Sonu @ Somprakash vs State Of U.P.
2023 Latest Caselaw 34700 ALL

Citation : 2023 Latest Caselaw 34700 ALL
Judgement Date : 11 December, 2023

Allahabad High Court

Sonu @ Somprakash vs State Of U.P. on 11 December, 2023

Author: Neeraj Tiwari

Bench: Neeraj Tiwari





HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:234340
 
Court No. - 87
 

 
Case :- APPLICATION U/S 482 No. - 44169 of 2023
 

 
Applicant :- Sonu @ Somprakash
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Mehdi Abbas
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Neeraj Tiwari,J.

1. Heard learned counsel for the applicant and learned A.G.A. for the State.

2. The present petition under Section 482 Cr.P.C. has been filed with a prayer to allow the petitioner to submit a personal bond and two sureties in 19 (nineteen) cases which should be sufficient in all the cases in which the petitioner has been granted bail.

3. Learned counsel for the petitioner submits that it is impossible for the petitioner to submit separate sureties in each cases in which he has been granted bail.

4. The petitioner has been granted bail in all the aforesaid cases. Despite the trial Court granting him bail, the petitioner is still in jail inasmuch as the petitioner being a poor person is unable to produce the sureties in each cases.

5. Learned counsel for the applicant has also relied the judgment of Hon'ble Supreme Court in the case of Hani Nishad @ Mohammad Imran @ Vikky Vs. The State of Uttar Praesh [SLP (Crl.) No.8914-8915/2018].

6. Learned A.G.A., however, opposes the prayer of the learned counsel for the applicant and submits that it is always the discretion and satisfaction of the trial court, so far as the acceptance of the sureties is concerned.

7. In view of the above, the impugned order is modified to the extent that the applicant shall execute a personal bond for Rs.1,00,000/- and the same bond shall hold good for all 19 cases. There shall be two sureties who shall execute the bond for Rs.1,00,000/- which shall hold good for all the 19 cases. It is clarified that the personal bond so executed by the applicant and the bond so executed by the two sureties shall hold good for all the 19 cases.

8. With the aforesaid observation/direction, the petition is disposed of.

Order Date :- 11.12.2023

Amit/ADY