Allahabad High Court
Ajeet Kumar Gupta @ Ajeet Gupta vs State Of U.P. Thru. Its Prin.Secy. Home on 31 May, 2024
Author: Karunesh Singh Pawar
Bench: Karunesh Singh Pawar
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2024:AHC-LKO:41849 Court No. - 15 Case :- APPLICATION U/S 482 No. - 5174 of 2024 Applicant :- Ajeet Kumar Gupta @ Ajeet Gupta Opposite Party :- State Of U.P. Thru. Its Prin.Secy. Home Counsel for Applicant :- Vivek Kumar Shukla Counsel for Opposite Party :- G.A. Hon'ble Karunesh Singh Pawar,J.
Heard the learned counsel for the petitioner and the learned A.G.A. for the State and also perused the record.
Learned counsel for the petitioner submits that the petitioner has been released on bail in following cases:-
(i) Case Crime No. 53/2022, U/s 406 I.P.C., Police Station :Kotwali Bikapur District Faizabad/Ayodhya.
(ii) Case Crime No. 567/2020, U/s 406,419,420,506 I.P.C., Police Station Kotwali Bikapur District: Faizabad/Ayodhya.
(iii) Case Crime No. 385/2021, U/s 406,419,420,467,468,471 I.P.C., Police Station Kotwali Bikapur District Faizabad/Ayodhya
(iv) Case Crime No. 60/2022, U/s 406 L.P.C., Police Station Kotwali Bikapur District Faizabad/Ayodhya.
(v) Case Crime No. 563/2021. U/s 406,419,420,467,468,471 I.P.C., Police Station Kotwali Bikapur District: Faizabad/Ayodhya.
(vi) Case Crime No. 665/2020, U/s 406,419,420,506 1.P.C., Police Station Kotwali Ayodhya District: Faizabad/Ayodhya.
(vii) Case Crime No. 226/2022, U/s 419,420,467,468,471,506 I.P.C., Police Station Kotwali Ayodhya District Faizabad/Ayodhya.
(viii) Case Crime No. 147/2021, U/s 406,419,420,467,468,471,504,506 I.P.C., Police Station Kotwali Ayodhya District Faizabad/Ayodhya.
(ix) Case Crime No. 581/2022, U/s ,419,420,467,468,471 I.P.C., Police Station Kotwali Ayodhya District Faizabad/Ayodhya
(x) Case Crime No. 156/2022, U/s 406,419,420,506,467,468,471,504 1.P.C., Police Station: Purakalandar District : Faizabad/Ayodhya
(xi) Case Crime No. 104/2021, U/s 406,419,420,467,468,471, I.P.C., Police Station Purakalandar District: Faizabad/Ayodhya.
(xii) Case Crime 350/2021, No. U/s 406,419,420,467,468,471, LP.C., Police Station Purakalandar District : Faizabad/Ayodhya.
(xiii) Case Crime No. 496/2020, U/s 419,420,467,468, I.P.C., Police Station Purakalandar District: Faizabad/Ayodhya.
(xiv) Case Crime No. 450/2020, 406,419,420,467,468,471,506 Station Purakalandar U/s I.P.C.. Police District Faizabad/Ayodhya.
(xv) Case Crime No. 572/2020, U/s 406, 420,467,468,471,506 1.P.C., Police Station: Innayat Nagar District Faizabad/Ayodhya.
(xvi) Case Crime No. 495/2021, U/s 419, 420,467,468,471,406 I.P.C., Police Station: Innayat Nagar District Faizabad/Ayodhya.
(xvii) Case Crime No. 653/2020, U/s 504,506, 420,467,468,471 406 1.P.C., Police Station: Innayat Nagar District Faizabad/Ayodhya.
(xviii) Case Crime No. 53/2021, U/s 419, 420,467,468,504,506 1.P.C., Police Station: Innayat Nagar District Faizabad/Ayodhya.
( xix) Case Crime No. 608/2020, U/s 406, 420,467,468,471, 504,506 1.P.C., Police Station: Innayat Nagar District: Faizabad/Ayodhya.
(xx) Case Crime No. 551/2020, U/s 420,467,468,471 406 I.P.C., Police Station District Innayat Nagar Faizabad/Ayodhya.
(xxi) Case Crime No. 177/2021, U/s 420,467,468,471 419 1.P.C., Police Station: Cant District: Faizabad/Ayodhya.
(xxii) Case Crime No. 362/2021, U/s 406,420,506,120B I.P.C., Police Station: Kotwali Rudauli, District: Faizabad/Ayodhya.
(xxiii) Case Crime No. 523/2020,U/s 419, 420,467,468,471, 506 I.P.C., Police Station: Kotwali Rudauli, District Faizabad/Ayodhya.
(xxiv) Case Crime No. 404/2020, U/s 406,420,467,468,471,419,506,34 1.P.C., Police Station: Khandasa, District: Faizabad/Ayodhya.
(xxv) Case Crime No. 06/2021, U/s 406,419,420,468,506 I.P.C., Police Station: Khandasa, District: Faizabad/Ayodhya.
(xxvi) Case Crime No. 514/2021, U/s 406,419,420,467,468,471 1.P.C., Police Station: Bikapur, District: Faizabad/Ayodhya.
(xxvii) Case Crime No. 562/2021, U/s 406,419,420,467,468,471 ?.?.C., Police Station: Bikapur, District: Faizabad/Ayodhya Learned counsel for the petitioner submits that due to poor financial condition, the petitioner is not in a position to manage twenty seven (27) sureties of Rs.50,000/- in all twenty seven cases.
As such, he seeks the benefit of judgment passed by Hon'be Supreme Court of India in "Hani Nishad @ Mohammad Imran @ Vikky vs. The State of U.P." passed in Special Leave to Appeal (Crl) No. 8914-8915 of 2018.
Considering the aforesaid, it is provided that the petitioner may furnish a personal bond and two sureties which shall be treated to be valid in all other cases above mentioned in which the bail orders have been passed.
With these observations the petition under Section 482 Cr.P.c. is disposed of.
Order Date :- 31.5.2024/R.C.