- (1.) Heard learned counsel for the parties. The petitioner is said to have been involved in 31 criminal cases for various offences.
(2.) The Trial Court granted bail in all the 31 cases by Signature Not Verified different orders inter alia on condition of arranging two sureties Digitally signed by SHASHI SAREEN Date: 2018.10.31 13:23:07 IST Reason: Each in all the cases.
(3.) The petitioner moved the High Court under Section 482 of the Criminal Procedure Code, contending that it was impossible for the petitioner to arrange 62 sureties.;