RAMVEER Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Instant petition has been filed under Section 482 of the Code of Criminal Procedure, 1973 is preferred seeking directions that the petitioner may be released, on his executing two sureties in all 94 cases because it is not possible for the petitioner to arrange 188 sureties in all 94 cases. The list of cases, in which, according to the petitioner, he has been granted bail, is given in para nos. 7, 8, 9, 10 and 11 of the petition.

(2.) Heard learned counsel for the parties through video conferencing.

(3.) Learned counsel for the petitioners would submit that petitioner is involved in 94 cases in District Dehradun and he has been granted bail in all these cases, but he is unable to secure his release because he is not in a position to get 188 sureties.