VIVEK CHAUDHARY Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Mohd. Mateen, learned counsel for the applicant and learned AGA for the State.

(2.) The applicant has been enlarged on bail in all two cases lodged against him. The trial court has fixed a separate surety for each case. However he has not been set at liberty as he is unable to arrange sureties in aforesaid two cases. The aforesaid cases are connected to the offences committed by the company against different investors.

(3.) The prayer made by Sri Mohd. Mateen, learned counsel for the applicant is that the applicant may be permitted to produce a single surety for the aforesaid two cases so that he is set at liberty in pursuance of the bail order. The learned counsel contends that he cannot make good the said demand of two separate sureties due to financial penury. Relying on various authorities of constitutional courts it is submitted that the demand of two sureties is arbitrary. Learned AGA contends that sureties serve an important role. But fairly admits that sureties should be reasonable.