Ankur Srivastava Alias Ankur Kumar ... vs State Of U.P. Thru. Secy. Deptt. Of Home ...
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Allahabad High Court

Ankur Srivastava Alias Ankur Kumar ... vs State Of U.P. Thru. Secy. Deptt. Of Home ... on 29 May, 2024

Author: Shamim Ahmed

Bench: Shamim Ahmed

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:40616
 
Court No. - 27
 

 
Case :- APPLICATION U/S 482 No. - 4995 of 2024
 

 
Applicant :- Ankur Srivastava Alias Ankur Kumar Srivastava
 
Opposite Party :- State Of U.P. Thru. Secy. Deptt. Of Home Lko.
 
Counsel for Applicant :- Chandra Shekhar Sinha,Akshat Sinha,Gaurav Verma
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Shamim Ahmed,J.
 

1. Heard learned counsel for the applicant and learned A.G.A. for the State and perused the record.

2. This application under Section 482 Cr.P.C. has been filed by the applicant 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.

3. 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 competent courts, the details of cases are as under ;-

(1) Case Crime No.597 of 2019, under Section 420, 409 I.P.C., Police Station Gomti Nagar, District Lucknow.

(2) Case Crime No.467 of 2019, under Section 406, 420 I.P.C., Police Station Gazipur, District Lucknow.

(3) Case Crime No.468 of 2019, under Section 406, 420 I.P.C., Police Station Gazipur, District Lucknow.

(4) Case Crime No.625 of 2018, under Section 420, 406, 352, 354, 504, 506 I.P.C., Police Station Hasanganj, District Lucknow.

4. 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.

5. 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.

6. 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).

7. 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 four cases in which the applicant has been granted bail.

(Shamim Ahmed, J.)

Order Date :- 29.5.2024

Arnima