Allahabad High Court
Ajay Arora vs State Of U.P. on 28 November, 2024
Author: Sanjay Kumar Pachori
Bench: Sanjay Kumar Pachori
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2024:AHC:187211 Court No. - 77 Case :- APPLICATION U/S 482 No. - 25576 of 2024 Applicant :- Ajay Arora Opposite Party :- State of U.P. Counsel for Applicant :- Chandra Prakash Pathak,Surya Prakash Pathak Counsel for Opposite Party :- G.A. Hon'ble Sanjay Kumar Pachori,J.
Supplementary affidavit filed today is taken on record.
Heard Sri Istyak Khan, Advocate, holding brief of Sri Chandra Prakash Pathak, learned counsel for the applicant and Sri Kamleshwar Singh, learned AGA for the State and perused the materials available on record.
The present application u/s 482 Cr.P.C. has been filed with a prayer to issue a direction to the trial court to release the applicant in eleven cases after submitting personal bond and two sureties, which are as under :-
(i) Case Crime No. 11 of 2021, under Sections 406, 417, 419, 420, 467, 468, 471, 473, 120-B, 504 and 506 of I.P.C., Police Sigra, District Varanasi.
(ii) Case Crime No. 415 of 2021, under Sections 406, 417, 419, 420, 467, 468, 471, 473, 120-B, 504 and 506 of I.P.C., Police Sigra, District Varanasi.
(iii) Case Crime No. 416 of 2021, under Sections 406, 417, 419, 420, 467, 468, 471, 473, 120-B, 504 and 506 of I.P.C., Police Sigra, District Varanasi.
(iv) Case Crime No. 417 of 2021, under Sections 406, 417, 419, 420, 467, 468, 471, 473, 120-B, 504 and 506 of I.P.C., Police Sigra, District Varanasi.
(v) Case Crime No. 418 of 2021, under Sections 406, 419, 420, 467, 468, 471, 473, 120-B, 504 of I.P.C., Police Sigra, District Varanasi.
(vi) Case Crime No. 419 of 2021, under Sections 419, 420, 467, 468, 471, 473, 120-B, 504 and 506 of I.P.C., Police Sigra, District Varanasi.
(vii) Case Crime No. 420 of 2021, under Sections 406, 419, 420, 467, 468, 471, 473, 120-B, 504 and 506 of I.P.C., Police Sigra, District Varanasi.
(viii) Case Crime No. 472 of 2021, under Sections 419, 420, 406, 467, 468, 471, 473, 120-B of I.P.C., Police Sigra, District Varanasi.
(ix) Case Crime No. 503 of 2021, under Sections 406, 417, 419, 420, 467, 468, 471, 473, 120-B, 504 and 506 of I.P.C., Police Sigra, District Varanasi.
(x) Case Crime No. 552 of 2021, under Sections 406, 417, 419, 420, 467, 468, 471, 473, 120-B, 504 and 506 of I.P.C., Police Sigra, District Varanasi.
(xi) Case Crime No. 115 of 2022, under Sections 406, 420, 120-B, 504 and 506 of I.P.C., Police Jansa, District Varanasi.
Learned counsel for the applicant submitted that last bail order in favour of the applicant is passed on 19.05.2023. It is further submitted that the applicant is a poor person. Applicant has no means to submit sureties as ordered in bail orders. Applicant has been roped up in eleven cases in a row. It is further submitted that all the cases are same in nature. It is further submitted that all ten cases are related to Police Station Sigra and one case is related to Police Station Jansa, District Varanasi. It is further submitted that applicant has been granted bail in all eleven cases by concerned Sessions Court,Varanasi.
In view of the above facts and circumstances, the concerned Magistrate is directed to release the applicant in all eleven cases related to Police Station Sigra and Jansa, District Varanasi 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 u/s 482 Cr.P.C. stands disposed of.
Order Date :- 28.11.2024 Akram