Pintu Kasyap vs State Of U.P. Thru. Secy. Home ...
2021 Latest Caselaw 4662 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 15
 

 
Case :- MISC. SINGLE No. - 8698 of 2021
 

 
Petitioner :- Pintu Kasyap
 
Respondent :- State Of U.P. Thru. Secy. Home Deptt., Lucknow & Anr.
 
Counsel for Petitioner :- Ashok Kumar Dubey
 
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 (para-5 of the petition):-

(i)Case Crime No.106 of 2020 under Sections 8/21 NDPS Act and Section 401 I.P.C., P.S. Aminabad

(ii) Case Crime No.196 of 2020 under Sections 457, 380, 411 I.P.C., P.S. Paara

(iii) Case crime No. 327 of 2020 under Sections 457, 380, 411 I.P.C., P.S. Entaujaa

(iv) Case crime No. 444 of 2020 under sections 457, 380 I.P.C., P.S. B.K.T.

(v) Case Crime No.525/2020 under Sections 457, 380, 411 I.P.C., P.S. B.K.T.

(vi) Case Crime No.646 of 2020 under Sections 457, 380 I.P.c., P.S. Gosaiganj

(vii) Case Crime No.648 of 2020 under sections 399, 402 I.P.C., P.S. Gosaiganj

Learned counsel for the applicant submits that due to poor financial condition, the applicant is not in a position to manage the sureties in each case separately, as directed by Court.

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 application under Section 482 Cr.P.c. is disposed of.

Order Date :- 25.3.2021/kkb/