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The applicant was charged with nine different offenses in nine different court cases. Bail was issued in all nine cases, but the petitioner was unable to manage the various surety bonds and therefore was unable to apply his bail bonds in all of them. Case crime No. 35/2019, 45/2019, 43/2019, 51/2019, and 61/2019 under Section 380/411 I.P.C. case crime No. 58/2019, under Section 392, 411 I.P.C. case crime No. 572019, under Section 379, 411 I.P.C. case crime No. 65/2019, under Section 411, 414 I.P.C. case crime No. 84/2019, under Section 2/3 U.P. Gangster and Anti-Social Activities (Prevention) Act, 1986 all registered at Police Station GRP, District Barabanki.
Since the petitioner was unable to request his bail bonds in the cases, the learned court below was ordered to accept the sureties and personal bond in one case and apply the same standard to all nine cases, according to the learned counsel for the petitioner. He also claimed that since the Hon'ble Supreme Court in the case of Hani Nishad vs. The State of U.P. had instructed the learned court to consider sureties and personal bonds in one case and treat them the same way in all other cases, the applicant should receive the same value.
The Court considered the counsels' arguments as well as the Hon'ble Supreme Court's decision in Hani Nishad vs. The State.
The present application under Section 482 Cr.P.C. was dismissed with a direction to the applicant to send a personal bond of Rs.1,00,000/- and two new sureties to the satisfaction of the Court concerned. In one case, the same sureties and bonds should be considered by the court as sureties and bonds in all nine cases, allowing the applicant to be released on bail. If this is completed, the said personal bond and two sureties will be considered valid in all nine other cases where he has been released on bail, and the same will be deemed sufficient compliance with all other bail orders.
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