु नहीं है। पीसीआर बन्दी उपरोक्त आगे आगे चलकर डिवाईडर के अन्दर ग्रीन बेल्ट पर मौजूद झाडियो के अन्दर जहां पर कूडा पडा है। को हटाकर एक काले रंग की प्लास्टि की पन्नी निकालकर जिनके अन्दर रखी कुल 10 अदद कूटरचित नम्बर प्लेट जिनमे से एक पर कोई नम्बर नहीं है। तथा कुझ पर फर्जी व कूटररचित नम्बर जो कि पूर्व से दाखिल गाडियों के नहीं है। निकालकर देते हुए बताया कि साहब गाडी खडीकरने के बाद पुलिस के डर से छिपा दिया था इसमें फार्चूनर और आडी के नम्बर है बाकी सभी पर कूटरचित फर्जी नम्बर अंकित है। को मुझ विवेचक व हमराहीगण तथा गवाह को दिखाया गया तो बरामद नम्बर फोटो का विवरण निम्नवत है। 1. वाहन संख्या यूपी 78 ईडब्लू 7070 जिसके पीछे फार्चूनर लिखा है। 2 अदद 2. वाहन संख्या यूपी एफवाई 9555 जिसके पीछे आडी ए3 लिखा है 1 अदद तथा 3. बिना नम्बर की प्लेट जिसके पीछे आडी ए3 लिखा है। 1 अदद तथा कूटररचित प्लेट 4. वाहन संख्या यूपी 78 डीवाई 1188 सफेद रंग 2 अदद 5. वाहन संख्या यूपी 32 एफटी 1444 सफेद रंग की 2 अदद 6. वाहन संख्या यूपी 32 एफक्यू 1632 सफेद रंग 1 अदद तथा 7. वाहन संख्या यूपी 3 एफक्यू 632 सफेद रंग जिसके दो अंक मिटाये गये है 1 अदद उपरोक्त सभी नम्बर प्लेटो की लम्बाई 2 बालिस्ट 3 अंगुल तथा चौडाई 7 अंगुल है। पीसीआर बन्दी द्वारा बरामद कराये गये सभी नम्बर प्लेटो को उसी काली पन्नी में रखकर सफेद कपडा में सील सर्व मोहर कर नमूना मोहर तैयार किया गया। दौराने कार्यवाही व बरामदगी सर्वोच्च न्यायालय व मानवाधिकार आयोग के आदेश निर्देशो का अनुपालन किया गया फर्द बरामदगी मौके पर लिखकर पढकर सुनाई सर्व सम्बन्धित व गवाहि के अलामात बनवाये गये। उपरोक्त नम्बर प्लेट समय करीब सुबह 10.00 बजे कबजा पुलिस में लिया गया। ततपश्चात अभियुक्त को थाने के लाकप में नियमानुसार लेकर बाद मेडीकल मा० न्यायालय उपस्थित आया अभियुक्त की आज न्यााययिक अभिरक्षा रिमाण्ड की भी तिथि है मुकदमा उपरोक्त में साक्ष्य संकलन हुआ अन्य अभियुक्त की गिरफ्तारी शेष है। अतः मा० न्यायालय से अनुरोध है कि अभियुक्त का 14 दिवश का न्यायिक अभिरक्षा रिमाण्ड प्रदान करने की कृपा करें।"

21. He further draws the attention of this Court toward C.D. Parcha No.46 of Case Crime No.0238 of 2020 which is the statement of independent witnesses stating therein that he saw the applicant using the Fortuner car on which entry pass of Secretariat was pasted, which is reproduced as under :-

"बयान गवाह हे०का० 934 फूलन सिंह पाल थाना काकादेव कानपुर नगर ने पूंछने पर बताया कि मेरी दिनांक 04/5 जुलाई 2020 को रात्रिअधिकारी की हमराह डियूटी थी को सुबह लगभग 07.55 बजे डायल 112 की सूचना पर हम सभी लोग विजय नगर तिराहा पर स्टार हाऊस के सामने पहुंचा तो वहां पर श्रीमती ऊषा जुनेजा व उनके पति विनय जुनेजा मौजूद थे। काले रंग की तीन बिना नम्बर की वाहन क्रमशः हुण्डई वरना, आडी तथा टोयटा की फार्च्युनगर खडी थई। फार्च्युनर पर विधानसभा सचिवालय लखनऊ का पास लगा था। कुछ देर बाद चौकी प्रभारी शास्त्रीनगर मय हमराह भी मौके पर आ गये। उसके बाद हम सब वापस थाना हाजा आ गया। इस प्रकार बयान दिये।

