Allahabad High Court
Kunwarpal vs State Of U.P. on 28 February, 2023
Bench: Siddharth
HIGH COURT OF JUDICATURE AT ALLAHABAD
?Court No. - 73
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 5334 of 2023
Applicant :- Kunwarpal
Opposite Party :- State of U.P.
Counsel for Applicant :- Veer Bhagat Singh Kushwaha
Counsel for Opposite Party :- G.A.
Hon'ble Siddharth,J.
Heard learned counsel for the applicant and learned A.G.A.
The instant bail application has been filed on behalf of the applicant, Kunwarpal, with a prayer to release him on bail in Case Crime No. 166 of 2022, under Sections 302, 201 IPC Police Station Fatehpur Sikri, District- Agra, during pendency of trial.
There is allegation in the First Information Report that brother of the informant, Raju, had enmity with applicant regarding his frequent visits. his house It is alleged that earlier also quarrel took place between them. On 12.6.2022 applicant took the deceased for consuming liquor.Thereafter his whereabouts is not known.His dead body was recovered from bush.Learned counsel for the applicant has submitted that there is contradiction in the First Information Report itself. On one hand it is alleged that there was enmity between applicant and deceased and on the other hand it is alleged that he took the deceased for the purpose of consuming liquor.Except the informant,his wife and witness, Lal Singh, regarding evidence of last seen no other evidence is against the applicant.He has been implicated in this case because of suspicion. There is no recovery of any incriminating article from the applicant.Recovery of one mobile phone and stoll(Shawl) has been made from the shop of the applicant.It is further submitted that it is a planted recovery without any publicwitness. The applicant is in jail since 16.6.2022 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.
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 :- 28.2.2023
Atul kr. sri.
