Aman vs State Of U.P. Thru. Prin. Secy. ...
2023 Latest Caselaw 28557 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:67341
 
Court No. - 15
 

 
Case :- APPLICATION U/S 482 No. - 10065 of 2023
 

 
Applicant :- Aman
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Civil Secrt. Lko.
 
Counsel for Applicant :- Amit Kumar Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Shamim Ahmed,J. 

Heard Sri Amit Kumar Singh, learned counsel for the applicant and 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 one personal bond and two sureties for all the cases and not to insist the applicant to file separate personal bonds and sureties in each and every four cases and as mentioned in the application.

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

i) Case Crime No.299/2018 u/s 379/411/413 IPC, Police Station- Kakori, District - Lucknow.

ii) Case Crime No.132/2018 u/s 379/411/413 IPC, Police Station- Kakori, District - Lucknow.

iii) Case Crime No.850/2018 u/s 379/411/413 IPC, Police Station- Kakori, District - Lucknow.

iv) Case Crime No.10/2019 u/s 379/411/413 IPC, Police Station- Kakori, District - 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 separate personal bonds and sureties in all the four cases 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 may also be 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 four cases in which the applicant has been granted bail.

Order Date :- 13.10.2023

Manoj K.