Nurshid Alam vs State Of U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 883 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 13
 
Case :- APPLICATION U/S 482 No. - 1669 of 2022
 
Applicant :- Nurshid Alam
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home
 
Counsel for Applicant :- D.P. Dutt Tiwari
 
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.0817 of 2019, Under Section 34, 41, 411, 413, 420 1.P.C., Police Station- Gomti Nagar, District-Lucknow.

(ii) Case Crime No.453 of 2019, Under Section 379, 411 1.P.C., Police Station Madiyaon, District Lucknow.

(iii) Case Crime No.553 of 2019 Under section. 34,379,411,413 I.P.C., Police Station Gomti Nagar District- Lucknow

(iv) Case Crime No.542 of 2019 Under section 379 I.P.C., Police Station- Gazipur, District- Lucknow.

(v) Case Crime No.705 of 2019 Under section 34, 379, 413 I.P.C., Police Station-Gomti Nagar, District Lucknow.

(vi) Case Crime No.589 of 2019 Under section 379, 411 I.P.C., Police Station- Madiyaon, District Lucknow.

(vii) Case Crime No.715 of 2019, Under Section 379, 34 1.P.C., Police Station-Gomti Nagar, District Lucknow.

(viii) Case Crime No.109 of 2019 Under section 379, 411, 419, 420, 467, 468, 471 1.P.C., Police Station-Cantt, District- Lucknow.

(x) Case Crime No.168 of 2019 Under section 379 1.P.C., Police Station Lucknow Mahanagar, District Lucknow.

Learned counsel for the petitioner submits that due to poor financial condition, the petitioner is not in a position to manage nine (09) sureties of Rs.50,000/- in all nine 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. 2,00,000/- 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.