Allahabad High Court
Jahangeer Ali And 4 Others vs State Of U.P. on 3 October, 2023
Bench: Krishan Pahal
HIGH COURT OF JUDICATURE AT ALLAHABAD
?Neutral Citation No. - 2023:AHC:189305
Court No. - 72
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 57069 of 2019
Applicant :- Jahangeer Ali And 4 Others
Opposite Party :- State of U.P.
Counsel for Applicant :- Deepak Kumar Tripathi
Counsel for Opposite Party :- G.A.
Hon'ble Krishan Pahal,J.
1. List has been revised.
2. Learned counsel for the applicant does not proposes to file rejoinder affidavit, as such the case is being heard on merits.
3. Heard Sri Deepak Kumar Tripathi, learned counsel for the applicants and Sri V.K.S. Parmar, learned A.G.A. for the State as well as perused the record.
4. The present anticipatory bail application has been filed on behalf of the applicants in Case Crime No.692 of 2018, registered under Sections 379, 504 and 506 IPC at Police Station- Shahganj, District Agra with a prayer to enlarge them on anticipatory bail.
5. As per prosecution story, the informant had put 16000 bricks in two blocks and one trailer worth of sand in front of his plot for construction and had gone out on 19.05.2018 to his school and after his returning from there, he was informed by the neighbours that the applicants had stolen the said bricks and sand.
6. Learned counsel for the applicants has stated that the applicants have been falsely implicated in the present case. They have nothing to do with the said offence. The FIR itself is delayed one and there is no explanation of the said delay caused. Several other submissions have been made on behalf of the applicants to demonstrate the falsity of the allegations made against them. The circumstances which, as per counsel, led to the false implication of the applicants have also been touched upon at length. There are no criminal antecedents of the applicants. The applicants have apprehension of their arrest. Learned counsel for the applicants undertakes that they have co-operated in the investigation and are ready to do so in trial also failing which the State can move appropriate application for cancellation of anticipatory bail.
7. Per contra, learned A.G.A. has vehemently opposed the anticipatory bail application but unable to dispute the submissions raised by the learned counsel for the applicants.
8. On due consideration to the arguments advanced by learned counsel for the applicants as well as learned A.G.A. and considering the nature of accusations and antecedents of the applicants, the applicants are liable to be enlarged on anticipatory bail in view of the judgment of Supreme Court in the case of "Sushila Aggarwal Vs. State (NCT of Delhi), (2020) 5 SCC 1". The future contingencies regarding the anticipatory bail being granted to applicants shall also be taken care of as per the aforesaid judgment of the Apex Court.
9. In view of the above, the anticipatory bail application of the applicants is allowed. Let the accused-applicants-Jahangeer Ali, Vizir Beg, Javed @ Boby, Imran and Salman be released forthwith in the aforesaid case crime (supra) on anticipatory bail till the conclusion of trial on furnishing a personal bond and two sureties each in the like amount to the satisfaction of the court concerned with the following conditions:-
(i). that the applicants shall make themselves available for interrogation by a police officer as and when required;
(ii). that the applicants 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;
(iii). that the applicants shall not leave India without the previous permission of the court;
(iv). that in case charge-sheet is submitted the applicants shall not tamper with the evidence during the trial;
(v). that the applicants shall not pressurize/ intimidate the prosecution witness;
(vi). that the applicants shall appear before the trial court on each date fixed unless personal presence is exempted;
(vii). that in case of breach of any of the above conditions the court concerned shall have the liberty to cancel the bail.
10. It is made clear that observations made hereinabove are exclusively for deciding the instant anticipatory bail application and shall not affect the trial.
Order Date :- 3.10.2023
Ravi Kant
(Krishan Pahal, J.)
