JAGJEET SINGH vs. ASHISH MISHRA @ MONU

REPORTABLE IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO.632 of 2022 [Arising out of Special Leave Petition (Crl.) No. 2640 of 2022]

JUDGEMENT Surya Kant, J: Leave Granted. The challenge is laid to an order dated 10.02.2022 passed by the 2. High   Court   of   Judicature   at   Allahabad,   Lucknow   bench,   whereby Respondent   No.1   (hereinafter­“Respondent­Accused”),   has   been enlarged on bail in a case under Sections 147, 148, 149, 302, 307, 326 read with Sections 34 and 120­B  of the Indian Penal Code, 1860 (hereinafter­ “IPC”), as well as Sections 3, 25 and 30 of the Arms Act, 1959. ACTS   F     Signature Not Verified 3. In brief, it is alleged that several farmers had gathered in the Digitally signed by VISHAL ANAND Date: 2022.04.18 14:02:15 IST Reason: Khairaitya   village   in   Lakhimpur   Kheri   District   on   29.09.2021,   to Page  | 1 celebrate the birth anniversary of Sardar Bhagat Singh and to protest against the Indian Agricultural Acts of 2020. During this gathering, the farmers objected to certain comments made by Mr. Ajay Mishra @ Teni, Union Minister of State for Home. In the course of the meeting, the farmers decided to organise a protest against Mr. Ajay Mishra in his ancestral village on 03.10.2021. Various farmers’ organisations issued appeals to their members and supporters to participate in the demonstration, and pamphlets were also distributed.  4. On 03.10.2021, an annual Dangal (wrestling) competition was being organised by Ashish Mishra @ Monu, i.e., Respondent­Accused. The program was to be attended by Mr. Ajay Mishra, as well as Mr. Keshav Prasad Maurya, Deputy Chief Minister of the State of Uttar Pradesh, for whom a helipad was constructed in the playground of Maharaja Agrasen Inter College, Tikonia. A crowd of farmers started gathering near the helipad in the morning of 03.10.2021. The route of the  Chief  Guest  was  thus  changed  to   take  him  by  road.  But   the changed road route was also passing in front of the Maharaja Agrasen Inter College, where the protesting farmers had been gathering in large numbers. This led the  authorities to  take recourse to yet another alternative way to reach the Dangal venue.  5. In the meantime, some supporters of Respondent No.1, who were travelling by a car to the Dangal venue, were statedly attacked by Page  | 2 certain   farmers.   The   mirrors   of   their   vehicle(s)   were   smashed.   A hoarding board that displayed pictures of Mr. Ajay Mishra and the Respondent­Accused   was   also   damaged.   It   is   alleged   that   upon gathering knowledge of these events, coupled with the information that the route of the Chief Guest had to be changed because of the protesting   farmers,   Respondent­Accused   became   agitated.   He, thereafter, is said to have conspired with his aides and confidants, and decided to teach the protesting farmers a lesson. Respondent No.1 and   his   aides,   armed   with   weapons,   left   the   Dangal   venue   in   a Mahindra Thar SUV, a Fortuner vehicle and a Scorpio vehicle, and drove towards the farmers’ protest site.  6. When   the   farmers   were   returning   to   their   homes   after   their protest was over, Respondent­Accused along with his associates who were in the aforesaid three vehicles, allegedly drove into the crowd of the   returning   farmers   and   hit   them   with   an   intention   to   kill. Resultantly, many farmers and other persons were crushed by the vehicles. The Thar vehicle was eventually stopped. Respondent No.1 and his co­accused Sumit Jaiswal then stepped out of the Thar and escaped by running towards a nearby sugarcane field while taking cover by firing their weapons.  7. As a consequence of this incident, four farmers, one journalist, the driver of the Thar Vehicle­Hariom, and two others, were killed. Page  | 3 Nearly ten farmers suffered major and minor injuries.    In   the   early   hours   of   04.10.2021,   FIR   no.   219   of   2021   was 8. registered on the complaint of the Appellant No.1, i.e, Jagjeet Singh, at Police Station Tikonia against Respondent No.1 and 15­20 unknown persons, for causing the death of four farmers. It was alleged that Respondent No.1 along with his accomplices drove into the crowd of protesting farmers and crushed them. It was further alleged that one Sukhvinder Singh died on the spot due to a fire arm injury. Another 1 FIR   was registered by Sumit Jaiswal against unknown persons and protesting   farmers   for   having   killed   four   persons,   including   the journalist Raman Kashyap, the driver of the Thar vehicle­Hariom and two other supporters of the Respondent­Accused.  