Allahabad High Court
Shani @ Naveen Rajpoot vs State Of U.P. on 23 July, 2019
Author: Rekha Dikshit
Bench: Rekha Dikshit
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 12 Case :- U/S 482/378/407 No. - 5147 of 2019 Applicant :- Shani @ Naveen Rajpoot Opposite Party :- State Of U.P. Counsel for Applicant :- Anil Kumar Sharma Counsel for Opposite Party :- G.A. Hon'ble Mrs. Rekha Dikshit,J.
Heard learned counsel for the petitioner, learned AGA and perused the material placed on record.
By means this writ petition, petitioner has prayed for granting reprieve to the extent that a direction may be issued to release the petitioner from jail furnishing the personal bonds and two sureties in all the 17 cases.
It is stated by learned counsel for the petitioner that petitioner was arrested initially in Case Crime No.78 of 2018, under Section 401 I.P.C., Police Station Bazar Khala, District Lucknow and on his arrest, 17 other cases in different crime numbers and in different police stations have been slapped. It has been submitted by learned counsel for the petitioner that though the petitioner has been granted bail in all the cases but petitioner being poor person is unable to arrange many sureties to fulfill the condition of the bail as granted by the different courts.
It is further submitted by learned counsel for the petitioner 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 petitioner to submit personal bonds and two sureties of heavy amount to hold good in all the cases. Similarly, orders have been passed by a co-ordinate bench of this Court as well and one of such orders in Writ Petition (MS) No.5520 of 2019 (Amit Kashyap Vs. State of U.P. & Ors) decided on 05.03.2019, has also been filed.
In view of the above circumstances, this petition is disposed of finally with a direction that petitioner shall file personal bonds in all the cases, however, two sureties in one case shall be furnished to the satisfaction of the Court concerned which shall be treated valid in all other cases wherein bail has been granted. During pendency of the aforesaid case, the applicant shall appear on 5th day of each month before the Police Station concerned to get his attendance registered.
Order Date :- 23.7.2019 GSY