Mitrasen Yadav @ Guddu vs State Of U.P. Thru. Prin. Secy. Home Lko. on 20 November, 2025

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Allahabad High Court

Mitrasen Yadav @ Guddu vs State Of U.P. Thru. Prin. Secy. Home Lko. on 20 November, 2025

Bench: Pankaj Bhatia





HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2025:AHC-LKO:75606
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
CRIMINAL MISC. BAIL APPLICATION No. - 11311 of 2025   
 
   Mitrasen Yadav @ Guddu    
 
  .....Applicant(s)   
 
 Versus  
 
   State Of U.P. Thru. Prin. Secy. Home Lko.    
 
  .....Opposite Party(s)       
 
   
 
  
 
Counsel for Applicant(s)   
 
:   
 
Pramod Kumar   
 
  
 
Counsel for Opposite Party(s)   
 
:   
 
G.A.   
 
     
 
 Court No. - 12
 
   
 
 HON'BLE PANKAJ BHATIA, J.

1. Heard learned counsel for the applicant, learned AGA for the State and perused the record.

2. The applicant seeks enlargement on bail in FIR No. 104 of 2025 under sections 115(2), 352, 351(3), 118(1), 105 BNS, P.S. Piparpur, District Amethi.

3. Learned counsel for the applicant argues that co accused Vijay Tiwari @ Gappu with similar allegations has been enlarged on bail vide order dated 19.11.2025 passed in Criminal Misc Bail Application No. 11361 of 2025.

4. Learned AGA has opposed the bail application.

5. Considering the facts and circumstances and adopting the same reasoning, however, without commenting upon the merits of the case, the applicant who is in jail since 27.9.2025 and has no criminal history is entitled to be enlarged on bail on the ground of parity. In view thereof, the application is allowed.

6. Let the applicant Mitrasen Yadav @ Guddu be released on bail in aforesaid FIR number on his furnishing a personal bond with two sureties of Rs.20,000/- each to the satisfaction of court concerned with the following conditions:

(a) The applicant shall execute a bond to undertake to attend the hearings;

(b) The applicant shall not commit any offence similar to the offence of which he is accused or suspected of the commission; and

(c) The applicant 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 him from disclosing such facts to the Court or to any police officer or tamper with the evidence.

(Pankaj Bhatia,J.) November 20, 2025 J. K. Dinkar

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