Allahabad High Court
Hardeep Singh vs State Of U.P. on 28 November, 2022
Author: Vivek Varma
Bench: Vivek Varma
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 53 Case :- APPLICATION U/S 482 No. - 31758 of 2022 Applicant :- Hardeep Singh Opposite Party :- State of U.P. Counsel for Applicant :- Vinod Kumar Tirpathi,Amit Kumar Counsel for Opposite Party :- G.A. Hon'ble Vivek Varma,J.
Heard Sri Amit Kumar, learned counsel for the applicant and the learned A.G.A. for the State.
The contention of learned counsel for the applicant is that the applicant is involved in 29 criminal cases for various offences. The bail has been granted in all the 29 cases but the applicant is unable to manage the separate surety bonds, hence, he could not submit his bail bonds in all the cases. Therefore, he has requested that the learned court below concerned be directed to consider the sureties and personal bond in one case treating the same for all the cases.
Learned counsel for the applicant has mentioned the details of the aforesaid cases in the memo of application as under:-
1. Case Crime No. 08/2022, under Section 379, 411, 120-B/34 I.P.C., Police Station Beta-II, District G.B. Nagar.
2. Case Crime No. 09/2022, under Section 379, 411, 120-B/34 I.P.C., Police Station Beta-II, District G.B. Nagar.
3. Case Crime No. 22/2022, under Section 379, 411, 120-B/34 I.P.C., Police Station Beta-II, District G.B. Nagar.
4. Case Crime No. 49/2022, under Section 379, 411, 120-B/34 I.P.C., Police Station Beta-II, District G.B. Nagar.
5. Case Crime No. 55/2022, under Section 379, 411, 120-B/34 I.P.C., Police Station Beta-II, District G.B. Nagar.
6. Case Crime No. 61/2022, under Section 379, 411, 120-B/34 I.P.C., Police Station Beta-II, District G.B. Nagar.
7. Case Crime No. 62/2022, under Section 379, 411, 120-B/34 I.P.C., Police Station Beta-II, District G.B. Nagar.
8. Case Crime No. 68/2022, under Section 379, 411, 120-B/34 I.P.C., Police Station Beta-II, District G.B. Nagar.
9. Case Crime No. 71/2022, under Section 379, 411, 120-B/34 I.P.C., Police Station Beta-II, District G.B. Nagar.
10. Case Crime No. 941/2021, under Section 379, 411, 120-B/34 I.P.C., Police Station Beta-II, District G.B. Nagar.
11. Case Crime No. 955/2021, under Section 379, 411, 120-B/34 I.P.C., Police Station Beta-II, District G.B. Nagar.
12. Case Crime No. 1020/2021, under Section 379, 411, 120-B/34 I.P.C., Police Station Beta-II, District G.B. Nagar.
13. Case Crime No. 1029/2021, under Section 379, 411, 120-B/34 I.P.C., Police Station Beta-II, District G.B. Nagar.
14. Case Crime No. 1040/2021, under Section 379, 411, 120-B/34 I.P.C., Police Station Beta-II, District G.B. Nagar.
15. Case Crime No. 1045/2021, under Section 379, 411, 120-B/34 I.P.C., Police Station Beta-II, District G.B. Nagar.
16. Case Crime No. 1054/2021, under Section 379, 411, 120-B/34 I.P.C., Police Station Beta-II, District G.B. Nagar.
17. Case Crime No. 1092/2021, under Section 379, 411, 120-B/34 I.P.C., Police Station Beta-II, District G.B. Nagar.
18. Case Crime No. 1108/2021, under Section 379, 411, 120-B/34 I.P.C., Police Station Beta-II, District G.B. Nagar.
19. Case Crime No. 1133/2021, under Section 379, 411, 120-B/34 I.P.C., Police Station Beta-II, District G.B. Nagar.
20. Case Crime No. 1138/2021, under Section 379, 411, 120-B/34 I.P.C., Police Station Beta-II, District G.B. Nagar.
21. Case Crime No. 1143/2021, under Section 379, 411, 120-B/34 I.P.C., Police Station Beta-II, District G.B. Nagar.
22. Case Crime No. 1150/2021, under Section 379, 411, 120-B/34 I.P.C., Police Station Beta-II, District G.B. Nagar.
23. Case Crime No. 13/2022, under Section 379, 411, 120-B/34 I.P.C., Police Station Beta-II, District G.B. Nagar.
24. Case Crime No. 93/2022, under Section 379, 411, 120-B/34 I.P.C., Police Station Beta-II, District G.B. Nagar.
25. Case Crime No. 79/2022, under Section 414, 482, 420, 467, 468, 471 I.P.C., Police Station Beta-II, District G.B. Nagar.
26. Case Crime No. 16/2022, under Section 379, 411, 120-B/34 I.P.C., Police Station Phase-III, District G.B. Nagar.
27. Case Crime No. 12/2022, under Section 379, 411, 120-B/34 I.P.C., Police Station Phase-III, District G.B. Nagar.
28. Case Crime No. 74/2022, under Section 379, 411, 120-B/34 I.P.C., Police Station Beta-II, District G.B. Nagar.
29. Case Crime No. 49/2022, under Section 379, 411, 120-B/34 I.P.C., Police Station Phase-III, District G.B. Nagar.
He further submits that Hon'ble Supreme Court in the case of Hani Nishad @ Mohammad Imran @ Vikky vs. The State of U.P. vide order dated 29th October, 2018 passed in S.L.P (Crl.) No(s). 8914-8915 of 2018 has directed the court below to accept the sureties and personal bond in one case and treat the same for all other case, so the same benefit may also be extended to the applicant. Counsel for the applicant has also placed reliance upon the order dated 12.5.2021 passed by this Court in Case u/s 482/378/407 No. 1974 of 2021 (Shiv Shankar Gautam vs. State of U.P.).
Learned Additional Government Advocate has not disputed the aforesaid legal position being settled by the Hon'ble Supreme Court.
Keeping in view the submissions made by learned counsel for the parties as well as in the light of Hon'ble Apex Court's order passed in Hani Nishad @ Mohammad Imran @ Vikky Vs. The State of Uttar Pradesh, passed in Petition(s) for Special Leave to Appeal (Crl.) No.(s) 8914-8915/2018, present applicant under Section 482 Cr.P.C. is disposed of with a direction to the applicant to submit a personal bond of Rs. 1,00,000/- and fresh two sureties to the satisfaction of the Court concerned, in one case and the same shall be considered by the Court concerned as sureties and bonds in all twenty nine case(s) for the purpose of releasing the applicant on bail. If this is done, the said personal bond and two sureties may be treated to be valid in all twenty nine other cases wherein he has been released on bail and the same shall be deemed to be adequate compliance of all other bail orders.
Order Date :- 28.11.2022 VPS