Munesh Lodh vs State Of U.P. Thru. Prin. Secy. Home Lko.
2025 Latest Caselaw 6036 ALL

Allahabad High Court

Munesh Lodh vs State Of U.P. Thru. Prin. Secy. Home Lko. on 11 March, 2025

Author: Saurabh Lavania

Bench: Saurabh Lavania

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2025:AHC-LKO:14764
 
Court No. - 12
 

 
Case :- APPLICATION U/S 528 BNSS No. - 197 of 2025
 

 
Applicant :- Munesh Lodh
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Lko.
 
Counsel for Applicant :- Durga Prasad Shukla,Jai Shankar Prasad
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Saurabh Lavania,J.
 

Heard Ms. Garima Singh, holding brief of Shri Durga Prasad Shukla, learned counsel for the applicant and learned A.G.A. for the State and perused the material on record.

The instant application under Section 482 Cr.P.C. read with Section 528 Bharatiya Nagrik Suraksha Sanhita, 2023 (in short "BNSS") has been filed by the applicant to permit him to submit two sureties and personal bond in all the cases in which he was roped in.

Learned counsel for the applicant submits that the applicant is innocent and he has falsely been implicated in four cases. He has next submitted that in all the cases registered against the applicant, he has been granted bail by the court concerned. He says that the applicant is a very poor person and not in a position to furnish huge sureties in each and every case in compliance of bail orders. It is further submitted that the details of cases registered against applicant at District - Lucknow are as under :

(i) Case Crime no. 322/2024, Under Section- 305(a),317(2),331(4) BNS, Police Station Bakshi Ka Talab, District Lucknow.

(ii) Case Crime no. 178/2024, Under section-303(2),317(2) BNS Police Station - Babu Banarsi Das (BBD), District-Lucknow.

(iii) Case Crime no. 277/2024, Under section- 303(2),317(2) BNS, Police Station - Kakori, District Lucknow.

(iv) Case Crime no. 505 2024, Under section- 303(2) BNS, Police Station - Mohanlalganj, District Lucknow.

Learned counsel for the applicant has relied upon the judgment of the Apex Court passed in Special Leave to Appeal (Criminal) No. 8914-8915 of 2018; Hani Nishad @ Mohammad Imran @ Vikky Vs. State of U.P.

Learned A.G.A. submits that he does not want to file any counter affidavit.

Considering the observations made by the Hon'ble Apex Court in the case of Hani Nishad @ Mohammad Imran @ Vikky (Supra) and also the observations made by this Court in the case of Shivam Gupta @ Shubham @ Lavi vs. State of U.P. through Secretary Home Civil Sectt. Lko (Application U/S 482 No.466 of 2024) as well as in Dr. Abhishek Yadav vs. State of U.P. (Application U/S 482 No.18948 of 2023), the present application is allowed with a direction that in case the applicant provides two sureties and bail bond inCase Crime no.322/2024, Under Section- 305(a),317(2),331(4) BNS, Police Station Bakshi Ka Talab, District Lucknow., then the same shall be held good in rest of the cases registered against the applicant at District Lucknow and the applicant shall be released on bail on that sureties.

Order Date :- 11.3.2025

ML/-