Allahabad High Court
Smt. Manju Kaushal vs The State Of U.P. Thru. Its Prin. Secy. ... on 10 September, 2024
Author: Saurabh Lavania
Bench: Saurabh Lavania
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2024:AHC-LKO:62599 Court No. - 13 Case :- APPLICATION U/S 482 No. - 8094 of 2024 Applicant :- Smt. Manju Kaushal Opposite Party :- The State Of U.P. Thru. Its Prin. Secy. Home Deptt., Lko. Counsel for Applicant :- Pramod Kumar Tiwari,Smt. Usha Tiwari Counsel for Opposite Party :- G.A. Hon'ble Saurabh Lavania,J.
Heard learned counsel for the applicant and learned A.G.A. for the State and perused the material on record.
The instant application has been filed by the applicant to permit her to submit two sureties and personal bond in all 24 cases in which she was roped only one arrest and applicant has been granted bail in all cases by the competent courts.
Learned counsel for the applicant submits that the applicant is innocent and she has falsely been implicated in 24 cases. He next submitted that in all the cases registered against the applicant, she has been granted bail by the competent courts. He says that the applicant is a very poor person and not in a position to furnish huge sureties in each and every case in compliance of bail orders. It is further submitted that the details of cases registered against applicant at District-Ayodhya/Faizabad are as follows:-
1. Case Crime No.363 of 2020 Under Section 406, 419, 420 I.?.?., Police Station- Kumarganj, district Ayodhya/Faizabad.
2. Case Crime No. 62 of 2020 Under Section 409, 419, 420, 467, 468, 471, 504, 506, 120B I.P.C., Police Station- Maharajganj, District Ayodhya/Faizabad.
3. Case Crime No. 451 of 2020 Under Section 409, 419, 420, 467, 468, 471, 506, 120B I.P.C., Police Station- Kotwalinagar, District Ayodhya/Faizabad.
4. Case Crime No. 487 of 2020 Under Section 409, 419, 420, 467, 468, 471, 506, 120B I.P.C., Police Station- Kotwalinagar, District Ayodhya/Faizabad.
5. Case Crime No. 537 of 2020 Under Section 409, 419, 420, 467, 468, 471, 506, 120B I.P.C., Police Station- Kotwalinagar, District Ayodhya/Faizabad.
6. Case Crime No. 0226 of 2022 Under Section 419, 420, 467, 468, 471, 506, I.P.C., Police Station- Kotwalinagar, District Ayodhya/Faizabad.
7. Case Crime No. 450 of 2020 Under Section 409, 419, 420, 467, 468, 471, 506, 120B I.P.C., Police Station - Purakalandar, District Ayodhya/Faizabad.
8. Case Crime No. 496 of 2020 Under Section 419, 420, 467, 468, I.P.C., Police Station- Purakalandar, District Ayodhya/Faizabad
9. Case Crime No. 155 of 2020 Under Section 406, 419, 420, 467, 409, 468, 471, 506, 504 I.P.C., Police Station- Kumarganj, District Ayodhya/Faizabad.
10. Case Crime No. 62 of 2020 Under Section 419, 420, 467, 468, 471, 506, 504, 120B I.P.C., Police Station- Kumarganj, District Ayodhya/Faizabad.
11. Case Crime No. 0283 of 2020 Under Section 419, 420, 467, 468, 471, I.P.C., Police Station- Kumarganj, District Ayodhya/Faizabad.
12. Case Crime No. 61 of 2020 Under Section 420, 467, 468, 471, 506, 504, 34 I.P.C., Police Station- Kumarganj, District Ayodhya/Faizabad.
13. Case Crime No. 295 of 2020 Under Section 419, 420, 467, 468, 471, I.P.C., Police Station - Kumarganj, District Ayodhya/Faizabad.
14. Case Crime No. 285 of 2021 Under Section 406, 420, 467, 468, 471, I.P.C., Police Station- Kumarganj, District Ayodhya/Faizabad.
15. Case Crime No. 62 of 2021 Under Section 420, 467, 468, 471, 504, 506, 34 I.P.C., Police Station - Kumarganj, District Ayodhya/Faizabad.
16. Case Crime No. 206 of 2021 Under Section 420, 467, 468, 471, 504, 506, I.P.C., Police Station - Kumarganj, District Ayodhya/Faizabad.
17. Case Crime No. 237 of 2020 Under Section 406, 419, 420, 467, 468, 471, 504, 506, 34 I.P.C., Police Station- Kumarganj, District Ayodhya/Faizabad.
18. Case Crime No. 348 of 2020 Under Section 406, 419, 420, 467, 468, 471, I.P.C., Police Station- Mawai, District Ayodhya/Faizabad.
19. Case Crime No. 0665 of 2020 Under Section 406, 419, 420, 506 I.P.C., Police Station- Kotwali Ayodhya, District Ayodhya/Faizabad.
20. Case Crime No. 0495 of 2021 Under Section 406, 419, 420, 467, 468, 471, I.P.C., Police Station- Inayatnagar, District Ayodhya/Faizabad.
21. Case Crime No. 0366 of 2020 Under Section 406, 419, 420, 467, 468, 471, I.P.C., Police Station- Rudauli, District Ayodhya/Faizabad.
22. Case Crime No. 0763 of 2020 Under Section 406, 419, 420, 467, 468, 471, 504, 506 I.P.C., Police Station- Kotwalinagar, District Ayodhya/Faizabad.
23. Case Crime No. 0860 of 2020 Under Section 406, 419, 420, 467, 468, 471, I.P.C., Police Station- kotwalinagar, District Ayodhya/Faizabad.
24. Case Crime No. 0563 of 2020 Under Section 406, 419, 420, 467, 468, 471, 506, 120B I.P.C., Police Station- Kotwalinagar, District Ayodhya/Faizabad.
Learned counsel for the applicant has relied upon the judgment of the Apex Court passed in Special Leave to Appeal (Criminal) No. 8914-8915 of 2018; Hani Nishad @ Mohammad Imran @ Vikky Vs. State of U.P. Learned A.G.A. submits that he does not want to file any counter affidavit.
In view of the facts and circumstances as well as rival submissions advanced by the learned counsel for both the parties, the present application stands disposed of finally in the light law laid down by the Apex Court in the case of Hani Nishad @ Mohammad Imran @ Vikky (Supra) and the Court below is directed to execute the personal bond of Rs. 20,000/- in every case and produce two sureties each in the like amount to the satisfaction of the Court/Magistrate concerned in one case which shall hold good for rest of the cases.
Order Date :- 10.9.2024 Vinay/-