Intazar vs State Of U.P.
2025 Latest Caselaw 12647 ALL

Allahabad High Court

Intazar vs State Of U.P. on 17 November, 2025

Author: Vivek Kumar Singh

Bench: Vivek Kumar Singh

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2025:AHC:204609
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
APPLICATION U/S 528 BNSS No. - 44999 of 2025   
 
   Intazar    
 
  .....Applicant(s)   
 
 Versus  
 
   State of U.P.    
 
  .....Opposite Party(s)       
 
   
 
  
 
Counsel for Applicant(s)   
 
:   
 
 
 
   
 
  
 
Counsel for Opposite Party(s)   
 
:   
 
 
 
   
 
     
 
 Court No. - 78
 
   
 
 HON'BLE VIVEK KUMAR SINGH, J.      

1. The present application under Section 528 B.N.S.S. has been filed with a prayer to issue a direction to the court concerned to release the applicant on bail on the basis of a personal bond and two sureties in following cases:-

"(i). Case Crime No. 276 of 2012, under Sections 171, 417, 420, 120B, 34 of I.P.C., Police Station Kotwali, District Meerut.

(ii). Case Crime No. 277 of 2012, under Sections 25/27 of Arms Act, Police Station Kotwali, District Meerut.

(iii). Case Crime No. 278 of 2012, under Sections 25/27 of Arms Act, Police Station Kotwali, District Meerut.

(iv). Case Crime No. 279 of 2012, under Sections 25 of Arms Act, Police Station Kotwali, District Meerut."

2. Learned counsel for the applicant submits that the applicant has been languishing in jail since 6.11.2025. He is a very poor person and he cannot arrange four sureties in aforesaid four cases. The last bail order was passed in favour of the applicant on 7.11.2025 but he could not arrange two sureties in each case, therefore, he has been languishing in jail.

3. Learned counsel for the applicant placed reliance on the order of the Hon'ble Supreme Court in Special Leave to Appeal (Crl.) No.8914-8915/2018 (Hani Nishad @ Mohammad Imran @ Vikky Vs. The State of UP), wherein the Hon'ble Supreme Court disposed of the said case directing that the sureties in one of the case shall be good enough for sureties in all the four cases.

4. Considering the submissions made at the bar and on perusal of the said judgment, it is directed that the two sureties of one case shall be permitted to act as sureties in all the four cases subject to furnishing of one personal bond. The personal bond submitted by the applicant in one of the case shall be accepted in all four cases.

5. The application is disposed of.

(Vivek Kumar Singh,J.)

November 17, 2025

A.P. Pandey