Allahabad High Court
Rajeev Sachan vs State Of U.P. on 8 August, 2025
Author: Raj Beer Singh
Bench: Raj Beer Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2025:AHC:134813 Court No. - 71 Case :- APPLICATION U/S 528 BNSS No. - 24275 of 2025 Applicant :- Rajeev Sachan Opposite Party :- State of U.P. Counsel for Applicant :- Abdul Zarrar Khan,Deepak Singh Patel Counsel for Opposite Party :- G.A. Hon'ble Raj Beer Singh,J.
1. Heard learned counsel for the applicant and learned A.G.A. for the State and perused the record.
2. The present application under Section 528 of Bhartiya Nagarik Suraksha Sanhita (hereinafter referred to as 'BNSS') has been preferred with a prayer to direct the concerned court to exempt the applicant from furnishing sureties bonds in the following cases:-
(i) Case Crime No. 572 of 2023, under Sections 380, 420, 467, 468, 471, 411 I.P.C., Police Station-Nai Mandi, District- Muzaffar Nagar.
(ii) Case Crime No. 92 of 2024, under Sections 2/3 U.P. Gangster Act, Police Station-Nai Mandi, District-Muzaffar Nagar.
(iii) Case Crime No. 381 of 2023, under Sections 380, 420, 467, 468, 471, 411, I.P.C., Police Station-Civil Lines, District- Muzaffar Nagar.
(iv) Case Crime No.780 of 2023, under Section, 420, 467, 468, 471 I.P.C., P.S. Hapur Nagar Distt. Hapur.
(v) Case Crime no. 374 of 2023, under section, 420, 467, 468, 471, I.P.C., Police Station Hapur Dehat, District Hapur.
(vi) Case Crime no. 521 of 2023, under section, 420, 467, 468, 471, 120-B, I.P.C., Police Station Moradabad Nagar, District Moradabad.
(vii) Case Crime No. 895 of 2023, under Section, 420, 467, 468, 471, ?.P.C., P.S. Civil Lines, District Moradabad.
(viii) Case Crime No. 470 of 2023, under Section 380, 420, 467, 468, 471, I.P.C., P.S. Katghar, District Moradabad.
(ix) Case Crime No. 785 of 2023, under Sections 380, 420, 467, 468, 471, 411, I.P.C., Police Station-Civil Lines, District- Moradabad.
(x) Case Crime No 363 of 2024, under Section 2/3 U.P. Gangester Act Police Station-Civil Lines, District-Moradabad.
(xi) Case Crime No.482 of 2023, under Section 420, 467, 468, 471 I.P.C., P.S. Didauli, District Amroha.
(xii) Case Crime No. 388 of 2023, under Sections 380, 420, 467, 468, 471, 411, I.P.C., Police Station-Bhawan, District- Shamli.
(xiii) Case Crime No. 332 of 2023, under Sections 467, 468, 406, 471, I.P.C., Police Station-Civil Lines, District-Rampur.
3. It has been argued by learned counsel for the applicant that applicant was implicated in the aforesaid 13 cases. It was submitted that applicant has been granted bail in all the aforesaid 13 cases subject to condition of furnishing a personal bond and two sureties of like amount to the satisfaction of the court concerned. The applicant is unable to arrange separate sureties for each of the aforesaid 13 cases and due to that reason he could not come out on bail. It was further submitted that in view of these facts and circumstances, the applicant may be permitted to furnish one personal bond and two sureties in Case Crime No. 572 of 2023, under Sections 380, 420, 467, 468, 471, 411 I.P.C., Police Station-Nai Mandi, District- Muzaffar Nagar, which may hold good in all the remaining 12 cases against the applicant, which have been mentioned above.
