Jagdeesh vs State Of U.P.
2023 Latest Caselaw 7603 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 76
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 50620 of 2022
 

 
Applicant :- Jagdeesh
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Sumit Kumar Srivastava,Anil Kumar Pathak,Rishabh Singh,Vinod Kumar
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Saurabh Shyam Shamshery,J.

Applicant - Jagdeesh has approached this Court for bail in Case Crime No. 328 of 2022 under Sections 306, 504, 506 I.P.C,. Police Station- Pipri, District- Kaushambi.

According to prosecution story, applicant's wife committed suicide. It was alleged that applicant was in a extra-marital affair with his bhabhi, due to which the deceased was left with no other option but to commit suicide and as such applicant has committed an offence of abatement of suicide.

Sri Anil Kumar Pathak, learned counsel for applicant submits that applicant's wife committed suicide after eight years of marriage; out of their wedlock, two sons and one daughter are born; there is no evidence in regard to abatement of suicide.

He further placed reliance upon a judgment of Supreme Court in K.V. Prakash Babu vs. State of Karnataka, (2017) 11 SCC 176 in which the Court held that "if the husband gets involved in an extra-marital affairs, that may not in all circumstances invite conviction under Section 306 I.P.C.; therefore, applicant, who is in jail since 18.10.2022 may be released on bail during trial.

Sri Rishi Chaddha, learned AGA appearing for State submits that applicant was in an illicit relationship with her bhabhi which was objected by the deceased and she was under tremendous mental pressure. Her family life was highly disturbed. The evidence collected during investigation also indicates that she was very disturbed due to illicit relationship of applicant and the applicant despite serious objections raised by deceased has not stopped his illicit relationship. These were the circumstances under which the victim committed suicide which clearly falls under the offence of abatement of suicide. Therefore, applicant may not be enlarged on bail.

This Court has discussed the law of abatement of suicide and law on bail in Criminal Misc. Bail Application No. 20591 of 2021 (Ravindra Pratap Shahi alias Pappu Shahi vs State of U.P.) and for reference the same is mentioned hereinafter:-

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(ii) ?????????? ??? ?? ?????? ????????? ????? ???? ??, ????? ???? ??????? ?? ?????? ?? ???????? ?????? ???? ???? ????? ?? ?????? ???? ???? ??? ????????? ???? ?? ??? ?????? ?? ?????? ???? ?? ??? ???????? ?? ?? ?? ??? ????????? ????? ???? ?????? ??? ?? ???? ???? ???????? ?? ???????? ??? ????? ???? ???????

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In the present case, victim has committed suicide after eight years of marriage. Evidence collected during investigation indicates that applicant was in a long illicit relationship with her bhabhi, however, evidence prima facie does not appear to be cogent for the purpose of abatement of suicide and also taking note that three children of applicant want love and affection of their father, especially in absence of their mother and Court also takes note of K.V. Prakash Babu (supra) and find that it is a fit case for grant of bail.

Let the applicant- Jagdeesh be released on bail in the aforesaid case crime number on furnishing a personal bond and two sureties each in the like amount to the satisfaction of the Court concerned with the following conditions which are being imposed in the interest of justice:-

(i) The applicant will not tamper with prosecution evidence and will not harm or harass the victim/complainant in any manner whatsoever.

(ii) The applicant shall file an undertaking to the effect that he shall not seek any adjournment or exemption from appearance on the date fixed in trial. 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 will not misuse the liberty of bail in any manner whatsoever. In case, the applicant misuses the liberty of bail during trial and in order to secure his presence proclamation under Section 82 Cr.P.C., may be issued and if applicant fails 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 I.P.C.

(iv) The Trial Court may make all possible efforts/endeavour and try to conclude the trial expeditiously, preferably within a period of six months after release of applicant, if there is no other legal impediment.

The identity, status and residential proof of sureties will be verified by court concerned and in case of breach of any of the conditions mentioned above, court concerned will be at liberty to cancel the bail and send the applicant to prison.

The bail application is allowed.

It is made clear that the observations made hereinabove are only for the purpose of adjudicating the present bail application.

Order Date :- 16.3.2023

Nirmal Sinha