- (1.) K. Narayan, J. This is an application for bail by one Budh Sen said to be involved in a case under Section 302/307, 1. P. C. registered at crime No. 761 of 1991 P. S. Civil Lines, district Budaun.
(2.) THE main ground on which this bail application has been pressed before me is that the applicant, according to his contention, was not known to the witnesses and in order to substantiate this situation he had applied before the C. J. M. concerned on 20-11-91 that a test identification parade of the applicant by the witnesses may be arranged and the same has not been done so far despite an order of C. J. M. for it. Though there are other plot as of alibi etc. , I need not go into them. This plea that the accused-applicant had applied for test identifica tion parade and the same has not been arranged by the police despite orders of C. J. M. has been coming before this Court very often. In this particular case, the additional Government Advocate appearing on behalf of the State was called upon to show as to why this was being denied and his contention has been that since the accused was named in the FIR and also subsequently in the statements of the witnesses recorded under Section 161, Cr. P. C. there was no occasion for test identification parade. It appears that the prosecution is ignoring the basic principles of justice that the accused should also not be denied any opportunity specially the privilege of defence. His claim that he is not known to the witnesses is a relevant fact in order to dislodge the asser tions of the prosecution that he was known to them and they had named him. In order to substantiate this contention of the defence, the accused can and has validity claimed test identification parade and refusal thereof even if it be by way of omission on the part of the prosecution is likely to give rise to various inferences, which may be better not enumerated in this individual case. The prosecuting agency is a part of the State and has to act in a manner which may not be prejudicial to any person, specially the accused. It is true that the State has to prosecute an accused but it does not mean that it has to deny an opportunity of defence also to the accused person in order to achieve a success in the prosecution. In fact such an effort on the part of the prosecuting agency would tend to show an undersirable bias to the prosecution. In view of the above discussion, the applicant should be granted facility of bail.
(3.) THE applicant shall be admitted to bail on his executing a personal bond and furnishing two sureties each in the like amount to the satisfaction of Chief Judicial Magistrate concerned. Application allowed. .;