Sonu Singh @ Rakesh Kumar Singh vs State Of U.P.
2021 Latest Caselaw 1538 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 27
 

 
Case :- U/S 482/378/407 No. - 285 of 2021
 

 
Applicant :- Sonu Singh @ Rakesh Kumar Singh
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Nisha Srivastava
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Alok Mathur,J.

1. Heard learned counsel for the applicant and learned A.G.A. for the State.

2. It has been submitted by the learned counsel for the applicant that the applicant is innocent and has been falsely implicated by the concerned police in six cases. It has further been submitted that in all the cases bail application has been allowed by this Court/ court below but due to his poverty and financial crisis he is not able to manage separate sureties in all the cases. It has further been submitted that the applicant may be allowed to be released on bail only on two sureties in regard to all the cases. Learned counsel further submitted that the applicant has been enlarged on bail in the following cases.

(i) Case Crime No.259/2019, under sections 41/411 of IPC, police station Kotwali Haidergarh, District Barabanki.

(ii) Case Crime No. 385/2017, under sections 174A IPC, police station Kotwali Haidergarh, District Barabanki.

(iii) Case Crime No.160/2017, under sections 392, 411 of IPC, police station Kotwali Haidergarh, District Barabanki.

(iv) Case Crime No.40/2019, under sections 379, 411 of IPC, police station Kotwali Haidergarh, District Barabanki.

(v) Case Crime No.258/2019, under sections 3/25 Arms Act, police station Haidergarh, District Barabanki.

(vi) Case Crime No.238/2019, under sections 224 of IPC, police station Haidergarh, District Barabanki.

3. Learned A.G.A. vehemently opposed and submitted that all the offences against the applicant are pending in different courts and hence prayer of the applicant cannot be allowed.

4. Keeping in view the submission made by the learned counsel for the applicant as well as the factual argument and the judgment and order dated 29.10.2018 of Hon'ble Supreme Court in the case of Hani Nishad @ Mohammad Imran @ Vikky Vs. The State of Uttar Pradesh passed in Petition (s) for Special Leave to Appeal (Crl.) No(s). 8914-8915/2018,this Court is of the view that ends of justice would be met in case applicant is directed to submit a fresh personal bond of Rs.50,000/- and two sureties of the same amount to the satisfaction of the Court concerned in one case and the same shall be considered by the Court concerned as sureties and bonds in other case(s) for the purpose of releasing the applicant on bail.

5. It is ordered accordingly.

6. With the aforesaid observations, the instant application under section 482 Cr.P.C. is accordingly disposed of.

Order Date :- 25.1.2021 (Alok Mathur, J.)

RKM.