Allahabad High Court
Sunil Pasi vs State Of U.P. Thru. Prin. Secy. Home on 5 September, 2022
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 27 Case :- APPLICATION U/S 482 No. - 6015 of 2022 Applicant :- Sunil Pasi Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Counsel for Applicant :- Satyendra Kumar Maurya Counsel for Opposite Party :- G.A. Hon'ble Ajai Kumar Srivastava-I,J.
Heard learned counsel for the applicant, learned A.G.A. for the State and perused the entire record.
The instant application under Section 482 Cr.P.C. has been filed by the applicant for allowing the applicant to submit a personal bond and two sureties in all cases.
It is submitted by learned counsel for the applicant that in all 13 criminal cases bearing (a) Case Crime No.151 of 2022, under Sections 457 and 380 I.P.C., Police Station Pisawan, District Sitapur, (b) Case Crime No.152 of 2022, under Sections 457 and 380 I.P.C., Police Station Pisawan, District Sitapur, (c) Case Crime No.153 of 2022, under Sections 457 and 380 I.P.C., Police Station Pisawan, District Sitapur, (d) Case Crime No.91 of 2022, under Sections 457, 380 and 411 I.P.C., Police Station Mishrikh, District Sitapur, (e) Case Crime No.92 of 2022, under Sections 457, 380 and 411 I.P.C., Police Station Mishrikh, District Sitapur, (f) Case Crime No.170 of 2022, under Sections 147, 148, 149, 307 and 420 I.P.C., Police Station Mishrikh, District Sitapur, (g) Case Crime No.110 of 2022, under Sections 380 I.P.C., Police Station Sidhauli, District Sitapur, (h) Case Crime No.134 of 2022, under Sections 457 and 380 I.P.C., Police Station Talgaon, District Sitapur, (i) Case Crime No.135 of 2022, under Sections 380 and 457 I.P.C., Police Station Talgaon, District Sitapur, (j) Case Crime No.177 of 2022, under Sections 457, 380 and 411 I.P.C., Police Station Sandna, District Sitapur, (k) Case Crime No.104 of 2022, under Section 379 I.P.C., Police Station Sidhauli, District Sitapur, (l) Case Crime No.92 of 2022, under Section 379 I.P.C., Police Station Sidhauli, District Sitapur and (m) Case Crime No.143 of 2022, under Sections 307, 411 & 413 I.P.C., Police Station Talgaon, District Sitapur, the applicant has already been granted bail by the court below subject to filing a personal bond and two sureties in the like amount. However, the applicant being unable to arrange two sureties for each case is still languishing in jail. He, thus, submits that the condition of filing two sureties each be relaxed and the applicant should be directed to be released on filing his personal bonds only.
Per contra, learned A.G.A. has opposed the prayer made by learned counsel for the applicant by submitting that the condition of filing two sureties and bonds is inseperable part of the order granting bail to the applicant. Therefore, the applicant cannot be exempted from filing sureties bonds as directed by learned trial Court.
Having heard learned counsel for parties and upon perusal of the record it transpires that the applicant has already been granted bail in the aforesaid two cases with the condition to file a personal bond and two sureties in each cases.
Learned counsel for the applicant has relied upon the decision of Apex Court in the case of Hani Nishad @ Mohammad Imran @ Vicky vs. The State of Uttar Pradesh in Special Leave to Appeal No. 8914-8915 of 2018, decided on 31.10.2013, in which, Hon'ble Apex Court has passed the order directing the accused to execute one personal bond and two sureties in all cases, in which, he was enlarged on bail.
Thus, having regard to the overall aforesaid facts and circumstances of the case, it is provided that the applicant shall furnish a personal bond of the amount specified by the learned trial Court and one surety in each cases i.e. (a) Case Crime No.151 of 2022, under Sections 457 and 380 I.P.C., Police Station Pisawan, District Sitapur, (b) Case Crime No.152 of 2022, under Sections 457 and 380 I.P.C., Police Station Pisawan, District Sitapur, (c) Case Crime No.153 of 2022, under Sections 457 and 380 I.P.C., Police Station Pisawan, District Sitapur, (d) Case Crime No.91 of 2022, under Sections 457, 380 and 411 I.P.C., Police Station Mishrikh, District Sitapur, (e) Case Crime No.92 of 2022, under Sections 457, 380 and 411 I.P.C., Police Station Mishrikh, District Sitapur, (f) Case Crime No.170 of 2022, under Sections 147, 148, 149, 307 and 420 I.P.C., Police Station Mishrikh, District Sitapur, (g) Case Crime No.110 of 2022, under Sections 380 I.P.C., Police Station Sidhauli, District Sitapur, (h) Case Crime No.134 of 2022, under Sections 457 and 380 I.P.C., Police Station Talgaon, District Sitapur, (i) Case Crime No.135 of 2022, under Sections 380 and 457 I.P.C., Police Station Talgaon, District Sitapur, (j) Case Crime No.177 of 2022, under Sections 457, 380 and 411 I.P.C., Police Station Sandna, District Sitapur, (k) Case Crime No.104 of 2022, under Section 379 I.P.C., Police Station Sidhauli, District Sitapur, (l) Case Crime No.92 of 2022, under Section 379 I.P.C., Police Station Sidhauli, District Sitapur and (m) Case Crime No.143 of 2022, under Sections 307, 411 & 413 I.P.C., Police Station Talgaon, District Sitapur and thereafter he shall be released on bail in accordance with law, if he is not wanted in any other case.
With the above observations, this application under Section 482 Cr.P.C. is finally disposed of.
Order Date :- 5.9.2022 Mahesh