ANOOP SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Mr. Mohammad Irfan Siddiqui, learned counsel for petitioner/applicant, learned A.G.A. for the State and perused the material available on record.

(2.) By means of this petition under Sec. 483 Cr.P.C., the petitioner has sought following reliefs:-

(3.) Learned counsel for petitioner/applicant has submits that bail was granted by the learned Additional Sessions Judge, Court No. 5 Lucknow on 30/11/2021. In compliance of bail order, the applicant filed two sureties before the court concerned on 8/12/2021. Thereafter the court below sent the sureties bond for verification to the concerned Police Station and Regional Transport Office, Lucknow but when the verification of surety is not completed by the concerned Police Station and Regional Transport Office then thereafter the petitioner approached the concerned court and filed application dtd. 22/12/2021 along with circular of this Court with prayer to accept the bail bonds for provisional release of the applicant in the light of circular issued by this Court.