Allahabad High Court
Alok Kumar vs State Of U.P. on 19 March, 2025
Author: Siddharth
Bench: Siddharth
HIGH COURT OF JUDICATURE AT ALLAHABAD
?Neutral Citation No. - 2025:AHC:41625
Court No. - 47
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 39698 of 2024
Applicant :- Alok Kumar
Opposite Party :- State of U.P.
Counsel for Applicant :- Mohd. Zeeshan,Santosh Yadav
Counsel for Opposite Party :- Amarnath Tripathi,G.A.
Hon'ble Siddharth,J.
Heard Mohd.Zeeshan and Shri Santosh Yadav, learned counsel for the applicant and Shri Amarnath Tripathi, learned counsel for the informant and learned A.G.A.
The submission is that co-accused, Saurav Kumar, has already been enlarged on bail vide Criminal Misc. Bail Application No. 41465 of 2024 by the order of date and the case of the applicant stands on identical footing, hence the applicant is also entitled for bail for the reasons given in bail application of co-accused on the ground of parity. The applicant is in jail since 22.7.2024.
On the other hand learned A.G.A. and learned counsel for the informant have opposed the prayer for bail.
Keeping in view the nature of the offence, evidence, complicity of the accused, submissions of the learned counsel for the parties, larger mandate of the Article 21 of the Constitution of India, considering the recent judgment dated 11.07.2022 of the Apex Court in the case of Satendra Kumar Antil vs. C.B.I., passed in S.L.P (Crl.) No. 5191 of 2021 and considering 5-6 times overcrowding in jails over and above their capacity by the under trials and without expressing any opinion on the merits of the case, the Court is of the view that the applicant has made out a case for bail. The bail application is allowed.
Let the applicant, Alok Kumar, involved in Case Crime No. 63 of 2024, under Sections 417,420,120-B,465,467,468,471,411 IPC, and section 66C,66D, 74 I.T. Act Police Station- Cyber Crime District- Varanasi, be released on bail on his furnishing a personal bond of Rs.50,000/- and two local sureties each in the like amount to the satisfaction of the court concerned subject to following conditions. Further, before issuing the release order, the sureties be verified.
1. The applicant shall not tamper with the prosecution evidence by intimidating/ pressurizing the witnesses, during the investigation or trial.
2. The applicant shall cooperate in the trial sincerely without seeking any adjournment.
3. The applicant shall not indulge in any criminal activity or commission of any crime after being released on bail.
4. 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;
5. The applicant shall file an undertaking to the effect that he shall not seek any adjournment on the dates fixed for evidence and the witnesses are present in court. In case of default of this condition, it shall be open for the trial court to treat it as abuse of liberty of bail and pass orders in accordance with law to ensure presence of the applicant.
6. The applicant shall remain present, in person, before the trial court on the dates fixed for (i) opening of the case, (ii) framing of charge and (iii) recording of statement under Section 313 Cr.P.C. If in the opinion of the trial court default of this condition is deliberate or without sufficient cause, then it shall be open for the trial court to treat such default as abuse of liberty of his bail and proceed against him in accordance with law.
In case of breach of any of the above conditions, it shall be a ground for cancellation of bail.
Identity, status and residence proof of the applicant and sureties be verified by the court concerned before the bonds are accepted.
Trial court is directed to conclude the trial of the applicant as expeditiously as possible preferably within a period of one year.
The registrar(Compliance)of this court is directed to communicate this order to the trial court for compliance within three weeks.
Order Date :- 19.3.2025
Atul kr. sri.
