Chotu @ Shivam @ Magi vs State Of U.P. Thru. Secy. Home. ...
2021 Latest Caselaw 4210 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 16
 

 
Case :- U/S 482/378/407 No. - 1498 of 2021
 

 
Applicant :- Chotu @ Shivam @ Magi
 
Opposite Party :- State Of U.P. Thru. Secy. Home. Deptt. Lko
 
Counsel for Applicant :- Dharmendra Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Dinesh Kumar Singh,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 has been released on bail in Case Crime No.252 of 2020, under Sections 411, 413, 414 I.P.C., Police Station Sadatganj, District Lucknow; Case Crime No.474 of 2020, under Sections 380, 411 I.P.C., Police Station Kakori, District Lucknow; Case Crime No.561 of 2019, under Sections 380, 411 I.P.C., Police Station Bazar Khala, District Lucknow; Case Crime No.357/2020, under Sections 457, 380, 411, 413, 414 I.P.C., Police Station Thakurganj, District Lucknow and Case Crime No.484 of 2020, under Sections 457, 380, 411, 413, 414 I.P.C., Police Station Thakurganj, District Lucknow.

Learned counsel for the applicant submits that due to poor financial condition applicant is not in a position to manage ten(10) sureties of Rs.50,000/- 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 personal bond of two sureties which shall be treated to be valid in all other cases above mentioned in which the bail order have been passed.

With the aforesaid observation, this application is disposed of.

Order Date :- 19.3.2021

Anand Sri./-