Yash Solanki vs State Of U.P.
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Allahabad High Court

Yash Solanki vs State Of U.P. on 21 November, 2025

Author: Krishan Pahal

Bench: Krishan Pahal

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2025:AHC:209438
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
CRIMINAL MISC. BAIL APPLICATION No. - 28141 of 2025   
 
   Yash Solanki    
 
  .....Applicant(s)   
 
 Versus  
 
   State of U.P.    
 
  .....Opposite Party(s)       
 
   
 
  
 
Counsel for Applicant(s)   
 
:   
 
Dushyant Singh, M.C. Singh   
 
  
 
Counsel for Opposite Party(s)   
 
:   
 
G.A.   
 
     
 
 Court No. - 67
 
   
 
 HON'BLE KRISHAN PAHAL, J.      

1. List has been revised.

2. Heard Sri Dushyant Singh, learned counsel for the applicant as well as Sri Arun Kumar Mishra, learned A.G.A. for the State and perused the record.

3. Applicant seeks bail in Case Crime No.344 of 2025, under Sections 103(1), 109(1), 190, 191(2), 191(3) BNS, Police Station Khurja Nagar, District Bulandshahr, during the pendency of trial.

4. It is submitted by learned counsel for the applicant that similarly placed co-accused person, Prabhat has already been enlarged on bail by this Court vide order dated 14.10.2025 passed in Criminal Misc. Bail Application No.34221 of 2025. The main accused person is Anuj Thakur who assaulted the deceased initially with stick. The applicant is languishing in jail since 24.4.2025, having no criminal history. He further submitted that since the role of the applicant is identical to that of co-accused, who has already been enlarged on bail, he is also entitled to be enlarged on bail on the ground of parity.

5. The prayer for bail has been vehemently opposed by learned A.G.A. However, the aforesaid factual aspects of parity to the co-accused and of no criminal history of the applicant, have not been disputed by him.

6. Considering the facts and circumstances of the case, submissions made by learned counsel for the parties, the evidence on record, and also taking into consideration the judgment of the Supreme Court passed in the case of Paras Ram Vishnoi vs. The Director, Central Bureau of Investigation, MANU/SCOR/22410/2021 and the judgment of this Court passed in the case of Nanha S/o Nabhan Kha vs. State of U.P., 1993 Cri.L.J. 938 coupled with the judgment of Supreme Court passed in Satender Kumar Antil vs. Central Bureau of Investigation and another reported in 2022 SCC OnLine SC 825, and without expressing any opinion on the merits of the case, prima facie, the Court is of the view that the applicant has made out a case for bail on the ground of parity. The bail application is allowed on the ground of parity.

7. Let the applicant- Yash Solanki involved in aforementioned case crime number be released on bail on furnishing a personal bond and two sureties each in the like amount to the satisfaction of the court concerned subject to following conditions. (i) The applicant shall not tamper with evidence during trial. (ii) The applicant shall not pressurize/intimidate the prosecution witnesses. (iii) The applicant shall appear before the trial court on the date fixed.

8. In case of breach of any of the above conditions, the prosecution shall be at liberty to move bail cancellation application before this Court.

9. Identity, status and residence proof of the applicant and sureties be verified by the court concerned before the bonds are accepted.

10. It is made clear that observations made in granting bail to the applicant shall not in any way affect the learned trial Judge in forming his independent opinion on the testimony of the witnesses.

(Krishan Pahal,J.)

November 21, 2025

Vikas Verma