Allahabad High Court
Dharmendra Kaushal vs State Of U.P. Thru. Prin. Secy. Home ... on 22 April, 2024
Author: Karunesh Singh Pawar
Bench: Karunesh Singh Pawar
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2024:AHC-LKO:31107 Court No. - 15 Case :- APPLICATION U/S 482 No. - 3666 of 2024 Applicant :- Dharmendra Kaushal Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Sectt. Lko Counsel for Applicant :- Vivek Kumar Shukla Counsel for Opposite Party :- G.A. Hon'ble Karunesh Singh Pawar,J.
Heard the learned counsel for the petitioner and the learned A.G.A. for the State and also perused the record. Learned counsel for the applicant submits that the applicant has been released on bail in following cases:-
"1. Case Crime No. 283/2020, U/s 420,467,468,471 419, I.P.C., Police Station :Kumarganj District : Faizabad/Ayodhya.
2.Case Crime No. 665/2020, U/s 420, 419,406,506 I.P.C., Police Station : Kotwali Ayodhya, District: Faizabad/Ayodhya.
3.Case crime No.226 of 2022 under sections 420, 419,467,468,471,506 I.P.C., Police Station: Kotwali Ayodhya, District: Faizabad/Ayodhya
4.Case Crime No. 563/2020, U/s 409,420,467,468,471 419,120B,506 I.P.C., Police Station Kotwali Nagar, District : Faizabad/Ayodhya
5.Case Crime No. 451/2020, U/s 409,420,467,468,471 419,120B,506 I.P.C., Police Station Kotwali Nagar, District : Faizabad/Ayodhya
6.Case Crime No. 537/2020, U/s 409,420,467,468,471 419,120B,506 I.P.C., Police Station : Kotwali Nagar, District : Faizabad/Ayodhya
7.Case Crime No. 487/2020, U/s 406,420,467,468,471 419,120B,506 I.P.C., Police Station : Kotwali Nagar, District : Faizabad/Ayodhya
8.Case Crime No. 860/2020, U/s 406,420,467,468,471 419 I.P.C., Police Station : Kotwali Nagar, District: Faizabad/Ayodhya
9.Case Crime No. 125/2021, U/s 406,420,467,468,471 419,504,506 I.P.C., Police Station : Kotwali Nagar, District Faizabad/Ayodhya
10.Case Crime No. 147/2021, U/s 406,420,467,468,471 419 I.P.C., Police Station: Kumarganj, District: Faizabad/Ayodhya
11.Case Crime No. 385/2021, U/s 420, 419,406,467,468,471 I.P.C., Police Station: Kotwali Bekapur, District: Faizabad/Ayodhya
12.Case Crime No. 237/2020, U/s 406,504,506,34 420,467,468,471 419, I.P.C., Police Station: Kumarganj, District: Faizabad/Ayodhya
13.Case Crime No. 34/2021, U/s 420,467,468,471, 419,504,506,34 I.P.C., Police Station : Kumarganj, District: Faizabad/Ayodhya
14.Case Crime No. 206/2020, U/s 420,467,468,471 504,506 I.P.C., Police Station: Kumarganj District: Faizabad/Ayodhya
15.Case Crime No. 62/2021, U/s 420,467,468,471 504,506,34 I.P.C., Police Station: Kumarganj District: Faizabad/Ayodhya
16.Case Crime No. 61/2021, U/s 420,467,468,471, 504,506,34 I.P.C., Police Station: Kumarganj District: Faizabad/Ayodhya
17.Case Crime No. 295/2020, U/s 420,467,468,471, 419 I.P.C., Police Station: District: Kumarganj Faizabad/Ayodhya
18.Case Crime No. 285/2021, U/s 420,467,468,471 406 I.P.C., Police Station: District: Kumarganj Faizabad/Ayodhya
19.Case Crime No. 62/2020, U/s 420,467,468,471, 504,506,34,409,419 I.P.C., Police Station : District: Kumarganj Faizabad/Ayodhya
20.Case Crime No. 155/2020, U/s 419, 420,467,468,471,504,506,120B I.P.C., Police Station: Kumarganj District: Faizabad/Ayodhya
21.Case Crime No. 62/2020, U/s 419,420,467,468,471,406,506, I.P.C., Police Station: Maharajganj District: Faizabad/Ayodhya
22.Case Crime No. 496/2020, U/s 420,419,467,468 I.P.C., Police Station Purakalandar District : Faizabad/Ayodhya
23.Case Crime No. 156/2022, U/s 420,419,467,468,406,471,504,506 I.P.C., Police Station : Purakalandar District : Faizabad/Ayodhya
24.Case Crime No. 450/2020, U/s 420, 419,467,468, 406,471,120B, 506,409 I.P.C., Police Station : Purakalandar District : Faizabad/Ayodhya
25.Case Crime No. 363/2020, U/s 406,420, 419 I.P.C., Police Station : Tarun, District: Faizabad/Ayodhya Learned counsel for the applicant submits that due to poor financial condition, the applicant is not in a position to manage 50 sureties in all 25 cases.
As such, he seeks the benefit of judgment passed by Hon'be Supreme Court of India in "Hani Nishad @ Mohammad Imran @ Vikky vs. The State of U.P." passed in Special Leave to Appeal (Crl) No. 8914-8915 of 2018.
Considering the aforesaid, it is provided that the applicant may furnish a personal bond of Rupees one lac and two sureties each of the like amount, which shall be treated to be valid in all other cases above mentioned in which the bail orders have been passed.
With these observations, this application under Section 482 Cr.P.C. is disposed of.
Order Date :- 22.4.2024 kkb/