Sachin Maurya vs State Of U.P.
2021 Latest Caselaw 10881 ALL

Citation : 2021 Latest Caselaw 10881 ALL
Judgement Date : 25 August, 2021

Allahabad High Court

Sachin Maurya vs State Of U.P. on 25 August, 2021

Bench: Karunesh Singh Pawar




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 27
 

 
Case :- U/S 482/378/407 No. - 9056 of 2019
 

 
Applicant :- Sachin Maurya
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Bhupendra Nath Tripathi,Jiterndra Yadav,Mohd. Amir Khan,Pawan Kumar Pandey,Surendra Singh,Vinay Pratp Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Karunesh Singh Pawar,J.

Heard the learned counsel for the petitioner and the learned A.G.A. for the State and also perused the record.

Learned counsel for the applicant submits that the applicant has been released on bail in following cases:-

(i) Case Crime No.162 of 2019 under section 379 I.P.C., P.S. Naka Hindola, Lucknow

(ii) Case Crime No.154 of 2019 under section 392, 411 I.P.C., P.S. Naka Hindola, Lucknow

(iii) Case Crime No.158 of 2019 under section 392, 411 I.P.C., P.S. Naka Hindola, Lucknow

(iv) Case Crime No.84 of 2019 under section 379, 411 I.P.C., P.S. Kaiserbagh, Lucknow

(v) Case Crime No.93 of 2019 under section 392, 411 I.P.C., P.S. Husainganj, Lucknow

(vi) Case Crime No.84 of 2019 under section 392, 411 I.P.C., P.S. Talkatora, Lucknow

(vii) Case Crime No.225 of 2019 under section 2/3 Gangster Act, P.S. Nakahindola, Lucknow

(viii) Case Crime No.117 of 2019 under section 392 I.P.C., P.S. Saadatganj, Lucknow.

Learned counsel for the applicant submits that due to poor financial condition, the applicant is not in a position to manage various sureties in all eight cases.

As such, he seeks the benefit of judgment passed by Hon'be Supreme Court of India in "Hani Nishad @ Mohammad Imran @ Vikky vs. The State of U.P." passed in Special Leave to Appeal (Crl) No. 8914-8915 of 2018.

Considering the aforesaid, it is provided that the applicant may furnish a personal bond and two sureties which shall be treated to be valid in all other cases above mentioned in which the bail orders have been passed.

With these observations this application under Section 482 Cr.P.c. is disposed of.

Order Date :- 25.8.2021

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