(1.) Heard learned counsel for the petitioner, learned AGA and perused the material placed on record.
(2.) By means this writ petition, petitioner has prayed for granting reprieve to the extent that a direction may be issued to release the petitioner from jail furnishing the personal bonds and two sureties in all the eight cases.
(3.) It is stated by learned counsel for the petitioner that petitioner was arrested initially in Case Crime No.28 of 2018, under Section 41,411,413 I.P.C., Police Station Mohanlalganj, District Lucknow and on his arrest, 7 other cases in different crime numbers and in different police stations have been slapped. It has been submitted by learned counsel for the petitioner that though the petitioner has been granted bail in all the cases but petitioner being poor person is unable to arrange many sureties to fulfill the condition of the bail as granted by the different courts.