Ramkumar @ Baba vs State Of U.P. Thru. Prin. Secy. ...
2023 Latest Caselaw 23471 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:56996
 
Court No. - 28
 

 
Case :- APPLICATION U/S 482 No. - 8521 of 2023
 

 
Applicant :- Ramkumar @ Baba
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Deptt. Home Lko.
 
Counsel for Applicant :- Apoorva Jyoti,Aman Shankar,Neeraj Kumar Rawat
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Shree Prakash Singh,J.

1. Heard Sri Neeraj Kumar Rawat, learned counsel for the applicant, Smt Nusrat Jahan, learned A.G.A. for the State and perused the record.

2. Instant application has been filed with prayer to implead the Case Crime No. 400 of 2022 under section 457, 380, 411 IPC, P.S.- Safdarganj, Barabanki in the order dated 21.07.2023 passed by the Hon'ble High Court of Judicature at Allahabad, Lucknow Bench, Lucknow for considering the same surety/ bail bonds for releasing the applicant on bail in Case Crime No. 400 of 2022 under section 457, 380, 411 IPC, P.S.- Safdarganj, Barabanki.

3. Learned counsel appearing for the applicant submits that vide application under section 482 no. 6987 of 2023, this Court has passed the order on 21.07.2023, while according the benefit of ratio of judgment of Hani Nishad @ Hohammad Imran @ Vikky versus State of UP [SLP (CRL) no 8914-8915/2018] and the application was disposed off. He added that the Case Crime No. 400 of 2022 has been left to be transcribed in the list of cases mentioned in the aforesaid application and therefore, the benefit of the aforesaid judgment may also be granted including the instant case crime number along with the other case crime numbers mentioned in the application under section 482 no. 6987 of 2023.

4. Learned A.G.A. for the State has no objection to the submission aforesaid.

5. In view of the aforesaid, the benefit accorded vide order dated 21.07.2023 to the present applicant will also include the case crime no. 400 of 2022 under section 457, 380, 411 IPC P.S.- Safdarganj, District-Barabanki as mentioned in para seven to this application.

6. In view of the aforesaid, the instant application is hereby disposed of.

Order Date :- 25.8.2023

Mayank