9. Meanwhile,   a   PIL   was   filed   in   this   Court   expressing   serious concerns regarding the fairness of the investigation into the incidents of 03.10.2021. This Court, on 17.11.2021, reconstituted the SIT and new members were inducted to carry out the investigation. Justice (Retd.)   Rakesh   Kumar   Jain,   a   former   Judge   of   the   Punjab   and Haryana High Court, was appointed to monitor the investigation. The reconstituted   SIT   filed   a   chargesheet   on   03.01.2022,   wherein,   the Respondent­Accused   was   found   to   be   the   main   perpetrator   of   the events that took place on 03.10.2021.  1  FIR No. 220 of 2021 was registered under Sections 147, 323, 324, 336 and 302 of the IPC. Page  | 4 10. The Accused­Respondent moved an application for bail before the High Court of Judicature at Allahabad, Lucknow Bench. Vide the impugned order dated 10.02.2022 (corrected on 14.02.2022), the High Court   allowed   the   application   and   granted   regular   bail   to   the Respondent­Accused.  The relief was primarily granted on four counts. Firstly ,   the   Court   held   that   the   primary   allegation   against   the Respondent­Accused was of firing his weapon and causing gunshot injuries,   but   neither   the   inquest   reports   nor   the   injury   reports revealed any firearm injury, therefore, the High Court opined that the present case was one of “ ”. accident by hitting with the vehicle Secondly , the allegation that he provoked the driver of the car could not be sustained since the driver along with two others, who were in the vehicle, were killed by the protesters.  Thirdly , it was noted that the Respondent­Accused had joined the investigation.  Fourthly , the charge sheet had been filed.  11. Discontented with the order of the High Court, the aggrieved ‘victims’ are before us.    C ONTENTIONS   Shri Dushyant Dave, learned Senior Counsel on behalf of the 12. Appellants vehemently contended that the High Court had erred in overlooking   several   important   aspects,   and   instead   placed   undue weightage   on   issues   such   as   the   absence   of   any   fire   arm   injury. Page  | 5 Relying upon the decision of this in Court in the case of  Mahipal v. 2 , it was canvassed that the High Court had Rajesh Kumar & Anr. disregarded   well­established   principles   that   govern   the   Court’s discretion at the time of granting bail. It was further pressed that the bail order was passed in a mechanical manner with non­application of mind, rendering it illegal and liable to be set aside. The learned Senior Counsel   also   pointed   out   that   during   the   course   of   the   online proceedings, counsel for the Complainant/victims were disconnected, and   were   not   heard   by   the   High   Court.   It   was   stated   that   their application for re­hearing the bail application was also not considered by the High Court. Learned Senior Counsel also drew our attention to FIR No. 46 of 2022, which was filed by one Diljot Singh, a witness to the incident of 03.10.2021. The said witness therein claimed that on 10.03.2022, he was threatened and attacked by the supporters of the Respondent­Accused. Alternatively, emphasis was placed on judgment 3 of this Court in  , Alister Anthony Pariera v. State of Maharashtra to highlight that if an act of rash and negligent driving was preceded by real intention on the part of the wrong doer to cause death, then a charge under section 302 IPC may be attracted.  13. On the other hand, Shri Ranjit Kumar, learned Senior Counsel appearing on behalf of the Respondent No.1, vigorously defended the 2  (2020) 2 SCC 118 ¶ 12 & 13  3  (2012) 2 SCC 648 ¶ 47 Page  | 6 judgment   of   the   High   Court.   It   was   submitted   that   given   the allegations made in FIR No. 219 of 2021, the High Court was bound to prima facie   consider the issue of bullet injuries. He further asserted that the Respondent­Accused was never in the Thar vehicle and was instead at the Dangal venue. Lastly, learned Senior Counsel argued that in the event that this Court was to set aside the impugned order and cancel the bail, the Respondent accused would be left without any remedy and it would be nearly impossible for him to be released on bail till the conclusion of trial.  