Virendra Singh Somvanshi vs Stae Of U.P. Thru. Prin. Secy. Home ...
2022 Latest Caselaw 1276 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 13
 

 
Case :- APPLICATION U/S 482 No. - 1673 of 2022
 

 
Applicant :- Virendra Singh Somvanshi
 
Opposite Party :- Stae Of U.P. Thru. Prin. Secy. Home Civil Secrtt. Lko.
 
Counsel for Applicant :- Vinay Kumar Singh
 
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 applicant submits that the applicant has been released on bail in following cases:-

1. Anticipatory Bail Application No.208 of 2022 Crime No.361 of 2021 under sections 147, 323, 341, 506, 392, 395 I.P.C., P.S. Wazirganj, district Lucknow.

2. Anticipatory Bail Application No.32 of 2022 Crime No.416 of 2021 under sections 419, 420, 467, 468, 471, 120-b, 34 I.P.C., and 2/3 Prevention of Damages to Public Property Act, P.S. Aashiyana, Lucknow.

Learned counsel for the applicant submits that due to poor financial condition, the applicant is not in a position to manage four sureties in both the 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.50,000/- and two sureties each of the like amount, which shall be treated to be valid in both the cases above mentioned in which the anticipatory bail orders have been passed.

With these observations this application under Section 483 Cr.P.c. is disposed of.

Order Date :- 12.4.2022

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