TABASSUM PARVEEN Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Chandra Shekhar Sinha, learned counsel for applicant and Sri Triveni Prasad, learned A.G.A. for the State.

(2.) Learned counsel for the applicant submits that above mentioned 64 false cases were registered against the applicant and in all the cases, the applicant has been directed to be released on anticipatory bail by the competent Courts, however, the applicant is having every apprehension that, if the same sureties will be placed in all the 64 cases pending before the trial Court, the same would not be accepted and despite the applicant has been directed to be released on anticipatory bail, he will not come out of the prison, because he will not be in a position to arrange two separate sureties for each case. Therefore, it is submitted that, the trial Court be directed to permit the accused-applicant to file same sureties in all the 64 cases.

(3.) Learned A.G.A., however, opposes the contention of learned counsel for the applicant, on the ground that, it is always the discretion and satisfaction of the trial court, so far as, the acceptance of the sureties is concerned.