Ravi Verma vs State Of U.P. Thru. Prin. Secy. ...
2023 Latest Caselaw 29958 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:70940
 
Court No. - 27
 

 
Case :- APPLICATION U/S 482 No. - 10544 of 2023
 

 
Applicant :- Ravi Verma
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Deptt. Lucknow
 
Counsel for Applicant :- Rajesh Kumar,Suhail Kashif
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Brij Raj Singh,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 for direction to the court below to accept one personal bond and only two sureties from the applicant for all 4 cases (mentioned in para 5 of the application) in which the petitioner has been granted bail by the learned courts below.

3. Learned counsel for the applicant has submitted that the applicant has been granted bail in 4 cases, but he cannot manage 4 separate sureties. He has submitted that he may be allowed to furnish two sureties and one personal bonds for all the cases. He has placed reliance on the judgment dated 20.10.2018 passed by Hon'ble Supreme Court in Special Leave to Appeal (Crl.) Nos.8914-8915/2018 (Hani Nishad @ Mohammad Imran @ Vikky Vs. The State of Uttar Pradesh).

4. He added that the applicant has been granted bail in all the four cases arising out of following Case Crime Numbers:-

(i) Case Crime No. 649/2023, U/s: 457,380,411 I.P.C, Police Station: Kotwali, District: Barabanki, released on bail on 11.10.2023, Bail Application No.4538/2023 Granted by Sessions Judge, District : Barabanki.

(ii) Case Crime No. 400/2023, U/s 379,411 I.P.C, Police Station: Kotwali, District : released on bail on 11.10.2023, 4534/2023, granted by District: Barabanki. Bail Application No.4534 of 2023 granted by Learned Session Judge, District : Barabanki.

(iii) Case Crime No. 832/2023, U/s :457,380,411 I.P.C, Police Station: Kotwali Nagar, District : Barabanki, released on bail on 18.10.2023, in Bail Application No.4566 of 2023 granted by Learned Special Judge (E.C. Act) District : Barabanki.

(iv) Case Crime No. 849/2023, U/s: 380,411 I.P.C, Police Station : Kotwali Nagar, District: Barabanki, released on bail on 15.09.2023, in Bail Application No.4218/2023 granted by Learned Sessions Judge, District : Barabanki.

5. Opposing the prayer of the applicant, learned A.G.A. for the State submits that it is always the discretion and satisfaction of the concerned trial court so far as the acceptance of the surety is concerned.

6. Considering the aforesaid, it is provided that the applicant may furnish a personal bond of Rs.50,000/- and two sureties of the like amount which shall be treated to be valid in all 4 cases, in which the bail orders have been passed.

7. In view of the above, the present application u/s 482 Cr.P.C. is allowed.

Order Date :- 30.10.2023

Manoj K.