Suraj Kanaujiya vs State Of U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 22807 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 
Case :- APPLICATION U/S 482 No. - 9869 of 2022
 
Applicant :- Suraj Kanaujiya
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Deptt. Home, Lko. And Another
 
Counsel for Applicant :- Arun Kumar Singh Parihar,Amod Kumar Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Sanjay Kumar Singh,J.

Heard learned counsel for the applicant and learned A.G.A. for the State and also perused the record.

This application under Section 482 Cr.P.C. has been filed by the applicant to direct the concerned Court/Magistrate, Lucknow not to insist the applicant to file separate surety bonds in each and every cases and accept only one surety.

Learned counsel for the applicant has submitted that the applicant has been falsely implicated in one another case being case crime no. 36 of 2020, under Sections 380, 411 IPC, P.S. Babu Banarsi Das, District Lucknow.

It has been submitted that the applicant has been granted bail by the court below in another case but furnishing of two sureties in one different case is almost impracticable as the applicant is very poor person and he will not be able to arrange two more sureties to get bail.

Learned counsel for the applicant has also relied the judgment of Hon'ble Supreme Court in the case of Hani Nishad @ Mohammad [email protected] Vikky Vs. The State of Uttar Praesh [SLP (Crl.) No.8914-8915/2018).

Considering the aforesaid fact, this application is disposed of with the direction that the applicant shall furnish a personal bond and two sureties in one case, which shall be treated to be valid in all other cases wherein the bail order has been passed.

With the above direction, the application is finally disposed of.

Order Date :- 23.12.2022/saurabh