Munna Khan Alias Razi Khan vs State Of U.P. Thru. Prin. Secy. Home ...
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Allahabad High Court

Munna Khan Alias Razi Khan vs State Of U.P. Thru. Prin. Secy. Home ... on 31 May, 2024

Author: Karunesh Singh Pawar

Bench: Karunesh Singh Pawar

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:41780
 
Court No. - 15
 
Case :- APPLICATION U/S 482 No. - 5189 of 2024
 
Applicant :- Munna Khan Alias Razi Khan
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Deptt. Lko
 
Counsel for Applicant :- Mriza Fazal Ali Beg,Akram Fazal Mirza,Vishal Sharma
 
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. 98/2022, under Section 307 I.P.C., relating to police station Cantt, District Lucknow.

(ii) Case crime No. 82/2022, under Section 452/342/302/120B/419/420/468/471 I.P.C., relating to police station Cantt, District Lucknow.

(iii) Case crime No. 100/2022, under Section 3/25 Arms Act, relating to police station Cantt, 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 :- 31.5.2024/R.C.