Allahabad High Court
Amar Singh Yadav vs State Of U.P. on 18 July, 2023
Bench: Siddharth
HIGH COURT OF JUDICATURE AT ALLAHABAD
?Neutral Citation No. - 2023:AHC:142849
Court No. - 64
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 28262 of 2023
Applicant :- Amar Singh Yadav
Opposite Party :- State of U.P.
Counsel for Applicant :- P.K. Singh
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, Amar Singh Yadav, with a prayer to release him on bail in Case Crime No. 16 of 2011(S.T. No. 673 of 2011), under Sections 302,376 IPC Police Station George Town, District- Allahabad/Prayagraj, during pendency of trial.
On 5.7.2023 this court sought status report from the trial court as to why from 2019 court is unable to secure the presence of P.W.4, who is investigating officer of the case.Trial court has sent report to this court wherein it has been stated that despite all efforts of the court below the investigating officer of the case has not appeared before the court.The doctor and another witness, Ashish Pandey, are also not traceable and summons and bailable warrants are being issued against them but they have not appeared.
Learned counsel for the applicant has submitted that applicant has been falsely implicated in this case .No one has seen the incident.The allegation of commission of rape and murder is not supported by any evidence collected against the applicant.The applicant is in jail since 20.1.2011 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.
The trial court is directed to conclude the trial within a period one year.
The registrar(Compliance)of this court is directed to communicate this order to the trial court for compliance within ten days.
The trial court is directed to make all efforts to secure the presence of the witnesses.
Order Date :- 18.7.2023
Atul kr. sri.
