Allahabad High Court
Rajive Kumar Soni @ Raj Kumar @ Rajan vs State Of U.P. on 12 March, 2021
Author: Rajeev Singh
Bench: Rajeev Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 23 Case :- U/S 482/378/407 No. - 1200 of 2021 Applicant :- Rajive Kumar Soni @ Raj Kumar @ Rajan Opposite Party :- State of U.P. Counsel for Applicant :- Praveen Kumar Gupta Counsel for Opposite Party :- G.A. Hon'ble Rajeev Singh,J.
Heard learned counsel for the applicant as well as learned A.G.A. for the State and perused the record.
By means of the present application under Section 482 Cr.P.C., the applicant wants a limited relief to the effect that the applicant who is involved in 14 similar cases relating to different police stations, has been enlarged on bail subject to executing a personal bond and two sureties each in the like amount, subject to the satisfaction of the court concerned.
Learned counsel for the applicant has further submitted that furnishing of two sureties each in fourteen different cases is almost impracticable as the applicant is facing hardship and he will not be able to arrange twenty eight sureties to get bail in the following cases:
1. Case Crime No.240 of 2020, under Sections 457/380 I.P.C., P.S. Chinhat, District Lucknow.
2. Case Crime No.546 of 2020, under Sections 457/380 I.P.C., P.S. Chinhat, District Lucknow.
3. Case Crime No.617 of 2020, under Sections 457/380 I.P.C., P.S. Chinhat, District Lucknow.
4. Case Crime No.601 of 2020, under Sections 457/380 I.P.C., P.S. Chinhat, District Lucknow.
5. Case Crime No.238 of 2020, under Sections 457/380 I.P.C., P.S. Chinhat, District Lucknow.
6. Case Crime No.216 of 2020, under Sections 457/380 I.P.C., P.S. Chinhat, District Lucknow.
7. Case Crime No.587 of 2020, under Sections 457/380 I.P.C., P.S. Chinhat, District Lucknow.
8. Case Crime No.305 of 2020, under Sections 457/380 I.P.C., P.S. Indira Nagar, District Lucknow.
9. Case Crime No.569 of 2020, under Sections 457/380 I.P.C., P.S. Madiyaon, District Lucknow.
10. Case Crime No.516 of 2020, under Sections 457/380 I.P.C., P.S. Madiyaon, District Lucknow.
11. Case Crime No.233 of 2020, under Sections 457/380 I.P.C., P.S. Vibhuti Khand, District Lucknow.
12. Case Crime No.453 of 2020, under Sections 457/380 I.P.C., P.S. Aashiyana, District Lucknow.
13. Case Crime No.659 of 2020, under Sections 454/380/411 I.P.C., P.S. P.G.I., District Lucknow.
14. Case Crime No.22 of 2020, under Sections 457/380 I.P.C., P.S. Gazipur, District Lucknow.
Learned counsel for the applicant further submitted 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 to submit personal bonds and two sureties of heavy amount to hold good in all the cases.
Considering the aforesaid fact, the application 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 :- 12.3.2021 S. Shivhare