बयान गवाह का० 1613 सुभाष चन्द थाना काकादेव कानपुर नगर ने पूंछने पर बताया कि मेरी दिनांक 04/5 जुलाई 2020 को सरकारी वाहन चलाने की डियूटी थी तो सुबह लगभग 07.55 बजे डायल 112 की सूचना पर हम सभी लोग विजय नगर तिराहा पर स्टार हाऊस के सामने पहुंचा तो वहां पर श्रीमती ऊषा जुनेजा व उनके पति विनय जुनेजा मौजूद थे। काले रंग की तीन बिना नम्बर की वाहन क्रमशः हुण्डई वरना, आडी तथा टोयटा की फार्च्युनगर खडी थई। फार्च्युनर पर विधानसभा सचिवालय लखनऊ का पास लगा था। कुछ देर बाद चौकी प्रभारी शास्त्रीनगर मय हमराह भी मौके पर आ गये। उसके बाद हम सब वापस थाना हाजा आ गया। इस प्रकार बयान दिये। "

22. He further draws the attention of this Court toward C.D. Parcha No.50 of Case Crime No.0238 of 2020 which is the statement of the Samiksha Adhikari, Vidhansabha Sachivalaya, which is reproduced as under :-

ब्यान गवाह श्री आशीष सोनकर समीक्षा अधिकारी विधान सभी सचिवालय उ०प्र० लखनऊ पटल कार्यालय ने पूछने पर उपरोक्त वाहन की पास की जांच पत्रांक सं० 932/वि०स/प०का०/02(प)/20 दि० 22.07.2020 को जारी श्री बृजभूषण दुबे विशेष सचिव विधानसभा सचिवालय उ०प्र० पटल कार्यालय लखनऊ द्वारा हस्ताक्षर कर जारी किया गया है। जिसकी मूल प्रति मैनें आपको प्राप्त करा दी है। उपरोक्त वाहन के सम्बन्ध में विधान सभा सचिवालय से कोई पास जारी नही किया गया था।

23. He further draws the attention of this Court toward C.D. Parcha No.63 of Case Crime No.0238 of 2020 which is the statement of the Rahul Singh, who states that he had nothing to do with the car in question and also that Jay Kant Bajpayee had purchased the car in question and using the same, which is reproduced as under :-

"बयान अभियुक्तः राहुल सिंह उर्फ डिपी पुत्र इंदपाल सिंह निवासी 19/246 चकरपुर थाना सचेडी जनपद कानपुर नगर हाल पता शिव धाम अपार्टमेंट फ्लैट नंबर 203 थाना पनकी कानपुर नगर उम्र लगभग 46 वर्ष ने पूछने पर बताया कि मैं तीन भाई और बहन हूं सबसे बडा मैं हूं तथा मैं एक स्कूल सचेन्दी में चालाता हूं तथा प्रपर्टी तथा चिटफंड का व्यापार भी करता हूं मेरे परिचित आलोक शुक्ला जो मेरे साथ प्रपर्टी का व्यापार करते है तथा पनकी में रहते है उन्होने ही मुझे जयकान्त वाजपेई से मिलाया था तथा बताया था कि जय कान्त बाजपेई को दे दिया जयकांत मेरा साला है तथा ब्याज पर पैसा चलाता है इसके पास बहुत पैसे हैं जो हम लोगो के काम आएगा तथा यह गाडी लेना चाहता है तो मैंने अपने नाम पर गाडी 2017 में लेकर जयकांत बाजपेई को दे दिया जय कांत ने स्वय् शोरूम में जाकर गाडी रिसीव की थी जय कांत कभी कभी मुझसे मिलता था जो गाडी पर विधान सभा सचिवालय की कूट रचित पास थी वह पास जय कांत बाजपेई ने बनवाया था गाडी किस्त पर थी किस्त का पैसा मेरे यूनियन बैंक अकाउंट से कटता था दिनांक 05/07/2020 को जब जय कांत वाजपेई की 3 गाडिया विजयनर राहुल स्वीट के पास से काकादेव पुलिस लेकर थाने पर गई थी और पंजीकृत गाडा मालिक को पूछताछ के लिए बुला रही थी तो मुझे मालूम था कि मेरे नामन की फर्च्यूनर गाडी पर कूट रचित फर्जी पास लगा है इसलिए पुलिस मुझे गिरफ्तार करते जेल भेज ना दे मैं थाने पर नहीं आया था और पुलिस से बचने के लिए लुक छिप कर स्थान बदल बदल कर रह रहा था जब पुलिस मेेरे घर पर जाकर डुगडुगी आदि बजाई तथा मेरे पिता से पूरे घर की कुर्की करने की बात कही तब मैं न्यायालय में आकर हाजिर हो गया कूट रचित पास कहां से बना जब यह पूछा गया तो राहुल सिंह चुप रहा और बोला कि मुझे नहीं मालूम पास जय कांत ने ही बनवाया था और कहा था इसका बहुत लाभ है और हम लोगो का भावकाल भी रहेगा साहब मुझसे गलती हो गई मैं पैसे के लालच में आ गया था मुझे माप कर दीजिए इस प्रकार बयान दिया। अभियुक्त का बयान लेने के बाद अस्थाई जेल चौबेपुर के जीडी नम्बर 44 समय 19.15 बजे नियमानुसार रवानगी दर्ज कराया गया।"

