Riyazuddin @ Kaala vs State Of U.P. And Another
2022 Latest Caselaw 4662 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 86
 

 
Case :- APPLICATION U/S 482 No. - 13067 of 2022
 

 
Applicant :- Riyazuddin @ Kaala
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Santosh Kumar Upadhyay,Vinod Kumar Upadhyay
 
Counsel for Opposite Party :- G.A.,Brajesh Pratap Singh
 

 
Hon'ble Gautam Chowdhary,J.

Heard learned counsel for the applicant, learned A.G.A. Sri Brijesh Prakash, learned counsel appearing for Power Corporation of U.P.

Present application has been filed alleging that the applicant in involved in 18 cases under Section 136 IPC and the Court concerned may be directed to accept one personal bond and two sureties to its satisfaction in all the 18 cases filed against the applicant.

It is alleged that the applicant has been enlarged on bail in all the 18 cases, however, different sureties are being asked of the 18 separate cases. He has placed reliance on the order of the Supreme Court in Special Leave to Appeal (Crl.) No. 8914-8915/2018 (Hani Nishad @ Mohammad Imran @ Vikky Vs. The State of UP) wherein the Supreme Court disposed of the said case directing that the sureties in one of the case shall be good enough for sureties in all the said cases.

Considering the submissions made at the Bar and on perusal of the said judgment, it is directed that the sureties of one case shall be permitted to act as sureties in all the cases subject to furnishing of one personal bond. The personal bond submitted by the applicant in one of the case shall be accepted in all the 18 cases.

The application is disposed off.

Order Date :- 30.5.2022

RPD