Allahabad High Court
Babu vs State Of U.P. on 10 March, 2026
HIGH COURT OF JUDICATURE AT ALLAHABAD
Neutral Citation No. - 2026:AHC:48474
HIGH COURT OF JUDICATURE AT ALLAHABAD
CRIMINAL MISC. BAIL APPLICATION No. - 7956 of 2026
Babu
.....Applicant(s)
Versus
State of U.P.
.....Opposite Party(s)
Counsel for Applicant(s)
:
Shamsul Islam Siddiqui, Umar Khalid
Counsel for Opposite Party(s)
:
G.A.
Court No. - 68
HON'BLE ASHUTOSH SRIVASTAVA, J.
Heard Shri Shamsul Islam Siddiqui, learned counsel for the applicant, Shri Arvind Kumar, learned AGA for the State-respondents and perused the record.
This bail application under Section 483 of Bharatiya Nagarik Suraksha Sanhita, 2023 has been moved on behalf of accused-applicant, Babu, seeking enlargement on bail in Case Crime No. 336 of 2024, under Sections 191 (2), 191 (3), 190, 221, 132, 121 (1), 121 (2), 109 (1), 125, 223 (B), of the Bharatiya Nyaya Sanhita, 2023 and Section 7 Crl. Law Amendment Act, Police Station Kotwali Sambhal, District Sambhal.
Learned counsel for the applicant argued that the accused-applicant is innocent. He has been falsely implicated in this very case crime number and is languishing in jail since 25.11.2024. Learned counsel for the applicant submits that similarly circumstanced co-accused Mohd. Nadeem has already been enlarged on bail by this Court on 28.5.2025 in Criminal Misc. Bail Application No. 18451 of 2025. He has no criminal antecedent and there is no likelihood of his fleeing from course of justice or tampering with evidence in case of release on bail. Hence, bail has been prayed for.
Per contra learned A.G.A. has opposed the prayer for bail of the applicant, but could not dispute the aforesaid fact. Considering all above facts and circumstances, the nature of accusations, severity of the punishment in the case of conviction and nature of supporting evidence, reasonable apprehension of tampering with the witness and prima facie case, but without commenting on merit of case, a case for bail is made out.
Accordingly, the bail application is allowed.
Let the accused-applicant, Babu, involved in above mentioned case crime number be released on bail, on his executing a personal bond and two reliable sureties each, in the like amount to the satisfaction of the court concerned, subject to the following conditions:
1. The applicant will not tamper with the evidence.
2. The applicant will not indulge in any criminal activity.
3. The applicant will not pressurize/intimidate the prosecution witnesses and co-operate in the trial.
4. The applicant will appear regularly on each and every date fixed by the trial court, unless his personal appearance is exempted through counsel by the court concerned.
In the event of breach of any of the aforesaid conditions, the court below will be at liberty to proceed to cancel his bail.
(Ashutosh Srivastava,J.) March 10, 2026 Ravi Prakash