Allahabad High Court
Radheshyam @ Radhey Dixit vs State Of U.P. on 19 August, 2025
Author: Rohit Ranjan Agarwal
Bench: Rohit Ranjan Agarwal
HIGH COURT OF JUDICATURE AT ALLAHABAD
Neutral Citation No. - 2025:AHC:140953
Court No. - 34
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 5208 of 2025
Applicant :- Radheshyam @ Radhey Dixit
Opposite Party :- State of U.P.
Counsel for Applicant :- J Shubham,Jitendra Kumar Mishra
Counsel for Opposite Party :- G.A.
Hon'ble Rohit Ranjan Agarwal,J.
1. Rejoinder affidavit filed today is taken on record.
2. This is the second bail application filed on behalf of the applicant for enlarging him on bail.
3. Heard learned counsel for the applicant and learned AGA for the State.
4. By means of this application, the applicant, who is involved in Case Crime No. 325 of 2022, under Section 2/3 of U.P. Gangster & Anti Social Activities (Prevention) Act, 1986, Police Station- Bewar, District- Mainpuri, seeks enlargement on bail during the pendency of trial.
5. The first bail application of the applicant was rejected on 2.7.2024 and following order was passed by this Court;
"1. Heard learned counsel for the applicant and learned A.G.A. for the State.
2. By means of this application, applicant- Radheshyam @ Radhey Dixit, who is involved in Case Crime No.325 of 2022, under Section 2/3 of U.P. Gangster & Anti Social Activities (Prevention) Act, 1986, Police Station- Bewar, District- Mainpuri, seeks enlargement on bail, during the pendency of trial.
3.This is a case, where 20 criminal cases are pending against the applicant.
4. Learned counsel for the applicant submits that in one case, out of 20 cases, applicant has already been acquitted from the charges. He further submits that most of the cases have been alleged by the police, and the applicant cannot be considered a history sheeter. It is further contended that the applicant is in jail since 31.10.2022, and if he is released on bail, he will not misuse the liberty of bail.
5. Learned A.G.A. while opposing the bail application of the applicant submits that the cases which are pending against the applicant range from 2005 to 2022, and earlier also Gangster Act was imposed upon the applicant in the year 2010, 2017 and thereafter in 2022. He further submits that the applicant has a long criminal history and is a threat to the society at large.
6. After hearing learned counsel for the parties and on perusal of material on record, I am of the opinion that before adverting to decide the bail application, a cursory glance of provision of Section 19 (4) (b) of U.P. Gangster & Anti-Social Activities (Prevention) Act, 1986 is necessary for better appreciation of the case, which reads as under;
"Section 19(4)(b):
Where the Public Prosecutor opposes the application, the Court is satisfied that there are reasonable grounds for believing that he is not guilty of such offence and that he is not likely to commit any offence while on bail."
7. From reading of Section 19 (4) (b), it is clear that before proceeding to grant bail under the Gangster Act, which is a special legislation, Sub-section (4) of Section 19, which is a non-obstante clause, clearly provides that the Court before granting the bail to record the reasons that it is satisfied that applicant would not commit any crime in future.
