Vikram Bhardwaj vs State Of U.P.
2024 Latest Caselaw 37255 ALL

Allahabad High Court

Vikram Bhardwaj vs State Of U.P. on 13 November, 2024

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:179191
 
Court No. - 82
 

 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 1192 of 2024
 

 
Applicant :- Vikram Bhardwaj
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Praveen Kumar Singh
 
Counsel for Opposite Party :- G.A.,Shashi Kant Shukla
 

 
Hon'ble Nalin Kumar Srivastava,J.
 

1. Heard Sri Manish Tiwari, learned Senior Advocate assisted by Sri Syed Imran Ibrahim, learned counsel for the applicant, Sri Shashi Kant Shukla, learned counsel for the first informant, learned A.G.A. appearing for the State and perused the record.

2. This application for anticipatory bail has been filed by applicant- Vikram Bhardwaj in connection with Case Crime No. case crime no. 168 of 2023, u/s 376, 386, 336, 504, 507, 506, 509 I.P.C., P.S.- Cantt., District Varanasi

3. It has been submitted by the learned counsel for the applicant that applicant is innocent and he has apprehension of arrest in the above-mentioned case, whereas there is no credible evidence against him. submitted that allegations levelled against the applicant are false. It is further submitted that the applicant has already been granted anticipatory bail by this Court till submission of police report under Section 173(2) Cr.P.C. in Cr. Misc. Anticipatory Bail Application U/S 438 CR.P.C. No.- 7899 of 2023 by order dated 9.8.2023. Now the charge sheet in the matter has been submitted and this application has been filed after filing of the charge sheet. It is further submitted that earlier, in this anticipatory bail application, the applicant was granted interim anticipatory bail by this Court on 28.2.2024 for a limited period, which was extended on subsequent dates and the liberty granted to the applicant by way of interim protection has not been misused by him and he has been cooperative throughout the investigation. It is further submitted that no process under Section 82/83 Cr.P.C. has been issued against the applicant till date. It is further submitted that criminal history of the applicant has been explained in the affidavit. It is further submitted that no custodial interrogation is required in this matter from the applicant and as such, he is entitled for anticipatory bail.

4. Learned A.G.A. and learned counsel for the informant has opposed the prayer for anticipatory bail. It is vehemently submitted that after grant of interim anticipatory bail passed by this Court the accused appellant started misusing the bail and threat was given by him to the informant and his daughter.

5. Contending to the allegation of threatening the informant and his daughter, the learned counsel for the accused applicant emphasized upon rejoinder affidavit dated 1.5.2024 filed by him before this Court and submitted that a false and frivolous complaint dated 29.4.2024 by Pramod Mishra, the informant, alleging threatening, abusing and assault made by accused applicant and his associates was moved before the Police Commissioner, Commissionerate, Varanasi which was inquired into by the police and a report into the said matter was submitted by S.I. Bhola Mishra wherein it was submitted that the allegations made in the complaint of Sri Pramod Mishra against the accused applicant was baseless and false and from the inquiry it was found that no incident as alleged in the complaint happened on the given date and place of occurrence.

6. It reveals from the perusal of the record that no process under Section 82/83 Cr.P.C. has been issued against the applicant till date and he has cooperated during the investigation and now no custodial interrogation is required from the accused/applicant.

7. Although the charge sheet has been submitted in this matter but in Sushila Aggarwal and others vs. State (NCT of Delhi) and another, (2020) 5 SCC 1, the Hon'ble Apex Court has settled the law on the subject finally by holding that the anticipatory bail need not be of limited duration invariably. In appropriate case, it can continue upto conclusion of trial.

8. It has been further held therein that anticipatory bail granted can, depending on the conduct and behavior of the accused, continue after filing of the charge sheet till end of trial.

9. It has been further held by the Hon'ble Apex Court that while considering an application for grant of anticipatory bail, the court has to consider the nature of the offence, the role of the person, the likelihood of his influencing the course of investigation, or tampering with evidence including intimidating witnesses, llikelihood of fleeing justice, such as leaving the country, etc. It has further been held that Courts ought to be generally guided by considerations such as the nature and gravity of the offences, the role attributed to the applicant, and the facts of the case, while considering whether to grant anticipatory bail, or refuse it. Whether to grant or not is a matter of discretion.

10. In Aman Preet Singh v. CBI, (2022) 13 SCC 764, the Hon'ble Apex Court has held that :

"11. A reading of the aforesaid shows that it is the guiding principle for a Magistrate while exercising powers under Section 170CrPC which had been set out. The Magistrate or the Court empowered to take cognizance or try the accused has to accept the charge-sheet forthwith and proceed in accordance with the procedure laid down under Section 173CrPC. It has been rightly observed that in such a case the Magistrate or the Court is required to invariably issue a process of summons and not warrant of arrest. In case he seeks to exercise the discretion of issuing warrants of arrest, he is required to record the reasons as contemplated under Section 87 Cr.P.C that the accused has either been absconding or shall not obey the summons or has refused to appear despite proof of due service of summons upon him. In fact the observations in sub-para (iii) above by the High Court are in the nature of caution.

12. In sofar as the present case is concerned and the general principles under Section 170Cr.P.C, the most apposite observations are in sub-para (v) of the High Court judgment in the context of an accused in a non-bailable offence whose custody was not required during the period of investigation. In such a scenario, it is appropriate that the accused is released on bail as the circumstances of his having not been arrested during investigation or not being produced in custody are itself sufficient to entitle him to be released on bail. The rationale has been succinctly set out that if a person has been enlarged and free for many years and has not even been arrested during investigation, to suddenly direct his arrest and to be incarcerated merely because charge-sheet has been filed would be contrary to the governing principles for grant of bail. We could not agree more with this."

11. Hence, considering the settled principles of law regarding anticipatory bail, submissions of the learned counsel for the parties, nature of accusation, role of applicant and all attending facts and circumstances of the case, without expressing any opinion of the merits of the case, in my view, it is a fit case for anticipatory bail to the applicant till conclusion of trial in the matter.

12. The anticipatory bail application is allowed accordingly.

13. In the event of arrest of the applicant in the aforesaid case crime, he shall be released on anticipatory bail on his furnishing a personal bond of Rs. 50,000/- with two sureties each in the like amount to the satisfaction of the Court concerned with the following conditions :-

i. 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.

ii. The applicant shall not pressurize/ intimidate the prosecution witness.

iii. The applicant shall not commit an offence similar to the offence of which he is accused, or suspected, of the commission of which he is suspected.

iv. The applicant shall not leave India without prior permission of the Court and if he has passport, the same shall be deposited by her before the S.S.P./S.P. concerned.

14. In case of breach of any of the above conditions, the Investigating Officer shall be at liberty to file appropriate application for cancellation of anticipatory bail of the applicant in accordance with law.

Order Date :- 13.11.2024

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