Smt. Suman vs State Of U.P. And 2 Others
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Allahabad High Court

Smt. Suman vs State Of U.P. And 2 Others on 16 June, 2025

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2025:AHC:96795
 
Court No. - 67
 

 
Case :- CRIMINAL MISC. ANTICIPATORY BAIL APPLICATION U/S 482 BNSS No. - 4576 of 2025
 

 
Applicant :- Smt. Suman
 
Opposite Party :- State Of U.P. And 2 Others
 
Counsel for Applicant :- Satyendra Narayan Singh,Vikas Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Arun Kumar Singh Deshwal,J.
 

1. Heard Sri Satyendra Narayan Singh, learned counsel for the applicant, Sri V.K.S. Parmar, learned A.G.A. for the State and perused the record.

2. The present application has been filed by the applicant seeking bail in anticipation of his arrest in Case Crime No.39 of 2025, under Sections-318(4), 316(2), 316(5) of B.N.S., Police Station-Ramala, District-Baghpat.

3. Contention of learned counsel for the applicant is that applicant is the treasurer of Women Self Help Group and she is almost illiterate and the impugned FIR in question has been lodged on the basis of enquiry dated 15.02.2025 wherein no specific allegation has been made against the applicant except showing some doubt regarding the complicity of the applicant. It is further submitted that applicant is a lady and has no criminal history and in case she is released on anticipatory bail, then she will cooperate in the investigation.

4. Learned AGA has opposed the prayer but could not dispute the aforesaid fact.

5. Hence without expressing any opinion on the merits of the case and considering the nature of accusations, gravity of offence and antecedents of applicant, she is entitled to get anticipatory bail till submission of police report under Section 193 B.N.S.S. as per the Constitution Bench judgment of the Apex Court in the case of Sushila Aggarwal vs. State (NCT of Delhi)- 2020 SCC Online SC 98.

6. In the event of arrest, the applicant-Smt. Suman involved in the aforesaid crime be released on anticipatory bail on furnishing a personal bond and two sureties each in the like amount to the satisfaction of the Investigating Officer concerned with the following conditions:-

(i) The applicant shall make herself available for interrogation by a police officer as and when required;

(ii) 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 her from disclosing such facts to the Court or to any police officer;

(iii) The applicant shall not leave India without the previous permission of the Court;

(iv) The applicant shall not tamper with the prosecution evidence by intimidating/ pressurizing the witnesses, during the investigation.

(v) The applicant shall not indulge in any criminal activity or commission of any crime after being released on bail.

7. In case of breach of any of the above conditions, it shall be a ground for cancellation of anticipatory bail.

8. With the aforesaid observations/directions, the application stands disposed of.

Order Date :- 16.6.2025

S.Chaurasia