Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 5, Cited by 3]

Allahabad High Court

Vinod Kumar Srivastav vs State Of U.P. And Anr. on 25 July, 2022

Author: Dinesh Kumar Singh

Bench: Dinesh Kumar Singh





HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 10048 of 2021
 

 
Applicant :- Vinod Kumar Srivastav
 
Opposite Party :- State Of U.P. And Anr.
 
Counsel for Applicant :- Pradeep Kumar Rai,Akansha Dubey,Prakarsh Pandey,Praveen Kumar Shukla
 
Counsel for Opposite Party :- G.A.
 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 9118 of 2021
 

 
Applicant :- Ajai Kumar And Anr.
 
Opposite Party :- State Of U.P.Andanr.
 
Counsel for Applicant :- Praveen Kumar Shukla,Akansha Dubey,Pradeep Kumar Rai,Prakarsh Pandey
 
Counsel for Opposite Party :- G.A.
 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 9208 of 2021
 

 
Applicant :- Purshottam Kumar Sharma
 
Opposite Party :- State Of U.P. And Anr.
 
Counsel for Applicant :- Dinesh Chandra Shukla
 
Counsel for Opposite Party :- G.A.
 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 9252 of 2021
 

 
Applicant :- Dr. Suhail Ahmad Farooqui
 
Opposite Party :- State Of U.P. And Anr.
 
Counsel for Applicant :- Ajay Kumar Shukla,Ishan Baghel,Joohi Quddusi,Zia Ul Qayum Jilani
 
Counsel for Opposite Party :- G.A.
 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 9340 of 2021
 

 
Applicant :- Gyanendra Kumar Agrahari
 
Opposite Party :- State Of U.P. And Anr.
 
Counsel for Applicant :- Sanjay Tripathi
 
Counsel for Opposite Party :- G.A.
 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 10050 of 2021
 

 
Applicant :- Ashok Kumar Srivastav
 
Opposite Party :- State Of U.P. And Anr.
 
Counsel for Applicant :- Pradeep Kumar Rai,Akansha Dubey,Prakarsh Pandey,Praveen Kumar Shukla
 
Counsel for Opposite Party :- G.A.
 

 

 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 11017 of 2021
 

 
Applicant :- Rajeev Garg
 
Opposite Party :- State Of U.P. Thru. U.P. Vigilance Establishment Lucknow
 
Counsel for Applicant :- Purnendu Chakravarty,Anuuj Taandon,Shivanshu Goswami
 
Counsel for Opposite Party :- G.A.
 

 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 12178 of 2021
 

 
Applicant :- Hoshiyar Singh Tarkar
 
Opposite Party :- State Of U.P. And Anr.
 
Counsel for Applicant :- Prakarsh Pandey,Pradeep Kumar Rai,Praveen Kumar Shukla
 
Counsel for Opposite Party :- G.A.
 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 12769 of 2021
 

 
Applicant :- Pramod Kumar Jain
 
Opposite Party :- State Of U.P. Thru. U.P. Vigilance Establishment Lko.
 
Counsel for Applicant :- Purnendu Chakravarty,Anuuj Taandon
 
Counsel for Opposite Party :- G.A.
 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 12940 of 2021
 

 
Applicant :- Murli Manohar
 
Opposite Party :- State Of U.P.Thru U.P.Vigilance Establishment Lucknow Sector
 
Counsel for Applicant :- Purnendu Chakravarty,Anuuj Taandon
 
Counsel for Opposite Party :- Govt. Advocate
 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 13009 of 2021
 

 
Applicant :- Panna Lal Yadav
 
Opposite Party :- State Of U.P. And Anr.
 
Counsel for Applicant :- Pradeep Kumar Rai,Prakarsh Pandey,Praveen Kumar Shukla
 
Counsel for Opposite Party :- Govt. Advocate
 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 13065 of 2021
 

 
Applicant :- Satya Prakash Gupta
 
Opposite Party :- State Of U.P. Thru. U.P.Vigilance Establishment Lucknow
 
Counsel for Applicant :- Purnendu Chakravarty,Anuuj Taandon
 
Counsel for Opposite Party :- G.A.
 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 13103 of 2021
 

 
Applicant :- Surendra Kumar Chaubey
 
Opposite Party :- State Of U.P. Thru U.P. Vigilance Establishment Lucknow
 
Counsel for Applicant :- Purnendu Chakravarty,Anuuj Taandon
 
Counsel for Opposite Party :- G.A.
 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 13352 of 2021
 
Applicant :- Rajesh Chaudhury
 
Opposite Party :- State Of U.P. And Anr.
 
Counsel for Applicant :- Aseem Kumar Singh,Amit Chaudhary
 
Counsel for Opposite Party :- G.A.
 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 13607 of 2021
 
Applicant :- Ankur Agarwal
 
Opposite Party :- State Of U.P. And Anr.
 
