SHIVAM GUPTA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the applicant and Sri Arvind Kumar Tripathi, learned AGA for the State.

(2.) The present 482 Cr.P.C. application has been filed to direct the learned court below to take one personal bond and only two sureties from the petitioner in all 7 cases mentioned below: 1. Case Crime No.196 of 2023, u/s 392, 411 IPC, Police Station-Vikas Nagar, District-Lucknow, Bail granted on and surety amount = 23/11/2023, two sureties of Rs.1,00,000.00. 2. Case Crime No.197 of 2023, u/s 392, 411 IPC, Police Station-Vikas Nagar, District-Lucknow, Bail granted on and surety amount = 23/11/2023, two sureties of Rs.1,00,000.00.

(3.) Case Crime No.198 of 2023, u/s 392, 411 IPC, Police Station-Chowk, District-Lucknow, Bail granted on and surety amount = 3/1/2024, two sureties of Rs.1,00,000.00.