Kuldeep Singh Chauhan vs State Of U.P. Thru. Addl. Chief Secy. ...
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Allahabad High Court

Kuldeep Singh Chauhan vs State Of U.P. Thru. Addl. Chief Secy. ... on 2 June, 2025

Author: Abdul Moin

Bench: Abdul Moin

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2025:AHC-LKO:34238
 
Court No. - 3
 

 
Case :- APPLICATION U/S 483 No. - 463 of 2025
 

 
Applicant :- Kuldeep Singh Chauhan
 
Opposite Party :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Home Lko. And Another
 
Counsel for Applicant :- Vijay Lakshmi Singh,Abhishek Vishwakarma
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Abdul Moin,J.
 

1. Heard learned counsel for the applicant and learned AGA for respondent no.1.

2. No notice is required to be issued to respondent no.2 taking into consideration the nature of order proposed to be passed.

3. Instant application under Section 483 Cr.P.C. (now under Section 529 of BNSS) has been filed praying for a direction to the Court of Chief Judicial Magistrate, Lucknow/concerned Magistrate, Lucknow for accepting one surety of heavy amount in one case and immediately release the applicant in all other cases on furnishing his personal bond.

4. The contention of learned counsel for the applicant is that the applicant is an innocent person having been falsely implicated in three cases as detailed in paragraph 6 of the application.

5. He contends that the applicant has been granted bail in Case Crime No.8 of 2021 by the learned trial court vide order dated 17.05.2025, a copy of which is Annexure-3 to the application but has been directed to furnish a personal bond of Rs.1,00,000/- and two sureties each of the like amount.

6. The contention is that in two other cases, as detailed in paragraph 6 of the application, this Court while entertaining application under Section 483 No. 347 of 2025 in re: Kuldeep Singh Chauhan vs. State of U.P. and another, vide order dated 23.04.2025, a copy of which is Annexure-1 to the application, had provided that for Case Crime Nos. 93 of 2021 and 146 of 2021 in case the applicant provided two sureties of Rs.30,000/- each and personal bail bond of the same amount then the same shall be held good in other case.

7. It is prayed that the aforesaid sureties be also directed to be held good for the applicant for the instant case also.

8. To the aforesaid prayer, learned AGA has no objection.

9. Accordingly, considering the earlier order of this Court passed inapplication under Section 483 No. 347 of 2025 in re: Kuldeep Singh Chauhan vs. State of U.P. and another, vide order dated 23.04.2025 whereby the applicant has been given the benefit of the judgment of Hon'ble Supreme Court in the case of Hani Nishad @ Mohammad Imran @ Vikky vs. State of U.P. passed in Special Leave to Appeal (Criminal) No.8914-8915 of 2018and the applicant has been directed to provide two sureties of Rs.30,000/- each and a personal bail bond of the same amount as such the instant application is disposed of with a direction that in case the applicant gives a personal bail bond of the same amount then the two sureties of Rs.30,000/- each, as has been provided in pursuance to the order of this Court dated 23.04.2024, shall hold good with regard to Case Crime No.8 of 2021, under Sections 409, 420, 504, 506 IPC, Police Station Gudamba, District Lucknow.

Order Date :- 2.6.2025

A. Katiyar