4. It is apparent from record that aforesaid 13 cases pertain to different districts. Considering entire facts of the matter, it is directed as under:-
(a) The applicant shall be allowed to furnish a personal bond and two sureties to the satisfaction of the court concerned in Case Crime No. 572 of 2023, under Sections 380, 420, 467, 468, 471, 411 I.P.C., Police Station-Nai Mandi, District- Muzaffar Nagar, if he has already been granted bail, and he would submit personal bonds in Case Crime No. 92 of 2024, under Sections 2/3 U.P. Gangster Act, Police Station-Nai Mandi, District-Muzaffar Nagar and in Case Crime No. 381 of 2023, under Sections 380, 420, 467, 468, 471, 411, I.P.C., Police Station-Civil Lines, District- Muzaffar Nagar. The sureties submitted in Case Crime No. 572 of 2023 would hold good in all the remaining two cases against the applicant, if he has already been granted on bail in those cases. The photocopies of the sureties bonds submitted in Case Crime No. 572 of 2023 may be submitted in remaining aforesaid two cases. After submission of bail bonds in Case Crime No. 572 of 2023, the applicant would not be required to submit separate sureties bonds in other remaining two cases, which have been mentioned above.
(b) The applicant shall be allowed to furnish a personal bond and two sureties to the satisfaction of the court concerned in Case Crime No. 780 of 2023, under Section, 420, 467, 468, 471 I.P.C., P.S. Hapur Nagar Distt. Hapur, if he has already been granted bail, and he would submit personal bond in Case Crime No. 374 of 2023, under section, 420, 467, 468, 471, I.P.C., Police Station Hapur Dehat, District Hapur and the sureties submitted in Case Crime No. 780 of 2023 would hold good in another case i.e. case crime no. 374 of 2023, against the applicant, if he has already been granted on bail in that case. Thus, the sureties submitted in case crime no. 780 of 2023, would hold good in other case i.e. case crime no. 374 of 2023 against the applicant. The photocopies of the sureties bonds submitted in Case Crime No. 780 of 2023 may be submitted in the said another case. After submission of bail bonds in Case Crime No. 780 of 2023, the applicant would not be required to submit separate sureties bonds in another case i.e. case crime No.374 of 2023, which has been mentioned above.
(c) The applicant shall be allowed to furnish a personal bond and two sureties to the satisfaction of the court concerned in Case Crime no. 521 of 2023, under section, 420, 467, 468, 471, 120-B, I.P.C., Police Station Moradabad Nagar, District Moradabad, if he has already been granted bail and he would submit personal bonds in Case Crime No. 895 of 2023, under Section, 420, 467, 468, 471, ?.P.C., P.S. Civil Lines, District Moradabad, Case Crime No. 470 of 2023, under Section 380, 420, 467, 468, 471, I.P.C., P.S. Katghar, District Moradabad, Case Crime No. 785 of 2023, under Sections 380, 420, 467, 468, 471, 411, I.P.C., Police Station-Civil Lines, District- Moradabad and Case Crime No 363 of 2024, under Section 2/3 U.P. Gangester Act Police Station-Civil Lines, District-Moradabad. The sureties submitted in Case Crime No. 521 of 2023 would hold good in all the remaining four cases against the applicant, if he has already been granted on bail in those cases. The photocopies of the sureties bonds submitted in Case Crime No. 521 of 2023 may be submitted in remaining aforesaid four cases. After submission of bail bonds in Case Crime No. 521 of 2023, the applicant would not be required to submit separate sureties bonds in other remaining four cases, which have been mentioned above.
(d) So far as the remaining three cases i.e. (i) Case Crime No.482 of 2023, under Section 420, 467, 468, 471 I.P.C., P.S. Didauli, District Amroha, (ii) Case Crime No. 388 of 2023, under Sections 380, 420, 467, 468, 471, 411, I.P.C., Police Station-Bhawan, District- Shamli and (iii) Case Crime No. 332 of 2023, under Sections 467, 468, 406, 471, I.P.C., Police Station-Civil Lines, District-Rampur are concerned, these cases pertain to three different districts. In respect of these three cases no interference is called for and applicant has to furnish personal bonds and sureties bonds as mentioned in the bail orders of those cases.
5. With aforesaid directions, the application under Section 528 BNSS is disposed of.
Order Date :- 8.8.2025 Anand