HONBLE ANIL KUMAR,J. - (1.) Heard Sri Ramakar Shukla, learned counsel for petitioner, Ms. Nand Prabha, learned A.G.A. on video conferencing/telephonic and perused the record.
(2.) Present petition has been filed under Section 482 Cr.P.C. with the following main prayer:- "Wherefore, it is very humbly prayed that this Hon'ble High Court may graciously be pleased to direct the Chief Judicial magistrate Lucknow/Senior Superintendent District Jail Lucknow to release the petitioner in :- i) Case Crime no. 511/2016 under Section 406, 420 I.P.C. Police Station Hazratganj, District Lucknow. ii) Case Crime no. 628/2016 under Section 406, 420 I.P.C. Police Station Hazratganj, District Lucknow. iii) Case Crime no. 695/2016 under Section 406, 420, 468, 506 I.P.C. Police Station Hazratganj, District Lucknow. iv) Case Crime no. 480/2017 under Section 406, 420, 506 I.P.C. Police Station Hazratganj, District Lucknow. After accepting personal bond/undertaking that after removal of lockdown he will furnish sureties and bail bond before court concerned and further may kindly be pleased to issue same directions to the learned Chief Judicial Magistrate Sitapur/Jail Authority District Jail Lucknow to release the petitioner in Case Crime no. 550/2017 under Section 419, 420, 467, 468, 471, 506 I.P.C. Police Station Kotwali Distt. Sitapur after accepting the personal bond/undertaking in the interest of justice."
(3.) Thereafter an application for urgency dated 20.04.2020/application for interim relief has been moved, the same has been placed before me by the Registrar (Listing) after taking due approval from the Hon'ble Senior Judge.;