Counsel for Applicant :- Pradeep Kumar Rai,Prakarsh Pandey,Praveen Kumar Shukla
 
Counsel for Opposite Party :- G.A.
 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 13652 of 2021
 
Applicant :- Sudheer Kumar Agarwal
 
Opposite Party :- State Of U.P. And Anr.
 
Counsel for Applicant :- Pradeep Kumar Rai,Prakarsh Pandey,Praveen Kumar Shukla
 
Counsel for Opposite Party :- G.A.
 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 14692 of 2021
 
Applicant :- Shiv Kumar Verma @ S.K.Verma
 
Opposite Party :- State Of U.P. Thru Prin.Secy. Home And Anr.
 
Counsel for Applicant :- Pradeep Kumar Rai,Prakarsh Pandey,Praveen Kumar Shukla
 
Counsel for Opposite Party :- G.A.
 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 14874 of 2021
 
Applicant :- Bhupendra Dutt Tripathi
 
Opposite Party :- State Of U.P. Thru U.P.Vigilance Establishment Lko
 
Counsel for Applicant :- Purnendu Chakravarty,Anuuj Taandon
 
Counsel for Opposite Party :- Govt.Advocate
 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 14895 of 2021
 
Applicant :- Shiv Pal Singh
 
Opposite Party :- State Of U.P. Thru U.P.Vigilance Establishment Lucknow
 
Counsel for Applicant :- Purnendu Chakravarty,Anuuj Taandon
 
Counsel for Opposite Party :- G.A.
 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 15084 of 2021
 
Applicant :- Rajeev Kumar Singh
 
Opposite Party :- State Of U.P. Thru U.P. Vigilance Establishment Lucknow
 
Counsel for Applicant :- Purnendu Chakravarty,Anuuj Taandon
 
Counsel for Opposite Party :- G.A.
 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 15087 of 2021
 
Applicant :- Akhilesh Kumar Saxena
 
Opposite Party :- State Of U.P. Thru U.P. Vigilance Establishment Lucknow
 
Counsel for Applicant :- Purnendu Chakravarty,Anuuj Taandon
 
Counsel for Opposite Party :- G.A.
 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 15130 of 2021
 
Applicant :- Rakesh Chandra
 
Opposite Party :- State Of U.P.Thru Vigilance Establishment Lko Sector Lucknow
 
Counsel for Applicant :- Purnendu Chakravarty,Anuuj Taandon
 
Counsel for Opposite Party :- Govt. Advocate
 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 15311 of 2021
 
Applicant :- Heera Lal
 
Opposite Party :- State Of U.P.Thru U.P.Vigilance Establishment Lko Sector Lko
 
Counsel for Applicant :- Purnendu Chakravarty,Anuuj Taandon
 
Counsel for Opposite Party :- Govt.Advocate
 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 15413 of 2021
 
Applicant :- Mukesh Kumar
 
Opposite Party :- State Of U.P. Thru U.P. Vigilance Establishment Lucknow
 
Counsel for Applicant :- Purnendu Chakravarty,Anuuj Taandon
 
Counsel for Opposite Party :- G.A.
 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 15472 of 2021
 
Applicant :- Piyush Kumar Srivastava
 
Opposite Party :- State Of U.P. Thru Prin.Secy. Home And Anr.
 
Counsel for Applicant :- Pradeep Kumar Rai,Prakarsh Pandey,Praveen Kumar Shukla
 
Counsel for Opposite Party :- G.A.
 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 35 of 2022
 
Applicant :- Sudhir Kumar Shukla
 
Opposite Party :- State Of U.P.Thro. U.P. Vigilance Establishment Lucknow
 
Counsel for Applicant :- Rajesh Tiwari
 
Counsel for Opposite Party :- G.A.
 

 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 94 of 2022
 
Applicant :- Arun Kumar Gautam
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home And Anr
 
Counsel for Applicant :- Pradeep Kumar Rai,Akansha Dubey,Prakarsh Pandey,Praveen Kumar Shukla
 
Counsel for Opposite Party :- G.A.
 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 117 of 2022
 
Applicant :- Vinod Kumar Singh
 
Opposite Party :- State Of U.P. Thru Prin Deptt Secy Home And Another
 
Counsel for Applicant :- Pradeep Kumar Rai,Prakarsh Pandey
 
Counsel for Opposite Party :- G.A.
 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 136 of 2022
 
Applicant :- Rajeev Sharma
 
Opposite Party :- State Of U.P Thru. Prin. Secy.Home And Anothers
 
Counsel for Applicant :- Pradeep Kumar Rai,Akansha Dubey,Prakarsh Pandey
 
Counsel for Opposite Party :- G.A.
 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 217 of 2022
 
Applicant :- Vidya Prasad Dubey
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Lko And Another
 
Counsel for Applicant :- Prakarsh Pandey,Pradeep Kumar Rai
 
Counsel for Opposite Party :- G.A.
 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 220 of 2022
 
Applicant :- Akhilesh Kumar Singh
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Lko
 
Counsel for Applicant :- Ashok Kumar Singh
 
Counsel for Opposite Party :- G.A.
 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 224 of 2022
 
Applicant :- Upendra Singh
 
Opposite Party :- The State Of U.P. Thru. Prin. Secy. Home, Lko.
 
