Furkan vs State Of U.P And 3 Others
2023 Latest Caselaw 2207 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 73
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 27163 of 2022
 

 
Applicant :- Furkan
 
Opposite Party :- State Of U.P And 3 Others
 
Counsel for Applicant :- Syed Imran Ibrahim,Irshad Husain
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Siddharth,J.

Heard Shri Pranay Tiwari holding brief of Shri Syed Imran Ibrahim, learned counsel for the applicant; Shri Avinash Pandey, learned counsel for the informant and learned A.G.A for the State.

The submission is that co-accused, Mahboob, has already been enlarged on bail vide Criminal Misc. Bail Application No. 43201 of 2015 on 11.10.2018 and the case of the applicant stands on identical footing, hence the applicant is also entitled for bail for the reasons given in bail application of co-accused on the ground of parity. The applicant is in jail since 12.6.2019.

On the other hand learned A.G.A and learned counsel for the informant have opposed the prayer for bail.

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, Furkan, involved in Case Crime No. 489 of 2014 (S.T. No. 1187 of 2015), under Sections 364,302,201,368,376-D/34 IPC and section 5/6 POCSO Act, Police Station- Kairana District- Shamli, 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 will not tamper with the evidence during the trial.

2. The applicant will not pressurize/ intimidate the prosecution witness.

3. The applicant will appear before the trial court on the date fixed, unless personal presence is exempted.

4. The applicant shall not commit an offence similar to the offence of which they are accused, or suspected of the commission of which they are suspected.

5. 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 them from disclosing such facts to the Court or to any police officer or tamper with the evidence.

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.

Order Date :- 20.1.2023

Atul kr. sri.