Gurdiyal Singh vs Union Of India Thru. Directorate Of ...
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Allahabad High Court

Gurdiyal Singh vs Union Of India Thru. Directorate Of ... on 1 May, 2024

Author: Shamim Ahmed

Bench: Shamim Ahmed

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:33880
 
Court No. - 27
 

 
Case :- APPLICATION U/S 482 No. - 3979 of 2024
 

 
Applicant :- Gurdiyal Singh
 
Opposite Party :- Union Of India Thru. Directorate Of Revenue Intelligence Officer Zonal Unit Lko.
 
Counsel for Applicant :- Desh Deepak Singh,Sandeep Kumar Pal
 
Counsel for Opposite Party :- Digvijay Nath Dubey
 

 
Hon'ble Shamim Ahmed,J.
 

Heard Ms. Archana, learned counsel for the applicant and Sri Digvijay Nath Dubey, learned counsel for the D.R.I. and perused the record.

This instant application under Section 482 Cr.P.C. has been filed by the applicant for directing the learnedtrial court to release the applicant by accepting only two sureties and not to insist the applicant to file separate surety bonds in each and every two 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 two criminal cases and has been granted bail by the competent courts, the details of cases are as under ;-

1. Case Crime No.11 of 2022, under Sections 8/20/25/27-A/29 of N.D.P.S. Act, Police Station D.R.I. Gomti Nagar, Lucknow.

2. Case Crime No.05 of 2022, under Sections 8/20/25/27-A/29 of N.D.P.S. Act, Police Station D.R.I. Gomti Nagar, 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 04 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 two cases in which the applicant has been granted bail.

Order Date :- 1.5.2024

Saurabh