Counsel for Applicant :- Ashok Kumar Singh
 
Counsel for Opposite Party :- G.A.
 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 248 of 2022
 
Applicant :- Anjana Dubey
 
Opposite Party :- The State Of U.P. Thru. Prin. Secy. Home And Another
 
Counsel for Applicant :- Pradeep Kumar Rai,Prakarsh Pandey,Praveen Kumar Shukla
 
Counsel for Opposite Party :- G.A.
 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 261 of 2022
 
Applicant :- Sunil Kumar Gautam
 
Opposite Party :- State Of U.P.Thru.Prin.Secy.Home Lko. And Another
 
Counsel for Applicant :- Prakarsh Pandey,Pradeep Kumar Rai,Praveen Kumar Shukla
 
Counsel for Opposite Party :- G.A.
 

 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 301 of 2022
 
Applicant :- Rajvir Singh (Second Abail)
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Lko.And Another
 
Counsel for Applicant :- Praveen Kumar Shukla,Pradeep Kumar Rai,Prakarsh Pandey
 
Counsel for Opposite Party :- G.A.
 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 305 of 2022
 
Applicant :- Abdul Hameed Ansari
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Lko.
 
Counsel for Applicant :- Ashok Kumar Singh
 
Counsel for Opposite Party :- G.A.
 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 426 of 2022
 
Applicant :- Bachaoo Singh
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Lko.
 
Counsel for Applicant :- Ashok Kumar Singh,Ramji
 
Counsel for Opposite Party :- G.A.
 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 472 of 2022
 
Applicant :- Ram Aasare
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Lko.
 
Counsel for Applicant :- Ashok Kumar Singh,Avishesh Kumar Singh
 
Counsel for Opposite Party :- G.A.
 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 587 of 2022
 
Applicant :- Smt. Munni Devi
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Lko
 
Counsel for Applicant :- Ashok Kumar Singh,Ramji
 
Counsel for Opposite Party :- G.A.
 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 736 of 2022
 
Applicant :- Rampres
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Lko.
 
Counsel for Applicant :- Ashok Kumar Singh
 
Counsel for Opposite Party :- G.A.
 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 813 of 2022
 
Applicant :- Rajesh Kumar Singh
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Lko. And Another
 
Counsel for Applicant :- Prakarsh Pandey,Pradeep Kumar Rai,Praveen Kumar Shukla
 
Counsel for Opposite Party :- G.A.,
 

 
Hon'ble Dinesh Kumar Singh,J.
 

1. Heard S/Sri I.B. Singh, Jyotindra Misra, learned Senior Advocates, assisted by Sri Ishan Baghel and Kapil Misra, S/Sri Purnendu Chakravarthy, Pradeep Kumar Rai, Ms. Akansha Dubey, S/Sri Anuj Tandon, Prakarsh Pandey, Aseem Kumar Singh, Praveen Kumar Shukla, Rajesh Tiwari, Ashok Kumar Singh, Ramji, learned counsels appearing for the accused-applicants and Sri Rao Narednra Singh, learned Additional Government Advocate.

2. The present applications under Section 438 Cr.P.C. have been filed seeking anticipatory bail apprehending arrest in Case Crime No.1 of 2014, under Sections 409 and 120-B IPC and Section 13(2) read with Section 13(1)(d) of Prevention of Corruption Act, Police Station Gomti Nagar, District Lucknow.

3. In all these applicants, the applicants have been enlarged on interim bail by this Court on different dates pending final disposal of these anticipatory bail applications. Charge sheets have already been filed. The accused-applicants were not arrested during the course of investigation and they have cooperated during the course of investigation. No useful purpose would be served at this distant point of time to send the accused-applicants to jail when the investigation is complete and the charge sheets have been filed and the accused-applicants are on interim bail in pursuance to the different orders passed by this Court.

4. Considering the aforesaid aspects, the accused-applicants are allowed to file a personal bond and two sureties each to the satisfaction of the concerned trial court within a period of one week from today. If the caused-applicants file a personal bond and two sureties each to the satisfaction of the concerned court, they shall be enlarged on bail. The accused-applicants are directed to cooperate in the trial and will not influence or tamper with the evidence. The trial court should proceed with the trial expeditiously and should not accommodate the request of the accused-applicants for adjournment, if the same is not warranted in the facts and circumstances of the case.

5. With the aforesaid observation and direction, all these anticipatory bail applications stand disposed of.

Order Date :- 25.7.2022 Rao/-