8. As per the instructions, received by learned A.G.A., applicant has a long criminal history of 20 cases, which are as under;
1. मु० अ 0 सं0 604/2005 धारा 147,148,149,307 भादवि थाना बेवर, मैनपुरी
2. मु0अ0सं0 166/2008 धारा 286,323,427,504,506 भादवि थाना बेवर, मैनपुरी
3. मु0अ0सं0 201/2011 धारा 392,411 भादवि थाना भोगांव, मैनपुरी
4. मु0अ0सं0 183/2015 धारा 307,504,506 भादवि थाना बेवर, मैनपुरी।
5. मु0 अ 0 सं0 594/2010 धारा 2/3 गैंगस्टर एक्ट थाना बेवर, मैनपुरी।
6. मु0 अ 0 सं0 469/2017 धारा 2/3 गैंगस्टर एक्ट थाना बेवर, मैनपुरी।
7. मु० अ 0 सं0 278/2017 धारा 394,457 भादवि थाना बेवर, मैनपुरी।
8. मु0अ0सं0 514/2018 धारा 380,411,457 भादवि थाना बेवर, मैनपुरी।
9. मु० अ 0 सं0 243/2022 धारा 3/25 ए थाना बेवर, मैनपुरी
10. मु0 अ 0 सं0 416/2011 धारा 2,2 (3), 3 गुण्डा अधि० थाना भोगांव, मैनपुरी
11. मु0अ0सं0 102/2018 धारा 307,504,506 भादवि थाना बेवर, मैनपुरी।
12. मु0 अ 0 सं0 325/2022 धारा 2/3 गैंगस्टर एक्ट थाना बेवर, मैनपुरी।
13. मु0 अ 0 सं0 446/2016 धारा 307,398 भादवि थाना कोतवाली मैनपुरी
14. मु0 अ 0 सं0 145/2013 धारा 110 जी सीआरपीसी थाना बेवर, मैनपुरी।
15. मु0अ0सं0 197/2013 धारा 3 यूपी गुण्डा एक्ट थाना बेवर, मैनपुरी।
16. मु0अ0सं0 242/2022 धारा 376AB, 120B, 354 ख भादवि, 5M,9M/6 पोक्सो एक्ट व 3(2) V SC/ST ACT थाना बेवर मैनपुरी
17. मु0310 सं0 77/2020 धारा 323,504,506 भादवि थाना बेवर मैनपुरी
18. मु0 अ 0 सं0 604/2018 धारा 457,380,411 भादवि थाना भोगांव, मैनपुरी
19. मु0 अ 0 सं0 29/2010 धारा 25 ए एक्ट थाना बेवर, मैनपुरी
20. मु0 अ 0 सं0 541/2018 धारा 323,504,506 भादवि थाना बेवर, मैनपुरी
9. Looking into the long criminal history of the applicant, the Court cannot record its satisfaction in terms of Section 19 (4) (b) of U.P. Gangster & Anti-Social Activities (Prevention) Act, 1986.
10. No case for bail is made out.
11. Bail application is rejected, accordingly."
6. It is contended by learned counsel for the applicant that the applicant has been falsely implicated in the present case and he is in jail since 31.10.2022, and if he is released on bail, he will not misuse the liberty of bail and shall cooperate with trial.
7. Learned AGA has vehemently opposed the bail application and submits that as per the report sent by the DCRB, District Mainpuri, applicant has a long criminal history of 31 cases. The report of DCRB Mainpuri, which provides the list of 31 criminal cases pending against the applicant, is appended as annexure No. 1 to the counter affidavit. The criminal cases pending against the applicant are as follows ;
"अभियुक्त राधेश्याम दीक्षित उर्फ राधे दीक्षित जनपद मैनपरी उपरोक्त का अपराधिक इतिहास- धारा 3/25 ए एक्ट थाना बेवर जनपद मैनपुरी।
1. मु0अ0स0-243/2022 धारा 3/25 आर्म्स एक्ट थाना बेवर मैनपुरी
2. मु0अ0स0-166/2008 धारा 286,323,427,504,506 भादवि थाना बेवर जनपद मैनपुरी
3. मु0अ0स0-201/2011 धारा 392,411 भादवि थाना भोगाँव मैनपुरी
