Farman vs State Of U.P. on 2 September, 2025

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Allahabad High Court

Farman vs State Of U.P. on 2 September, 2025

Bench: Sanjay Kumar Singh





HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2025:AHC:154849
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
CRIMINAL MISC. BAIL APPLICATION No. - 23311 of 2025   
 
   Farman    
 
  .....Applicant(s)   
 
 Versus  
 
   State of U.P.    
 
  .....Opposite Party(s)       
 
   
 
  
 
Counsel for Applicant(s)   
 
:   
 
Sandeep Kumar Singh   
 
  
 
Counsel for Opposite Party(s)   
 
:   
 
G.A.   
 
     
 
 Court No. - 67
 
   
 
 HON'BLE SANJAY KUMAR SINGH, J.

1. On the matter being taken up, learned Additional Government Advocate pointed out that in paragraph No. 18 of the affidavit filed in support of the bail application it is mentioned that the applicant has no criminal history except the present case, whereas apart from this case the applicant has criminal history of following seven other criminal cases:-

i. Case Crime No. 1879 of 2005, under Sections 147, 148, 323, 504, 506, 336 I.P.C., Police Station Baghpat, District Baghpat.

ii. Case Crime No. 16 of 2017, under Section 3/5/8 Cow Slaughter Act, Police Station Baghpat, District Baghpat.

iii. Case Crime No. 755 of 2018, under Section 3/5/8 Cow Slaughter Act, Police Station Baghpat, District Baghpat.

iv. Case Crime No. 1317 of 2018, under Section 5/11 Prevention of Cruelty to Animals Act, Police Station Baghpat, District Baghpat.

v. Case Crime No. 1321 of 2018, under Section 3/11 Prevention of Cruelty to Animals Act and Section 270, 273 I.P.C., Police Station Baghpat, District Baghpat.

vi. Case Crime No. 327 of 2019, under Sections 270, 273 I.P.C. and Section 3/11 Prevention of Cruelty to Animals Act, Police Station Baghpat, District Baghpat.

vii. Case Crime No. 309 of 2019, under Section 3, 5, 8 Cow Slaughter Act, Police Station Baghpat, District Baghpat.

2. In response, learned counsel for the applicant submits that the applicant does not want to press this bail application and he may be permitted to withdraw this bail application with liberty to file fresh bail application with better particulars.

3. Learned Additional Government Advocate representing the State does not have any objection to such prayer made on behalf of the applicant.

4. In view of the above, the instant bail application is dismissed as not pressed with liberty as prayed for.

5. Office is directed to return the certified copies of the documents, if any, to the counsel for the applicant within three days after retaining photostat copies thereof on record.

(Sanjay Kumar Singh,J.) September 2, 2025 Kashifa

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