Allahabad High Court
Vasudev Goswami @ Basudev Goswami vs State Of U.P. Thru. Prin. Secy. Home Lko. on 25 July, 2025
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2025:AHC-LKO:42930 Court No. - 15 Case :- APPLICATION U/S 482 No. - 6022 of 2025 Applicant :- Vasudev Goswami @ Basudev Goswami Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Lko. Counsel for Applicant :- Ajay Kishor Pandey,Tanveer Ahmad Lari Counsel for Opposite Party :- G.A. Hon'ble Subhash Vidyarthi,J.
1. Heard Sri Ajay Kishor Pandey, learned counsel for the applicant as well as Sri Manish Kumar Pandey, learned Additional Government Advocate and perused the file, including the Annexures attached therewith.
2. The present petition under Section 482 Cr.P.C./Section 528 BNSS has been filed with a prayer to allow the applicant to submit personal bonds and two sureties in one case which should be sufficient in thirty nine cases in which the applicant has been granted bail.
3. Learned counsel for the applicant submit that it is impossible for the applicant to submit separate sureties in each case in which he has been granted bail. The learned counsel further submits that the applicant has been granted bail in all the cases. Despite the trial Court granting him bail, the applicant is still in jail inasmuch as the applicant being a poor person is unable to produce the sureties in each cases, the details of which are given as under:-
"1. Case Crime No.61 of 2021, Police Station Kumarganj, District Lucknow;
2. Case Crime No.288 of 2020, Police Station Kumarganj, District Ayodhya;
3. Case Crime No.283 of 2020, Police Station Kumarganj, District Ayodhya,
4. Case Crime No.206 of 2021, Police Station Kumarganj, District Ayodhya,
5. Case Crime No.237 of 2020, Police Station Kumarganj, District Ayodhya,
6. Case Crime No.762 of 2020, Police Station Kotwali Nagar, District Ayodhya;
7. Case Crime No.451 of 2020, Police Station Kotwali Nagar, District Ayodhya;
8. Case Crime No.860 of 2020, Police Station Kotwali Nagar, District Ayodhya;
9. Case Crime No.363 of 2020, Police Station Tarun, District Ayodhya,
10. Case Crime No.62 of 2020, Police Station Mahrajganj, District Ayodya,
11. Case Crime No.563 of 2020, Police Station Kotwali Nagar, District Ayodhya;
12. Case Crime No.487 of 2020, Police Station Kotwali Nagar, District Ayodhya;
13. Case Crime No.537 of 2020, Police Station Kotwali Nagar, District Ayodhya;
14. Case Crime No.496 of 2020, Police Station Purakalandar, District Ayodhya,
15. Case Crime No.450 of 2020, Police Station Purakalandar, District Ayodhya,
16. Case Crime No.62 of 2020, Police Station Kumarganj, District Ayodhya,
17. Case Crime No.155 of 2020, Police Station Kumarganj, District Ayodhya,
18. Case Crime No.62 of 2021, Police Station Kumarganj, District Ayodhya,
19. Case Crime No.348 of 2020, Police Station Mawai, District Ayodhya
20. Case Crime No.577 of 2020, Police Station Gomti Nagar, District Lucknow,
21. Case Crime No.702 of 2023, Police Station Gomti Nagar, District Lucknow,
22. Case Crime No.869 of 2020, Police Station Gomti Nagar, District Lucknow,
23. Case Crime No.875 of 2020, Police Station Gomti Nagar, District Lucknow,
24. Case Crime No.876 of 2020, Police Station Gomti Nagar, District Lucknow,
25. Case Crime No.975 of 2020, Police Station Gomti Nagar, District Lucknow,
26. Case Crime No.129 of 2022, Police Station Gomti Nagar, District Lucknow,
27. Case Crime No.829 of 2020, Police Station Gomti Nagar, District Lucknow,
28. Case Crime No.832 of 2020, Police Station Gomti Nagar, District Lucknow,
29. Case Crime No.548 of 2020, Police Station Gomti Nagar, District Lucknow,
30. Case Crime No.655 of 2020, Police Station Gomti Nagar, District Lucknow,
31. Case Crime No.495 of 2020, Police Station Gomti Nagar, District Lucknow,
32. Case Crime No.129 of 2021, Police Station Gomti Nagar, District Lucknow, Case Crime No.129 of 2021, Police Station Gomti Nagar, District Lucknow (in added sections)
33. Case Crime No.40 of 2021, Police Station Gomti Nagar, District Lucknow,
34. Case Crime No.492 of 2020, Police Station Chinhat, District Lucknow,
35. Case Crime No.668 of 2020, Police Station PGI, District Lucknow,
36. Case Crime No.459 of 2020, Police Station PGI, District Lucknow,
37. Case Crime No.425 of 2020, Police Station PGI, District Lucknow,
38. Case Crime No.307 of 2020, Police Station Jagdishpur, District Sultanpur, and
39. Case Crime No.165 of 2020, Police Station Baldirai, District Sultanpur."
4. It is further submitted by learned counsel for the applicant 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 applicant to submit personal bonds and two sureties of heavy amount to hold good in all the cases.
5. Considering the aforesaid fact, the petition is disposed of and it is directed that the applicant shall furnish a personal bond of Rs.1,00,000/- and two sureties of the like amount in one case which shall be treated to be valid in other thirty eight cases wherein the bail orders have been passed.
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[Subhash Vidyarthi, J.] Order Date :- 25.7.2025 Ram.