Azam Ahmad vs State Of U.P. Thru. Prin. Secy. ...
2023 Latest Caselaw 29974 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:71029
 
Court No. - 27
 

 
Case :- APPLICATION U/S 482 No. - 10578 of 2023
 

 
Applicant :- Azam Ahmad
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Deptt. Lko.
 
Counsel for Applicant :- Atul Verma,Akhilendra Pratap Singh,Vinod Kumar Yadav
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Brij Raj Singh,J.

1. Heard learned counsel for the applicant, Sri Aniruddh Singh, learned A.G.A. for the State and perused record.

2. The present 482 Cr.P.C. application has been filed for direction to the court below to file single set of sureties in case crime No.212/2023 under Section 395/412/420/467/468/471/34 IPC PS B.K.T. district Lucknow and its copy may be placed in all the cases i.e., Crime case No.91/2023 under Section 395/412/420/467/468/471/34 IPC PS Naka Hindola, district Lucknow and case crime No.212/2023 under Section 395/412/420/467/468/471/34 IPC PS B.K.T. district Lucknow and case crime No.111/2023 under Section 2/3 of Gangsters Act PS Naka Hindola, district Lucknow.

3. Learned counsel for the applicant has submitted that the applicant has been granted bail in the aforesaid cases but he cannot manage separate sureties for each case. 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. Opposing the prayer of the applicant, learned A.G.A. for the State submits that it is discretion and satisfaction of the concerned trial court so far as the acceptance of the surety is concerned.

5. Considering the aforesaid, it is provided that the applicant will furnish a personal bond of Rs.50,000/- and two sureties of the like amount to the Court concerned in case crime No.111/2023 under Section 2/3 of Gangsters Act PS Naka Hindola, district Lucknow which shall be treated to be valid in all cases, in which the bail has been granted.

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

Order Date :- 30.10.2023

Rajneesh JR-PS)