SHIV SHANKAR GOUTAM Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Mukesh Kumar Tewari, learned counsel for the applicant and the learned Additional Government Advocate for the State.

(2.) This application under Section 482 Cr.P.C. has been filed seeking a direction upon the court below to accept the personal bond and two sureties in one criminal case treating the same for all the 9 criminal cases mentioned in para 2 of this petition.

(3.) The contention of learned counsel for the applicant is that the applicant is involved in nine criminal cases for various offences. The bail has been granted in all the nine cases but the petitioner is unable to manage the separate surety bonds, hence, he could not submit his bail bonds in all the cases. Therefore, he has requested that the learned court below concerned be directed to consider the sureties and personal bond in one case treating the same for all the nine cases.