Anoop Jaiswal vs State Of U.P. Thru. Prin. Secy. Deptt. Of ... on 30 October, 2025

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Allahabad High Court

Anoop Jaiswal vs State Of U.P. Thru. Prin. Secy. Deptt. Of ... on 30 October, 2025

Bench: Pankaj Bhatia





HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2025:AHC-LKO:67874
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
CRIMINAL MISC. BAIL APPLICATION No. - 10529 of 2025   
 
   Anoop Jaiswal    
 
  .....Applicant(s)   
 
 Versus  
 
   State Of U.P. Thru. Prin. Secy. Deptt. Of Home Lko. And 3 Others    
 
  .....Opposite Party(s)       
 
   
 
  
 
Counsel for Applicant(s)   
 
:   
 
Ashok Kumar Srivastava, Avinash Srivastava   
 
  
 
Counsel for Opposite Party(s)   
 
:   
 
G.A.   
 
     
 
 Court No. - 12
 
   
 
 HON'BLE PANKAJ BHATIA, J.

1. Heard learned counsel for the applicant, learned AGA and perused the record.

2. The accused-applicant seeks bail in FIR/Case Crime No.317 of 2025 under sections 64(1), 352, 351(3) BNS and section 3/4 POCSO Act, P.S. Lalganj, District Pratapgarh.

3. In terms of the FIR, it was alleged that the daughter of the informant was met with the applicant and they used to talk to each other and subsequently, she was taken to a hotel and physical relations were formed and thereafter once again, physical relations were formed against her consent. In the statement under sections 180 and 183 BNSS, similar allegations were levelled. The tentative age of the victim is around 17 years.

4. Considering the statement of the victim and the fact that the physical relations continued on more than one occasion, and the FIR has been lodged after about two months of the incident, the applicant who is in custody since 25.08.2025 and has no criminal history is entitled for the bail. Thus the bail application is allowed.

5. Let the applicant Anoop Jaiswal be released on bail in aforesaid FIR/Case Crime Number subject to his furnishing a personal bond and two reliable sureties of Rs.20,000/- (Twenty Thousand) each of the like amount to the satisfaction of the court concerned with the following conditions:

(a) The applicant shall execute a bond to undertake to attend the hearings;

(b) The applicant shall not commit any offence similar to the offence of which he is accused or suspected of the commission; and

(c) The applicant shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing such facts to the Court or to any police officer or tamper with the evidence.

(Pankaj Bhatia,J.) October 30, 2025 VNP/-

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