Allahabad High Court
Suneel Kumar vs State Of U.P. And 3 Others on 9 August, 2023
Bench: Siddharth
HIGH COURT OF JUDICATURE AT ALLAHABAD
?Neutral Citation No. - 2023:AHC:161124
Court No. - 64
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 34948 of 2023
Applicant :- Suneel Kumar
Opposite Party :- State Of U.P. And 3 Others
Counsel for Applicant :- Rajiv Kumar Tripathi
Counsel for Opposite Party :- G.A.
Hon'ble Siddharth,J.
List revised. Learned A.G.A. informs that notice has been served upon the opposite party no.2 but no one appears on his behalf.
Heard learned counsel for the applicant and learned A.G.A.
The instant bail application has been filed on behalf of the applicant, Suneel Kumar, with a prayer to release him on bail in Case Crime No. 77 of 2023, under Sections 376(A)(B),376(2)(f) IPC and section 5(m) (n)/6 of POCSO Act Police Station Konch, District- Jalaun, during pendency of trial.
There is allegation in the First Information Report that nephew of the informant, Neelkamal, was married with Vandana about 15-16 years back and couple were having a daughter and son. About four years back Vandana had left her husband, Neelkamal and she solemnized marriage with the applicant She had also taken her two children with her to the home of applicant.About two months back Vandana had died on account of Tuberculosis and after her death, her two children were taken back by their father, Neelkamal. Her daughter, Divyanshi, aged about 12 years, was also suffering from Tuberculosis and during her treatment and before her death she allegedly informed the first informant that the applicant had committed offence of rape when she was living with him and her mother was alive.Learned counsel for he applicant has submitted that applicant has been falsely implicated in this case because he subsequently married the mother of the deceased. There is no direct or oral evidence against the applicant. The applicant is in jail since 11.4.2023 and has no criminal history.
Learned A.G.A. has opposed the bail prayer of the applicant but could not dispute the aforesaid facts.
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; considering the dictum of Apex Court in the 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; 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 be released on bail on his 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.
1. The applicant shall not tamper with the prosecution evidence by intimidating/ pressurizing the witnesses, during the investigation or trial.
2. The applicant shall cooperate in the trial sincerely without seeking any adjournment.
3. The applicant shall not indulge in any criminal activity or commission of any crime after being released on bail.
4. That the applicant 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 him from disclosing such facts to the Court or to any police officer;
5. The applicant shall file an undertaking to the effect that he 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 applicant.
6. 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 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 his bail and proceed against him in accordance with law.
In case of breach of any of the above conditions, it shall be a ground for cancellation of bail.
Order Date :- 9.8.2023
Atul kr. sri.
