Allahabad High Court
Bachhraj vs State Of U.P. Thru Secretary Home ... on 6 February, 2020
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 13 Case :- U/S 482/378/407 No. - 728 of 2020 Applicant :- Bachhraj Opposite Party :- State Of U.P. Thru Secretary Home Department Counsel for Applicant :- Sunil Kumar Counsel for Opposite Party :- G.A. Hon'ble Dinesh Kumar Singh,J.
The present petition under Section 482 Cr.P.C. has been filed with a prayer to allow the petitioner to submit a personal bond and two sureties in one case which should be sufficient in all the cases in which the petitioner has been granted bail.
Learned counsel for the petitioner submits that it is impossible for the petitioner to submit separate sureties in each 14 cases in which he has been granted bail. The petitioner is an accused in following 14 cases:-
"(i) Crime No.199 of 2019, under Sections 457, 380, 411 IPC, Police Station Payagpur, District Bahraich
(ii) Crime No.206 of 2019, under Sections 380, 411 IPC, Police Station Payagpur, District Bahraich
(iii) Crime No.216 of 2019, under Sections 457, 380, 411 IPC, Police Station Payagpur, District Bahraich
(iv) Crime No.258 of 2019, under Sections 457, 380, 411 IPC, Police Station Payagpur, District Bahraich
(v) Crime No.261 of 2019, under Sections 457, 380, 411 IPC, Police Station Payagpur, District Bahraich
(vi) Crime No.262 of 2019, under Sections 457, 380, 411 IPC, Police Station Payagpur, District Bahraich
(vii) Crime No.271 of 2019, under Sections 457, 380, 411 IPC, Police Station Payagpur, District Bahraich
(viii) Crime No.208 of 2019, under Sections 457, 380, 411 IPC, Police Station Payagpur, District Bahraich
(ix) Crime No.167 of 2019, under Sections 457, 380 IPC, Police Station Hardi, District Bahraich
(x) Crime No.76 of 2019, under Sections 457, 380 IPC, Police Station Ranipur, District Bahraich
(xi) Crime No.230 of 2019, under Sections 457, 380, 411 IPC, Police Station Huzoorpur, District Bahraich
(xii) Crime No.480 of 2019, under Sections 457, 380, 411 IPC, Police Station Kotwali Dehat, District Bahraich
(xiii) Crime No.318 of 2019, under Sections 457, 380, 411 IPC, Police Station Payagpur, District Bahraich
(xiv) Crime No.223 of 2019, under Sections 457, 380, 411 IPC, Police Station Huzoorpur, District Bahraich"
The petitioner has been granted bail in all the 14 cases. Despite the trial Court granting him bail, the petitioner is still in jail inasmuch as the petitioner being a poor person is unable to produce the sureties in each cases.
Considering the submissions, the petitioner is directed to execute a personal bond of Rs.1,00,000/- and two sureties each of the like amount in one case, which shall hold good for the remaining cases.
With the aforesaid observation/direction, the petition is disposed of.
Order Date :- 6.2.2020 Rao/-