Mohd. Salman vs State Of U.P. Thru. Prin. Secy. Civil. ...
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Allahabad High Court

Mohd. Salman vs State Of U.P. Thru. Prin. Secy. Civil. ... on 15 May, 2024

Author: Karunesh Singh Pawar

Bench: Karunesh Singh Pawar

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:37432
 
Court No. - 15
 
Case :- APPLICATION U/S 482 No. - 4442 of 2024
 
Applicant :- Mohd. Salman
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Civil. Sectt. Home, Lko.
 
Counsel for Applicant :- Satyendra Singh
 
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. 534/2019, under Section 332/353/506 I.P.C., relating to police station Gudamba, District Lucknow.

(ii) Case crime No. 521/2021, under Section 147/341/352/323/506 I.P.C., relating to police station Gudamba, District Lucknow.

(iii) Case crime No. 07/2024, under Section 147/148/149/307/323/386/506 I.P.C. and section 7 CLA Act, relating to police station Gudamba, District Lucknow.

Learned counsel for the petitioner submits that due to poor financial condition, the petitioner is not in a position to manage three (03) sureties of Rs.50,000/- 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 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 :- 15.5.2024/R.C.