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

Naresh Raidas vs State Of U.P. Thru. Prin.Secy. Home on 21 May, 2024

Author: Shamim Ahmed

Bench: Shamim Ahmed

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:38400
 
Court No. - 27
 

 
Case :- APPLICATION U/S 482 No. - 3527 of 2024
 

 
Applicant :- Naresh Raidas
 
Opposite Party :- State Of U.P. Thru. Prin.Secy. Home
 
Counsel for Applicant :- Sagar Singh,Shri Ram Maurya
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Shamim Ahmed,J.
 

Heard Sri Sagar Singh, learned counsel for the applicant and the learned A.G.A. for the state and perused the record.

This application under Section 482 Cr.P.C. has been filed by the applicant Naresh Raidas for directing the learned trial court not to insist the applicant to file separate surety bonds in each and every four cases and accept only two sureties.

It has been submitted by the learned counsel for the applicant that the applicant has been falsely implicated in four criminal cases and has been granted bail by the learned courts below, the details of cases are as under ;-

"1. Case Crime No. 511/2023 Under Section 2/3, the U.P.Gangsters and Anti-Social Activities (Prevention) Act, 1986, Police Station Kotwali, District Unnao.

2. Case Crime No. 1039/2022, Under Sections 457/380/411/413 I.P.C., Police Station Kotwali, District Unnao.

3. Case Crime No. 74/2023, Under Sections 379/411/413 I.P.C., Police Station Kotwali, District Unnao.

4. Case Crime No. 98/2023, Under Sections 380/457/411/413 I.P.C., Police Station Kotwali, District Unnao."

It has been submitted by the learned counsel for the applicant that the applicant belongs to a very poor family so he is unable to manage 8 persons for surety before the learned trial court.

The Hon'ble Supreme Court in special leave to appeal Criminal No.8914- 8915 of 2018 Hani Nishad alias Mohd. Imran alias Viccky vs. State of U.P. and Others had directed that the applicant who was an accused in 31 cases be released on bail taking one personal bond and two sureties.

A prayer has been made by the learned counsel for the applicant that the applicant be also given the benefit of judgment rendered by the Hon'ble Supreme Court in the case of Hani Nishad (supra).

This application is disposed of with the direction to the learned trial court to accept one personal bond and two sureties to its satisfaction in one criminal case against the applicant and such personal bond and sureties shall hold good in all the other eight cases in which the applicant has been granted bail.

The application is, accordingly, disposed of.

(Shamim Ahmed, J.)

Order Date :- 21.5.2024

A.Nigam