Allahabad High Court
Sarvesh Kumar vs State Of U.P. on 4 November, 2025
Author: Vivek Varma
Bench: Vivek Varma
HIGH COURT OF JUDICATURE AT ALLAHABAD Neutral Citation No. - 2025:AHC:194584 HIGH COURT OF JUDICATURE AT ALLAHABAD CRIMINAL MISC. BAIL APPLICATION No. - 9586 of 2025 Sarvesh Kumar .....Applicant(s) Versus State of U.P. .....Opposite Party(s) Counsel for Applicant(s) :
Jeetendra Kumar Sharma, Laxmi Dubey Counsel for Opposite Party(s) :
G.A. Court No. - 64 HON'BLE VIVEK VARMA, J. 1. Heard learned counsel for the applicant and Sri V.P.Tripathi, learned AGA for the State-respondent.
2. The present bail application under Section 483 BNSS has been filed with a prayer to enlarge the applicant on bail in Case Crime No. 299 of 2024, under Sections 108, 191(2), 61(2), 351(2) BNS, Police Station Indergarh, District Kannauj during the pendency of trial.
3. Counsel for the applicant submits that the applicant is the brother-in-law of the deceased and has been falsely implicated in the present case. According to the postmortem report, the cause of death is cardiorespiratory failure due to ante-mortem partially hanging. As per the allegations in the first information report and the material collected during investigation, the necessary ingredients to constitute the offence under Section 108 B.N.S. are not made out. The applicant, in no manner, abetted the commission of suicide by the deceased. In support of his submission, counsel for the applicant has placed reliance on the judgements of the Hon'ble Supreme Court in the cases of Nipun Aneja and others Vs. State of Uttar Pradesh (Criminal Appeal No. 654 of 2017) decided on 03.10.2024 and Abhinav Mohan Delkar Vs. The State of Maharashtra and others (Criminal Appeal Nos. 2177-2185 of 2024) decided on 18.08.2025. Criminal history of the applicant has been explained in para 2 of the supplementary affidavit. The applicant is in jail since 22.12.2024 and in case he is enlarged on bail, he will not misuse the said liberty.
4. Learned AGA opposed the prayer for bail but could not satisfactorily dispute the aforesaid submissions from the record.
5. Having heard counsel for the parties and having perused the record, this Court prima facie finds that the necessary ingredients to constitute the offence under Section 108 B.N.S. are not made out. Further, the applicant has remained confined for more than ten months and there is no hope of early conclusion of trial, more so when no reasonable apprehension has been brought to the fore by the State that the applicant, if enlarged on bail, would either tamper with the evidence or delay the trial or intimidate the witness, without commenting on the merits of the case, I am of the opinion that the applicant is entitled to be enlarged on bail.
6. Let the applicant Sarvesh Kumar, involved in the aforesaid case be released on bail on his furnishing a personal bond and two sureties each in the like amount to the satisfaction of the court concerned subject to the conditions that he:
(i) shall appear on the date fixed by the trial court;
(ii) shall not tamper with the prosecution evidence; and,
(iii) shall not pressurize the prosecution witnesses.
7. In case of breach of any of the above conditions, the prosecution shall be at liberty to move bail cancellation application before this Court.
(Vivek Varma,J.) November 4, 2025 Lbm/-