Shiva Dheeman vs State Of U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 3465 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 13
 

 
Case :- APPLICATION U/S 482 No. - 2813 of 2022
 

 
Applicant :- Shiva Dheeman
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Lko.
 
Counsel for Applicant :- Durga Prasad Shukla,Anurag.S.Kaalesh
 
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 submits that the applicant has been released on bail in following cases:-

Case Crime No.02/2022 under sections 379, 411 I.P.C., P.S. Indira Nagar, Lucknow.

Case Crime No.03/2022 under sections 379, 411 I.P.C., P.S. Indira Nagar, Lucknow.

Case Crime No.04/2022 under sections 379, 411 I.P.C., P.S. Indira Nagar, Lucknow.

Learned counsel for the applicant submits that 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 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 :- 19.5.2022

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