Allahabad High Court
Sonia vs State Of U.P. on 18 December, 2023
Author: Siddharth
Bench: Siddharth
HIGH COURT OF JUDICATURE AT ALLAHABAD
?Neutral Citation No. - 2023:AHC:239586
Court No. - 64
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 52607 of 2023
Applicant :- Sonia
Opposite Party :- State of U.P.
Counsel for Applicant :- S.P.S. Chauhan,Smt. Meenakshi Chauhan
Counsel for Opposite Party :- G.A.,Abhishek Srivastava
Hon'ble Siddharth,J.
Heard Shri S.P.S. Chauhan, learned counsel for the applicant; Shri Abhishek Mayank, holding brief of Shri Abhishek Srivastava, learned counsel for the informant and learned A.G.A.
The instant bail application has been filed on behalf of the applicant, Sonia, with a prayer to release him on bail in Case Crime No. 218 of 2023, under Sections 147,148,149,302,120-B,504,506 IPC Police Station Gonda, District- Aligarh, during pendency of trial.
There are allegations against the applicant, five name co-accused and 2-3 unnamed accused of forming unlawful assembly, causing offences of rioting, murder, conspiracy, intentional insult and criminal intimidation with common object of one person.Learned counsel for the applicant has submitted that applicant is women.She has not been implicated assigning any active role but of exhortation only. Role of causing murder has been assigned to other co-accused. In C.C.T.V. footage collected by the investigating officer she was not found.Call details collected by the investigating officer shows that co-accused, Uppendra Singh call her.Applicant has been falsely implicated in this case because she is Pradahan of the village.The applicant is in jail since 18.7.2023. She has criminal history of two cases, one case has been explained in paragraph-33 of the bail applicant and other case has been explained in paragraph-2 of the supplementary affidavit.
Learned A.G.A. and learned counsel for the informant have 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 :- 18.12.2023
Atul kr. sri.
