Ravi Kumar vs State Of U.P.
2023 Latest Caselaw 15794 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Neutral Citation No. - 2023:AHC:110247
 
Court No. - 72
 

 
Case :- APPLICATION U/S 482 No. - 18684 of 2023
 

 
Applicant :- Ravi Kumar
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Vijay Tripathi,Girish Kumar
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Mrs. Sadhna Rani (Thakur),J.

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

By moving this application, the prayer is made to issue a direction to the Chief Judicial Magistrate, Agra to take two sureties and one personal bond in all the nine bail orders, in case crime no. 02 of 2023, police station Kirawali, District Agra, case crime no. 8 of 2023, police station Etmadpur District Agra, 10 of 2023, police station Fatehpur Sikri District Agra, 12 of 2023 police station Fatehpur Sikri District Agra, 14 of 2023 police station Achhnera District Agra, 354 of 2022 police station Fatehpur Sikri District Agra, 374 of 2022 police station Malpura District Agra, 561 of 2022 police station Saiyan District Agra, 633 of 2022 police station Sahganj District Agra mentioned in the prayer clause itself.

It is argued by the learned counsel for the applicant that the deponent is the cousin of the applicant who is running from pillar to post to get the applicant released from the jail. Due to poverty, he is unable to furnish 18 sureties for all the nine cases, hence, the prayer is made accordingly.

The attention of the Court is drawn towards the judgment of the Apex Court in Hani Nishad @ Mohammad Imran @ Vikky vs. State of U.P.: S.L.P. (Crl) No.8914-8915/2018 decided on 29.10.2018, the order dated 12.05.2021 passed by a co-ordinate Bench of this Court in an Application U/S 482/378/407 No.1974 of 2021 (Shiv Shankar Gautam vs. State of U.P.), the order dated 28.06.2022 passed by a co-ordinate Bench of this Court in Application U/S 482 No.15989 of 2022 (Sunil Chak vs. State of U.P. and another) and the order dated 18.07.2022 also passed by a co-ordinate Bench of this Court in Application U/S 482 No.19972 of 2022 (Jitendra Gupta @ Jeetu vs. State of U.P. and another) and Crl. Misc. Application 482 No. 364 of 2023 (Pushpendra Chaudhary @ Kalu vs. State of U.P. and another decided by this Court vide order dated 09.01.2023, whereby the orders were made to place one personal bond and two sureties for all the pending cases of the applicants.

Learned A.G.A. did not oppose the prayer.

The present application under Section 482 Cr.P.C. is disposed of in the terms that the applicant, who is said to have been released on bail in all the 9 cases is directed to file in all the 9 cases one personal bond of Rs. 1 lac and two sureties of Rs. one lac each.

Order Date :- 19.5.2023

Gss