4. मु0अ0स0-416/2011 धारा 2, 2(3), 3 गुण्डा अधि थाना भोगाँव मैनपुरी
5. मु0अ0स0-29/2010 धारा 25 ए एक्ट थाना बेवर जनपद मैनपुरी।
6. मु0अ0स0-541/2018 धारा 323,504,506 भादवि थाना बेवर जनपद मैनपुरी
7. मु0अ0स0-197/2013 धारा 3 यू.पी. गुण्डा एक्ट थाना बेवर मैनपुरी
8 . मु0अ0स0-77/2020 धारा 323/504/506 भादवि थाना बेवर मैनपुरी
9- मु0अ0स0-242/2022 धारा 376बी/354ख/120बी भादवि व 5एम/6, 9एम/10 पोक्सो एक्ट व 3(2)5ए एससी/एसटी एक्ट थाना बेवर मैनपुरी
10. मु0अ0स0-325/2022 धारा 2/3 गैंग0 एक्ट थाना बेवर मैनपुरी।
11. मु0अ0स0-604/2018 धारा 457/380/411 भादवि थाना भोगाव मैनपुरी
12. मु0अ0स0-604/2005 धारा 147/148/149/307 भादवि थाना बेवर मैनपुरी
13. मु0अ0स0-183/2015 धारा 307/504/506 भादवि थाना बेवर मैनपुरी
14. मु0अ0स0-594/2010 धारा 2/3 गैंग0 एक्ट थाना बेवर मैनपुरी
15. मु0अ0स0-469/2017 धारा 2/3 गैंग0 एक्ट थाना बेवर मैनपुरी
16. मु0अ0स0-278/2017 धारा 394/457 भादवि थाना बेवर मैनपुरी
17. मु0अ0स0-514/2018 धारा 380/457/411 भादवि थाना बेवर मैनपुरी
18. मु0अ0स0-102/2018 धारा 307/504/506 भादवि थाना बेवर मैनपुरी
19. मु0अ0स0-269/2017 धारा 394,411,120बी थाना बेवर मैनपुरी
20. मु0अ0स0-145/2013 धारा 110जी सीआरपीसी थाना बेवर मैनपुरी
21. मु0अ0स0-243/2017 धारा 3/25 आर्म्स एक्ट थाना बेवर मैनपुरी
22. मु0अ0स0-1065/2008 धारा 386 भादवि0 व 2/3 गैंग0 एक्ट थाना बेवर मैनपुरी
23. मु0अ0स0-30/2010 धारा 18/20 एनडीपीएस एक्ट थाना बेवर मैनपुरी
24. मु0अ0स0-150/2015 धारा 307,504,506 भादवि थाना बेवर मैनपुरी
25.मु0अ0स0-105/2016 धारा 3(1) गैंग0 अधि० थाना मऊदरवाजा जनपद फतेहगढ
26.मु0अ0स0-644/2017 धारा 392 भादवि थाना कोतवाली मैनपुरी
27.मु0अ0स0-446/2016 धारा 307,398 भादवि थाना बेवर जनपद मैनपुरी
28.मु0अ0स-200/2009 धारा 25 ए एक्ट थाना छिवरामऊ जनपद कासगंज
29. मु0अ0स0-208/2011 धारा 392,411 भादवि थाना भोगाँव मैनपुरी
30.मु0अ0स0-736/2005 धारा 147,352,323,504,506 भादवि थाना बेवर मैनपुरी
31.मु0अ0स0-139/2011 धारा 120बी, 392,411 भादवि थाना बेवर मैनपुरी
उपरोक्त सभी अभियोगों में आरोप पत्र मा० न्यायालय प्रेषित की जा चुकी हैं।"
8. From perusal of the list of criminal cases registered against the applicant, it is clear that the said criminal cases are ranging from the year 2005 to 2022, lodged at various police stations of the District Mainpuri. From the said report, it is also reflected that the Gangster Act was imposed against the applicant in the years 2008, 2010, 2016, 2017 and 2022.
9. Learned counsel for the applicant could not address the Court on Section 19 (4) (b) of U.P. Gangster & Anti Social Activities (Prevention) Act, 1986. The only argument advanced on behalf of the applicant was that the applicant is languishing in jail since 31.10.2022. On the earlier occasion, when bail was granted to the applicant, condition was that the applicant would not commit any other crime, but subsequently applicant had committed crime and first information report was lodged and he has been enlarged on bail.
