Allahabad High Court
Shadab vs State Of U.P. And Another on 8 May, 2024
Author: Krishan Pahal
Bench: Krishan Pahal
HIGH COURT OF JUDICATURE AT ALLAHABAD
?Neutral Citation No. - 2024:AHC:82970
Court No. - 76
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 2681 of 2024
Applicant :- Shadab
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Arvind Kumar Srivastava,Sunil Kumar Saroj
Counsel for Opposite Party :- G.A.
Hon'ble Krishan Pahal,J.
1. List has been revised.
2. Supplementary affidavit filed by learned counsel for the applicant is taken on record.
3. Heard Sri Sunil Kumar Saroj, learned counsel for the applicant and Sri Varun Pratap Singh, 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 applicant in Case Crime No.18 of 2023, registered under Sections 498-A, 323, 504, 506, 406 I.P.C. and 3/4 Dowry Prohibition Act, at Police Station- Mahila Thana, District- Meerut with a prayer to enlarge him on anticipatory bail.
5. As per prosecution story, the marriage of the applicant was solemnized with the informant as per Muslim Rites about three years before. On 1.1.2022, the applicant and other family members are stated to have subjected her to cruelty for demand of Rs.5 lakhs and one motorcycle as dowry. There are particular allegations against the brother of the applicant of having raped her.
6. Learned counsel for the applicant has stated that he has been falsely implicated in this case. The said allegations are false. The applicant has nothing to do with the said offence. There is no injury report to corroborate the prosecution story. It is further stated that the applicant has no criminal history to his credit as the criminal history of one case assigned to the applicant stands explained on the ground that he is not wanted in it, the said order has been annexed to the supplementary affidavit filed in Court today.
7. 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.
8. 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 applicant.
9. 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.
10. In view of the above, the anticipatory bail application of the applicant is allowed. Let the accused-applicant- Shadab 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.
11. 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 :- 8.5.2024/ Vikas
(Justice Krishan Pahal)
