DHEERAJ UPADHYAY Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Ravindra Shukla, learned counsel for applicant and learned A.G.A. for the State as well as perused the record. The present 482 Cr.P.C. application has been filed by the applicant -Dheeraj Upadhyay Alias Sadhoo requesting to direct the learned Court below not to insist the applicant to file separate surety bonds in the three criminal cases and to accept one surety in lieu of all three cases mentioned below. The applicant has stated to be involved in following three cases and obtained bail orders:

(2.) Learned counsel for the applicant submits that three false cases were registered against the applicant and in all those cases, the applicant has been directed to be released on bail by the competent Courts, however, the applicant is having every apprehension that, if the same sureties will be placed in all the cases pending before the trial Court, the same would not be accepted by the trial Court, and despite the applicant has been directed to be released on bail, he will not come out of the prison, because he will not be in a position to arrange separate set of 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 three 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.