10. The question with regard to fresh argument to be considered in second bail application on those very facts that were available to the accused while his earlier bail application was moved and rejected, came for consideration before Division Bench of this Court in case of Satya Pal vs. State of U.P., 1998 (37) ACC 287. Division Bench relying upon the decision of Apex Court in case of State of Maharastra vs. Buddhikota Subha Rao, AIR 1989 SC 2292 held as under:-
"4. We have heard learned counsel for the parties and have gone through the cases which were cited before the learned single Judge as also before us. We think that the point is well settled by the judgment of the Supreme Court in the case of State of Maharashtra v. Buddhikota Subha Rao, AIR 1989 SC 2292. In the aforesaid judgment of the Supreme Court while disapproving grant of bail by a learned single Judge of the High Court just after two days when a number of bail applications had been dismissed by another learned single Judge of that Court the Supreme Court also considered various other aspects relating to the question as to under what circumstances an application for bail should be considered even a previous application for bail had been rejected. It will be proper to. quote relevant passages from paragraphs 6 and 7 of the said judgment :-
6. ...The question then is whether there was justification for releasing the respondent on bail to facilitate yogic exercises under expert guidance at his residence, albeit under conditions of surveillance, even though Puranik, J. had rejected a more or less similar prayer only two days before? Should this Court refuse to exercise jurisdiction under Article 136 of the Constitution even if it is satisfied that the jurisdiction was wrongly exercised.
7. Liberty occupies a place on pride in our socio-political order. And who knew the value of liberty more than the founding fathers of our Constitution whose liberty was curtailed time and again under Draconian Laws by the colonial rulers. That is why they provided in Article 21 of the Constitution that no person shall be deprived of his personal liberty except according the procedure established by law. It follows therefore that the personal liberty of an individual can be curbed by procedure established by law. The Code of Criminal Procedure, 1973, is one such procedural law. The law permits curtailment of liberty of antisocial and anti-national elements. Article 22 casts certain obligations on the authorities in the event of arrest of an individual accused of the commission of a crime against society or the Nation. In cases of under-trial charged with the commission of an offence or offences the Court is generally called upon to decide whether to release him on bail or to commit him to jail. This decision has to be made, mainly in non-bailable cases, having regard to the nature, of the crime, the circumstances in which it was committed, the background of the, accused, the possibility of his jumping bail, the impact that his release may make on the prosecution witnesses, its impact on society and the possibility of retribution, etc. In the present case the successive bail applications preferred by the respondent were rejected on merits having regard to the gravity of the offence alleged to have been committed. Once such application No. 36 of 1989 was rejected by Suresh, J. himself. Undeterred the respondent went on preferring successive applications for bail. All such pending bail applications were rejected by Puranik, J. by a common order on 6th June, 1989. Unfortunately Puranik, J. was not aware of the pendency of yet another bail application No. 995/ 89 otherwise he would have disposed it of by the very same common order. Before the ink was dry on Puranik J.'s order, it was upturned by the impugned order. It is not as if the Court passing the impugned order was not aware of the decision of Puranik, J. in fact there is a reference to the same in the impugned order. Could this be done in the absence of new facts and changed circumstances ? What is important to realise is that in Criminal Application No. 375 of 1989, the respondent had made an identical request as is obvious from one of the prayers (extracted earlier) made therein. Once that application was rejected there was no question of granting a similar prayer. That is virtually overruling the earlier decision without there being a change, in the fact situation. And, when we speak of change, we mean a substantial one which has a direct impact on the earlier decision and not merely cosmetic changes, which are of little or no consequence. Between the two orders there was a gap of only two days and it is nobody's case that during these two days drastic changes had taken place necessitating the release of the respondent on bail. Judicial discipline, propriety and comity demanded that the impugned order should not have been passed reversing all earlier orders including the one rendered by Puranik, J, only a couple of days before, in the absence of any substantial change in the fact-situation. In such cases it is necessary to act with restraint and circumspection so that the process of the& Court is not abused by a litigant and an impression does not gain ground that the litigant has either successfully avoided one judge or selected another to secure an order, which had hitherto eluded him. In such a situation the proper course, we think, is to direct that; the matter! be placed before the same learned Judge who disposed of the earlier applications. Such a practice or convention would prevent abuse of the process of Court inasmuch as it will prevent an impression being created that a litigant is avoiding or selecting a Court to secure an order to his liking. Such a practice would also discourage the filing of successive bail applications without change of circumstances. Such a practice if adopted would be conducive to judicial discipline and would also save the Court's time as a judge familiar with the facts would be able to dispose of the subsequent application with despatch. It will also result in consistency. In this view that we take we are fortified by the observations of this Court in paragraph 5 of the judgment in Shahzad Hasan Khan v. Ishtiaq Hasan Khan (1987) 2 SCC 684. For the above reasons we are of the view that there was no justification for passing the impugned order in the absence of a substantial change in the fact-situation. That is what prompted Shetty, J. to describe the impugned order as 'a bit out of the ordinary.' Judicial restraint demands that we say no more.