24. Perusal of the above shows that the accused applicant certainly helped Vikas Dubey and always closed his eyes towards the criminal activities of the gang of Vikas Dubey. He, during the incident, maintained distance. In case of such an organized crime where even members of police force were assisting the gangster and his group, it is not possible to have a direct evidence. Moreover, in a case of conspiracy, there is no possibility of direct evidence. The evidence which can be available is only circumstantial in nature and may be in the form of inaction on the part of the accused applicant who, in his endeavour to assist the accused persons, kept himself out from the picture. Therefore, the conclusion of conspiracy is to be drawn from the circumstances of the case and the situation that the applicant being a criminal minded person was indulged in assisting gangster Vikas Dubey and his gang, and all the paper work was done with the assistance of the applicant.

25. Moreover, it has been also pointed out on behalf of the State that, on being arrested, gangster Vikas Dubey gave statement to the Investigating Officer revealing that the accused applicant use to assist gangster Vikas Dubey by providing him money and ammunition. The gangster is dead and his statement given to police is legally admissible as the same is statement of a dead man. Therefore, it has been submitted that taking into consideration over all circumstances, the culpability is writ large and the accused applicants do not deserve to be released on bail.

26. This case raises certain serious questions which relate to administration of criminal justice system in the country with reference to organized crime and criminals and the role and efficiency of police force in combating the problem. The police force is one of the most important force with great potential, easily approachable to the people facing criminal wrong and law and order problem and the most visible component of the criminal justice system. Like other departments, there has been a general fall and deterioration in the standard of functioning of the police force also. With time, it has been seen that the police force, not as a whole, but in small groups, has gone through a phase of moral and professional deterioration. There are black sheep also in the police force and they reflect upon the whole department which has led to growing concern, and a number of attempts have been made to mend this situation. In this direction, the past few years have been particularly eventful, with a number of positive developments having taken place towards a solution of the problem and the State appears to have observed zero tolerance policy towards organized crime and criminals. Strict and rigorous steps have been taken to break and demolish financial network of gangsters. In future, this shall certainly bring about more and more positive results towards restricting criminal activities and organized crime.

27. Organized crime is not confined to a single state, or any one country and has become an international problem in view of their wide spread network and sometimes they have been also found to be a naturalally of terrorist groups. Organized crime is an act of threat involving murder, kidnapping, gambling, arson, robbery, burglary, extortion or dealing in narcotics or dangerous drugs and other crime. The basic features of organized crime involves a group of individuals that is structured, sophisticated and widely spread across nations; it is a section of society that seeks to operate outside control of the people and government and it is a self-perpetuating, continuing criminal conspiracy for profit and power, using fear and corruption and seeking protection from law. The focus areas of organized crime are smuggling, drug trafficking, women and child trafficking, arms trade, hawala, circulation of fake currency, extortion and contract killing. With financial solidarity, these criminals have entered into business of film financing, hotel business, house building, government contracts and the like. The gangsters are divided into three categories, namely, sharp shooters, money collectors and liaison agents. The liaison agents deal with lawyers and law enforcement officials to resolve legal problems and to ensure easy bail to gangsters.

