Mohd.Faizan vs State Of U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 5319 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- APPLICATION U/S 482 No. - 3841 of 2022
 

 
Applicant :- Mohd.Faizan
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Deptt.
 
Counsel for Applicant :- Dinesh Kumar,Mohd.Salman
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Pankaj Bhatia,J.

Heard learned Counsel for the applicant as well as learned A.G.A. and perused the record.

The present application has been filed alleging that the applicant is a poor person and could not arrange separate sureties and bonds in all four cases registered against him in (1) Case Crime No.177 of 2022, under Sections 379, 411, 413 IPC, Police Station Thakurganj, District Lucknow, (2) Case Crime No.165 of 2022, under Sections 379, 411 IPC, Police Station Hazratganj, District Lucknow, (3) Case Crime No.218 of 2022, under Sections 41, 411, 413 IPC, Police Station Thakurganj, District Lucknow and (4) Case Crime No.34 of 2022, under Sections 379, 411 IPC, Police Station Gautam Palli, District Lucknow. He submits that the applicant has already been enlarged on bail in all four cases.

The Counsel for the petitioner applicant prays that a direction may be issued to consider his case in the light of the judgment of the Hon'ble Supreme Court in the case of Hani Nishad @ Mohammad Imran @ Vikky vs The State of Uttar Pradesh - Special Leave to Appeal (Criminal) Nos.8914-8915/2018, decided on 29.10.2018.

Considering the submission of the Counsel for the applicant, the present application is disposed off permitting the applicant to furnish and execute personal bond of Rs.10,000/- and two sureties of like amount to the satisfaction of the court concerned which shall hold good in all the aforementioned cases in the light of the law laid down in the case of Hari Nishad @ Mohammad Imran @ Vikky (supra).

Order Date :- 21.6.2022

akverma