Allahabad High Court
Harish Chauhan vs State Of U.P. Thru Secretary Home Deptt. on 7 February, 2020
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 13 Case :- U/S 482/378/407 No. - 779 of 2020 Applicant :- Harish Chauhan Opposite Party :- State Of U.P. Thru Secretary Home Deptt. Counsel for Applicant :- Sunil Kumar Counsel for Opposite Party :- G.A. Hon'ble Dinesh Kumar Singh,J.
The present petition under Section 482 Cr.P.C. has been filed with a prayer to allow the petitioner to submit a personal bond and two sureties of like amount in one case which should be sufficient in all the cases in which the petitioner has been granted bail.
Learned counsel for the petitioner submits that it is impossible for the petitioner to submit separate sureties in each 15 cases in which he has been granted bail. The petitioner is an accused in following 15 cases:-
(i) Case Crime No.199/2019, under Section 457, 380, 411 IPC, Police Station - Payagpur, District - Bahraich.
(ii) Case Crime No.206/2019, under Section 380/411 IPC, Police Station - Payagpur, District Bahraich.
(iii) Case Crime No.208/2019, under Section 457, 380, 411 IPC, Police Station - Payagpur, District Bahraich.
(iv) Case Crime No.216/2019, under Section 457, 380, 411 IPC, Police Station - Payagpur, District Bahraich.
(v) Case Crime No.258/2019, under Section 457, 380, 411 IPC, Police Station - Payagpur, District Bahraich.
(vi) Case Crime No.261/2019, under Section 457, 380, 411 IPC, Police Station - Payagpur, District Bahraich.
(vii) Case Crime No.262/2019, under Section 457, 380, 411 IPC, Police Station - Payagpur, District Bahraich.
(viii) Case Crime No.271/2019, Under Section 457, 380, 411 IPC, Police Station - Payagpur, District Bahraich.
(ix) Case Crime No.223/2019, under Section 457, 380 IPC, Police Station - Huzoorpur, District Bahraich.
(x) Case Crime No. 230/2019, under Section 457, 380, 411 IPC, Police Station - Huzoorpur, District Bahraich.
(xi) Case Crime No.167/2019, under Section 457/380 IPC, Police Station Hardi, District Bahraich.
(xii) Case Crime No.76/2019, under Section 457, 380 IPC, Police Station Ranipur, District Bahraich.
(xiii) Case Crime No.390/2019, under Section 3/25 Arms Act, Police Station - Payagpur, District Bahraich.
(xiv) Case Crime No.480/2019, under Section 457, 380, 311 IPC, Police Station - Kotwali Dehat, District Bahraich.
(xv) Case Crime No.318/2019, under Section 457, 380, 411 IPC, Police Station Payagpur, District Bahraich.
The petitioner has been granted bail in all the 15 cases. Despite the trial Court granting him bail, the petitioner is still in jail inasmuch as the petitioner being a poor person is unable to produce the sureties in each cases.
Considering the submissions, the petitioner is directed to execute a personal bond of Rs.1,00,000/- and two sureties each of the like amount in one case, which shall hold good for the remaining cases.
With the aforesaid observation/direction, the petition is disposed of.
Order Date :- 7.2.2020 mks