Allahabad High Court
[email protected] Bindola vs State Of U.P. on 21 February, 2023
Bench: Siddharth
HIGH COURT OF JUDICATURE AT ALLAHABAD
?Court No. - 73
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 36153 of 2022
Applicant :- [email protected] Bindola
Opposite Party :- State of U.P.
Counsel for Applicant :- Surendra Kumar,Ajay Kumar Giri,Kamlesh Kumar Tripathi
Counsel for Opposite Party :- G.A.
Hon'ble Siddharth,J.
Heard learned counsel for the applicant and learned A.G.A. for the State.
Initially first information report was lodged by the co-accused, Hari Das, brother of the applicant wherein it was alleged that the applicant has been murdered by three persons, Bhagwandin @ Lallu, Bhau and Ratiya, who took the applicant along with them at about 8.00 p.m. on 15.05.2015. Next day one, Chunnu Singh, informed that a dead body was lying on the road. It was identified as dead body of the applicant. Subsequently after three years it was found in investigating that the applicant is alive and he has got a fraudulent first informative report lodged only to falsely implicate the named accused persons. The applicant and his brother were implicated in this case on the basis of confessional statement of the applicant. His brother Hari Das and father, Mangi, have already been enlarged on bail by this court vide Crl. Misc. Bail Application No.s 4536 of 2022 and 35141 of 2021. Applicant is in jail since 09.06.2018. Before the trial court not a single witness has been examined till date. Applicant has criminal history of 31 cases. He has been implicated in number of cases for the purpose of only working out the cases. Most of the cases are of petty offences. In the present case trial will take much time to conclude. Certified copy of the order-sheet has been placed before this court.
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, [email protected] Bindola, involved in Case Crime No.596 of 2015, under Sections 302, 201, 120B, 194 I.P.C, Police Station Maudahu, Khairgarh, District- Hamirpur 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.
(i) The applicant shall not tamper with the evidence or threaten the witnesses.
(ii) The applicant shall file an undertaking to the effect that he 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 him 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 his 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 him in accordance with law.
(vi) Applicant will report his presence before police station Khanna, District Mahaba in first week of every month after he is released on bail and till the conclusion of trial.
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 :- 21.2.2023
SS
