Suneel Jaiswal vs State Of U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 1369 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 13
 
Case :- APPLICATION U/S 482 No. - 2029 of 2022
 
Applicant :- Suneel Jaiswal
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Deptt. Home
 
Counsel for Applicant :- Krishan Kumar
 
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. 218/2019, under Section 307 I.P.C., relating to police station Mohamadpur Khala, District Barabanki.

(ii) Case crime No. 238/2019, under Section 147, 302, 272, 34/120-B I.P.C. and Section 60(A) of Excise Act, relating to police station Ramnagar, District Barabanki.

(iii) Case crime No. 239/2019, under Section 272, 34/120-B I.P.C. and Section 60(A) of Excise Act, relating to police station Ramnagar, District Barabanki.

(iv) Case crime No. 240/2019, under Section 302, 272, 34/120-B I.P.C. and Section 60(A) of Excise Act, relating to police station Ramnagar, District Barabanki.

Learned counsel for the petitioner submits that due to poor financial condition, the petitioner is not in a position to manage four (04) sureties of Rs.50,000/- in all four 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 petitioner may furnish a personal bond of Rs. 1,00,000/- and 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 :- 25.4.2022

R.C.