Veeru Soni @ Santosh Soni vs State Of U.P. Thru. Prin. Secy. ...
2023 Latest Caselaw 8540 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 14
 

 
Case :- APPLICATION U/S 482 No. - 2688 of 2023
 

 
Applicant :- Veeru Soni @ Santosh Soni
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. (Home Deptt.), Lko.
 
Counsel for Applicant :- Manoj Kr. Singh,Ravindra Kumar Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Shamim Ahmed,J.

Heard Sri Manoj Kr. Singh, learned counsel for the applicant and Sri Tilak Raj Singh, learned A.G.A. for the state and perused the record.

This instant application under Section 482 Cr.P.C. has been filed by the applicant for directing the learned Court below to release the applicant by excepting only two sureties and not to insist the applicant to file separate surety bonds in each and every nine cases and as mentioned in para 6 of the application.

It has been submitted by the learned counsel for the applicant that the applicant has been falsely implicated in nine criminal cases and has been granted bail by the competent courts, the details of cases are as under ;-

1. Case Crime No. 172/2022, under Sections 392, 411 I.P.C., Police Station Gudamba, Lucknow.

2. Case Crime No. 245/2022, under Sections 392, 411, 413 I.P.C., Police Station Thakurganj Lucknow.

3. Case Crime No. 250/2022, under Sections 392, 411, 413 I.P.C., Police Station Thakurganj, Lucknow.

4. Case Crime No. 255/2022, under Sections 307 I.P.C., Police Station Thakurganj, Lucknow.

5. Case Crime No. 133/2022, under Sections 392, 411 I.P.C., Police Station Aliganj, Lucknow.

6. Case Crime No. 0119/2022, under Sections 392, 411 I.P.C., Police Station Talkatora, Lucknow.

7. Case Crime No. 0044/2022, under Sections 392, 411 I.P.C., Police Station Manaknagar, Lucknow.

8. Case Crime No. 158/2022, under Sections 392, 411, 413 I.P.C., Police Station Thakurganj, Lucknow.

9. Case Crime No. 124/2022, under Sections 392, 411 I.P.C., Police Station Talkatora, Lucknow.

It has been submitted by the learned counsel for the applicant that the applicant belongs to a very poor family so he is unable to manage 18 persons for surety before the learned trial court.

The Hon'ble Supreme Court in special leave to appeal Criminal No.8914- 8915 of 2018 Hani Nishad alias Mohd. Imran alias Viccky vs. State of U.P. and Others had directed that the applicant who was an accused in 31 cases be released on bail taking one personal bond and two sureties.

A prayer has been made by the learned counsel for the applicant that the applicant be also given the benefit of judgment rendered by the Hon'ble Supreme Court in the case of Hani Nishad (supra).

This application is disposed of with the direction to the learned trial court to accept one personal bond and two sureties to its satisfaction in one criminal case against the applicant and such personal bond and sureties shall hold good in all the other nine cases in which the applicant has been granted bail.

Order Date :- 23.3.2023

Saurabh