14. Shri Mahesh Jethmalani, learned Senior Counsel appearing for Respondent No.2, i.e., State of Uttar Pradesh, at the outset argued that a bail hearing should not be converted into a mini trail. He urged that the Court ought to consider three basic parameters at the time of deciding bail­ (i) the possibility of tampering with evidence; (ii) whether the accused would be a flight risk; & (iii) the nature of the offense. With respect to the first consideration, it was highlighted that the State Government, under the ambit of the Witness Protection Scheme, 2018, had provided adequate security, including armed personnel, to all the ‘victims’ and witnesses. It was explained that the State was regularly following up with the witnesses and that the possibility of the accused   tampering   with   any   witness,   was   narrow.   Learned   Senior Counsel   further   submitted   that   given   the   local   roots   of   the Page  | 7 Respondent­Accused, he could not be considered as a flight risk. Shri Jethmalani,   however,   stated   that   the   nature   of   the   offense   in   the present case was grave. He clarified that the State had vehemently opposed the bail application before the High Court and in no manner, does it deviate from its previous stand.  NALYSIS   A     15. Having   heard   learned   Senior   Counsels   for   the   parties   at considerable length, we find that the following questions fall for our consideration:­ A. Whether a ‘victim’ as defined under Section 2(wa) of the Code of Criminal Procedure, 1973 (hereinafter, “Cr.P.C.”) is entitled to be heard at the stage of adjudication of bail application of an accused? B. Whether   the   High   Court   overlooked   the   relevant considerations   while   passing   the   impugned   order   granting bail to the Respondent­Accused?; and  C. If so, whether the High Court’s order dated 10.02.2022 is palpably illegal and warrants interference by this Court? A. Victim’s right to be heard: 

plane wherein the Courts were required to adjudicate between the Page  | 8

had no participation in the adjudicatory process and was made to sit outside the Court as a mute spectator. However, with the recognition that the ethos of criminal justice dispensation to prevent and punish ‘crime’   had   surreptitiously   turned   its   back   on   the   ‘victim’,   the jurisprudence with respect to the rights of victims to be heard and to participate in criminal proceedings began to positively evolve. 17. Internationally, the UN Declaration of Basic Principles of Justice for the Victims of Crime and Abuse of Power, 1985, which was adopted vide the United Nations General Assembly Resolution 40/34, was a landmark   in   boosting   the   pro­victim   movement.   The   Declaration defined a ‘victim’  as someone who has suffered harm, physical or mental   injury,   emotional   suffering,   economic   loss,   impairment   of fundamental rights through acts or omissions that are in violation of criminal   laws   operative   within   a   State,   regardless   of   whether   the perpetrator is identified, apprehended, prosecuted or convicted, and regardless of the familial relationship between the perpetrator and the ‘victim’. Other international bodies, such as the European Union, also took great strides in granting and protecting the rights of ‘victims’ 4 through various Covenants .  4   The position of a victim in the framework of Criminal Law and Procedure, Council of Europe Committee of Ministers to Member States, 1985; Strengthening victim's right in the EU communication from the Commission to the European Parliament, the Council, the Economic and Social Committee and the Committee of the Reasons, European Union, 2011; Proposal   for   a   Directive   of   the   European   Parliament   and   of   the   Council   establishing “Minimum Standards on the Rights, Support and Protection of Victims of Crime, European Page  | 9 18. Amongst other nations, the United States of America had also made two enactments on the subject i.e. (i) The Victims of Crime Act, 1984 under which legal assistance is granted to the crime­victims; and (ii) The Victims' Rights and Restitution Act of 1990. This was followed by meaningful amendments, repeal and insertion of new provisions in both   the   Statutes   through   an   Act   passed   by   the   House   of Representatives as well as the Senate. In Australia, the Legislature has enacted South Australia Victims of Crime Act, 2001. While in Canada there is the Canadian Victims Bill of Rights. Most of these legislations have defined the ‘victim’ of a crime liberally and have conferred varied rights on such victims. 