Muzammil @ Guddan vs State Of U.P.
2021 Latest Caselaw 4503 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 15
 
Case :- U/S 482/378/407 No. - 1629 of 2021
 
Applicant :- Muzammil @ Guddan
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Abhishek Kumar
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Karunesh Singh Pawar,J.

By means of present petition under Section 482 CrPC, the petitioner has prayed for releasing the applicant/petitioner on same bail bond which has been filed by the petitioner in pursuance to order dated 15.12.2020 passed in Crl. Misc. Case No.3067 of 2020 filed under Section 482 CrPC.

Heard learned counsel for the applicant, learned Additional Government Advocate for the State and perused the record.

Learned counsel for the applicant submits that initially, the applicant was implicated in nine cases and protection was given by this Court in view of judgment of Supreme Court in Hani Nishad alias Mohammad Imran alias Vikky versus The State of U.P., passed in Special Leave to Appeal (Cri) No.8914-8915 of 2018 and the applicant was directed to execute a personal bond of Rs.1 lac in one case and produce two sureties each in the like amount to the satisfaction of the court concerned.

Learned counsel for the petitioner submits that after the petitioner/applicant was enlarged on bail, two more cases have come. The details of the cases have been given in para 4 of the petition, i.e. Case Crime No.289 of 2020 under Sections 457, 360 I.P.C., P.S. Indira Nagar, district Lucknow and Case Crime No.404 of 2020 under Sections 457, 350, 411 I.P.C., P.S. Aashiyana, district Lucknow. It is submitted that the applicant may be enlarged on bail on the basis of the personal bond and two sureties given earlier in view of the law laid down in the case of Hani Nishad alias Mohammad Imran alias Vikky versus The State of U.P., passed in Special Leave to Appeal (Cri) No.8914-8915 of 2018.

Considering the submission advanced by the parties' counsel, it is provided that two sureties and one personal bond of Rs.1 lac given by the applicant in pursuance to order of this Court, contained in Anexure No.1, i.e. Petition under Section 482 CrPC No.3067 of 2020, shall be considered good for the above referred two cases also.

The petition is disposed of accordingly.

Order Date :- 23.3.2021/kkb/