Allahabad High Court
Qadir vs State Of U.P. on 6 May, 2024
Author: Krishan Pahal
Bench: Krishan Pahal
HIGH COURT OF JUDICATURE AT ALLAHABAD
?Neutral Citation No. - 2024:AHC:81223
Court No. - 76
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 13466 of 2024
Applicant :- Qadir
Opposite Party :- State of U.P.
Counsel for Applicant :- Shivam Tiwari
Counsel for Opposite Party :- G.A.
Hon'ble Krishan Pahal,J.
1. List has been revised.
2. Heard Sri Shashank Tripathi holding brief of Sri Shivam Tiwari, learned counsel for the applicant and Sri Rajendra Prasad Singh, learned A.G.A. for the State as well as perused the record.
3. The present anticipatory bail application has been filed on behalf of the applicant in Case Crime No. 17 of 2024, registered under Sections 323, 307, 504, 506, 34 IPC, at Police Station- Nakud, District-Saharanpur with a prayer to enlarge him on anticipatory bail.
4. This is firing and no injury case. The injuries sustained are simple in nature. The case of accident has been converted into a case of attempt to commit murder.
5. Learned counsel for the applicant has stated that the said criminal history of the applicant stands explained in Annexure SA-1 of the supplementary affidavit filed in support of the anticipatory bail application.In support of his submission, learned counsel has placed much reliance upon the judgement of Prabhakar Tewari Vs. State of U.P. and Another, 2020 (11) SCC 648, wherein the Supreme Court has observed that pendency of several criminal cases against an accused may itself cannot be a basis for refusal of bail, if otherwise his case of bail is made out. Several other submissions have been made on behalf of the applicant to demonstrate the falsity of the allegations made against him. The circumstances which, as per counsel, led to the false implication of the applicant have also been touched upon at length. The applicant has apprehension of his arrest. Learned counsel has stated that the applicant undertakes that he has co-operated in the investigation and is ready to do so in trial also failing which the State can move appropriate application for cancellation of anticipatory bail.
6. Per contra, learned A.G.A. has vehemently opposed the anticipatory bail application.
7. On due consideration to the arguments advanced by learned counsel for the applicant as well as learned A.G.A. and considering the nature of accusations and antecedents of the applicant, the applicant is 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 applicant shall also be taken care of as per the aforesaid judgment of the Supreme Court.
8. In view of the above, the anticipatory bail application of the applicant is allowed. Let the accused-applicant- Qadir 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 applicant shall make himself available for interrogation by a police officer as and when required;
(ii). 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 or tamper with the evidence;
(iii). that the applicant shall not leave India without the previous permission of the court;
(iv). that in case charge-sheet is submitted the applicant shall not tamper with the evidence during the trial;
(v). that the applicant shall not pressurize/ intimidate the prosecution witness;
(vi). that the applicant 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.
9. 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 :- 6.5.2024
Priya
(Justice Krishan Pahal)
