Allahabad High Court
Inteqab Alias Inteqar vs State Of U.P. on 23 July, 2025
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2025:AHC:120844 Court No. - 87 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 35995 of 2024 Applicant :- Inteqab Alias Inteqar Opposite Party :- State of U.P. Counsel for Applicant :- Amit Rai,Deepak Kumar Counsel for Opposite Party :- G.A. Hon'ble Avnish Saxena,J.
1. Supplementary affidavit filed on behalf of the applicant, explaining criminal history of the applicant, is taken on record.
2. Heard Sri Deepak Kumar, learned counsel for the applicant as well as learned A.G.A. for the State and perused the record.
3. The present bail application, seeking bail, has been moved by the accused-applicant-Inteqab alias Inteqar involved in Case Crime No.238 of 2024, under Sections 109, 3(5) B.N.S.2023 and 3/25 Arms Act, Police Station Haldaur, District Bijnor.
4. Learned counsel for the accused-applicant contends that accused-applicant has been falsely implicated in the present case. The matter is police encounter. None of the police party has been hurt. On the contrary, the accused-applicant has suffered gunshot. Criminal history of the applicant is explained in supplementary affidavit, wherein he is on bail. The applicant is in jail since 15.08.2024. As such, he prays that the accused/applicant be enlarged on bail.
5. Learned A.G.A. has opposed the prayer for bail and submitted that it is a police encounter case, though none of the police party could suffer any injury. The charge-sheet is submitted.
6. This Court has taken into consideration the rival submissions made by learned counsel for the parties and perused the records which prima facie reveals that the matter is police encounter but none of the police party has been hurt. On the contrary, the accused-applicant has suffered gunshot. Criminal history of the applicant is explained in supplementary affidavit, wherein he is on bail. The applicant is in jail since 15.08.2024.Charge-sheet has been submitted.
7. Hence, without touching the merit of the case, the bail application is allowed.
8. Let accused/applicant-Inteqab alias Inteqar be released on bail in the aforesaid case on his furnishing personal bond and two sureties each in the like amount to the satisfaction of court concerned.
Order Date :- 23.7.2025 MN/-
(Avnish Saxena,J.)