28. The police force faces some real difficulty in combating with organized crime and criminal activities. The police personnels are mostly not provided with that kind of sophisticated arms which are available in plenty to the gangsters and their gang members. The police stations are mostly under-manned and the strength of police force is remarkably less in comparison to the population. The police has to act in accordance with legal norms and while acting so, they are required to avoid any excesses and human rights violation. They have to behave like a disciplined force actuated to uphold rule of law and motivated by sense of public security and service. The force also face the problem of some police personnels who may be close and in collusion with the local mafia. They can leak the confidential informations and strategy of police for taking action and conducting raid to arrest the gangsters. On the contrary, the organized criminals keep with them all kinds of sophisticated weapons, they use the same indiscriminately and they can cause any amount of damage to the human life and property. Where they are having support from some members of police force, their potential to execute criminal act is adequately enhanced.

29. The problems of police force has been time and again highlighted by several Law Commissions appointed for making recommendations for police reforms and needless to point out that several recommendations have been suggested from time to time. The police in the country faces tremendous challenges and works under extreme pressure due to a number of reasons such as growing unemployment, deterioration in educational environments, conflicting claims of socio-economic components, fluctuations in political order, rampant corruption etc. Frequent transfers to unfavorable positions or locations have demoralizing effects on the police force and it becomes a survival technique for police to have close relationship with one or other political person.

30. The purpose of the above discussion is to show the prevalent conditions in which the police has to perform the complicated and difficult job of ensuring law and order, maintaining security and peace, preventing crime and taking action against and causing arrest of offenders. These all require home work and team work and if any member of police force starts giving clues about and leak the police strategy, the strategies are bound to fail and shall certainly result sometimes, particularly when police is confronting against organized crime and criminals, in disastrous situation as has resulted in this case. In such situation, policing such police personnels is a big task and it requires early identification of such black sheep, monitoring of their conduct, isolating them and taking immediate strict disciplinary action against them.

31. Now coming to the facts of this case. The accusation against the accused-applicant is that he had close friendly relationship with the gangster Vikas Dubey who used forged entry passed of the Secretariat, State of Uttar Pradesh by affixing the same on the vehicle having No.UP78-EW7070; this vehicle was used by the applicant to provide the safe passage to the slain dacoit Vikas Dubey who was the author of Bikru Massacre.

32. Submission, in this respect, from the side of accused-applicant is that the statement of Vikas Dubey is not relevant against accused-applicant.

33. From the side of State, it has been contended that the statement of Vikas Dubey is statement of a dead man and it has legal effect under section 32(3) of the Indian Evidence Act and therefore, the statement can be well considered against the applicant. Section 32(3) provides as follows:

"32 Cases in which statement of relevant fact by person who is dead or cannot be found, etc, is relevant. --Statements, written or verbal, of relevant facts made by a person who is dead, or who cannot be found, or who has become incapable of giving evidence, or whose attendance cannot be procured without an amount of delay or expense which, under the circumstances of the case, appears to the Court unreasonable, are themselves relevant facts in the following cases:--(3) or against interest of maker. --When the statement is against the pecuniary or proprietary interest of the person making it, or when, if true, it would expose him or would have exposed him to a criminal prosecution or to a suit for damages."

34. It is clear from the reading of section 32(3) that statement of a dead man has been legally recognized and used in evidence even though the same does not relate to the cause of his death. Although, a final view is not required to be expressed at this stage as the same will be considered by the trial court, yet, this much is clear that the statement is of a dead man and the same has legal relevance in view of the provision of the Evidence Act.

35. C.D. Parchas has been drawn to the attention of the Court to show the relationship of accused-applicants with the gangster.

36. From the side of the State it has been also pointed out that the incident took place in the notified area under the UP Dacoity Affected Area Act and due attention is required to be given to the law provided under section 10 of the Act. The relevant part of Section 10 is as below:

"10. Special provisions regarding bail. - Notwithstanding anything contained in the Code of Criminal Procedure, 1973, no person accused or convicted of a scheduled offence shall, if in custody, be released on bail or on his own bond, unless-

(a) the prosecution has been given an opportunity to oppose the application for bail, and

(b) where the prosecution opposes the application for bail, the Court is satisfied that there are reasonable grounds for believing that he is not guilty of such offence:......."

37. Submission is that after investigation, finding sufficient evidence, charge-sheet has been already submitted by police and at this stage there is no reason to believe that the accused - applicant is innocent.

38. From the side of accused-applicant, it has been pointed out that the allegations have been made by the witnesses mostly in the last part of their statements and a reading thereof shows that the words and expressions used are same and similar which is not possible if statements have been given by the witnesses individually and separately. This contention appears to have no weight as it has been rightly pointed out on behalf of the State that all the statements are part of CD and a view at this stage has to be taken after due consideration to all the material on record.

