Allahabad High Court
Rahul Pal vs State Of U.P. And 3 Others on 22 May, 2024
Author: Ajay Bhanot
Bench: Ajay Bhanot
HIGH COURT OF JUDICATURE AT ALLAHABAD
?Neutral Citation No. - 2024:AHC:93222
Court No. - 64
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 14638 of 2024
Applicant :- Rahul Pal
Opposite Party :- State Of U.P. And 3 Others
Counsel for Applicant :- Ramesh Chand,Vindeshwari Prasad
Counsel for Opposite Party :- G.A.,Satish Chandra Yadav,Vaibhav Goswami
Hon'ble Ajay Bhanot,J.
Shri Paritosh Kumar Malviya, learned AGA-I contends that the police authorities in compliance of the directions issued by this Court in Criminal Misc. Bail Application No. 46998 of 2020 (Junaid Vs State of U.P. and another) reported at 2021 (6) ADJ 511 and with a view to implement the provisions of POCSO Act, 2012 read with POCSO Rules, 2020, have served the bail application upon the victim/legal guardian as well as upon the CWC.
By means of the bail application the applicant has prayed to be enlarged on bail in Case Crime No. 566 of 2021 at Police Station-Handia, District- Prayagraj under Sections 363, 366, 376 IPC and Section 3/4 of POCSO Act. The applicant is in jail since 26.02.2024.
The bail application of the applicant was rejected by the learned trial court on 02.04.2024.
The following arguments made by Shri Vindeshwari Prasad and Shri Ramesh Chand, learned counsel on behalf of the applicant, which could not be satisfactorily refuted by Shri Vaibhav Goswami, learned counsel for the first informant and Shri Paritosh Kumar Malviya, learned AGA-I from the record, entitle the applicant for grant of bail.
1. The victim was wrongly shown as a minor of 15 years in the F.I.R. only to falsely implicate the applicant under the stringent provisions of the POCSO Act and cause his imprisonment.
2. The age of the victim set out in the prosecution case in light of the judgement of this Court in Monish Vs. State of U.P. and others (Criminal Misc. Bail Application No. 55026 of 2021) is contested on the following grounds:
(i) There are material contradictions in the age of the victim as recorded in various prosecution documents.
(ii) The age of the victim was incorrectly got registered in the school records by the victim's parents to give her an advantage in life. There is no lawful basis for the age related entry in the school record. The school records disclosing her age as 15 years, 4 months are unreliable.
(iii) The victim in her statement under Section 164 Cr.P.C. has stated that she is 16 years of age.
(iv) Medico-legal examination (not the age determination test) records that the victim is about 19 years of age.
(v) The medical report drawn up to determine the age of the victim opines that she is above 18-20 years of age. In fact the victim is a major.
3. The victim and the applicant were intimate and had eloped together.
4. The F.I.R. is the result of opposition of the victim's family to the said relationship.
5. The victim in her statements under Section 161 and 164 Cr.P.C. has admitted to intimacy with the applicant. The victim has stated that she left her house as she was upbraided by her uncle over the said relationship. According to the victim she went alone to Allahabad and stayed at night at Hanuman Mandir. She went back home next day.
6. Similarly, the victim in her statement under Section 164 Cr.P.C. has admitted to a romantic relationship with the applicant. She has also asserted that she had consensual physical relations with the applicant.
7. The victim has not made any allegation of abduction, wrongful detention or commission of rape against the applicant in her statements under Sections 161 and 164 Cr.P.C.
8. The victim was never confined or bound down in any manner. The victim was present at various public places but never raised an alarm nor did she resist the applicant. The conduct of the victim shows that she was a consenting party.
9. Major inconsistencies in the FIR, statements under Section 161 CrPC, Section 164 CrPC discredit the prosecution case.
10. Medical evidence to corroborate commission of rape by the applicant with the victim has not been produced by the prosecution.
11. The applicant has explained his criminal history. Learned AGA contends that the applicant has a criminal history of one more case. Rejoining this issue, Shri Vindeshwari Prasad and Shri Ramesh Chand, learned counsels for the applicant contends that the applicant is in jail and does not have an effective pairokar. However, on the basis of the records available and on the instructions from the applicant, it is submitted that the said case does not depict commission of heinous offence and has no bearing on the instant bail application. The applicant had left Allahabad in search of livelihood and was not aware of the pendency of the said criminal case. There was a communication gap with the office of the counsel. The applicant is infact a law abiding citizen who cooperated with the police investigations. The said case has no bearing on the instant bail application.
12. The applicant is not a flight risk. The applicant being a law abiding citizen has always cooperated with the investigation and undertakes to join the trial proceedings. There is no possibility of his influencing witnesses, tampering with the evidence or reoffending.
In the light of the preceding discussion and without making any observations on the merits of the case, the bail application is allowed.
Let the applicant- Rahul Pal be released on bail in the aforesaid case crime number, on furnishing a personal bond and two sureties each in the like amount to the satisfaction of the court below. The following conditions be imposed in the interest of justice:-
(i) The applicant will not tamper with the evidence or influence any witness during the trial.
(ii) The applicant will appear before the trial court on the date fixed, unless personal presence is exempted.
(iii) The learned trial court is directed to fix the sureties after due application of mind in light of the judgement passed by this Court in Arvind Singh v. State of U.P. Thru. Prin. Secy. Home Deptt. (Application U/S 482 No.2613 of 2023).
The learned trial court shall ensure that the right of bail of the applicant granted by this Court is not frustrated by arbitrary demands of sureties or onerous conditions which are unrelated to the socioeconomic status of the applicant.
Before parting some observations have to be made in the facts of this case. The learned trial court has failed to comply with the judgment rendered by this Court in Monish (supra) regarding the manner of consideration of age of the victim in bail applications filed by the accused persons under the POCSO Act.
A copy of this order as well as a copy of the judgment in Monish (supra) shall be provided to the learned District Judge to ensure that the learned trial courts are guided by the law laid down by this Court.
It is clarified that the above observations shall not be construed adversely against any judicial officer.
Order Date :- 22.5.2024
Jaswant
