Allahabad High Court
Jubair vs State Of U.P. on 3 January, 2025
Author: Sanjay Kumar Pachori
Bench: Sanjay Kumar Pachori
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2025:AHC:1805 Court No. - 75 Case :- APPLICATION U/S 482 No. - 36674 of 2024 Applicant :- Jubair Opposite Party :- State of U.P. Counsel for Applicant :- Shams Uz Zaman Counsel for Opposite Party :- G.A. Hon'ble Sanjay Kumar Pachori,J.
Heard Sri Mohd. Yasir, Advocate holding brief of Sri Shams Uz Zaman, learned counsel for the applicant and Sri R.K. Singh, learned A.G.A. for the State and perused the record. Present application under Section 482 Cr.P.C. has been filed with a prayer to issue a direction to release the applicant in 15 cases which are as under;
(i) Case Crime No. 30 of 2024, under Section 379, P.S. Balaini, District Baghpat,
(ii) Case No. 81 of 2024, under Sections 379, 411 of I.P.C., P.S. Khekra, District Baghpat,
(iii) Case No. 82 of 2024, under Section 379 of I.P.C., P.S. Balaini, District Baghpat,
(iv) Case No. 85 of 2024, under Section 380, 411 of I.P.C., P.S. Singhawali Ahir, District Baghpat,
(v) Case No. 97 of 2024, under Section 379, 411 of I.P.C., P.S. Khekra, District Baghpat,
(vi) Case No. 101 of 2024, under Section 380, 457 of I.P.C., P.S. Chandi Nagar, District Baghpat,
(vii) Case No. 103 of 2024, under Section 380, 457 of I.P.C., P.S. Chandi Nagar, District Baghpat,
(viii) Case No. 109 of 2024, under Section 380, 457 of I.P.C., P.S. Singhawali Ahir, District Baghpat,
(ix) Case No. 116 of 2024, under Section 380 of I.P.C., P.S. Chaprauli, District Baghpat,
(x) Case No. 117 of 2024, under Section 380, 411 of I.P.C., P.S. Khekra, District Baghpat,
(xi) Case No. 136 of 2024, under Section 379 of I.P.C., P.S. Binouli, District Baghpat,
(xii) Case No. 313 of 2024, under Section 380 of I.P.C., P.S. Baghpat, District Baghpat,
(xiii) Case No. 433 of 2024, under Section 357 of I.P.C., P.S. Baghpat, District Baghpat,
(xiv) Case No. 443 of 2024, under Section 357 of I.P.C., P.S. Baghpat, District Baghpat,
(xv) Case No. 445 of 2024, under Section 357 of I.P.C., P.S. Khekra, District Baghpat, Learned counsel for the applicant submits that applicant is a very poor person and he has been implicated in all the cases on the basis of confessional statement. It is further submitted that applicant is in jail since 21.5.2024. Last bail application has been allowed on 18.7.2024. In view of above facts and circumstances, court concerned is directed to release the applicant in aforesaid cases after producing personal bond of Rs. 1,00,000/- and two sureties of like amount to the satisfaction of the court concerned. Application under Section 482 Cr.P.C. is disposed of with above observations.
Order Date :- 3.1.2025 A.P. Pandey