19. On the domestic front, recent amendments to the Cr.P.C. have recognised a victim’s rights in the Indian criminal justice system.  The th genesis of such rights lies in the 154  Report of the Law Commission of   India,   wherein,   radical   recommendations   on   the   aspect   of compensatory justice to a victim under a compensation scheme were made.   Thereafter, a Committee on the Reforms of Criminal Justice System in its Report in 2003, suggested ways and means to develop a cohesive system in which all parts are to work in coordination to achieve the common goal of restoring the lost confidence of the people in   the   criminal   justice   system.   The   Committee   recommended   the Union, 2011. Page  | 10 rights of the victim or his/her legal representative “ to be impleaded as   a   party   in   every   criminal   proceeding   where   the   charges punishable with seven years’ imprisonment or more ”.   20. It was further recommended that the victim be armed with a right to be represented by an advocate of his/her choice, and if he/she is not in a position to afford the same, to provide an advocate at the State’s expense.  The victim’s right to participate in criminal trial and his/her right to know the status of investigation, and take necessary steps, or to be heard at every crucial stage of the criminal proceedings, including at the time of grant or cancellation of bail, were also duly recognised by the Committee. Repeated judicial intervention, coupled with the recommendations made from time to time as briefly noticed above,   prompted   the   Parliament   to   bring   into   force   the   Code   of Criminal Procedure (Amendment) Act, 2008, which not only inserted the definition of a ‘victim’ under Section 2 (wa) but also statutorily recognised various rights of such victims at different stages of trial.  21. It is pertinent to mention that the legislature has thoughtfully given a wide and expansive meaning to the expression ‘victim’ which “ means   a person who has suffered any loss or injury caused by reason of the act or omission for which the accused person has   been charged and the expression “victim” includes his or her guardian or legal heir ” Page  | 11 22. This   Court,   in   Mallikarjun   Kodagali   (Dead)   v.   State   of 5 , while dealing with questions regarding a victim’s Karnataka & Ors right to file an appeal under section 372 of Cr.P.C, observed that there was   need   to   give   adequate   representation   to   victims   in   criminal proceedings. The Court therein affirmed the victim’s right to file an appeal   against   an   order   of   acquittal.   In   Mallikarjun   Kodagali , though the Court was primarily concerned with a different legal issue, it will be fruitful in the present context to take note of some of the observations made therein: “3. What follows in a trial is often secondary victimisation through repeated appearances in court in a hostile or a semi­ hostile   environment   in   the   courtroom.   Till   sometime   back, secondary victimisation was in the form of aggressive and intimidating   cross­examination,   but   a   more   humane interpretation of the provisions of the Evidence Act, 1872 has made the trial a little less uncomfortable for the victim of an offence,   particularly   the   victim   of   a   sexual   crime.   In   this regard, the judiciary has been proactive in ensuring that the rights of victims are addressed, but a lot more needs to be done. Today, the rights of an accused far outweigh the rights of the victim of an offence in many respects. There needs to be some balancing of the concerns and equalising their rights so   that   the   criminal   proceedings   are   fair   to   both.   [Girish Kumar Suneja v. CBI, (2017) 14 SCC 809 : (2018) 1 SCC (Cri) 202]…… xxx 8. The rights of victims, and indeed victimology, is an evolving jurisprudence and it is more than appropriate to move forward in a positive direction, rather than stand still or worse, take a step backward. A voice has 5  (2019) 2 SCC 752, ¶ 3 & 8 Page  | 12 been given to victims of crime by Parliament and the judiciary and that voice needs to be heard, and if not already heard, it needs to be raised to a higher decibel so that it is clearly heard. ”       (Emphasis Supplied) It   cannot   be   gainsaid   that   the   right   of   a   victim   under   the 23. amended Cr.P.C. are substantive, enforceable, and are another facet of human   rights.    