Sanjay Kumar Yadav vs State Of U.P. Thru. Addl. Chief Secy. ...
2026 Latest Caselaw 159 ALL

Allahabad High Court

Sanjay Kumar Yadav vs State Of U.P. Thru. Addl. Chief Secy. ... on 2 February, 2026

Author: Karunesh Singh Pawar

Bench: Karunesh Singh Pawar

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2026:AHC-LKO:7395
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 89 of 2026   
 
   Sanjay Kumar Yadav    
 
  .....Applicant(s)   
 
 Versus  
 
   State Of U.P. Thru. Addl. Chief Secy. Home Lko.    
 
  .....Opposite Party(s)       
 
   
 
  
 
Counsel for Applicant(s)   
 
:   
 
Santosh Kumar Dayal   
 
  
 
Counsel for Opposite Party(s)   
 
:   
 
G.A.   
 
     
 
 Court No. - 15
 
   
 
 HON'BLE KARUNESH SINGH PAWAR, J.     

Heard learned counsel for the accused-applicant as well as learned A.G.A. for the State and perused the record.

The present application has been filed seeking anticipatory bail in Complaint Case No. 20 of 2019, under Sections 17-A/27 and 18/27 of the Drugs and Cosmetics Act, 1940, registered at P.S.-Vikas Nagar, District-Lucknow.

The submission of the learned counsel for the applicant is that the applicant is innocent and has been falsely implicated in the case. It is argued that the applicant has not sold the drug as alleged by the prosecution.

Learned A.G.A. for the State has opposed the prayer for bail.

Perused the record.

A perusal of the record shows that a joint team from the Drugs and Cosmetics Department conducted a raid on the applicant's medical shop. The recovery of drugs has been made, and samples have been duly taken. The offence under Section 17-A/27 of the Drugs and Cosmetics Act, 1940, is punishable with imprisonment which may extend up to life. Therefore, it is not a case of false implication.

The nature of the offence alleged against the applicant is serious, and the recovery memo, on a prima facie basis, indicates the applicant's complicity in the crime.

In view of the above, no case for anticipatory bail is made out.

Accordingly, the application for anticipatory bail is dismissed.

(Karunesh Singh Pawar,J.)

February 2, 2026

Vinay/-