Allahabad High Court
Mohit Ojha vs State Of U.P. Thru. Prin. Secy. Home, ... on 20 September, 2023
Author: Rajeev Singh
Bench: Rajeev Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2023:AHC-LKO:60390 Court No. - 12 Case :- APPLICATION U/S 482 No. - 9115 of 2023 Applicant :- Mohit Ojha Opposite Party :- State Of U.P. Thru. Prin. Secy. Home, U.P. Govt. Lucknow And Another Counsel for Applicant :- Siddhesh Dubey,Rajendra Kumar Pandey Counsel for Opposite Party :- G.A. Hon'ble Rajeev Singh,J.
1. Heard learned counsel for the applicant, learned A.G.A. for the State and perused the record.
2. Learned counsel for the applicant submits that in criminal history of the applicant total 13 criminal cases has been registered, details of which is as under:-
(i) Case Crime No.29 of 2021 under Section 411 I.P.C., Police Station- Kakori, District- Lucknow.
(ii) Case Crime No.372 of 2021 under Sections 379, 411 I.P.C., Police Station- Ashiyana, District- Lucknow.
(iii)Case Crime No.61 of 2021 under Sections 379, 411 I.P.C., Police Station- Ashiyana, District- Lucknow.
(iv)Case Crime No.26 of 2021 under Sections 379, 411 I.P.C., Police Station- Aliganj, District- Lucknow.
(v)Case Crime No.13 of 2021 under Sections 379, 411 I.P.C., Police Station- Krishna Nagar, District- Lucknow.
(vi)Case Crime No.16 of 2021 under Sections 379, 411 I.P.C., Police Station- Kakori, District- Lucknow.
(vii)Case Crime No.525 of 2022 under Sections 392, 411 I.P.C., Police Station- Madsiyawan, District- Lucknow.
(viii)Case Crime No.04 of 2021 under Sections 379, 411 I.P.C., Police Station- Manak Nagar, District- Lucknow.
(ix)Case Crime No.228 of 2023 under Sections 379, 411 I.P.C., Police Station- Krishna Nagar, District- Lucknow.
(x)Case Crime No.141 of 2023 under Sections 379, 411 I.P.C., Police Station- Wazirganj, District- Lucknow.
(xi)Case Crime No.210 of 2023 under Sections 379, 411 I.P.C., Police Station- Ashiyana, District- Lucknow.
(xii)Case Crime No.229 of 2023 under Sections 413, 411 I.P.C., Police Station- Krishna Nagar, District- Lucknow.
(xiii)Case Crime No.280 of 2021 under Sections 379, 411 I.P.C., Police Station- Sarojani Nagar, District- Lucknow.
3. It has been submitted by learned counsel for the applicant that furnishing of two sureties in all 13 different cases is almost impracticable as the applicant is facing hardship and he will not be able to arrange 26 sureties to get bail.
4. It is further submitted by learned counsel for the applicant that in similar circumstances, namely, in the case of Hani Nishad @ Mohammad Imran @ Vikky Vs. The State of Uttar Pradesh [SLP (Crl.) No.8914-8915/2018) the Hon'ble Apex Court vide order dated 29.10.2018 has permitted the petitioner/applicant to submit personal bonds and two sureties of heavy amount to hold good in all the cases.
5. Considering the aforesaid fact, the application (u/s 482 Cr.P.C.) is disposed of and it is directed that the applicant shall furnish a personal bond and two sureties in one case which shall be treated to be valid in all other cases wherein the bail order has been passed.
Order Date :- 20.9.2023 Arpan