Siddharth, J.

1. Heard learned counsel for the applicant, Sri Ajay Sandilya, Advocate, holding brief of Sri Dhananjay Singh, learned counsel for the informant and learned A.G.A. for the State.

2. There is allegation in the first information report against the applicant that he entered into the house of the informant and assaulted his wife in stomach by knife and looted the money and jewellery.

3. Learned counsel for the applicant submits that the first information report was lodged on next day after about 20 hours of the incident. In the discharge slip dated 16.10.2022 the name of the applicant has not been mentioned as assaliant. It has been mentioned that some unknown person entered into the house of informant and assaulted his wife. The incident took place on 12.10.2022. He has further submitted that it is a case of false implication on account of business rivalry of the applicant with the informant. Applicant is in jail since 18.10.2022 and has no criminal history to his credit.

4. Learned AGA has opposed the prayer for bail but could not dispute the above submissions.

5. Keeping in view the nature of the offence, evidence, complicity of the accused; submissions of the learned counsel for the parties noted above; finding force in the submissions made by the learned counsel for the applicant; keeping view the uncertainty regarding conclusion of trial; one sided investigation by police, ignoring the case of accused side; applicant being under trial having fundamental right to speedy trial; larger mandate of the Article 21 of the Constitution of India and 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.

6. Let the applicant, Ravi @ Waris, involved in Case Crime No.461 of 2022, under Sections 307, 382, 452 I.P.C, Police Station Kotwali, District- Bareilly be released on bail on his furnishing a personal bond and two 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.

(i) The applicant shall not tamper with the evidence or threaten the witnesses.

(ii) The applicant shall file an undertaking to the effect that he shall not seek any adjournment on the dates fixed for evidence when 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.

(iii) The applicant shall remain present before the Trial Court on each date fixed, either personally or as directed by the Court. In case of his absence, without sufficient cause, the Trial Court may proceed against him under Section 229-A of the Indian Penal Code.

(iv) In case the applicant misuse the liberty of bail during trial and in order to secure his presence, proclamation under Section 82 Cr.P.C. is issued and the applicants fail to appear before the Court on the date fixed in such proclamation then the Trial Court shall initiate proceedings against him in accordance with law under Section 174-A of the Indian Penal Code.

(v) 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 absence of the applicant is deliberate or without sufficient cause, then it shall be open for the Trial Court to treat such default as abuse of liberty of bail and proceed against him in accordance with law.

7. In case of breach of any of the above conditions, the complainant is free to move an application for cancellation of bail before this court.

8. Identity and residence proof of the applicant and sureties be verified by the court concerned before the bonds are accepted.