Ashok Kumar, J.:— Heard learned counsel for the applicants learned AGA for the State and perused the material on record.
2. The instant Anticipatory Bail Application has been filed with a prayer to grant an anticipatory bail to the applicants, namely, Asha Devi, Isharawati, Shukuli Devi, Rama Shanker, Sandeep Nishad and Mahaveer Nishad in Case Crime No. 83 of 2020, under Sections 147, 148, 323, 325, 504, 506, 307 I.P.C. and Section 7 of Criminal Law Amendment Act, Police Station - Manda, District - Prayagraj.
3. Learned counsel for the applicants contended that the applicants are wholly innocent and have been falsely implicated in the present case due to ulterior motive. It is submitted by the counsel for the applicant that informant and his family members assaulted the applicants in which applicants side sustained the injuries. The applicants have no criminal history except the present one. It is further submitted that there is no possibility of the applicants fleeing away from the judicial process or tampering with the witnesses. In case the applicants are enlarged on bail, they shall not misuse the liberty of bail.
4. After hearing at some length learned counsel for the applicants has submitted that he do not want to press the anticipatory bail application on behalf of applicant nos. 4 (Ram Shanker), 5 (Sandeep Nishad) and 6 (Mahaveer Nishad).
5. Learned AGA has opposed the prayer for anticipatory bail of the applicants.
6. Without expressing any opinion on the merits of the case, considering the nature of accusation and the fact that they have no criminal antecedent, the applicant nos. 1 (Asha Devi), 2 (Isharawati) and 3 (Shukuli Devi) as all of them are lady are entitled to be released on anticipatory bail in this case. The bail application on behalf of applicant nos. 4 (Ram Shanker), 5 (Sandeep Nishad) and 6 (Mahaveer Nishad) is rejected.
7. In the event of arrest, applicants-Asha Devi, Isharawati and Shukuli Devi shall be released on anticipatory bail in Case Crime No. 83 of 2020, under Sections 147, 148, 323, 325, 504, 506, 307 I.P.C. and Section 7 of Criminal Law Amendment Act, Police Station - Manda, District - Prayagraj till the submission of police report, if any, under section 173 (2) Cr.P.C. before the competent Court on furnishing a personal bond of Rs. 50,000/- with two sureties each in the like amount to the satisfaction of the Station House Officer of the police station concerned with the following conditions:—
(i) The applicants shall make themselves available for interrogation by a police office as and when required;
(ii) The applicants 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 from disclosing such facts to the Court or to any police office;
(iii) The applicants shall not leave India without the previous permission of the Court and if they have passport, the same shall be deposited by them before the S.S.P./S.P. concerned.
(iv) The party shall file computer generated copy of such order downloaded from the official website of High Court Allahabad.
(v) The concerned Court/Authority/Official shall verify the authenticity of such computerized copy of the order from the official website of High Court Allahabad and shall make a declaration of such verification in writing.
8. In default of any of the conditions, the Investigating Officer is at liberty to file appropriate application for cancellation of anticipatory bail granted to the applicants.
9. The Investigating Officer is directed to conclude the investigation of the present case in accordance with law, expeditiously, independently without being prejudiced by any observations made by this Court while considering and deciding the present anticipatory bail application of the applicants.
10. The applicants are directed to produce a copy of this order downloaded from the official website of this Court before the S.S.P./S.P. concerned within ten days from today, who shall ensure the compliance of present order.