Allahabad High Court
Chhotu @ Badal Ray vs State Of U.P. And 3 Others on 12 January, 2023
Bench: Siddharth
HIGH COURT OF JUDICATURE AT ALLAHABAD
?Court No. - 73
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 47244 of 2022
Applicant :- Chhotu @ Badal Ray
Opposite Party :- State Of U.P. And 3 Others
Counsel for Applicant :- Suresh Pratap Singh,Kunwar Abhishek Singh
Counsel for Opposite Party :- G.A.
Hon'ble Siddharth,J.
Heard learned counsel for the applicant and learned A.G.A. for the State.
As per report of C,J.M., Sant Kabir Nagar dated 22.12.2022, notice on opposite party no.2 has been served but no one has turned up to oppose this bail application.
There is allegation against the applicant of committing offence of rape against a minor girl and extending threat to her and offence under Section 3/4 of POCSO Act. The victim has alleged in her statement under Section 164 Cr.P.C that her father used to ask her to leave house and she left her house and came into groove, where she met the applicant, who took her to his house. She went to the house of applicant at 10.00 p.m. and in the night applicant made forcible physical relation with her and made a video.
Learned counsel for the applicant submits that it is a case of false implication. The victim has refused to get her internal, external and DNA analysis conducted by the Doctor. It has been submitted that the offence alleged cannot be proved before the trial court in absence of report of Medico Legal report of sexual violence alleged. Learned counsel for the applicant further submits that applicant helped the child victim in the time of distress and has been falsely implicated in this case. Applicant is in jail since 12.09.2022.
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, larger mandate of the Article 21 of the Constitution of India, considering the dictum of Apex Court in the case of Dataram Singh Vs. State of U.P. and another reported in (2018) 3 SCC 22 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, Chhotu @ Badal Ray, involved in Case Crime No.371 of 2022, under Sections 376, 506 I.P.C & 3/4 POCSO Act, Police Station Dhanghata, District- Sant Kabir Nagar 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.
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 :- 12.1.2023
SS
