Supreme Court - Daily Orders
Savita Yadav vs State Of U.P on 23 February, 2026
Author: Rajesh Bindal
Bench: Rajesh Bindal
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IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. OF 2026
(Arising out of SLP(Criminal)No(s).14520/2025)
SAVITA YADAV ... APPELLANT(S)
VS.
STATE OF U.P. & ORS. ... RESPONDENT(S)
ORDER
1. Leave granted.
2. The prayer made in the present appeal is for grant of pre- arrest bail in FIR No.110/2022 registered at Police Station Kaptanganj, District Azamgarh, Uttar Pradesh for the offences registered under Sections 376D and 506 of the Indian Penal Code.
3. It is not in dispute that after investigation, the police had filed a closure report. It is also a fact stated by learned counsel for the complainant that till date no protest petition has been filed.
4. Considering the aforesaid facts, we are of the opinion that Signature Not Verified Digitally signed by Nirmala Negi the appellant deserves the concession of pre-arrest bail. Date: 2026.02.24 18:55:32 IST Reason:
5. Accordingly, the interim order dated 06.10.2025 is made absolute.
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6. The appeal is, accordingly, allowed.
..........................J. (RAJESH BINDAL) ..........................J. (VIJAY BISHNOI) NEW DELHI;
February 23, 2026.
3 ITEM NO.2 COURT NO.15 SECTION II S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Petition(s) for Special Leave to Appeal (Crl.)No.14520/2025
[Arising out of impugned final judgment and order dated 15-07-2025 in CRMABA u/s 438 CRPC No. No. 5861/2024 passed by the High Court of Judicature at Allahabad] SAVITA YADAV Petitioner(s) VERSUS STATE OF U.P. & ORS. Respondent(s) IA No. 233556/2025 - EXEMPTION FROM FILING O.T. Date : 23-02-2026 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RAJESH BINDAL HON'BLE MR. JUSTICE VIJAY BISHNOI For Petitioner(s) Mr. Varinder Kumar Sharma, Adv.
Mr. R.D.Pathak, Adv.
Mr. Vinay Rajput, Adv.
Mr. Rajiv Agnihotri, Adv. Mr. M L Agarwal, Adv.
Mr. Bishan Dass, Adv.
Mr. Mohan Singh, Adv.
Mr. Shiv Sagar Tiwari, AOR For Respondent(s) Ms. Srishti Singh, AOR Mr. K. L. Janjani, AOR Mr. Anil Kumar Pandey, Adv. Mr. Pankaj Kumar Singh, Adv. Mr. Kailash J. Kashyap, Adv.
UPON hearing the counsel the Court made the following O R D E R
1. Leave granted.
2. The appeal is allowed in terms of the signed order, which is placed on the file.
3. Pending application(s), if any, shall stand disposed of.
(NIRMALA NEGI) (AKSHAY KUMAR BHORIA) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)