SUBHASH KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant and the learned Additional Government Advocate for the State. This application under Sec. 482 Cr.P.C. has been filed seeking a direction upon the court below to accept a personal bond and one sureties in one case being Case Crime No. 546 of 2020, under Ss. 420, 467, 468, 471 I.P.C., Police Station- Phase III, Gautam Budh Nagar, District- Gautam Budh Nagar. The contention of learned counsel for the applicant is that the applicant is involved in eight criminal cases for various offences. The bail has been granted in all the four cases but the petitioner is unable to manage the separate surety bonds, hence, he could not submit his bail bonds in all the four cases. Therefore, he has requested that the learned court below concerned be directed to consider the sureties and personal bond in one case treating the same for all the eight cases in which he has been granted bail vide orders dtd. 14/7/2021, 15/6/2021, 19/7/2021, 25/6/2021, 9/2/2021, 2/9/2021, 14/7/2021 and 16/6/2021.

(2.) The Hon'ble Supreme Court in the case of Hani Nishad @ Mohammad Imran @ Vikky vs. The State of U.P. vide order dtd. 29/10/2018 passed in S.L.P (Crl.) No(s). 8914- 8915 of 2018 has directed that the learned court below to accept the sureties and personal bond in one case and treat the same for all other cases, which is quoted herein below:

(3.) Learned Additional Government Advocate has not disputed the aforesaid legal position being settled by the Hon'ble Supreme Court.