39. It has been also argued from the side of accused-applicant that investigation has been completed and charge-sheet has been already filed in this matter. The applicants are in jail from the last more than two years. Their pretrial detention for such a long period is resulting in deprivation of their right to liberty and freedom. The learned Senior counsel for applicant and larger mandate of the Article 21 of the Constitution of India, the dictum of Apex Court in the case of Dataram Singh v. State of U.P. and another, reported in (2018) 2 SCC 22 . Therefore, it has been requested that, taking into consideration overall circumstances and the long period to which applicant is in jail, the court should take sympathetic view and the applicant should be released on bail.

40. This court is not oblivious about the fact that the release on bail is crucial to the accused as the consequences of pretrial detention are grave. If release on bail is denied to the accused, it would mean that though he is presumed to be innocent till the guilt is proved beyond reasonable doubt, he would be subjected to the psychological and physical deprivations of jail life. The jailed accused loses his job and is prevented from contributing effectively to the preparation of his defence. Equally important, the burden of his detention frequently falls heavily on the innocent members of his family. But, if the accused is involved in a conspiracy for commission of a heinous offence by a hardened criminal, his release on bail will give him an opportunity to abscond or temper with witnesses. Against such crime, social reaction is also sharp. Therefore, a balance between the need for protection of individual liberty which is so important and the requirements of the society for being shielded from the hazards of being exposed to the misadventures of organized crime has to be maintained.

41. The criminal justice system is often criticized for its pro-active approach towards the accused. The rights of the accused are protected not only during trial but also during investigation and even after the delivery of judgment, more particularly when the case has resulted in conviction. The accused cannot be kept in police custody unless with the order of Magistrate and that too is possible only within first fifteen days of his arrest. The bail provisions are liberal and for arresting the accused there must be prima facie evidence collected by the Investigation Officer. He can also be released on anticipatory bail. The accused cannot be put to cruel or inhuman treatment at any stage. There is a strong presumption of innocence in favor of accused and consequently, it creates a heavy burden on prosecution to establish the guilt beyond any shadow of reasonable doubt. The accused has been given constitutional protection against self incrimination and he has right to keep silence throughout and his silence will not be taken adversely against him. Moreover, he enjoys all the rights associated with his fair trial claim including free legal aid and impartial justice delivery. Thus, protection of rights of accused is natural feature of democracy which is accorded for the simple reason that the criminal law machinery is controlled by the State.

42. Crime, corruption and population are three major problems the society is facing at present. While against crime and corruption, particularly when it is organized crime and corruption, strict state action and intervention is necessary to restrict and minimize the same to maximum extent, control over population growth requires legal steps and strategy inclusive of motivation, spread of education and awareness and some positive incentive to those who opt for family planning. Against crime and corruption, the State must continue with the policy of zero tolerance. The political parties should rise above board against crime and corruption without being influenced by consideration of "his man" and "our man" as this approach will not only undermine rule of law but will also damage the democratic set up of the nation.

43. The pursuit of life, liberty and peace includes freedom from crime. The State's foremost duty is to provide these basic rights to each citizen. The success of a Criminal Justice System can only be measured by how successful it is in ensuring these rights in word and spirit. The extent to which these rights are successfully protected, will be reflected in the confidence of the public in the system. The organized crime should be treated differently from traditional individual criminality. Conspiracy is an integral aspect of organized crime. There cannot be a direct evidence of conspiracy in such cases and the law has to deal with organized crime on a footing different from that of individual or conventional crime, as regards admissibility and appreciation of the evidence.

44. The discussion aforesaid certainly goes to show that the nature of offence and amount of culpability is serious, heinous, shocking and unprecedented.

45. In view of the above discussion, the serious and heinous nature of the offence, complicity of the accused-applicant in the conspiracy and taking into consideration overall circumstances of the case, I do not find any reason sufficient to allow the bail application. Hence, the bail application of accused-applicant Jay Bajpai @ Jay Kant Bajpai is hereby, rejected.

46. However, it is directed that the trial of the aforesaid case pending before the concerned court below be concluded expeditiously, preferably within one year in accordance with Section 309 Cr.P.C. and in view of principle as has been laid down in the recent judgment of Hon'ble Apex Court in the case of Vinod Kumar v. State of Punjab reported in 2015 (3) SCC 220 and Hussain and Another v. Union of India; 2017 (5) SCC 702, if there is no legal impediment.

47. It is also made clear that no observation of this Court in this order will have any binding effect on the trial court and the case shall be decided on the basis of evidence adduced during trial.

Order Date :- __20___.4.2023

Dev/-