Ali Hussain vs State Of U.P. Thru. Prin. Secy. ...
2021 Latest Caselaw 10953 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 27
 
Case :- U/S 482/378/407 No. - 2695 of 2021
 
Applicant :- Ali Hussain
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Lucknow
 
Counsel for Applicant :- Satyendra Singh,Ajay Kumar Yadav
 
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. 754/2020 under Section 399/402 I.P.C., relating to police station Chinhat, District Lucknow.

(ii) Case crime No. 755/2020 under Section 411 I.P.C., relating to police station Chinhat, District Lucknow.

(iii) Case crime No. 756/2020 under Section 3/25 I.P.C., relating to police station Chinhat, District Lucknow.

Learned counsel for the applicant submits that due to poor financial condition, the applicant is not in a position to manage three (03) sureties of Rs.50,000/- in all three 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 :- 26.8.2021

R.C.