Allahabad High Court
Anjani Kumar Kaushal vs State Of U.P. Thru. Its Prin.Secy. Home on 9 May, 2024
Author: Karunesh Singh Pawar
Bench: Karunesh Singh Pawar
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2024:AHC-LKO:36017 Court No. - 15 Case :- APPLICATION U/S 482 No. - 4290 of 2024 Applicant :- Anjani Kumar Kaushal Opposite Party :- State Of U.P. Thru. Its Prin.Secy. Home 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 petitioner submits that the petitioner has been released on bail in following cases:-
(i) Case crime No.283/2020 under Sections 420, 467, 468, 471, 419 I.P.C., relating to police station Kumarganj, District Faizabad/Ayodhya.
(ii) Case crime No.665/2020 under Sections 420, 419, 406, 506 I.P.C., relating to police station Kotwali Ayodhya, District Faizabad/Ayodhya.
(iii) Case crime No.563/2020 under Sections 409, 420, 467, 468, 471, 419, 120-B, 506 I.P.C., relating to police station Kotwali Nagar, District Faizabad/Ayodhya.
(iv) Case crime No.295/2020 under Sections 419, 420, 467, 468, 471 I.P.C., relating to police station Kumarganj, District Faizabad/Ayodhya.
(v) Case crime No.61/2021 under Sections 34, 420, 467, 468, 471, 504, 506 I.P.C., relating to police station Kumarganj, District Faizabad/Ayodhya.
(vi) Case crime No.62/2020 under Sections 409, 420, 467, 468, 471, 419, 120B, 504, 506 I.P.C., relating to police station Kumarganj, District Faizabad/Ayodhya.
(vii) Case crime No.206/2021 under Sections 420, 467, 468, 471, 504, 506 I.P.C., relating to police station Kumarganj, District Faizabad/Ayodhya.
(viii) Case crime No.62/2021 under Sections 420, 467, 468, 471, 34, 504, 506 I.P.C., relating to police station Kumarganj, District Faizabad/Ayodhya.
(ix) Case crime No.285/2021 under Sections 406, 420, 467, 468, 471 I.P.C., relating to police station Kumarganj, District Faizabad/Ayodhya.
(x) Case crime No.366/2020 under Sections 420, 419, 406, 467, 468, 471 I.P.C., relating to police station Rudauli, District Faizabad/Ayodhya.
(xi) Case crime No.496/2020 under Sections 409, 420, 467, 468, 471, 419, 120-B I.P.C., relating to police station Poorakalander, District Faizabad/Ayodhya.
(xii) Case crime No.495/2021 under Sections 406, 420, 467, 468, 471, 419 I.P.C., relating to police station Innayat Nagar, District Faizabad/Ayodhya.
(xiii) Case crime No.34/2021 under Sections 34, 420, 467, 468, 471, 419, 504, 506 I.P.C., relating to police station Kumarganj, District Faizabad/Ayodhya.
(xiv) Case crime No.860/2020 under Sections 406, 420, 467, 468, 471, 419 I.P.C., relating to police station Kotwali Nagar, District Faizabad/Ayodhya.
(xv) Case crime No.62/2020 under Sections 420, 467, 468, 471, 409, 506, 419, 120-B I.P.C., relating to police station Maharajganj, District Faizabad/Ayodhya.
(xvi) Case crime No.608/2020 under Sections 420, 467, 468, 471, 406, 504, 506 I.P.C., relating to police station Innayat Nagar, District Faizabad/Ayodhya.
(xvii) Case crime No.155/2020 under Sections 420, 467, 468, 471, 419, 504, 506 I.P.C., relating to police station Kumarganj, District Faizabad/Ayodhya.
(xviii) Case crime No.248/2021 under Sections 420, 467, 468, 471, 406 I.P.C., relating to police station Kumarganj, District Faizabad/Ayodhya.
(xix) Case crime No.278/2020 under Sections 420, 467, 468, 471, 419, 406 I.P.C., relating to police station Kumarganj, District Faizabad/Ayodhya.
(xx) Case crime No.290/2020 under Sections 352, 420, 467, 468, 471, 419, 504, 506 I.P.C., relating to police station Kumarganj, District Faizabad/Ayodhya.
(xxi) Case crime No.298/2020 under Sections 352, 420, 467, 468, 471, 419, 504, 506 I.P.C., relating to police station Kumarganj, District Faizabad/Ayodhya.
(xxii) Case crime No.487/2020 under Sections 420, 467, 468, 471, 419, 120-B, 506 I.P.C., relating to police station Kotwali City, District Faizabad/Ayodhya.
(xxiii) Case crime No.450/2020 under Sections 420, 467, 468, 471, 419, 409, 506, 120-B I.P.C., relating to police station Purakalandar, District Faizabad/Ayodhya.
(xxiv) Case crime No.156/2022 under Sections 406, 420, 467, 468, 471, 419, 504, 506 I.P.C., relating to police station Purakalandar, District Faizabad/Ayodhya.
(xxv) Case crime No.656/2020 under Sections 406, 420, 467, 468, 471, 419, 120-B, 506 I.P.C., relating to police station Kotwali Nagar, District Faizabad/Ayodhya.
(xxvi) Case crime No.523/2020 under Sections 506, 420, 467, 468, 471, 419 I.P.C., relating to police station Kotwali Rudauli, District Faizabad/Ayodhya.
(xxvii) Case crime No.537/2020 under Sections 409, 420, 467, 468, 471, 419, 120-B, 506 I.P.C., relating to police station Kotwali Nagar, District Faizabad/Ayodhya.
(xxviii) Case crime No.404/2020 under Sections 406, 420, 467, 468, 471, 419, 34, 506 I.P.C., relating to police station Khandasa, District Faizabad/Ayodhya.
(xxix) Case crime No.385/2021 under Sections 406, 420, 467, 468, 471, 419 I.P.C., relating to police station Bikapur, District Faizabad/Ayodhya.
Learned counsel for the petitioner submits that due to poor financial condition, the petitioner is not in a position to manage 58 sureties in all 29 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 petitioner may furnish a personal bond of Rs.1 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 the petition under Section 482 Cr.P.c. is disposed of.
Order Date :- 9.5.2024 kkb/