Rishan vs State Of U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 3314 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 13
 

 
Case :- APPLICATION U/S 482 No. - 2723 of 2022
 

 
Applicant :- Rishan
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home
 
Counsel for Applicant :- Jay Kumar Soni
 
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 applicant, at the outset, submits that he does not want to press the petition so far as it relates to Case Crime No.198 of 2021 under section 379 I.P.C., P.S. Vikas Nagar, district Lucknow.

He further submits that as regards Case Crime No.631 of 2021 under sections 379, 427, 411 I.P.C., P.S. Gazipur, district Lucknow, Case Crime No.634 of 2021 under sections 379, 411 I.P.C., P.S. Gazipur, district Lucknow and Case Crime No.635 of 2021 under sections 8/21 N.D.P.S. Act, P.S. Gazipur, district Lucknow, in which the applicant has been granted bail, due to poor financial condition, the applicant is not in a position to manage six sureties in all three 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 applicant may furnish a personal bond of Rs. one lac and two sureties each of the like amount, which shall be treated to be valid in all other cases (three cases) above mentioned in which the bail orders have been passed.

With these observations this application under Section 482 Cr.P.c. is disposed of.

Order Date :- 18.5.2022

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