Section 122(4) in The Code of Criminal Procedure, 1973
(4)If security has been required in the course of the same proceeding from two or more persons in respect of any one of whom the proceedings are referred to the Sessions Judge under sub-section (2), such reference shall also include the case of any other of such persons who has been ordered to give security, and the provisions of sub-sections (2) and (3) shall, in that event, apply to the case of such other person also, except that the period (if any), for which he may be imprisoned, shall not exceed the period for which he was ordered to give security.
