Devendra Singh vs State Of U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 15926 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 16
 

 
Case :- APPLICATION U/S 483 No. - 302 of 2022
 

 
Applicant :- Devendra Singh
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Civil Sectt. Lko.
 
Counsel for Applicant :- Versha Rani Srivastava
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Brij Raj Singh,J.

Heard learned counsel for the applicant and learned AGA.

The present 482 Cr.P.C. application has been filed for direction to the Chief Judicial Magistrate, Lucknow and Special Judge (Gangster Act), Lucknow to adopt a lenient view for accepting same persons to file sureties in respect of all granting bail in different case crime numbers 1. Case Crime No.474/2021 under Section 392, 411 IPC, PS PGI, Lucknow; 2. Case Crime No.399/2021 under Section 457, 380, 411 IPC PS PGI, Lucknow; 3. Case Crime No.477/2021 under Section 411 392 IPC PS PGI, Lucknow and 4. Case Crime No.476/2021 under Section 41/411 IPC PS PGI, Lucknow.

It has been submitted by the learned counsel for the applicant that the applicant has been granted bail in four cases and prayer is made that one set of sureties and personal bond may be directed to be realised by the Court below in all four cases.

He has placed reliance on the judgment dated 20.10.2018 passed by Hon'ble Supreme Court in Special Leave to Appeal (Crl.) Nos.8914-8915/2018 (Hani NIshad @ Mohammad Imran @ Vikky Vs. The State of Uttar Pradesh).

In view of the aforesaid facts, it is provided that the Court below will accept two sureties and personal bond to its satisfaction and the same sureties and personal bond will be accepted in other three cases.

With the aforesaid directions, the application is disposed of.

Order Date :- 3.11.2022

Rajneesh JR-PS)