Padam Singh @ Rahul vs State Of U.P.
2026 Latest Caselaw 866 ALL

Citation : 2026 Latest Caselaw 866 ALL
Judgement Date : 16 April, 2026

[Cites 0, Cited by 0]

Allahabad High Court

Padam Singh @ Rahul vs State Of U.P. on 16 April, 2026

Author: Vivek Varma

Bench: Vivek Varma





HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2026:AHC:83226
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
CRIMINAL MISC. BAIL APPLICATION No. - 11790 of 2026   
 
   Padam Singh @ Rahul    
 
  .....Applicant(s)   
 
 Versus  
 
   State of U.P.    
 
  .....Opposite Party(s)       
 
   
 
  
 
Counsel for Applicant(s)   
 
:   
 
Tripurari Pal   
 
  
 
Counsel for Opposite Party(s)   
 
:   
 
G.A.   
 
     
 
 Court No. - 64
 
   
 
 HON'BLE VIVEK VARMA, J.

1. Heard learned counsel for the applicant and Sri N.K. Sharma, learned AGA for the State-opposite party. Perused the record.

2. The instant bail application has been filed with a prayer to enlarge the applicant on bail in Case Crime No. 69 of 2026, under Section 2/3 of the U.P. Gangsters and Antisocial Activities (Prevention) Act, 1986, Police Station- Farah, District- Mathura, during the pendency of trial.

3. Learned counsel for the applicant submits that according to the gang chart, two cases are shown against the applicant and in the said cases the applicant has been enlarged on bail.

4. He further submits that in the F.I.R., in issue, the allegations with regard to disturbing the public order, as also regarding gaining undue temporal, pecuniary, material or other advantage of like nature against the applicant are vague. In absence of allegation concerning an act or omission on the part of an accused, covered by the definition of terms "gang" and "gangster" as provided under Section 2 of the Gangsters Act, no F.I.R. is maintainable. In the instant case, the F.I.R. is based upon the pending criminal cases and not upon any new allegations or discovery of facts having serious reflection on the society, for which purpose the Gangsters Act was enacted.

5. It is also submitted that considering the facts of the case, as stated above, there are reasonable grounds for believing that the applicant is not guilty of the offence under the Gangsters Act and that he would not commit the offence while on bail nor would try to tamper the evidence or influence the witnesses in any manner whatsoever it may be. The applicant is in jail since 28.02.2026.

6. Learned A.G.A. has opposed the prayer for bail but could not satisfactorily dispute the aforesaid submissions from the record.

7. Considering the rival submissions of learned counsel for parties, material available on record as well as taking note of Section 19(4)(b) of the Gangsters Act, in light of the submission of counsel for the applicant to the effect that while on bail in this case, the applicant would not commit any crime/offence nor would try to tamper the evidence or influence the witnesses in any manner, whatsoever it may be, and without expressing any opinion on the merits of the case, I am of the view that the applicant is entitled to be released on bail. Accordingly, the bail application is allowed.

8. Let the applicant- Padam Singh @ Rahul, 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 conditions that he: