Vivek Rastogi @ Anmol vs State Of U.P. Thru. Prin. Secy. Home Lko.
2025 Latest Caselaw 12892 ALL

Allahabad High Court

Vivek Rastogi @ Anmol vs State Of U.P. Thru. Prin. Secy. Home Lko. on 21 November, 2025

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2025:AHC-LKO:76581
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
APPLICATION U/S 528 BNSS No. - 1898 of 2025   
 
   Vivek Rastogi @ Anmol    
 
  .....Applicant(s)   
 
 Versus  
 
   State Of U.P. Thru. Prin. Secy. Home Lko.    
 
  .....Opposite Party(s)       
 
   
 
  
 
Counsel for Applicant(s)   
 
:   
 
Sudhaker Prakash   
 
  
 
Counsel for Opposite Party(s)   
 
:   
 
G.A.   
 
     
 
 Court No. - 16
 
   
 
 HON'BLE BRIJ RAJ SINGH, J.      

1. Heard learned counsel for the applicant and learned A.G.A. for the State and also perused the record.

2. This application has been filed by the applicant with a prayer to direct the trial Court to allow the applicant to submit only a personal bond and two sureties in lieu of three cases, mentioned in the instant application.

3. Learned counsel for the applicant has submitted that the applicant has been falsely implicated in six cases, details of which are as under: (i). Case Crime No. 135/2025, under Sections 303(2), 317(2), 3(5), B.N.S., Police Station Mahanagar, District Lucknow; (ii). Case Crime No. 309/2025, under Sections 303(2), 317(2), B.N.S., Police Station Thakurganj, District Lucknow; (iii) Case Crime No. 311/2025, under Sections 303(2), 317(2), 317(4), 317(5), 345(3), 347(1), 336(2) B.N.S., Police Station Thakurganj, District Lucknow.

4. It has been submitted by the learned counsel for the applicant that the applicant belongs to a very poor family so he is unable to manage 6 persons for surety before the learned trial court.

5. The Hon'ble Supreme Court in special leave to appeal Criminal No.8914- 8915 of 2018 Hani Nishad alias Mohd. Imran alias Viccky vs. State of U.P. and Others had directed that the applicant who was an accused in 31 cases be released on bail taking one personal bond and two sureties.

6. A prayer has been made by the learned counsel for the applicant that the applicant be also given the benefit of judgment rendered by the Hon'ble Supreme Court in the case of Hani Nishad (supra).

7. This application is disposed of with the direction to the learned trial court to accept one personal bond and two sureties to its satisfaction in one criminal case against the applicant and such personal bond and sureties shall hold good in the other two cases in which the applicant has been granted bail.

(Brij Raj Singh,J.)

November 21, 2025

A.Nigam