Sumit Awasthi And 3 Others vs State Of U.P.
2023 Latest Caselaw 22053 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:164671
 
Court No. - 89
 

 
Case :- APPLICATION U/S 482 No. - 29884 of 2023
 

 
Applicant :- Sumit Awasthi And 3 Others
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Ashwini Kumar Ojha
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Deepak Verma,J.

1. Heard learned counsel for the applicants; learned A.G.A. for the State.

2. This application under Section 482 Cr.P.C. has been filed seeking direction to the court below to consider the bail application of the applicants in one surety amount of each applicants with respect to all the nine first informant reports i.e. Case Crime No. 05 of 2021; Case Crime No. 0174 of 2021;Case Crime No. 0169 of 2021;Case Crime No. 240 of 2021;Case Crime No. 255 of 2021;Case Crime No. 047 of 2021;Case Crime No. 0049 of 2021;Case Crime No. 73 of 2021;Case Crime No. 0010 of 2023 in pursuance to the order dated 09.08.2021 passed by the Hon'ble Apex Court.

3. Counsel for the applicants submits that applicants have been granted bail in nine cases by the High Court. He next submits that in some of the cases applicants approached before the Supreme Court for sureties in bail of 37 FIRs, which was granted to applicants with conditions of two sureties of a personal bond with varying amounts. The Hon. Apex Court vide order dated 09.08.2021 passed order in favour of the applicants/petitioners that petitioners shall be released if they execute a personal bond for Rs.1,00,000/- each and two sureties shall execute bonds for Rs.2,00,000/- each which will hold good in all 37 FIRs.

4. Learned A.G.A. submits that applicants after getting bail order from this Court, did not approach to the court concerned and directly filed this application.

5. Considered the arguments raised by counsel for the applicants and perused the record. The prayer of applicants, for direction to the court below to consider the bail application of the applicants in one surety amount of each applicants with respect to nine bail applications, cannot be considered. However, the trial court is directed while considering the sureties of bail conditions of the applicants, the court shall consider the view taken in the judgment passed on 09.08.2021 by the Apex Court.

6. With the above observation, the application is disposed of.

Order Date :- 16.8.2023

Meenu Singh