Aman Kashyap vs State Of U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 5620 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 16
 

 
Case :- APPLICATION U/S 482 No. - 4099 of 2022
 

 
Applicant :- Aman Kashyap
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Civil Secrtt. Lko.
 
Counsel for Applicant :- Devendra Gupta,Prashant Shukla,Shashank Kumar
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Brij Raj Singh,J.

Heard Sri Devendra Gupta, counsel for the applicant, learned A.G.A. for the State and perused the record.

The present application under Section 482 Cr.P.C. has been preferred for a direction being issued to concerned court below to accept single surety from the applicant in respect of 3 cases in which he has already been granted bail.

Counsel for the applicant submitted that the applicant has been granted bail by the court below in three cases, namely, Case Crime Nos. 492 of 2021, under Sections 380, 411, 457 I.P.C., Case Crime No. 151 of 2022, under Sections 379, 411 I.P.C. and Case Crime No. 156 of 2022, under Sections 380, 411 and 457 I.P.C., all relating to Police Station Krishna Nagar, Lucknow, vide orders dated 08.06.2022, 01.06.2022 and 22.06.2022, respectively. Counsel for the applicant submits that though the applicant has been granted bail in all three cases but he is unable to provide separate sureties and bonds for all cases separately. He submits that the applicant is a very poor person and has no means. He further submitted that one set of sureties and bonds may be accepted for all the three cases and the court below may be directed to accept the same bail bond and two sureties in all three cases. In support of his submission, counsel for the applicant has also relied upon a judgment rendered by the Hon'ble Supreme Court in Hani Nishad @ Mohammad Imran @ Vickky Vs. The State of Uttar Pradesh [Special Leave to Appeal (Crl.) No.(s) 8914-8915/2018, decided on 29.10.2018], to establish that the Supreme Court has directed to accept the one personal bond and two sureties for all cases.

Learned A.G.A. could not oppose the aforesaid submission.

Keeping in view the aforesaid submissions, I direct that the court below will accept one personal bond and two sureties of the like amount of Rs.40,000/- for all three cases in which he has been granted bail and release the applicant on bail. The same bond and two sureties may be treated to submitted in all three cases.

The application stands disposed of.

Order Date :- 30.6.2022

Arun K. Singh