The   victim’s   right,  therefore,  cannot   be  termed   or construed restrictively like a  brutum fulmen .  We reiterate that these rights are totally independent, incomparable, and are not accessory or auxiliary to those of the State under the Cr.P.C. The presence of ‘State’ in the proceedings, therefore, does not tantamount to according a hearing to a ‘victim’ of the crime. 24. A ‘victim’ within the meaning of Cr.P.C. cannot be asked to await the commencement of trial for asserting his/her right to participate in the proceedings. He/She has a legally vested right to be heard at every step post the occurrence of an offence. Such a ‘victim’ has unbridled participatory rights from the stage of investigation till the culmination of the proceedings in an appeal or revision. We may hasten to clarify that   ‘victim’   and   ‘complainant/informant’   are   two   distinct connotations in criminal jurisprudence. It is not always necessary that the complainant/informant is also a ‘victim’, for even a stranger to the act of crime can be an ‘informant’, and similarly, a ‘victim’ need not be the complainant or informant of a felony.  Page  | 13 25.   The above  stated  enunciations  are not  to  be  conflated  with certain statutory provisions, such as those present in Special Acts like the Scheduled Cast and Scheduled Tribes (Prevention of Atrocities) Act, 1989, where there is a legal obligation to hear the victim at the time of granting bail. Instead, what must be taken note of is that; First , the Indian jurisprudence is constantly evolving, whereby, the right of victims to  be heard,  especially  in cases  involving  heinous crimes, is increasingly being acknowledged;  Second,  where the victims themselves have come forward to participate in a criminal proceeding, they must be accorded with an opportunity of a fair and effective hearing.   If   the   right   to   file   an   appeal   against   acquittal,   is   not accompanied with the right to be heard at the time of deciding a bail application,   the   same   may   result   in   grave   miscarriage   of   justice. Victims certainly cannot be expected to be sitting on the fence and watching the proceedings from afar, especially when they may have legitimate grievances. It is the solemn duty of a court to deliver justice before the memory of an injustice eclipses. 26. Adverting to the case at hand, we are constrained to express our disappointment with the manner in which the High Court has failed to acknowledge the right of the victims. It is worth mentioning that, the complainant in FIR No. 219 of 2021, as well as the present Appellants, are  close relatives of the  farmers  who have lost  their lives  in the Page  | 14 incident   dated   03.10.2021.   The   specific   stance   taken   by   learned Senior Counsel for the Appellants that the Counsel for the ‘victims’ had got disconnected from the online proceedings and could not make effective submissions before the High Court has not been controverted by the Respondents. Thereafter, an application seeking a rehearing on the ground that the ‘victims’ could not participate in the proceedings was also moved but it appears that the same was not considered by the High Court while granting bail to the Respondent­Accused.  27. We, therefore, answer question (A) in the affirmative, and hold that in the present case, the ‘victims’ have been denied a fair and effective   hearing   at   the   time   of   granting   bail   to   the   Respondent­ Accused.  B. Whether the High Court overlooked relevant considerations: We may, at the outset, clarify that power to grant bail under 28. Section 439 of Cr.P.C., is one of wide amplitude. A High Court or a Sessions Court, as the case may be, are bestowed with considerable discretion while deciding an application for bail. But, as has been held by this Court on multiple occasions, this discretion is not unfettered. On the contrary, the High Court or the Sessions Court must grant bail after   the   application   of   a   judicial   mind,   following   well­established principles, and not in a cryptic or mechanical manner.  