STATE OF U P Vs. PURENDRA PRAKASH SRIVASTAVA

JUDGEMENT

(1.) THESE are two applications under Section 498 (2) of Criminal Procedure Code for cancellation of bail of opposite party granted by the Sessions Judge, Lucknow.

(2.) THE opposite party is being prosecuted in two cases, one under Sections 147/143/336/426, Indian Penal Code. Rules 43/119 of Defence of India Rules, 1971 and Section 3 of the Police (Incitement to Disaffection) Act, 1922 and the other under Sections 147/436/395, Indian Penal Code and Rules 43/119, Defence of India Rules, 1971 of Police Station Hasanganj. District Lucknow. He surrendered before the City Magistrate, Lucknow on 19-7-1973 and applied for bail which was rejected. On 19-7-1973 the learned Sessions Judge granted parole to the opposite party for a period of one month in one case and in the other he was directed to be released on bail by the order of the Sessions Judge, Lucknow dated 21-7-1973, The opposite party was, however, arrested after the examination was over on 20-7-1973 in connection with crime No. 436/1973 under Section 7 of the Criminal Law Amendment Act, Police Station Hasanganj, and is confined in the District Jail Lucknow.

(3.) THE learned Government Advocate has contended that the orders of the Sessions Judge, Lucknow dated 19-7-1973 granting parole for a period of one month and dated 21-7-1973 granting bail to the opposite party are illegal as they are in violation of Rule 184 (a) and (b) of the Defence of India Rules, 1971. Rule 184 reads as follows: Special provision regarding bail. Notwithstanding anything contained in the Criminal P. C. , 1898 (5 of 1898) no person accused or convicted of a contravention of these Rules or orders made thereunder shall, if in custody, be released on bail on his own bond unless (a) the prosecution has been given an opportunity to oppose the application for such release, and (b) where the prosecution opposes the application and the contravention is of any such provision of these Rules or orders made thereunder as the Central Government or the State Government may by notified order specify in this behalf, the Court is satisfied that there are reasonable grounds for believing that he is not guilty of such contravention. It is quite plain that a person accused of contravention of notified rule is not entitled to bail unless the Court is satisfied that there are reasonable grounds for believing that he is not guilty of such contravention and that the prosecution has been given an opportunity to oppose the application for such release. The learned Government Advocate has con-tended that no opportunity to oppose the application has been given to the prosecution. The learned Government Advocate has also filed a copy of the notification issued by the Governor which reads as follows: