Allahabad High Court
Meraj @ Sattar vs State Of U.P. & Others on 1 December, 2020
Author: Rajeev Singh
Bench: Rajeev Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 30 Case :- U/S 482/378/407 No. - 2917 of 2020 Applicant :- Meraj @ Sattar Opposite Party :- State Of U.P. & Others Counsel for Applicant :- Hari Krishna Verma Counsel for Opposite Party :- G.A. Hon'ble Rajeev Singh,J.
Heard learned counsel for the applicant as well as learned A.G.A. for the State and perused the record.
By means of the present application under Section 482 Cr.P.C., the applicant wants a limited relief to the effect that the applicant who is involved in 23 similar cases under Sections 457/380/411/41 I.P.C. relating to different police stations, has been enlarged on bail subject to executing a personal bond and two sureties in the like amount each to the satisfaction of the court concerned.
Learned counsel for the applicant has submitted that furnishing of two sureties in twenty three different cases are almost impracticable as the applicant will not be able to arrange forty six sureties to get bail in the following cases:-
1. Case Crime No.189 of 2020, under Sections 41/44 I.P.C., P.S. Gomti Nagar, District Lucknow.
2. Case Crime No.190 of 2020, under Sections 177/271 I.P.C. & Section 3 of Epidemic Disease Act & Section 51 of Disaster Management, P.S. Indira Nagar, District Lucknow.
3. Case Crime No.30 of 2020, under Sections 457/380/411 I.P.C., P.S. Indira Nagar, District Lucknow.
4. Case Crime No.188 of 2020, under Sections 457/380/411 I.P.C., P.S. Indira Nagar, District Lucknow.
5. Case Crime No.178 of 2020, under Sections 457/380/411 I.P.C., P.S. Indira Nagar, District Lucknow.
6. Case Crime No.72 of 2020, under Sections 457/380/411 I.P.C., P.S. Indira Nagar, District Lucknow.
7. Case Crime No.508 of 2019, under Sections 457/380/411 I.P.C., P.S. Indira Nagar, District Lucknow.
8. Case Crime No.128 of 2020, under Sections 457/380 I.P.C., P.S. Indira Nagar, District Lucknow.
9. Case Crime No.33 of 2020, under Sections 457/380 I.P.C., P.S. Ghazipur, District Lucknow.
10. Case Crime No.172 of 2020, under Sections 457/380 I.P.C., P.S. Ghazipur, District Lucknow.
11. Case Crime No.187 of 2020, under Sections 457/380 I.P.C., P.S. Ghazipur, District Lucknow.
12. Case Crime No.20 of 2020, under Sections 457/380 I.P.C., P.S. Ghazipur, District Lucknow.
13. Case Crime No.1064 of 2020, under Sections 457/380 I.P.C., P.S. Ghazipur, District Lucknow.
14. Case Crime No.967 of 2019, under Sections 457/380 I.P.C., P.S. Ghazipur, District Lucknow.
15. Case Crime No.177 of 2020, under Sections 457/380 I.P.C., P.S. Ghazipur, District Lucknow.
16. Case Crime No.318 of 2020, under Sections 457/380 I.P.C., P.S. Ghazipur, District Lucknow.
17. Case Crime No.18 of 2020, under Sections 457/380 I.P.C., P.S. Mahanagar, District Lucknow.
18. Case Crime No.67 of 2020, under Sections 457/380 I.P.C., P.S. Mahanagar, District Lucknow.
19. Case Crime No.70 of 2020, under Sections 457/380 I.P.C., P.S. Mahanagar, District Lucknow.
20. Case Crime No.101 of 2020, under Sections 457/380 I.P.C., P.S. Mahanagar, District Lucknow.
21. Case Crime No.726 of 2019, under Sections 457/380/411 I.P.C., P.S. Guddumba, District Lucknow.
22. Case Crime No.730 of 2019, under Sections 457/380 I.P.C., P.S. Guddumba, District Lucknow.
23. Case Crime No.71 of 2019, under Sections 457/380/411 I.P.C., P.S. Guddumba, District Lucknow.
Learned counsel for the applicant further submitted 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.
Considering the aforesaid fact, the application is disposed of and it is directed that the applicant shall furnish a personal bond and two sureties in one case which shall be treated to be valid in all other cases wherein the bail order has been passed.
Order Date :- 1.12.2020 S. Shivhare