Allahabad High Court
Manoj Das vs State Of U.P. Thru. Addl. Chief Secy. ... on 14 July, 2022
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 10 Case :- APPLICATION U/S 482 No. - 4504 of 2022 Applicant :- Manoj Das Opposite Party :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Home Counsel for Applicant :- Ram Naresh Yadav,Vineet Kumar Chaurasia Counsel for Opposite Party :- G.A. Hon'ble Dinesh Kumar Singh,J.
1. Present application has been filed for a direction to the trial Court to accept the earlier bail bonds and sureties submitted by the accused-petitioner in pursuance to the order dated 08.02.2019 whereby the accused-petitioner was enlarged on bail by this Court in Bail No.31 of 2018 for offences under Sections 341, 342, 323, 324, 376G, 419 IPC, 4/8/16/17/18/19 POCSO Act, Police Station GRP Charbagh, Lucknow which was registered at Case Crime No.414 of 2015.
2. It appears that during the course of investigation, the Investigating Agency added the offence under Section 307 IPC in the aforesaid Case Crime Number and the learned trial Court vide order dated 18.05.2022 has enlarged the accused on bail for offence under Section 307 IPC in Case Crime No.414 of 2015. The accused petitioner has already submitted personal bond and two sureties to the satisfaction to the trial Court.
3. Interest of justice would meet, if no fresh sureties are directed to be submitted by the accused-petitioner in respect of the order dated 18.05.2022 passed by learned trial Court in enlarging the accused-petitioner on bail for offence under Section 307 IPC in Crime No.414 of 2015. Trial Court is directed to enlarge the accused-petitioner on bail on same bail bond and sureties submitted by him earlier in pursuance to the order dated 08.02.2019. The petition is thus disposed of.
Order Date :- 14.7.2022 prateek