Allahabad High Court
Reeta vs State Of U.P. on 7 August, 2023
Bench: Siddharth
HIGH COURT OF JUDICATURE AT ALLAHABAD
?Neutral Citation No. - 2023:AHC:157594
Court No. - 64
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 33433 of 2023
Applicant :- Reeta
Opposite Party :- State of U.P.
Counsel for Applicant :- Yashpal Yadav
Counsel for Opposite Party :- G.A.
Hon'ble Siddharth,J.
Heard learned counsel for the applicant and learned A.G.A. for the State.
There is allegation against the applicant regarding commission of offence of murder of nephew of the informant.
Learned counsel for the applicant submits that applicant is mother of co-accused, Ravi, and Reema. She has been falsely implicated in this case. The deceased was not beaten by anyone as clear from his injuries in the post mortem. It has been submitted that the deceased suffered the following injuries (i) lacerated wound 4 x 2 cm deep rt side eye brow (ii) a lacerated wound 1 x 1 cm muscle deep on right side eye, just below the lid.. of Rt Eye (iii) A contusion 18 x 2 cm on lower point of sternum (iv) Abrasion on right knee.
Learned counsel for the applicant further submits that the nature of injury shows deceased fell down towards his face on the land or some hard surface hence aforesaid injuries were caused to him. The injury on knee and sternum could not be caused as per the allegation in the first information report. Even otherwise applicant is woman, she is entitled to the benefit of Section 437 Cr.P.C. She is in jail since 22.05.2023 and has no criminal history to her credit.
Learned AGA has opposed the prayer for bail but could not dispute the above submissions.
Keeping in view the nature of the offence, evidence, complicity of the accused; submissions of the learned counsel for the parties noted above; finding force in the submissions made by the learned counsel for the applicant; keeping view the uncertainty regarding conclusion of trial; one sided investigation by police, ignoring the case of accused side; applicant being under trial having fundamental right to speedy trial; larger mandate of the Article 21 of the Constitution of India and recent judgment dated 11.07.2022 of the Apex Court in the case of Satendra Kumar Antil vs. C.B.I., passed in S.L.P (Crl.) No. 5191 of 2021 and considering 5-6 times overcrowding in jails over and above their capacity by the under trials and without expressing any opinion on the merits of the case, the Court is of the view that the applicant has made out a case for bail. The bail application is allowed.
Let the applicant, Reeta, involved in Case Crime No.157 of 2023, under Sections 302 I.P.C, Police Station Maharajganj, District- Azamgarh be released on bail on her furnishing a personal bond and two sureties each in the like amount to the satisfaction of the court concerned subject to following conditions. Further, before issuing the release order, the sureties be verified.
(i) The applicant shall not tamper with the evidence or threaten the witnesses.
(ii) The applicant shall file an undertaking to the effect that she shall not seek any adjournment on the dates fixed for evidence when 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.
(iii) The applicant shall remain present before the Trial Court on each date fixed, either personally or as directed by the Court. In case of his absence, without sufficient cause, the Trial Court may proceed against her under Section 229-A of the Indian Penal Code.
(iv) In case the applicant misuse the liberty of bail during trial and in order to secure her presence, proclamation under Section 82 Cr.P.C. is issued and the applicants fail to appear before the Court on the date fixed in such proclamation then the Trial Court shall initiate proceedings against him in accordance with law under Section 174-A of the Indian Penal Code.
(v) 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 absence of the applicant is deliberate or without sufficient cause, then it shall be open for the Trial Court to treat such default as abuse of liberty of bail and proceed against her in accordance with law.
In case of breach of any of the above conditions, the complainant is free to move an application for cancellation of bail before this court.
Identity and residence proof of the applicant and sureties be verified by the court concerned before the bonds are accepted
Order Date :- 7.8.2023
SS
