Allahabad High Court
Dharmendra 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. - 13036 of 2022
Applicant :- Dharmendra
Opposite Party :- State of U.P.
Counsel for Applicant :- Desh Ratan Chaudhary,Anuj Srivastava,Arbaz Danish,Zia Naz Zaidi
Counsel for Opposite Party :- G.A.,Gaurav Kakkar,Mayank Yadav,Vivek Kumar Singh
Hon'ble Siddharth,J.
Heard Shri Anuj Srivastava, learned counsel for the applicant; Shri Anupam Kumar holding brief of Shri Vivek Kumar Singh, learned counsel for the informant and learned A.G.A.
The instant bail application has been filed on behalf of the applicant, Dharmendra, with a prayer to release him on bail in Case Crime No. 214 of 2020, under Sections 307,302,34 IPC Police Station Ramala, District- Baghpat, during pendency of trial.
There is allegation in the First Information Report against four accused persons including the applicant of causing murder of one person.Learned counsel for the applicant has submitted that role of firing on the deceased has been assigned to co-accused,Subhash alias Chhotu. Applicant has not been assigned any role of causing alleged offence. The applicant is in jail since 9.6.2021.Applicant has criminal history of 53 cases out of which he has been acquitted in 28 cases. it is further submitted that because of criminal history, he was implicated in number of cases only to work out the cases.
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.Applicant will report to the police station Ramala District Baghpat in first week of every month and information of the same shall be given to trial court during the pendency of trial.
2. The applicant shall not tamper with the prosecution evidence by intimidating/ pressurizing the witnesses, during the investigation or trial.
3. The applicant shall cooperate in the trial sincerely without seeking any adjournment.
4. The applicant shall not indulge in any criminal activity or commission of any crime after being released on bail.
5. 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;
6. 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.
7. 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.
In case the trial has commenced, the trial court will conclude the same within a period one year as per section 309 Cr.P.C.
Order Date :- 21.2.2023
Atul kr. sri.
