Allahabad High Court
Vikkey Kashyap vs State Of U.P. on 13 December, 2019
Author: Karunesh Singh Pawar
Bench: Karunesh Singh Pawar
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 27 Case :- U/S 482/378/407 No. - 8913 of 2019 Applicant :- Vikkey Kashyap Opposite Party :- State of U.P. Counsel for Applicant :- Mohd. Mansoor Counsel for Opposite Party :- G.A. Hon'ble Karunesh Singh Pawar,J.
Heard learned counsel for applicant, learned A.G.A. for the State and perused the record.
The present petition has been filed seeking limited prayer to the effect that applicant who is involved in the six cases is unable to arrange separate sureties for each cases due to poor financial condition and prays that he may be given benefit of the law laid down by Hon'ble Supreme Court in the case of Hani Nishad @ Mohammad Imran@ Vikky Vs. The State of Uttar Pradesh in Special Leave to Appeal No.8914-8915 of 2018 decided on 31.10.2018.
Applicant has been enlarged on bail in the following six cases:
"(i) Case Crime No.160/2019, P.S. Ashiyana, Lucknow, under Section 2(B)ii 3 U.P. Gangster Act.
(ii) Case Crime No.789/2018, P.S. Ashiyana, Lucknow, under Sections 457, 380, 411 I.P.C.
(iii) Case Crime No.797/2018, P.S. Ashiyana, Lucknow, under Sections 457, 380, 411 I.P.C.
(iv) Case Crime No. 06/2019, P.S. Ashiyana, Lucknow, under Sections 457, 380, 411 I.P.C.
(v) Case Crime No.14/2019, P.S. Ashiyana, Lucknow, under Sections 457, 380, 411 I.P.C.
(vi) Case Crime No.685/2018, P.S. Ashiyana, Lucknow, under Sections 457, 380 I.P.C."
Learned A.G.A. has no objection to this prayer.
In view of the submission advanced, it is provided that the applicant shall furnish a personal bond of Rs.50,000/- in each case and produce two sureties of Rs.1,00,000/- in any one case and same on being furnished be treated to be valid in all other cases where the bail order has been passed by the court below.
With the above observations, the petition is disposed of.
Order Date :- 13.12.2019/Shubhankar