Shani Yadav @ Gani Yadav vs State Of U.P. Thru. Secy. Home Civil ...
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Allahabad High Court

Shani Yadav @ Gani Yadav vs State Of U.P. Thru. Secy. Home Civil ... on 9 May, 2024

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:35774
 
Court No. - 28
 
Case :- APPLICATION U/S 482 No. - 4262 of 2024
 
Applicant :- Shani Yadav @ Gani Yadav
 
Opposite Party :- State Of U.P. Thru. Secy. Home Civil Secrt. Lko.
 
Counsel for Applicant :- Dinesh Kumar
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Brij Raj Singh,J.
 

1. Heard Sri Dinesh Kumar, learned counsel for the applicant, Shri Arvind Kumar Tripathi, learned A.G.A. for the State and perused the record.

2. The present application under Section 482 Cr.P.C. has been preferred for a direction being issued to concerned court below to accept a personal bond and two sureties in all six cases being Case Crime No. 274 of 2022, under Sections 411, 413 I.P.C., Case Crime No.275 of 2022, under Sections 419, 420, 467, 468, 471 I.P.C., Case Crime No. 84 of 2022, under Sections 379, 411 I.P.C., Case Crime No.285 of 2022, under Sections 379, 411 I.P.C., Case Crime No.246 of 2023, under Sections 223, 224 I.P.C. and Case Crime No.02 of 2023, under Section 2/3 Gangster Act, all crimes related to Police Station Kotwali Nagar, District Sitapur.

3. Counsel for the applicant submitted that the applicant is involved in six cases and has been granted bail but he is unable to provide separate bonds and sureties for all cases and submits that the court below may be directed to accept one bail bond and two sureties in all six cases. Counsel for the applicant has provide the detail of those cases in paras -6 to 11 of the memo of application. In support of his submission, counsel for the applicant has also relied upon a judgment rendered by the Hon'ble Supreme Court in Hani Nishad @ Mohammad Imran @ Vickky Vs. The State of Uttar Pradesh [Special Leave to Appeal (Crl.) No.(s) 8914-8915/2018, decided on 29.10.2018], to establish that the Supreme Court has directed to accept the one personal bond and two sureties for all cases.

4. Learned A.G.A. could not oppose the aforesaid submission.

5. Keeping in view the aforesaid submissions, I direct that the court below will accept one personal bond and two sureties to the satisfaction of the court concerned for all the six cases narrated above. The same bond and two sureties may be treated to be submitted in both cases.

6. The application stands disposed of.

Order Date :- 9.5.2024

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