Allahabad High Court
Faisal @ Faijal vs State Of U.P. on 9 June, 2021
Bench: Rajeev Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
?Court No. - 17
Case :- U/S 482/378/407 No. - 2016 of 2021
Applicant :- Faisal @ Faijal
Opposite Party :- State of U.P.
Counsel for Applicant :- O.P. Tiwari
Counsel for Opposite Party :- G.A.
Hon'ble Rajeev Singh,J.
The Court convened through video conferencing.
Heard learned counsel for the applicant and learned A.G.A. for the State and also perused the record.
This application under Section 482 Cr.P.C. has been filed by the applicant to direct the concerned Court/Magistrate, Lucknow not to insist the applicant to file separate surety bonds in each and every cases and accept only one surety in lieu of all the seven cases.
Learned counsel for the applicant has submitted that the applicant has been falsely implicated in seven cases, details of which are as under:
1. F.I.R./Case Crime No.105 of 2020, under Sections 3/5/8 Cow Slaughter Act, Police Station Hasanganj, District Unnao
2. F.I.R./Case Crime No.245 of 2020, under Sections 3/5/8 Cow Slaughter Act, Police Station Ahgain, District Unnao
3. F.I.R./Case Crime No.693 of 2020, under Sections 3/5/8 Cow Slaughter Act, Police Station Kotwali, District Unnao
4. F.I.R./Case Crime No.173 of 2020, under Sections 3/5/8 Cow Slaughter Act, Police Station Asoha, District Unnao
5. F.I.R./Case Crime No.194 of 2020, under Sections 3/5/8 Cow Slaughter Act, Police Station Sohramau, District Unnao
6. F.I.R./Case Crime No.313 of 2020, under Sections 3/25 Arms Act, Police Station Ajgain, District Unnao
7. F.I.R./Case Crime No.314 of 2020, under Sections 4/25 Arms Act, Police Station Ajgain, District Unnao
It has been submitted that the applicant has been granted bail by the court below in all the cases, but furnishing of fourteen sureties in seven different cases is almost impracticable as the applicant is very poor person and he will not be able to arrange 14 sureties to get bail.
Learned counsel for the applicant has also relied the judgment of Hon'ble Supreme Court in the case of Hani Nishad @ Mohammad [email protected] Vikky Vs. The State of Uttar Praesh [SLP (Crl.) No.8914-8915/2018).
Considering the aforesaid fact, this application is disposed of with the direction that the applicant shall furnish a personal bond and two sureties in one case, which shall be treated to be valid in all other cases wherein the bail order has been passed.
With the above direction, the application is finally disposed of.
The party shall file computer generated copy of order downloaded from the official website of High Court Allahabad, self attested by it alongwith a self attested identity proof of the said person(s) (preferably Aadhar Card) mentioning the mobile number(s) to which the said Aadhar Card is linked, before the concerned Court/Authority/Official.
The concerned Court/Authority/Official shall verify the authenticity of the computerized copy of the order from the official website of High Court Allahabad and shall make a declaration of such verification in writing.
Order Date :- 9.6.2021
Amit/-
