Adesh vs State Of U.P. Thru. Prin. Secy. Home ...
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Allahabad High Court

Adesh vs State Of U.P. Thru. Prin. Secy. Home ... on 9 May, 2024

Author: Karunesh Singh Pawar

Bench: Karunesh Singh Pawar

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:35960
 

 
Court No. - 15
 

 
Case :- APPLICATION U/S 482 No. - 4267 of 2024
 

 
Applicant :- Adesh
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Civil Sectt. Lko
 
Counsel for Applicant :- Prateek Kumar Srivastava
 
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.205 of 2023 under sections 379, 428, 120-B I.P.C. and sections 3/5/8 of U.P. Cow Slaughter Act, 1955, P.S. Nagram, district Lucknow.

2.Case Crime No.175 of 2023 under sections 379, 429 I.P.C. and sections 3/5/8 of U.P. Cow Slaughter Act, 1955, P.S. Nagram, district Lucknow.

3. Case Crime No.566 of 2022 under section 379 I.P.C. and sections 3/5/8 of U.P. Cow Slaughter Act, 1955, P.S. Mohanlalganj, district Lucknow.

Learned counsel for the applicant submits that due to poor financial condition, the applicant is not in a position to manage six sureties in all three 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 all other 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 :- 9.5.2024

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