Allahabad High Court
Raj Kumar Rajpoot @ Raju vs State Of U.P. on 21 November, 2019
Author: Irshad Ali
Bench: Irshad Ali
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 14 Case :- U/S 482/378/407 No. - 8245 of 2019 Applicant :- Raj Kumar Rajpoot @ Raju Opposite Party :- State of U.P. Counsel for Applicant :- Sanjay Singh Chauhan Counsel for Opposite Party :- G.A. Hon'ble Irshad Ali,J.
1. Heard learned counsel for the petitioner and learned A.G.A. for the State.
2. The present petition has been filed with a prayer to allow the petitioner to submit a personal bond and two sureties in one case which should be sufficient in all the cases in which the petitioner has been granted bail.
3. Learned counsel for the petitioner submits that it is impossible for the petitioner to submit separate sureties in each cases in which he has been granted bail. The petitioner is accused in following six cases:-
"(i) Case Crime No.733/2019, under Section 392 IPC, Police Station Gazipur, Lucknow in which applicant granted bail on 14.11.2019.
(ii) Case Crime No.520/2019, under Section 392/411 IPC, Police Station Gazipur, Lucknow in which applicant granted bail on 14.11.2019.
(iii) Case Crime No.738/2019, under Section 392/411 IPC, Police Station Gazipur, Lucknow in which applicant granted bail on 23.10.2019.
(iv) Case Crime No.402/2019, under Section 392/411 IPC, Police Station Gazipur, Lucknow in which applicant granted bail on 23.10.2019.
(v) Case Crime No.197/2019, under Section 392/411 IPC, Police Station Gazipur, Lucknow in which applicant granted bail on 23.10.2019.
(vi) Case Crime No.644/2019, under Section 392/411 IPC, Police Station Gazipur, Lucknow in which applicant granted bail on 16.10.2019.
(vii) Case Crime No.659/2018, under Section 379/411 IPC, Police Station Gazipur, Lucknow in which applicant granted bail on 14.11.2019.
(viii) Case Crime No.1035/2018, under Section 379 IPC, Police Station Gazipur, Lucknow in which applicant granted bail on 04.10.2019.
(ix) Case Crime No.754/2019, under Section 411 IPC, Police Station Gazipur, Lucknow in which applicant granted bail on 04.10.2019.
(x) Case Crime No.753/2019, under Section 3/25 Arms Act, Police Station Gazipur, Lucknow in which applicant granted bail on 16.10.2019.
(xi) Case Crime No.558/2019, under Section 392/411 IPC, Police Station Gazipur, Lucknow in which applicant granted bail on 16.10.2019.
(xii) Case Crime No.636/2019, under Section 392/411 IPC, Police Station Gazipur, Lucknow in which applicant granted bail on 16.10.2019."
4. The petitioner has been granted bail in all the aforesaid 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.
5. Considering the submissions, the petitioner is directed to execute personal bond of Rs.1,00,000/- 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.
6. With the aforesaid observation/direction, the petition is disposed of.
Order Date :- 21.11.2019 Gautam