Ram Bhawan Yadav vs State Of U.P. And 3 Others
2026 Latest Caselaw 879 ALL

Allahabad High Court

Ram Bhawan Yadav vs State Of U.P. And 3 Others on 16 April, 2026

Author: Krishan Pahal

Bench: Krishan Pahal

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2026:AHC:84492
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
CRIMINAL MISC. BAIL APPLICATION No. - 11904 of 2026   
 
   Ram Bhawan Yadav    
 
  .....Applicant(s)   
 
 Versus  
 
   State Of U.P. And 3 Others    
 
  .....Opposite Party(s)       
 
   
 
  
 
Counsel for Applicant(s)   
 
:   
 
Karunesh Pratap Singh   
 
  
 
Counsel for Opposite Party(s)   
 
:   
 
G.A.   
 
     
 
 Court No. - 65
 
    (Sl. No. 47 out of 295)        
 
 HON'BLE KRISHAN PAHAL, J.          

1. List has been revised. As informed by learned State Law Officer, notice to the informant has been served on 3.4.2026 but none is present on behalf of the informant.

2. Heard Sri Amit Kumar Yadav, Advocate holding brief of Sri Karunesh Pratap Singh, learned counsel for the applicant and Sri Rajendra Prasad Singh, learned State Law Officer and also perused the material placed on record.

3. Applicant seeks bail in Case Crime No. 10 of 2026, under Section 123 of BNS and Sections 5G/6 of POCSO Act, Police Station - Gorakhnath, District - Gorakhpur, during the pendency of trial.

4. Learned counsel for the applicant has argued that the applicant was enlarged on bail by this Court vide order dated 25.03.2026 passed in C.M.B.A. No. 5634 of 2026 but subsequently, certain sections have been added, as such, the present bail application has been filed seeking bail in added section.

5. Per contra, learned State Law Officer has vehemently opposed the bail application but unable to dispute the submissions raised by the learned counsel for the applicant.

6. Considering the facts and circumstances of the case, submissions made by learned counsel for the parties, nature of offence, severity of punishment, prima facie I find it a fit case to release the applicant on bail. The bail application is allowed.

7. Let the applicant- Ram Bhawan Yadav, be released on bail on furnishing a personal bond and two sureties to the satisfaction of the court concerned, subject to verification of sureties, with the conditions that he shall not tamper with evidence or intimidate witnesses and shall appear before the trial court as required.

8. Breach of any condition shall entail cancellation of bail. The observations herein shall not affect the trial on merits.

(Krishan Pahal,J.)

April 16, 2026

Siddhant