multiplicity

noun | \ ˌməl-tə-ˈpli-sə-tē \ | mul·ti·plic·i·ty
  1. a : the quality or state of being multiple or various

    b : the charging of a single criminal act or offense as multiple separate charges or counts of an indictment or information multiplicity does not require dismissal of the indictment —W. R. LaFave and J. H. Israel — compare duplicity 2, misjoinder

    Note: Multiplicity raises the risk of violating the double jeopardy protection against receiving multiple sentences for a single offense. Multiplicity is a defect that can be corrected without dismissal of the case.

  1. : a great number joinder is allowed to avoid a multiplicity of actions