Shavan vs State Of U.P. And 3 Others
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Allahabad High Court

Shavan vs State Of U.P. And 3 Others on 31 March, 2026

Author: Krishan Pahal

Bench: Krishan Pahal

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2026:AHC:66961
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
CRIMINAL MISC. BAIL APPLICATION No. - 10833 of 2026   
 
   Shavan    
 
  .....Applicant(s)   
 
 Versus  
 
   State Of U.P. And 3 Others    
 
  .....Opposite Party(s)       
 
   
 
  
 
Counsel for Applicant(s)   
 
:   
 
Narendra Kumar   
 
  
 
Counsel for Opposite Party(s)   
 
:   
 
G.A.   
 
     
 
 Court No. - 65
 
(Sr. No.29 out of 315)   
 
 HON'BLE KRISHAN PAHAL, J.         

1. List has been revised. Learned A.G.A. has informed that the notice to the informant has been served on 30.01.2026.

2. Heard Sri Narendra Kumar, learned counsel for the applicant, Sri V.K.S. Parmar, learned A.G.A. for the State and perused the material placed on record.

3. Applicant seeks bail in Case Crime No.159 of 2025, under Sections 137(2), 87, 65(1) B.N.S. and Section 3/4 POCSO Act, 2012, Police Station Dannahar, District Mainpuri, during the pendency of trial.

4. Learned counsel for the applicant has argued that the applicant is absolutely innocent and has been falsely implicated in the present case. The victim is a consenting party, as she had gone with the applicant all the way to Jaipur and did not raise any alarm during the said sojourn and stay, and used to work as a domestic help in other persons? houses. The applicant has no criminal history and is in jail since 14.08.2025. He undertakes to cooperate with the trial and not misuse the liberty of bail.

5. Learned A.G.A. has vehemently opposed the bail application but could not dispute the submissions made by the counsel for the applicant.

6. Considering the facts and circumstances of the case, submissions made by learned counsel for the parties, the evidence on record, taking into consideration the statement of the victim recorded under Section 183 B.N.S.S., which indicates her consent, 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. The bail application is allowed.

7. Let the applicant- Shavan, 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.)

March 31, 2026

(Ravi Kant)