Bihari vs State Of U.P. Thru. Prin. Secy. ...
2021 Latest Caselaw 2177 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 28
 

 
Case :- U/S 482/378/407 No. - 597 of 2021
 

 
Applicant :- Bihari
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Lucknow
 
Counsel for Applicant :- Sudhaker Prakash,Satish Kumar
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Karunesh Singh Pawar,J.

Heard learned counsel for the applicant, learned A.G.A. for the State and perused the record.

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

(i) Case crime No. 255/2019, under Section 379/411 I.P.C., Police Station Indira Nagar, District Lucknow.

(ii) Case crime No. 363/2020, under Section 379/411 I.P.C., Police Station B.K.T., District Lucknow.

(iii) Case crime No.173/2020, under Section 379/411 I.P.C., Police Station B.K.T. District Lucknow.

Learned counsel for the applicant submits that due to poor financial condition applicant is not in a position to manage six (06) 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 personal bond of 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 :- 9.2.2021

R.C.