Supreme Court - Daily Orders
Manoj Kumar Srivastava vs State Of U.P on 1 September, 2025
Bench: Sanjay Karol, Prashant Kumar Mishra
ITEM NO.10 COURT NO.12 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.)
No(s).10030/2025
[Arising out of impugned final judgment and order
dated 26.05.2025 in CRMBA No.15421/2025 passed by
the High Court of Judicature at Allahabad]
MANOJ KUMAR SRIVASTAVA PETITIONER(S)
VERSUS
STATE OF U.P. RESPONDENT(S)
FOR ADMISSION
IA No. 160909/2025 - EXEMPTION FROM FILING O.T.
Date : 01-09-2025 This matter was called on for
hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KAROL
HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA
For Petitioner(s) :
Dr. Shashi Kiran, Sr. Adv.
Ms. Anja Sen, Adv.
Mr. Rohit Pandey, Adv.
Mr. Anupam Mishra, AOR
Mr. Harikumar V., Adv.
Mr. Aditya Tewari, Adv.
Mr. Adhyayan Gupta, Adv.
Mr. Ashtha Shrivastav, Adv.
Ms. Aryama Dubey, Adv.
Mr. Tannu Tyagi, Adv.
Mr. Amit Kr. Mishra, Adv.
Signature Not Verified Mr. Ipsit Pallav, Adv.
Digitally signed by
NAVEEN D
Date: 2025.09.01
17:21:58 IST
Reason: S.L.P.(Crl) No.10030 of 2025 1
Mr. Utkarsh Chauhan, Adv.
For Respondent(s) :
Ms. Srishti Singh, AOR
Mr. Ghanshyam Singh, Adv.
Upon hearing the counsel the Court made
the following
O R D E R
1. Petitioner challenges the judgment and order dated 26.05.2025 in Criminal Misc. Bail Application No.15421/2025 passed by the High Court of Judicature at Allahabad, titled “Manoj Kumar Srivastava vs. State of U.P.”.
2. The petitioner was arrested in connection with Crime No.03 of 2024 registered at Anti-Corruption, Azamgarh Police Station, Gorakhpur District, U.P. for the offences punishable under Sections 7/7A, 12, 13(1)B & 13(2) of the Prevention of Corruption Act, 1988; and Section 120-B of the Indian Penal Code.
3. Having heard learned counsel for the parties, and perused the material placed on record, we are of the considered view S.L.P.(Crl) No.10030 of 2025 2 that the petitioner has made out case for interference with the impugned order dated 26.05.2025.
4. Considering the totality of circumstances and also the fact that the petitioner was in custody since 20.02.2024, we are inclined to grant bail to the petitioner on such terms as may be fixed by the Trial Court. Ordered accordingly.
5. To comply with the order, the petitioner shall be produced before the Trial Court forthwith.
6. Trial expedited. The petitioner shall fully cooperate during the trial, and he shall not misuse the liberty in any manner, and shall extend complete cooperation in the trial of the instant case. It shall be open to the Trial Court to take all steps, including cancellation of bail, should the necessity arises.
7. Accordingly, the Special Leave Petition is disposed of.
S.L.P.(Crl) No.10030 of 2025 38. Pending application(s), if any, shall stand disposed of.
(D. NAVEEN) (ANU BHALLA)
COURT MASTER (SH) COURT MASTER (NSH)
S.L.P.(Crl) No.10030 of 2025 4