Allahabad High Court
Amit vs State Of U.P. on 16 April, 2025
Author: Sanjay Kumar Pachori
Bench: Sanjay Kumar Pachori
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2025:AHC:56126 Court No. - 72 Case :- APPLICATION U/S 528 BNSS No. - 12441 of 2025 Applicant :- Amit Opposite Party :- State of U.P. Counsel for Applicant :- Ram Raj Pandey,Shubham Pandey Counsel for Opposite Party :- G.A. Hon'ble Sanjay Kumar Pachori,J.
Sri Ram Raj Pandey, learned counsel for the applicant and Sri J.P. Rai, learned A.G.A. for the State are present.
The present application u/s 528 BNSS has been filed with prayer to issue a direction to the court concerned to release the applicant on the basis of one personal bond and two sureties in 13 cases which are as under:-
"1. Case Crime No.30 of 2024, Under Section 379 I.P.C., Police Station Balainee, District Baghpat.
2. Case Crime No.81 of 2024, Under Section 379,411 I.P.C., Police Station Khekra, District Baghpat
3. Case Crime No.85 of 2024, Under Section 380,411 I.P.C., Police Station Singhawali Aheer, District Baghpat
4. Case Crime No.97 of 2024, Under Section 379,411 I.P.C., Police Station Khekra, District Baghpat.
5. Case Crime No.101 of 2024, Under Section 380,457 I.P.C., Police Station Chandi Nagar, District Baghpat
6. Case Crime No.103 of 2024, Under Section 380,457 I.P.C., Police Station Chandi Nagar, District Baghpat.
7. Case Crime No.109 of 2024, Under Section 380,411 I.P.C., Police Station Singhawali Aheer, District Baghpat.
8. Case Crime No.116 of 2024, Under Section 380,457 I.P.C., Police Station Chhaprauli, District Baghpat
9. Case Crime No.117 of 2024, Under Section 379,411 I.P.C., Police Station Khekra, District Baghpat.
10. Case Crime No.313 of 2024, Under Section 380 I.P.C., Police Station Baghpat, District Baghpat.
11. Case Crime No.433 of 2024, Under Section 379 I.P.C., Police Station Baghpat, District Baghpat
12. Case Crime No.443 of 2024, Under Section 379 I.P.C., Police Station Baghpat, District Baghpat.
13. Case Crime No.445 of 2024, Under Section 379 I.P.C., Police Station Baghpat, District Baghpat."
Learned counsel for the applicant submits that the applicant has been arrested on the basis of information received from the police informer in Case Crime No.443 of 2024 and after his arrest the applicant has been implicated in 12 other cases on the basis of confessional statement (which is irrelevant). The applicant is languishing in jail since 01.06.2024 and last bail order has been passed in favour of the applicant on 12.07.2024. It is further submitted that the applicant is a poor person. Applicant has no means to submit sureties as ordered n bail orders. Applicant has been roped up in thirteen cases in a row. It is further submitted that all the cases are same in nature. It is further submitted that all thirteen cases are relates to Police Stations Balainee, Chandi Nagar, Singhawali Aheer, Chhaprauli, Khekra and Baghpat, District Baghpat. It is further submitted that applicant has been granted bail in all thirteen cases by concerned Court.
In view of the above the above facts and circumstances, the concerned Magistrate is directed to release the applicant in all thirteen cases related to Police Stations Balainee, Chandi Nagar, Singhawali Aheer, Chhaprauli, Khekra and Baghpat, District Baghpat on the basis of personal bond of Rs.1,00,000/- and two sureties of like amount to the satisfaction of court concerned.
The instant application under Section 528 BNSS stands disposed of.
Order Date :- 16.4.2025 Jitendra