Rajkumar vs State Of Uttarakhand

Alok Kumar Verma, J

Heard Mr. Priyanshu Gairola, Advocate nominated by the High Court Legal Services Committee for the applicant-accused Rajkumar and Mr. Subhash Tyagi Bhardwaj, the learned Deputy Advocate General for the State.

Mr. Priyanshu Gairola, the learned counsel submitted that the applicant was granted bail by the VIIth Additional Sessions Judge, Dehradun in two cases i.e. in Case Crime No. 484 of 2021, registered with Police Station Patel Nagar, District Dehradun for the offence under Sections 399, 402 of I.P.C., and, in Case Crime No. 486 of 2021, registered with Police Station Patel Nagar, District Dehradun for the offence under Section 25/4 of the Arms Act, 1959, on furnishing personal bond and two sureties in each case. He further submitted that the applicant is a poor person, and, it is impossible for the applicant to arrange four sureties. Therefore, the learned counsel appearing for the applicant requested to issue a direction to release the applicant in both the cases on furnishing two person as two sureties as against both the cases.

Mr. Subhash Tyagi Bhardwaj, learned Deputy Advocate General for the State, has no objection.

This Criminal Miscellaneous Application (No.1062 of 2022), filed under Section 482 of the Code of Criminal Procedure, 1973, is disposed of by providing that the applicant Rajkumar may furnish two reliable sureties to the satisfaction of the court concerned and the same shall hold good for both the cases.

It is further clarified that the surety bond so executed by the two sureties, to the satisfaction of the court concerned, shall hold good for both the cases.