29. Ordinarily, this Court would be slow in interfering with any order Page  | 15 wherein bail has been granted by the Court below. However, if it is 6 found that such an order is illegal or perverse , or is founded upon 7 irrelevant materials adding vulnerability to the order granting bail , an appellate Court will be well within its ambit in setting aside the same and cancelling the bail. This position of law has been consistently reiterated, including in the case of  Kanwar Singh Meena v. State of 8 ,   wherein   this   Court   set   aside   the   bail   granted   to   the Rajasthan accused on the premise that relevant considerations and  prima facie material against the accused were ignored. It was held that:  “ 10….Each   criminal   case   presents   its   own   peculiar   factual scenario and, therefore, certain grounds peculiar to a particular case may have to be taken into account by the court. The court has to only opine as to whether there is prima facie case against the accused. The court must not undertake meticulous examination of the evidence collected by the police and comment on the same. Such assessment of evidence and premature comments are likely to deprive the accused of a fair trial.… The High Court or the Sessions Court can cancel the bail even in cases where the order   granting   bail   suffers   from   serious   infirmities resulting in miscarriage of justice. If the court granting bail ignores   relevant   materials   indicating   prima   facie involvement of the accused or takes into account irrelevant material, which has no relevance to the question of grant of bail to the accused, the High Court or the Sessions Court would be justified in cancelling the bail. Such orders are against the well­recognised principles underlying the power 6  Puran v. Rambilas & Anr., (2001) 6 SCC 338, ¶10 7  Narendra K. Amin (Dr.) v. State of Gujarat & Anr., (2008) 13 SCC 584, ¶ 25 8  (2012) 12 SCC 180, ¶ 10 Page  | 16 to grant bail. Such orders are legally infirm and vulnerable leading   to   miscarriage   of   justice   and   absence   of supervening circumstances such as the propensity of the accused to tamper with the evidence, to flee from justice, etc. would not deter the court from cancelling the bail. The High Court or the Sessions Court is bound to cancel such bail orders particularly when they are passed releasing the accused involved in heinous crimes because they ultimately result in weakening the prosecution case and have adverse impact   on   the   society.   Needless   to   say   that   though   the powers of this Court are much wider, this Court is equally guided by the above principles in the matter of grant or cancellation of bail.”           (Emphasis Supplied) 30. It will be beneficial at this stage to recapitulate the principles that a Court must bear in mind while deciding an application for grant of bail. This Court in the case of  Prasanta Kumar Sarkar v. Ashis 9 Chatterjee   &   Anr. ,   after   taking   into   account   several   precedents, elucidated the following: “ 9…However, it is equally incumbent upon the High Court to exercise its discretion judiciously, cautiously and strictly in compliance   with   the   basic   principles   laid   down   in   a plethora of decisions of this Court on the point. It is well settled that, among other circumstances, the factors to be borne in mind while considering an application for bail are: (i) whether there is any prima facie or reasonable ground to believe that the accused had committed the offence; (ii) nature and gravity of the accusation; 9  (2010) 14 SCC 496, ¶ 9 & 10 Page  | 17

31. The Court in   went on to note:  Prasanta Kumar Sarkar “10. It is manifest that if the High Court does not advert to these relevant considerations and mechanically grants bail, the said order would suffer from the vice of non­application of mind, rendering it to be illegal. In Masroor [(2009) 14 SCC 286 : (2010) 1 SCC (Cri) 1368] , a Division Bench of this Court, of  which one of us (D.K. Jain, J.) was a member, observed as follows : (SCC p. 290, para 13) “13.   …   Though   at   the   stage   of   granting   bail   an   elaborate examination of evidence and detailed reasons touching the merit of the case, which may prejudice the accused, should be avoided, but there is a need to indicate in such order reasons for prima facie concluding  why bail was being granted particularly where the accused is charged of having committed a serious offence.”   (Emphasis Supplied) Page  | 18 32. The aforestated principles have been affirmed and restated in a number of subsequent decisions, including in the recent judgments of 10 ,  Neeru Yadav v. State of U.P. & Anr. Anil Kumar Yadav v. State 11 12 (NCT of Delhi) & Anr. ,   and  Mahipal v. Rajesh Kumar & Anr. . 33. Before dealing with the case at hand, we may, at the cost of repetition, emphasise that a Court while deciding an application for bail,   should   refrain   from   evaluating   or   undertaking   a   detailed assessment of evidence, as the same is not a relevant consideration at the threshold stage. While a Court may examine   prima facie   issues, including any reasonable grounds whether the accused committed an offence or the severity of the offence itself, an extensive consideration of merits which has the potential to prejudice either the case of the prosecution   or   the   defence,   is   undesirable.   It   is   thus   deemed appropriate to outrightly clarify that neither have we considered the merits of the case nor are we inclined to comment on the evidence collected by the SIT in the present case.  34. We may now briefly note the holding of the High Court as is manifest from paragraph 25 of the impugned order which reads as follows:   “Considering the facts and circumstances of the case in toto, it is evidence that as per the F.I.R., role of firing was assigned to the 10  (2014) 16 SCC 508, ¶ 11 11  (2018) 12 SCC 129, ¶ 17 & 18 12  (2020) 2 SCC 118, ¶ 13 Page  | 19 applicant   for   killing   the   protestors,   but   during   the   course   of investigation, no such firearm injuries were found either on the body of any of the deceased or on the body of any injured person. Thereafter, the prosecution alleged that the applicant provoked the driver of the vehicle for crushing the protestors, however, the driver along with two others, who were in the vehicle, has been killed by the  protestors.   It  is  further   evidence  that  during   the  course  of investigation, notice was issued to the applicant and he appeared before the Investigation Officer. It is also evidence that charge sheet has already been filed. In such circumstances, this Court is of the view that the applicant is entitled to be released on bail .”  35. We find ourselves in agreement with the learned Senior Counsel for the Appellants that the High Court has completely lost sight of the principles enumerated above, which conventionally govern a Court’s discretion when deciding the question whether or not to grant bail. Instead of looking into aspects such as the nature and gravity of the offence;   severity   of   the   punishment   in   the   event   of   conviction; circumstances which are peculiar to the accused or victims; likelihood of the accused fleeing; likelihood of tampering with the evidence and witnesses and the impact that his release may have on the trial and the society at large; the High Court has adopted a myopic view of the evidence on the record and proceeded to decide the case on merits.  36. The   High   Court   has   taken   into   account   several   irrelevant considerations, whilst simultaneously ignoring judicial precedents and established   parameters   for   grant   of   bail.   It   has   been   ruled   on Page  | 20 numerous   occasions   that   a   F.I.R.   cannot   be   treated   as   an encyclopaedia of events. While the allegations in the F.I.R., that the accused used his firearm and the subsequent post mortem and injury reports may have some limited bearing, there was no legal necessity to give   undue   weightage   to   the   same.   Moreover,   the   observations   on merits of a case when the trial has yet to commence, are likely to have an impact on the outcome of the trial proceedings. 37. Keeping   all   these   factors   cumulatively   in   mind,   we   have   no difficulty in answering question (B) also in the affirmative. It is held that   the   order   under   challenge   does   not   conform   to   the   relevant considerations.  C. Whether interference is warranted by this Court: 38. As a natural and consequential corollary to the findings under questions (A) & (B) above, the impugned order of the High Court dated 10.2.2022 (as corrected on 14.2.2022) cannot be sustained and has to be set aside.  Ordered accordingly. 39. As a sequel thereto, bail bonds of the respondent/accused are cancelled and he is directed to surrender within a week. 40. Having held so, we cannot be oblivious to what has been urged on behalf of the Respondent­Accused that cancellation of bail by this Court is likely to be construed as an indefinite foreclosure of his right to seek bail.  