Kallu vs State Of U.P. Thru. Addl. Chief Secy. ...
2024 Latest Caselaw 16211 ALL

Allahabad High Court

Kallu vs State Of U.P. Thru. Addl. Chief Secy. ... on 8 May, 2024

Author: Karunesh Singh Pawar

Bench: Karunesh Singh Pawar

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:35515
 
Court No. - 15
 
Case :- APPLICATION U/S 482 No. - 4237 of 2024
 
Applicant :- Kallu
 
Opposite Party :- State Of U.P. Thru. Addl. Chief Secy. Home Deptt. Of Home Lko.
 
Counsel for Applicant :- Ankit Tripathi
 
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 petitioner submits that the petitioner has been released on bail in following cases:-

"(i) Case crime No. 414 of 2023, under Sections 457, 380, 411 of I.P.C., P.S. Kamlapur, District Sitapur.

(ii) Case crime No. 402 of 2023, under Sections 457, 380, 411 of I.P.C., P.S. Kamlapur, District Sitapur.

(iii) Case crime No. 30 of 2024, under Sections 457, 380, 411 of I.P.C., P.S. Kamlapur, District Sitapur.

(iv) Case crime No. 397 of 2023, under Sections 457, 380, 411 of I.P.C., P.S. Kamlapur, District Sitapur.402 of 2023.

(v) Case crime No. 107 of 2023, under Sections 307 of I.P.C. & 25(1-B) Arms Act., P.S. Kamlapur, District Sitapur.

(vi) Case crime No. 405 of 2023, under Sections 457, 380, 411 of I.P.C., P.S. Sidhauli, District Sitapur.

(vii) Case crime No. 30 of 2024, under Sections 457, 380, 411 of I.P.C., P.S. Sidhauli, District Sitapur."

Learned counsel for the petitioner submits that due to poor financial condition, the petitioner is not in a position to manage seven (07) sureties of Rs.50,000/- in all seven 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 petitioner may furnish a personal bond and two sureties which shall be treated to be valid in all other cases above mentioned in which the bail orders have been passed.

With these observations the petition under Section 482 Cr.P.c. is disposed of.

Order Date :- 8.5.2024

R.C.