Ranu vs State Of U.P. Thru Secy. Home,Lko. ...
2021 Latest Caselaw 6723 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 18
 
Case :- MISC. SINGLE No. - 12759 of 2021
 
Petitioner :- Ranu
 
Respondent :- State Of U.P. Thru Secy. Home,Lko. & Ors.
 
Counsel for Petitioner :- Ajay Kumar
 
Counsel for Respondent :- 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.511 of 2019 under sections 392, 411 I.P.C., P.S. G.R.P. Charbagh, Lucknow

(ii) Case crime No.295 of 2019 under sections 380, 411 I.P.C., P.S. G.R.P. Charbagh

(iii) Case crime No.516 of 2019 under sections 392, 411 I.P.C., P.S. G.R.P. Charbagh, Lucknow

(iv)Case crime No.529 of 2019 under sections 392, 411 I.P.C., P.S. G.R.P. Charbagh, Lucknow

(v)Case crime No.741 of 2019 under sections 2/3 U.P. Gangsters Act, P.S. G.R.P. Charbagh, Lucknow

Learned counsel for the applicant submits that due to poor financial condition, the applicant is not in a position to manage 10 sureties in all five 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 petition is disposed of.

Order Date :- 28.6.2021

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