Allahabad High Court
Saheb Alam vs The State on 3 September, 2020
Author: Virendra Kumar Srivastava
Bench: Virendra Kumar Srivastava
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 28 Case :- U/S 482/378/407 No. - 2092 of 2020 Applicant :- Saheb Alam Opposite Party :- The State Counsel for Applicant :- Hari Krishna Verma Hon'ble Virendra Kumar Srivastava,J.
This matter is of E-court being heard through Video Conferencing in view of COVID-2019 pandemic situation.
Heard Shri Hari Krishna Verma, learned counsel for the applicant, Shri G.D. Bhatt, learned Additional Government Advocate and perused the record.
The instant application has been filed under Section 482 Cr.P.C., with a prayer that a direction be issued to the applicant to file single set of surety in one case which shall hold good for all the 15 cases which have been slapped upon the applicant by the concerned police. The total 15 cases are as follows:-
1.Case Crime No.189 of 2020 under Sections 414, 411 IPC., Police Station Indira Nagar, Lucknow ;
2.Case Crime No.190 of 2020 under Sections 188, 271 IPC., Police Station Indira Nagar, Lucknow ;
3.Case Crime No.30 of 2020 under Sections 457, 380, 411 IPC., Police Station Indira Nagar, Lucknow ;
4.Case Crime No.188 of 2020 under Sections 457, 380, 411 IPC., Police Station Indira Nagar, Lucknow ;
5.Case Crime No.178 of 2020 under Sections 457, 380, 411 IPC., Police Station Indira Nagar, Lucknow ;
6.Case Crime No.72 of 2020 under Sections 457, 380, 411 IPC., Police Station Indira Nagar, Lucknow ;
7.Case Crime No.508 of 2020 under Sections 457, 380, 411 IPC., Police Station Indira Nagar, Lucknow ;
8.Case Crime No.33 of 2020 under Sections 457, 380 IPC., Police Station Ghazipur, Lucknow ;
9.Case Crime No.172 of 2020 under Sections 457, 380 IPC., Police Station Ghazipur, Lucknow ;
10.Case Crime No.187 of 2020 under Sections 457, 380 IPC., Police Station Ghazipur, Lucknow ;
11.Case Crime No.20 of 2020 under Sections 457, 380 IPC., Police Station Ghazipur, Lucknow ;
12.Case Crime No.1064 of 2019 under Sections 457, 380 IPC., Police Station Ghazipur, Lucknow ;
13.Case Crime No.967 of 2019 under Sections 457, 380, 411 IPC., Police Station Ghazipur, Lucknow ;
14.Case Crime No.177 of 2020 under Sections 457, 380 IPC., Police Station Ghazipur, Lucknow ;
15.Case Crime No.03 of 2020 under Sections 457, 380 IPC., Police Station Ghazipur, Lucknow ;
Learned counsel further submits that the applications for bail has been allowed and the applicant has been enlarged on bail in all the 15 cases, on sureties filed only any one of the case, has been rejected.
Learned counsel for the applicant submits that applicant was arrested by the police in one case and was falsely implicated in other 14 cases by the police.
Learned counsel submits that the applicant is a poor person he is already on bail but he is unable to arrange thirty surety bonds in this pandemic situation. Learned counsel further submits that due to non submission of bail bonds applicant is languishing in jail.
Learned counsel has placed reliance on the judgment rendered by Supreme Court in the case dated 31.10.2018 in SLP (Crl.No.8914-8915/2018) (Hari Nishad @ Mohammad Imran@ Vikky vs. State of U.P.).
Learned counsel further submits that applicant may be permitted to furnish a personal bond and sureties in one case which shall be treated to be valid in all other cases wherein the bail order has been passed.
Learned Additional Government Advocate has no objection.
In view of the COVID-2019 pandemic situation, considering the aforesaid fact that all the cases have been slapped by the Police, this application is disposed of with direction that the applicant shall furnish a personal bond and two sureties in one case and the same sureties may file sureties bond in all aforesaid cases wherein the bail order has been passed.
With the aforesaid observation, the instant application is disposed of.
Order Date :- 3.9.2020/P.s.