Allahabad High Court
Bhure And 5 Others vs State Of U.P. on 17 October, 2023
Bench: Shekhar Kumar Yadav
HIGH COURT OF JUDICATURE AT ALLAHABAD
?Neutral Citation No. - 2023:AHC:200357
Court No. - 71
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 10637 of 2023
Applicant :- Bhure And 5 Others
Opposite Party :- State of U.P.
Counsel for Applicant :- Kapil Tyagi
Counsel for Opposite Party :- G.A.
Hon'ble Shekhar Kumar Yadav,J.
1. Supplementary affidavit has been filed today, is taken on record.
2. Heard Mr. Kapil Tyagi, learned counsel for the applicants and learned Additional Government Advocate for the State.
3. This anticipatory bail application (under section 438 Cr.P.C.) has been moved seeking bail in Case Crime No.96 of 2023, under Sections 147, 148, 452, 504, 308, 427 IPC, Police Station Jarcha, District Greater Noida (Commissionerate Gautam Buddha Nagar.
4. Learned counsel for the applicants submits that the applicants have been falsely implicated in the present case, in fact, no such incident has taken place. The applicants have never committed any offence as alleged in the impugned FIR. Initially the impugned FIR has been lodged under Sections 147, 148, 452, 504 IPC in which the applicants were granted interim anticipatory bail. After investigation, charge sheet has been submitted against the applicants and other co-accused persons under Sections 147, 148, 323, 452, 504, 308 and 427 IPC and the court below has taken cognizance and summoned the applicants. He further submits that there are general allegations levelled against all the accused persons. No specific role has been assigned to the applicants. He further submits that there are 10 accused persons in the impugned FIR out of which four co-accused persons, namely, Israr, Yakub, Haroon and Ajab have already been granted anticipatory bail by a coordinate Bench of this Court vide order dated 04.10.2023 passed in Criminal Misc. Anticipatory Bail Application No.10964 of 2023, copy of the same has been annexed as Annexure No.4 to the 2nd Supplementary Affidavit. He further submits that the applicants are having no previous criminal history as has been mentioned in paragraph 29 of the affidavit. He further submits that applicants have apprehension of imminent arrest and in case, the applicants are released on anticipatory bail, they will not misuse the liberty and would co-operate with the trial.
5. Learned A.G.A. has vehemently opposed the prayer for anticipatory bail of the applicants but could not dispute the aforesaid contentions raised by learned counsel for the applicants.
6. Hence without expressing any opinion on the merits of the case and considering the nature of accusations and antecedents of applicants, they are directed to be enlarged on anticipatory bail as per the Constitution Bench judgment of the Apex Court in the case of Sushila Aggarwal vs. State (NCT of Delhi)- 2020 SCC Online SC 98. The future contingencies regarding anticipatory bail being granted to applicants shall also be taken care of as per the aforesaid judgment of the Apex Court.
7. In the event of arrest, the applicants shall be released on anticipatory bail. Let the applicants-Bhure, Afsar, Furkan, Aman, Lukman and Imran, involved in the aforesaid crime be released on anticipatory bail till conclusion of trial on furnishing a personal bond of Rs. 50,000/- with two sureties each in the like amount to the satisfaction of the trial court concerned with the following conditions:-
(i) 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;
(ii) The applicants shall not leave the country during the currency of trial without prior permission from the concerned trial Court.
(iii) The applicants shall surrender their passport, if any, to the concerned Court forthwith. Their passport will remain in custody of the concerned Court.
(iv) The applicants shall file an undertaking to the effect that they 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 applicants.
(v) In case, the applicants misuse the liberty of bail, the Court concerned may take appropriate action in accordance with law and judgment of Apex Court in the case of Sushila Aggarwal vs. State (NCT of Delhi)- 2020 SCC Online SC 98.
(vi) The applicants 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 their bail and proceed against them in accordance with law.
8. In default or misuse of any of the conditions, the Public Prosecutor/ Investigating Officer/ first informant-complainant is at liberty to file appropriate application for cancellation of anticipatory bail granted to the applicants.
9. With the aforesaid observations/ directions, the application is disposed of.
Order Date :- 17.10.2023
Ajeet
