ABHISHEK KUMAR SHUKLA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Neeraj Rastogi, learned counsel for applicant and learned A.G.A. for the State as well as perused the record.

(2.) The present 482 Cr.P.C. application has been filed 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.

(3.) The applicant has stated to be involved in following three cases and obtained bail orders: