Mohd. Jabir vs State Of U.P. Thru. Prin. Secy. Home Lko.
2024 Latest Caselaw 15106 ALL

Allahabad High Court

Mohd. Jabir vs State Of U.P. Thru. Prin. Secy. Home Lko. on 1 May, 2024

Author: Karunesh Singh Pawar

Bench: Karunesh Singh Pawar

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:33921
 

 
Court No. - 15
 

 
Case :- APPLICATION U/S 482 No. - 3983 of 2024
 

 
Applicant :- Mohd. Jabir
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Lko.
 
Counsel for Applicant :- Amit Bhardwaj,Vimlesh Kumar Yadav
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Karunesh Singh Pawar,J.
 

Heard the learned counsel for the petitioner and the learned A.G.A. for the State and also perused the record.

Learned counsel for the applicant submits that the applicant has been released on bail in following cases:-

1.Case Crime No.72 of 2023 under sections 379, 411 I.P.C., P.S. Gautam Palli, district Lucknow.

2.Case Crime No.130 of 2023 under sections 379, 411, 120-B I.P.C., P.S. Madeyganj district Lucknow.

Learned counsel for the applicant submits that due to poor financial condition, the applicant is not in a position to manage four sureties in both cases.

As such, he seeks the benefit of judgment passed by Hon'be Supreme Court of India in "Hani Nishad @ Mohammad Imran @ Vikky vs. The State of U.P." passed in Special Leave to Appeal (Crl) No. 8914-8915 of 2018.

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

With these observations this application under Section 482 Cr.P.C. is disposed of.

Order Date :- 1.5.2024

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