Allahabad High Court
Shani Singh @ Amit Kanjar vs State Of U.P. on 1 October, 2019
Author: Pankaj Bhatia
Bench: Pankaj Bhatia
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 16 Case :- U/S 482/378/407 No. - 7186 of 2019 Applicant :- Shani Singh @ Amit Kanjar Opposite Party :- State Of U.P. Counsel for Applicant :- Anil Kumar Sharma,Brijendra Kumar Tiwari Counsel for Opposite Party :- G.A. Hon'ble Pankaj Bhatia,J.
Heard learned counsel for the applicant and learned AGA for the State.
Learned counsel for the applicant has argued that the applicant has been enlarged on bail in all the cases. The details of the said cases has been disclosed.
The short submission of the counsel for the applicant is that the applicant is a very poor person and is not in a position to arrange separate sureties for all the five cases. He has further placed reliance on the order of the Apex Court dated 29.10.2018 to stress that the surety in one of the cases may be treated to surety in all the cases.
Considering the averment made at the Bar as well as the order of the Hon'ble Apex Court the request merits acceptance. The surety filed by the applicant in one of the five cases shall be treated to be adequate surety for all the five cases being Case Crime No. 44 of 2019 under sections 41, 411 IPC, Police Station Ghazipur, District Lucknow, Case Crime No. 109 of 2019 under sections 392, 411 IPC, Police Station Ghazipur, District Lucknow, Case Crime No. 277 of 2019 under sections 392, 411 IPC, Police Station Ghazipur, District Lucknow, Case Crime No. 123 of 2019 under sections 392, 411 IPC, Police Station Ghazipur, District Lucknow, Case Crime No. 434 of 2019 under sections 392, 411 IPC, Police Station Ghazipur, District Lucknow.
The application is disposed of.
Order Date :- 1.10.2019 Puspendra