Allahabad High Court
Sangam Kumar Verma @ Sangam Verma Thru. ... vs State Of U.P. Thru. Secy. Home Deptt Lko on 29 May, 2024
Author: Shamim Ahmed
Bench: Shamim Ahmed
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
?Neutral Citation No. - 2024:AHC-LKO:40923
Court No. - 27
Case :- APPLICATION U/S 482 No. - 4977 of 2024
Applicant :- Sangam Kumar Verma @ Sangam Verma Thru. Brother Sanjay Kumar
Opposite Party :- State Of U.P. Thru. Secy. Home Deptt Lko
Counsel for Applicant :- Arvind Kumar,Ajay Deep Verma
Counsel for Opposite Party :- G.A.
Hon'ble Shamim Ahmed,J.
Heard Sri Jay Kumar Soni, learned counsel for the applicant and Sri Diwaker Singh, 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 for directing the learned Court below not to insist the applicant to file separate surety bonds in each and every twenty 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 twenty criminal cases and has been granted bail by the learned courts below, the details of cases are as under ;-
(1) crime no-283/2022 PS-Kotwali Nager, Distt-Barabanki
(2) Crime no-667/2022 PS-Kotwali Nager, Dist-Barabanki
(3) Crime no-14/2023 PS-Kotwali Nager, Distt-Barabanki
(4) Crime no-393/2022 PS-Kotwali Nager, Distt-Barabanki
(5) Crime no-718/2022 PS-Kotwali Nager, Distt-Barabanki
(6) Crime no-749/2022 PS-Kotwali Nager, Distt-Barabanki
(7) Crime no-978/2021 PS-Kotwali Nager, Distt-Barabanki
(8) Crime no-717/2022 PS-Kotwali Nager, Distt-Barabanki
(9) Crime no-1295/2022 PS-Kotwali Nager, Distt-Barabanki
(10) Crime no-644/2022 PS-Kotwali Nager, Distt-Barabanki
(11) Crime no-818/2022 PS-Kotwali Nager, Distt-Barabanki
(12) Crime no-641/2022 PS-Kotwali Nager, Distt-Barabanki
(13) Crime no-1003/2022 PS-Kotwali Nager, Distt-Barabanki
(14) Crime no-1066/2022 PS-Kotwali Nager, Distt-Barabanki
(15) Crime no-731/2022 PS-Kotwali Nager, Distt-Barabanki
(16) Crime no-602/2022 PS-Kotwali Nager, Distt-Barabanki
(17) Crime no-673/2022 PS-Kotwali Nager, Distt-Barabanki
(18) Crime no-604/2022 PS-Kotwali Nager, Distt-Barabanki
(19) Crime no-645/2022 PS-Kotwali Nager, Distt-Barabanki
(20) Crime no-679/2022 PS-Kotwali Nager, Distt-Barabanki
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 40 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 twenty cases in which the applicant has been granted bail.
The application is, accordingly, disposed of.
Order Date :- 29.5.2024
Arvind
