Allahabad High Court
Smtarti Sharma@ Anjali Sharma vs State Of U.P. And Another on 13 August, 2025
Author: Deepak Verma
Bench: Deepak Verma
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2025:AHC:138262 Court No. - 72 Case :- CRIMINAL MISC. BAIL CANCELLATION APPLICATION No. - 329 of 2024 Applicant :- Smtarti Sharma@ Anjali Sharma Opposite Party :- State of U.P. and Another Counsel for Applicant :- Shashikant Pandey,Shyam Sunder Mishra Counsel for Opposite Party :- G.A.,Rahul Kumar Sharma Hon'ble Deepak Verma,J.
1. List revised. Learned counsel for the opposite party no. 2 is not present.
2. Heard learned counsel for the applicant and perused the record.
3. The instant bail cancellation application has been filed to cancel the bail granted to the opposite party no. 2 in Case Crime No. 39 of 2023, under Sections 147, 148, 307, 323, 325, 504, 506 IPC, Police Station- Chandpa, District- Hathras by this Hon'ble Court in Criminal Misc. Bail Application No. 24777 of 2023 (Lokendra Singh Vs. State of U.P.) vide order dated 31.05.2023.
4. Learned counsel for the applicant submits that opposite party no. 2 after being enlarged on bail by this Court vide order dated 31.05.2023 involved in another case, which is evident from the annexure-7 filed in support of the present bail cancellation application, the said first information report was registered on 27.06.2024 as Case Crime No. 146 of 2024, under Sections 352, 323, 506 IPC, Police Station- Chandpa, District- Hathras against the opposite party no. 2 and others, therefore, opposite party no. 2 has violated the bail conditions provided by this Court in Criminal Misc. Bail Application No. 24777 of 2023 (Lokendra Singh Vs. State of U.P.) vide order dated 31.05.2023. Moreover, opposite party no. 2 is also threatening the applicant.
5. Considered the submissions raised by learned counsel for the applicant and perused the record. From the record, it is apparent that opposite party no. 2 has violated the bail conditionsprovided by this Court in Criminal Misc. Bail Application No. 24777/2023 (Lokendra Singh Vs. State of U.P.) vide order dated 31.05.2023, as such, another first information report beingCase Crime No. 146 of 2024, under Sections 352, 323, 506 IPC has been registered against the opposite party no. 2.
6. In view of the above, the order dated 31.05.2023passed by this Courtin Criminal Misc. Bail Application No. 24777 of 2023 (Lokendra Singh Vs. State of U.P.) granting bail to the opposite party no. 2, namely, Lokendra Singh in Case Crime No. 39 of 2023, under Sections 147, 148, 307, 323, 325, 504, 506 IPC, Police Station- Chandpa, District- Hathras, is hereby cancelled.
7. Accordingly, the present bail cancellation application is allowed.
8. Learned Chief Judicial Magistrate concerned is directed to take necessary steps against the opposite party no. 2, namely, Lokendra Singh at the earliest.
Order Date :- 13.8.2025 Aditya