Shahid v. State Of U.P. Thru. Prin. Secy. Home Civil Secrt. Lko

Neutral Citation No. - 2023:AHC-LKO:42014

Court No. - 11 Case :- APPLICATION U/S 482 No. - 6208 of 2023

Applicant :- Shahid

Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Civil Secrt. Lko

Counsel for Applicant :- Shailendra Misra

Counsel for Opposite Party :- G.A.

Hon'ble Karunesh Singh Pawar,J.

1. Heard learned counsel for the applicant and learned A.G.A. for the respondent State.

2. The present application, under Section 482 Cr.P.C., has been filed by the applicant to direct the learned Court below not to insist the applicant to file separate surety bonds in each and every eight cases and accept only one surety in lieu of all the eight cases. The details of the cases in which the applicant has been granted bail are as under:-

"(i) Case Crime No. 446/2022, Under Section 457/380/411/413 IPC, Police Station Madison, Lucknow.

(ii) Case Crime No. 479/2022, Under Section 380/411/413 IPC, Police Station Madiaon, Lucknow.

(iii) Case Crime No. 486/2022, Under Section 457/380/411/413 IPC, Police Station Madiaon, Lucknow.

(iv) Case Crime No. 240/2022, Under Section 457/380/411 IPC, Police Station Jankipuram, Lucknow.

(v) Case Crime No. 254/2022, Under Section 457/380/411 IPC, Police Station Jankipuram, Lucknow.

(vi) Case Crime No. 290/2022, Under Section 457/380/411 IPC, Police Station Jankipuram, Lucknow.

(vii) Case Crime No. 163/2022, Under Section 457/380/411 IPC, Police Station Indira Nagar, Lucknow.

(viii) Case Crime No. 242/2022, Under Section 457/380/411

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IPC, Police Station Indira Nagar, Lucknow."

3. Learned counsel for the applicant seeks the benefit of judgment passed by Hon'ble 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.

4. Opposing the prayer of the applicant, learned A.G.A. for the State submits that it is always the discretion and satisfaction of the concerned trial court so far as the acceptance of the surety is concerned.

5. Considering the aforesaid, it is provided that the applicant may furnish a personal bond of Rs.1,00,000/- and two sureties of the like amount which shall be treated to be valid in all the cases, above mentioned.

6. With these observations, the applicaton is disposed of.

Order Date :- 30.6.2023 Madhu

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