Allahabad High Court
Mohd Nizam Qureshi vs State Of U.P. on 19 December, 2023
Author: Deepak Verma
Bench: Deepak Verma
HIGH COURT OF JUDICATURE AT ALLAHABAD
?Neutral Citation No. - 2023:AHC:240295
Court No. - 89
Case :- APPLICATION U/S 482 No. - 38322 of 2023
Applicant :- Mohd Nizam Qureshi
Opposite Party :- State of U.P.
Counsel for Applicant :- Nanhe Lal Tripathi,Prateek Prajapati
Counsel for Opposite Party :- G.A.
Hon'ble Deepak Verma,J.
1. Heard learned counsel for the applicant and learned A.G.A. for the State.
2. The present 482 Cr.P.C. application has been filed to allow this application and to direct the court concerned to accept bail bond of the applicant earlier filed in Case Crime No.319 of 2022, U/s 379, 34 I.P.C., P.S. GRP, District Kanpur Nagar, Case Crime No.333 of 2022, U/s 379, 34 I.P.C., P.S. GRP, District Kanpur Nagar, Case Crime No.341 of 2022, U/s 380, 34 I.P.C., P.S. GRP, District Kanpur Nagar, Case Crime No.376 of 2022, U/s 379, 411 I.P.C., P.S. GRP District Kanpur Nagar, Case Crime No.379 of 2022, U/s 34, 379, 411 I.P.C., P.S. GRP, District Kanpur Nagar, Case Crime No.21 of 2023, U/s 420, 171 I.P.C., P.S. GRP, District Kanpur Nagar.
3. The contention of learned counsel for the applicant is that applicant has been granted bail in 6 cases with direction that he shall deposit Rs.50,000/- in all cases with personal bond and two sureties. He next submits that applicant is not in a position to furnish huge amount. He has placed reliance over the judgment of Hon'ble The Apex Court passed in the case of Hani Nishad @ Mohammad Imran @ Vikky Vs. The State of UP, in Special Leave to Appeal (Crl.) No.8915 of 2018 passed on 29.10.2018. The operative portion of the order of Hon'ble the Apex Court is quoted herein below:
"However, by the impugned order, the High Court has modified the conditions of bail imposed by the Trial Court in the instant cases by directing the Trial Court to accept one common surety for all the cases and one surety each for the 31 cases.
Learned counsel for the petitioner submits that even though the Court has granted bail to the petitioner, the petitioner is unable to execute the bail bonds because of the onerous conditions of bail imposed particularly the condition of producing 31 sureties.
Considering the submissions, the impugned order is modified to the extent that the petitioner shall execute a personal bond for Rs. 30,000/- (Rupees Thirty thousand only) and the same bond shall hold good for all 31 cases.
There shall be two sureties who shall execute the bond for Rs. 30,000/- which bond shall hold good for all the 31 cases. It is clarified that the personal bond so executed by the Petitioner and the bond so executed by the two sureties shall hold good for all the 31 cases.
With these observations, the Special Leave Petitions are disposed of.
Pending applications, if any, shall stand disposed of."
4. In view of the judgment passed by Hon'ble the Apex Court, the trial court is directed to accept one common surety for all the 8 cases.
5. 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 6 cases. There shall be two sureties who shall execute the bond for Rs.1,00,000/- which bond shall hold good for all the 6 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 8 cases.
6. With the above directions, this application is disposed of finally.
Order Date :- 19.12.2023
SKD