5. A reading of the above mentioned passage from the judgment of the Supreme court makes it clear that there is no bar in successive bail applications being moved for consideration by the Courts. However the Supreme Court clearly ob-served that the practice suggested would also discourage filing of successive bail applications without change of circumstances. This observation makes it clear that it should be only when some new facts and circumstances have developed after rejection of the previous bail application then only the second bail application should be considered on merit. The learned single Judge who referred this case to be considered by the Division Bench had made the following observations in his referring order;-
In my view this direction of the Supreme Court is intended at maintaining some degree of finality even to interim orders and not keeping it open to frequent change unless substantial changes in fact-situation are indicated. Otherwise our Courts including' superior Courts would tie flooded with frivolous repeated prayers for bail as new arguments and new twists on same facts would always be advanced by legal experts. It is therefore, necessary that a decision should be given by a higher Bench on the question if at all it would be open for a Court to allow fresh arguments on the same facts after a former prayer was although specifically the points urged in the subsequent applications were not considered.
We are in complete agreement with the views expressed by the learned single Judge and agree that a second bail application cannot be entertained on the same facts after a formal prayer was rejected although subsequently points urged in the subsequent bail applications were not considered.
6. Learned counsel for the applicant strenuously wanted to support the view taken by the learned single Judge in the case of Gama v. State of U.P., 1986 ( 23 ) ACC 339. We are not inclined to accept the view taken by the learned single Judge in the said case. It is not uncommon but rather almost an accepted norm that the High Courts while rejecting the bail application do not give reasons for such rejection. Reasons are generally not given as observations tend to influence and affect the trial in pending cases. Therefore, the following observations of the learned single Judge in the case of Gama v. State of U.P.(supra) does not lay down the correct law .
Even though it may be second or third bail application, but unless it is apparent from a reading of the first bail order that the point urged in the subsequent bail applications was also considered and rejected, it cannot be said that the point urged in the second or third bail application would be deemed to have been considered in the first bail application just by implication.
We accordingly overrule this view taken by the learned single Judge in Gama's case (supra)."
11. In the present case, earlier bail application of the applicant was rejected by this Court vide order dated 2.7.2024 on the ground that applicant has a long criminal history to his credit. On the matter being taken up today, as no fresh argument has been advanced by learned counsel for the applicant to show any change of circumstances or bringing into light some new facts, this Court finds that no interference is required for enlarging the applicant on bail, as the point canvassed was already available to the applicant, at the time when his earlier bail applicant was being considered.
12. A second bail application is generally permissible, even if the first one was dismissed, as long as there are new or changed circumstances; if new evidence emerges or the situation changes significantly; if the first bail application was rejected due to false information or misrepresentation by the prosecution or a second bail application is maintainable when the first one was rejected due to prosecutorial misrepresentation.
13. From perusal of the allegations made in the first information report and the material on record, I find that no case for interference is made out as no new ground has been made out for release of the applicant on bail nor the applicant has brought on record the stage of trial.
14. Bail application is misconceived and same stands rejected.
Order Date :- 19.8.2025
Shekhar