It is not necessary to dwell upon the wealth of case law Page  | 21 which, regardless of the stringent provisions in a penal law or the gravity of the offence, has time and again recognised the legitimacy of seeking liberty from incarceration. To put it differently, no accused can be subjected to unending detention pending trial, especially when the law presumes him to be innocent until proven guilty. Even where statutory provisions expressly bar the grant of bail, such as in cases under the Unlawful Activities (Prevention) Act, 1967, this Court has expressly ruled that after a reasonably long period of incarceration, or for any other valid reason, such stringent provisions will melt down, and   cannot   be   measured   over   and   above   the   right   of   liberty guaranteed under Article 21 of the Constitution (   See Union of India v. K.A. Najeeb, (2021) 3 SCC 713, ¶ 15 & 17 ).  41. We are, thus, of the view that this Court on account of the factors like (i) irrelevant considerations having impacted the impugned order granting bail; (ii) the High Court exceeding its jurisdiction by touching upon the merits of the case; (iii) denial of victims’ right to participate in the proceedings; and (iv) the tearing hurry shown by the High Court in entertaining or granting bail to the respondent/accused; can   rightfully   cancel   the   bail,   without   depriving   the   Respondent­ Accused of his legitimate right to seek enlargement on bail on relevant considerations.  Page  | 22 42.   We are thus inclined to allay the apprehension in the mind of learned   Senior   Counsel   for   the   Respondent­Accused   that   the cancellation of bail by this Court shall amount to denial bail to the Respondent­Accused till conclusion of the trial.  43. This Court is tasked with ensuring that neither the right of an accused to seek bail pending trial is expropriated, nor the ‘victim’ or the State are denuded of their right to oppose such a prayer. In a situation like this, and with a view to balance the competing rights, this Court has been invariably remanding the matter(s) back to the 13 High Court for a fresh consideration.  We are also of the considered view that ends of justice would be adequately met by remitting this case to the High Court for a fresh adjudication of the bail application of   the   Respondent­Accused,   in   a   fair,   impartial   and   dispassionate manner, and keeping in view the settled parameters which have been elaborated in paragraphs 30  & 31 of this order.  44.   Needless to say that the bail application shall be decided on merits and after giving adequate opportunity of hearing to the victims as well.  If the victims are unable to engage the services of a private counsel, it shall be obligatory upon the High Court to provide them a legal aid counsel with adequate experience in criminal law, at the State’s expense. 13  Naresh Pal Singh v. Raj Karan and Anr, (1999) 9 SCC 104, ¶2; Brij Nandan Jaiswal v.  Munna alias Munna Jaiswal & Anr, (2009) 1 SCC 678, ¶ 12 & 13; Hari Om Yadav v. Dinesh Singh Jaat & Anr, 2013 SCC Online SC 610, ¶ 6. Page  | 23 45. Lastly, in furtherance of the order of this court dated 26.10.2021 in Writ Petition (Criminal) No. 426/2021, and keeping in mind the allegations   of   the   Appellants   with   respect   to   the   incident   dated 10.03.2022, we deem it appropriate to observe that if the aforestated incident, has happened in the manner as alleged, the same should serve   as   an   awakening   call   to   the   State   authorities   to   reinforce adequate   protection   for   the   life,   liberty,   and   properties   of   the eye/injured witnesses, as well as for the families of the deceased.   C ONCLUSION   46. We set aside the impugned order dated 10.02.2022 (corrected on 14.2.2022) and remit the matter back to the High Court. Respondent No.1 shall surrender and be taken into custody as already directed in paragraph 39 above. We have not expressed any opinion either on facts or merits, and all questions of law are left open for the High Court to consider and decide. The High Court shall decide the bail application   afresh   expeditiously,   and   preferably   within   a   period   of three months.  The appeal is disposed of in the above terms. ………………………….. CJI. (N.V. RAMANA) …….……..………………… J. (SURYA KANT) ………….…………………...J. (HIMA KOHLI) NEW DELHI DATED : 18.04.2022 Page  | 24