Allahabad High Court
Uttam Kumar Singh Rajpoot @ Uttam Singh ... vs State Of U.P. Thru. Prin. Secy. Home ... on 1 August, 2025
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2025:AHC-LKO:44896 Court No. - 15 Case :- APPLICATION U/S 528 BNSS No. - 881 of 2025 Applicant :- Uttam Kumar Singh Rajpoot @ Uttam Singh Rajput And Another Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Deptt. Lko. Counsel for Applicant :- Lalta Prasad Misra,Amarendra Pratap Singh,Shashank Shekhar Shukla Counsel for Opposite Party :- G.A. Hon'ble Subhash Vidyarthi,J.
1. Heard SriShashank Shekhar Shukla, the learned counsel for the applicant as well asSri 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. has been filed with a prayer to allow the applicants to submit personal bonds and two sureties in one case which should be sufficient in rest twenty-nine (29) cases in which the applicant(s) has been granted bail/anticipatory bail.
3. Learned counsel for the applicants submits that it is impossible for the applicants to submit separate sureties in each case in which they have been granted bail/anticipatory bail. The learned counsel further submits that in all the said case crime numbers and in the related criminal proceedings this Hon'ble Court has been pleased to pass interim orders in favour of the applicants. Despite the orders having been granted, the applicants are still in jail inasmuch as they being a poor person are unable to produce the sureties in each case, details of which are as follows-
(1) Case Crime No.0292/2024 u/S111, 318, 351(2), 352, 61(2), B.N.S., Police Station- Badosarai, District- Barabanki.
(2)Case Crime No.0293/2024 u/S111, 318, 351(2), 352, 61(2), B.N.S., Police Station- Badosarai, District- Barabanki.
(3)Case Crime No.0294/2024 u/S111, 318(4), 351(2), 352, 61(2), B.N.S., Police Station- Badosarai, District- Barabanki.
(4)Case Crime No.0295/2024 u/S111, 318(4), 351(2), 352, 61(2), B.N.S., Police Station- Badosarai, District- Barabanki.
(5)Case Crime No.0517/2024 u/S111, 316(5), 318(4), 351(3), 352, 61(2), B.N.S., Police Station- Tikaitnagar, District- Barabanki.
(6)Case Crime No.0515/2024 u/S111, 316(5), 318(4), 351(3), 352, 61(2), B.N.S., Police Station- Tikaitnagar, District- Barabanki.
(7)Case Crime No.0632/2024 u/S 406, I.P.C., Police Station- Ram Nagar, District- Barabanki.
(8)Case Crime No.0289/2024 u/S115(2), 316(2), 3(5), 318(4), 336(3) 338, 340(2), 351(2), 352, B.N.S., Police Station- Badosarai, District- Barabanki.
(9)Case Crime No.0563/2024 u/S316(5), 318(4), 336(3), 338, 340(2), 351(3), 352, 61(2) B.N.S., Police Station- Safdarganj, District- Barabanki.
(10)Case Crime No.1104/2024 u/S316(2), 318(4), 319(2), 336(3), 338, 340(2), 351(3), 352, 61(2) B.N.S., Police Station- Kotwali, District- Barabanki.
(11)Case Crime No.0594/2024 u/S 34, 409, 504, 506 I.P.C., Police Station- Safdarganj, District- Barabanki.
(12)Case Crime No.0683/2024 u/S 406 I.P.C., Police Station- Dewa, District- Barabanki.
(13)Case Crime No.0809/2024 u/S316(5), 318(4), 336(3), 338, 340(2), 351(2), 352 B.N.S., Police Station- Dewa, District- Barabanki.
(14)Case Crime No.0821/2024 u/S316(2), 318(4), 336, 340(2), 351(2), 352, B.N.S., Police Station- Dewa, District- Barabanki.
(15)Case Crime No. 0103/2025 u/S 406, 420, 467, 468, 471, 504, 506 I.P.C., Police Station- Fatehpur, District- Barabanki.
(16)Case Crime No. 0104/2025 u/S 406, 420, 467, 468, 471, 504, 506 I.P.C., Police Station- Fatehpur, District- Barabanki.
(17)Case Crime No. 0020/2025 u/S 409, 420, I.P.C., Police Station- Gomti Nagar Extension, District- Lucknow.
(18)Case Crime No. 0775/2024 u/S 419, 420, 406, 504, 506 I.P.C., Police Station- Mohammad Pur Khala, District- Barabanki.
(19) Case Crime No. 0058/2025 u/S 318(4) B.N.S., Police Station- Kotwali Sadar, District- Barabanki.
(20)Case Crime No. 0138/2025 u/S 420, 506 I.P.C., Police Station- Sirsia, District- Shravasti.
(21)Case Crime No. 0010/2025 u/S 406, 420, I.P.C., Police Station- Malhipur, District- Shravasti.
(22)Case Crime No. 0032/2025 u/S 316(2), 318(4) B.N.S., Police Station- Tulsipur, District- Balrampur.
(23)Case Crime No. 0033/2025 u/S 316(2), 318(4) B.N.S., Police Station- Tulsipur, District- Balrampur.
(24)Case Crime No. 0084/2025 u/S 316(2), 318(4) B.N.S., Police Station- Rampur Kalan, District- Sitapur.
(25)Case Crime No.0010/2025 u/S316(2), 318(4), B.N.S., Police Station- Rampur Mathura, District- Sitapur.
(26)Case Crime No.0025/2025 u/S316(2), 318(4), B.N.S., Police Station- Rampur Mathura, District- Sitapur.
(27)Case Crime No.0044/2025 u/S316(2), 318(4), B.N.S., Police Station- Rampur Mathura, District- Sitapur.
(28)Case Crime No.0067/2025 u/S316(2), 318(4), B.N.S., Police Station- Rampur Mathura, District- Sitapur.
(29)Case Crime No.0503/2024 u/S316(2), 318(4), 115(2), 351(3), 352, B.N.S., Police Station- Masauli, District- Barabanki.
(30)Case Crime No.0495/2024 u/S111, 316(5), 318(4), 336(3), 338, 340(2), 351(3), 352, 61(2) B.N.S., Police Station- Dariyabad, District- Barabanki.
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 each of the applicants shall furnish a personal bond of Rs.5,00,000/- and two sureties, each of Rs. 1,00,000/-, in one case, which shall be treated to be valid in other twenty-nine (29) cases, wherein the orders have been passed.
(Subhash Vidyarthi,J.) Order Date :- 1.8.2025 A.Nigam