Allahabad High Court
Manoj Kumar vs State Of U.P. Thru. Addl. Chief Secy. ... on 30 October, 2025
Author: Karunesh Singh Pawar
Bench: Karunesh Singh Pawar
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH Neutral Citation No. - 2025:AHC-LKO:67765 HIGH COURT OF JUDICATURE AT ALLAHABAD LUCKNOW CRIMINAL MISC. BAIL APPLICATION No. - 8747 of 2025 Manoj Kumar .....Applicant(s) Versus State Of U.P. Thru. Addl. Chief Secy. Deptt. Home Lko.
.....Opposite Party(s) Counsel for Applicant(s) :
Shivam Srivastava, Pravin Singh, Subhash Kumar Bharti, Indu Prakash Singh Counsel for Opposite Party(s) :
G.A. Court No. - 15 HON'BLE KARUNESH SINGH PAWAR, J. 1. Heard learned counsel for the applicant as well as the learned AGA for the State who has filed counter affidavit which is taken on record, and perused the record. Vakalatnama filed by Mr. Indu Prakash Singh for the applicant is taken on record.
2. The instant application has been filed seeking release of the applicant on bail in Case Crime No.140/2025, under Sections 191(2), 191(3), 109(1), 352, 351(3) B.N.S, registered at Police Station- Gomti Nagar Extension, District- Lucknow.
3. The aforesaid case has been registered on the basis of F.I.R. lodged on 30.07.2025 against three named persons including the applicant and 8-10 unnamed persons stating that all the accused persons have beaten up the informant's husband, namely, Pradeep Kumar with sticks, with the intention to kill him and when some persons tried to intervene, they were also beaten up resulting in injuries being caused to two persons, namely, Rahul and Radhe Shyam.
4. It is submitted that the applicant has no criminal history and he is languishing in jail since 01.08.2025. Named accused persons Akhilesh Kumar and Sudhakar Maurya have been granted bail by a coordinate Bench of this court vide orders passed in Bail Nos. 8766 of 2025 and 8867 of 2025 respectively. General role of assault has been levelled on three named and 8 to 10 unknown persons without there being any specific allegation against any one. The two injured have received simple injuries.
5. The learned AGA has opposed the bail application but he could not dispute the aforesaid aspects of the matter.
6. Having considered the aforesaid facts and circumstances of the case, the applicant has no criminal history and he is languishing in jail since 01.08.2025, role assigned to the applicant, the co-accused, named above, have been granted bail, thus, I am of the view that the aforesaid facts are sufficient for making out a case for enlargement of the applicant on bail.
9. Accordingly, this bail application stands allowed on the ground of parity.
10. Let the applicant- Manoj Kumar be released on bail in aforementioned case on furnishing a personal bond and two sureties each in the like amount to the satisfaction of Magistrate/Court concerned, subject to the following conditions: -
(i) the applicant shall not tamper with the prosecution evidence;
(ii) the applicant shall not pressurize the prosecution witnesses;
(iii) the applicant shall appear on each and every date fixed by the trial court.
(Karunesh Singh Pawar,J.) October 30, 2025 kkb/