Aahat vs State Of U.P.
2023 Latest Caselaw 22550 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:168108
 
Court No. - 5
 

 
Case :- APPLICATION U/S 482 No. - 29110 of 2023
 

 
Applicant :- Aahat
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Syed Wajid Ali,Anuj Kumar Sharma
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Piyush Agrawal,J.

Heard counsel for the applicant, learned A.G.A. for the State and perused the record.

The present application under Section 482 Cr.P.C. has been preferred for a direction being issued to concerned court below to accept one personal bond and two sureties in all cases (Case Crime No. 29 of 2023, under Section 392 I.P.C., Police Station- Mansoorpur, District Muzaffar Nagar; Case Crime No.36 of 2023, under Sections 147, 148, 149, 395, 307, 412 IPC, Police Station- Khatauli, District- Muzaffar Nagar; Case Crime No.45 of 2023, under Section 4/25 of Arms act, Police Station-Khatauli, District- Muzaffar Nagar and Case Crime No. 265 of 2023, under Section 2/3 of U.P. Gangster and Anti Social Activities (Prevention) Act, 1986, Police Station- Khatauli, District- Muzaffar Nagar.

Counsel for the applicant submitted that the applicant is involved in four cases and has been granted bail but he is unable to provide four separate bonds and submits that the court below may be directed to accept the same bail bond in aforesaid four cases. Counsel for the applicant has provided the detail of those four cases in para -5 of the memo of application. In support of his submission, counsel for the applicant has also relied upon a judgment rendered by the Hon'ble Supreme Court in Hani Nishad @ Mohammad Imran @ Vickky Vs. The State of Uttar Pradesh [Special Leave to Appeal (Crl.) No.(s) 8914-8915/2018, decided on 29.10.2018], to establish that the Supreme Court has directed to accept the one personal bond and two sureties for all cases.

Learned A.G.A. could not oppose the aforesaid submission.

Keeping in view the aforesaid submissions, I direct that the court below to accept one personal bond and two sureties to the satisfaction of the court concerned for the aforesaid four cases and release the applicant on bail. The same bond and two sureties may be treated to be submitted in all four cases.

The application stands disposed of.

Order Date :- 21.8.2023

Pravesh Mishra