Allahabad High Court
Raju @ Rajesh Rai vs State Of U.P. on 19 October, 2023
Bench: Renu Agarwal
HIGH COURT OF JUDICATURE AT ALLAHABAD
?Neutral Citation No. - 2023:AHC:203085
Court No. - 77
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 42440 of 2023
Applicant :- Raju @ Rajesh Rai
Opposite Party :- State of U.P.
Counsel for Applicant :- Pankaj Kumar Rai,Ramesh Chandra Tiwari
Counsel for Opposite Party :- G.A.
Hon'ble Mrs. Renu Agarwal,J.
1. Second supplementary affidavit filed today is taken on record.
2. Heard learned counsel for the applicant, learned A.G.A. for the State and perused the record.
3. The present first bail application under Section 439 Cr.P.C. has been filed on behalf of the applicant in Case Crime No. 0006 of 2018 under Sections 3(1) of the U.P. Gangster & Prevention of Anti Social Activities Act, 1986 Police Station Nandganj, District Ghazipur with the prayer to enlarge him on bail.
4. Learned counsel for the accused-applicant submitted that the applicant is innocent and has been falsely implicated in the instant case due to malafide intentions. According to gang-chart (Annexure No.2), two cases have been registered against the accused-applicant in which he has been enlarged on bail. Copy of the bail orders are annexed with the supplementary affidavit filed today and marked as Annexure Nos. S.A.1 and S.A. 2. Apart from the cases mentioned in the gang chart, the applicant has criminal history of seven cases and in two of the cases he has been acquitted of the charges and rest of the five cases he has been enlarged on bail, copy of the bail orders and judgment of acquittal are annexed as Annexure Nos. S.A. 3 to S.A.8. Applicant is languishing in jail since 12.08.2017 and if he is granted the liberty of bail he will not misuse the same and would cooperate in the trial proceedings.
5. On the other hand, learned AGA has opposed the prayer of bail but could not controvert the aforesaid arguments as advanced by learned counsel for the applicant.
6. Considering the facts and circumstances of the case and taking into account the fact that the accused-applicant has been enlarged on bail in the cases shown in the gang-chart, criminal history is well explained and without expressing any opinion on the merit of the case, it would be appropriate to enlarge the accused-applicant on bail.
7. Let applicant Raju @ Rajesh Rai be released on bail in the above case crime number and on his furnishing a personal bond and two sureties each in the like amount to the satisfaction of Court concerned with the following conditions :-
(i) The applicant shall file an undertaking to the effect that he shall not seek any adjournment on the dates fixed for evidence when 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.
(ii) The applicant shall remain present before the trial court on each date fixed, either personally or through his counsel. In case of his absence, without sufficient cause, the trial court may proceed against him under Section 229-A of the Indian Penal Code.
(iii) 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. is issued and the 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 of the Indian Penal Code.
(iv) 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 absence of the applicant is deliberate or without sufficient cause, then it shall be open for the trial court to treat such default as abuse of liberty of bail and proceed against him in accordance with law.
(v) The applicant shall also furnish an undertaking from the sureties that the properties (movable/immovable) which are the basis of accepting the surety, shall not be disposed of by them till the conclusion of trial.
(vi) The applicant shall also give an undertaking to the effect that he will not change his address without prior intimation to the trial court concerned.
(Renu Agarwal,J.)
Order Date :- 19.10.2023
Karan
