Allahabad High Court
Ashish Kumar vs State Of U.P. on 24 August, 2023
Bench: Krishan Pahal
HIGH COURT OF JUDICATURE AT ALLAHABAD
?Neutral Citation No. - 2023:AHC:170431
Court No. - 72
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 5365 of 2023
Applicant :- Ashish Kumar
Opposite Party :- State of U.P.
Counsel for Applicant :- Shubham Srivastava,Raja Kesarwani
Counsel for Opposite Party :- G.A.,Anupam Laloriya
Hon'ble Krishan Pahal,J.
1. List has been revised.
2. Heard Sri Shubham Srivastava, learned counsel for the applicant, Sri Anupam Laloriya, learned counsel for the informant and Sri Sunil Kumar, learned A.G.A. for the State as well as perused the record.
3. The present anticipatory bail application has been filed on behalf of the applicant in Case Crime No.25 of 2023, registered under Sections 406, 323, 504 and 506 IPC at Police Station- Chaubepur, District Kanpur Nagar with a prayer to enlarge him on anticipatory bail.
4. As per prosecution story, the applicant alongwith co-accused person Adesh Katiyar are stated to have duped the first informant to the tune of Rs.8,30,000/- on the pretext that he shall be accorded a job through CGL as Auditor in the year 2014-15. Subsequent to it, the applicant and co-accused person are stated to have absconded, as such they were not traceable. In the year 2023, the informant got the information that the applicant is running a mobile shop at Kanpur, as such the present FIR has been instituted.
5. Learned counsel for the applicant has stated that the applicant has been falsely implicated in the present case. The FIR is delayed by eight years and there is no explanation of the said delay caused. The said application under Section 156(3) Cr.P.C. has been instituted after legal consultation. There is nothing on record to suggest that any money has been transferred to the account of the applicant. The final report (charge-sheet) has been submitted. Several other submissions have been made on behalf of the applicant to demonstrate the falsity of the allegations made against him. The circumstances which, as per counsel, led to the false implication of the applicant have also been touched upon at length. There are no criminal antecedents of the applicant. The applicant has apprehension of his arrest. Learned counsel for the applicant undertakes that he has co-operated in the investigation and is ready to do so in trial also failing which the State can move appropriate application for cancellation of anticipatory bail.
6. Per contra, learned A.G.A. and learned counsel for the informant have vehemently opposed the anticipatory bail application but unable to dispute the submissions raised by the learned counsel for the applicant.
7. On due consideration to the arguments advanced by learned counsel for the applicant as well as learned A.G.A. and considering the nature of accusations and antecedents of the applicant, the applicant is 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 applicant shall also be taken care of as per the aforesaid judgment of the Apex Court.
8. In view of the above, the anticipatory bail application of the applicant is allowed. Let the accused-applicant- Ashish Kumar be released forthwith in the aforesaid case crime (supra) on anticipatory bail till the conclusion of trial on furnishing a personal and two sureties each in the like amount to the satisfaction of the court concerned with the following conditions:-
(i). that the applicant shall make himself available for interrogation by a police officer as and when required;
(ii). 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 or tamper with the evidence;
(iii). that the applicant shall not leave India without the previous permission of the court;
(iv). that in case charge-sheet is submitted the applicant shall not tamper with the evidence during the trial;
(v). that the applicant shall not pressurize/ intimidate the prosecution witness;
(vi). that the applicant shall appear before the trial court on each date fixed unless personal presence is exempted;
(vii). that in case of breach of any of the above conditions the court concerned shall have the liberty to cancel the bail.
9. It is made clear that observations made hereinabove are exclusively for deciding the instant anticipatory bail application and shall not affect the trial.
Order Date :- 24.8.2023
Ravi Kant
(Krishan Pahal, J.)
