Allahabad High Court
Kuldeep vs State Of U.P And 3 Others on 28 February, 2023
Bench: Siddharth
HIGH COURT OF JUDICATURE AT ALLAHABAD
?Court No. - 73
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 49637 of 2022
Applicant :- Kuldeep
Opposite Party :- State Of U.P And 3 Others
Counsel for Applicant :- Lalji Yadav,Yashpal Yadav
Counsel for Opposite Party :- G.A.,Kanchan Chaudhary
Hon'ble Siddharth,J.
Supplementary affidavit filed by learned counselfor the applicant is taken on record.
Heard Shri Kamal Krishna, learned Senior Advocate assisted by Shri Yashpal Yadav, learned counsel for the applicant; Ms. Kanchan Chaudhary, learned counsel for the informant and High Court Legal Services Committee, Allahabad and learned A.G.A.
The instant bail application has been filed on behalf of the applicant, Kuldeep, with a prayer to release him on bail in Case Crime No. 35 of 2022, under Sections 452,376AB IPC and section 5Da/6 POCSO Act Police Station Sisolar, District- Hamirpur, during pendency of trial.
There is allegation against the applicant of committing offences under section 452, 376 AB I.P.C. and section 5Da/6 POCSO Act.Learned Senior Counsel has submitted that applicant has been implicated by the fair price shop dealer, Sri Narayan.Informant is employee of Sri Narayan.Sri Narayan indulged in misbehavior with a women of the village, Prema. Applicant made viral the incident with Prema and fair price shop dealer on his face book account on 7.3.2022.The present implication has been made on 14.3.2022 through minor daughter of informant aged about 7-8 years wherein it is alleged that applicant compelled her to take his private part in her mouth.Applicant has been falsely implicated only because of making incident of Prema viral.Even otherwise in the First Information Report it is alleged that after the alleged incident police was called on number 100 on 14.3.2022 at about 13.00 hours and First Information Report was lodged on 15.3.2022 at 23.40 hours.There is no explanation of delay. The applicant is in jail since 18.3.2022.He has criminal history of one case, which has been explained in paragraph-6 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.
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.
