Neutral Citation No. - 2025:AHC:116654
Court No. - 83 Case :- CRIMINAL MISC. ANTICIPATORY BAIL APPLICATION U/S 482 BNSS No. - 1369 of 2025
Applicant :- Parul Singh Yadav
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Dheeraj Kumar Singh
Counsel for Opposite Party :- G.A.,M.D. Yadav,Shiv Kumar Gupta
Hon'ble Nalin Kumar Srivastava,J.
1. Heard learned counsel for the applicant, learned counsel for the opposite party no.2 as well as learned A.G.A. for the State and perused the record.
2. This third anticipatory application has been moved on behalf of the applicant Parul Singh Yadav seeking anticipatory bail in Case Crime No. 172 of 2022, under Section 306 IPC, Police Station- Dhoomanganj, District Prayagraj. The first and second anticipatory bail applications have been rejected vide order dated 6.11.2023 and 28.2.2024 by this Court.
3. There is no new ground in the third anticipatory bail application except medical ground of the applicant. In Cr. Misc. Anticipatory Bail Application U/S 438 Cr.P.C. No. 989 of 2024 which was a second anticipatory bail, the Court has made a specific observation that simply on medical grounds the Court does not find sufficient ground to grant anticipatory bail to the accused. Now the same ground is taken in the third anticipatory bail application which is a sheer wastage of time of the Court, however, it is orally submitted that charge sheet has been submitted in this matter and the I.O. has not recorded the statement of the applicant under Section 161 Cr.P.C.
4. Contending to that learned A.G.A. and learned counsel for the opposite party no.2 submitted before the Court that on so many occasions the I.O. of the case went to the residence of present accused but she was not found there and that is the reason the statement of the accused could not be recorded so far.
5. I have considered the rival submissions made by the learned counsel for the parties.
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6. In these circumstances, the accused/ applicant is directed to make herself available to the I.O. for recording of her statement under Section 161 Cr.P.C.
7. With these observations, the third anticipatory bail application is
rejected.
Order Date :- 18.7.2025 Fhd
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