Vivek Dubey vs State Of U.P. Thru. Prin. Secy. Home U.P. ...
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Allahabad High Court

Vivek Dubey vs State Of U.P. Thru. Prin. Secy. Home U.P. ... on 11 March, 2025

Author: Saurabh Lavania

Bench: Saurabh Lavania

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2025:AHC-LKO:14683
 
Court No. - 12
 
Case :- APPLICATION U/S 482 No. - 2237 of 2025
 
Applicant :- Vivek Dubey
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home U.P. Lko. And Another
 
Counsel for Applicant :- Dhruvendra Kumar Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Saurabh Lavania,J.
 

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

The instant application has been filed by the applicant to permit him to submit two sureties and one personal bond for all six cases from the applicant and applicant has been granted bail in all cases by the court below.

Learned counsel for the applicant submits that the applicant is innocent and he has falsely been implicated in all six cases. He next submitted that in all the cases registered against the applicant, he has been granted bail by the court below. He says that the applicant is 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 in District Sultanpur are as follows:-

(1) Case Crime No. 323/2023 under section 3(1) of the U.P. Gangsters and Anti Social Activities (Prevention) Act 1986, P.S. Kadipur,

(2) Case Crime No. 103/2023 under section 379/411 ?.?.C. P.S. Kadipur,

(3)Case Crime No. 104/2023 under section 379/411 I.P.C. P.S. Kadipur,

(4) Case Crime No. 122/2023 under section 41/411/414/413/465 I.P.C. P.S. Kadipur,

(5)Case Crime No. 61/2023 under (section 379/411/414 I.P.C. P.S. Chanda,

(6)Case Crime No. 809/2022 under Section 379/411 I.P.C Police Station- Kotwali Nagar,

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.

In view of the facts and circumstances as well as rival submissions advanced by the learned counsel for both the parties, the present application stands disposed of finally in the light law laid down by the Apex Court in the case of Hani Nishad @ Mohammad Imran @ Vikky (Supra) and the Court below is directed to execute the personal bond of Rs. 20,000/- in every case and produce two sureties each in the like amount to the satisfaction of the Court/Magistrate concerned in one case which shall hold good for rest of the cases.

Order Date :- 11.3.2025

Jyoti/-