Javed Khan vs State Of U.P. Thru. Secy. Home. ...
2022 Latest Caselaw 1028 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 13
 
Case :- APPLICATION U/S 482 No. - 1644 of 2022
 
Applicant :- Javed Khan
 
Opposite Party :- State Of U.P. Thru. Secy. Home. Deptt. Lko
 
Counsel for Applicant :- Nasreen Bano
 
Counsel for Opposite Party :- 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 petitioner submits that the petitioner has been released on bail in following cases:-

(i) Case crime No. 462/2019, under Section 457/380/411 I.P.C., relating to police station Banthara, District Lucknow.

(ii) Case crime No. 489/2019, under Section 401 I.P.C., relating to police station Banthara, District Lucknow.

(iii) Case crime No. 490/2019, under Section 3/25 of Arms Act, relating to police station Banthara, District Lucknow.

(iv) Case crime No. 402/2019, under Section 457/380/411 I.P.C., relating to police station Banthara, District Lucknow.

(v) Case crime No. 129/2020, under Section 2/3 U.P. Gangster Act, relating to police station Banthara, District Lucknow.

Learned counsel for the applicant submits that due to poor financial condition, the applicant is not in a position to manage five (05) 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 a personal bond of Rs. 1,00,000/- and two sureties of the like amount which shall be treated to be valid in all other cases above mentioned in which the bail orders have been passed.

With these observations the petition under Section 482 Cr.P.c. is disposed of.

Order Date :- 8.4.2022

R.C.