Allahabad High Court
Smt Ayushi Agarwal vs State Of U.P. on 13 November, 2025
Author: Vivek Kumar Singh
Bench: Vivek Kumar Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD
HIGH COURT OF JUDICATURE AT ALLAHABAD
APPLICATION U/S 528 BNSS No. - 42999 of 2025
Smt Ayushi Agarwal
..Applicant(s)
Versus
State of U.P.
..Opposite Party(s)
Counsel for Applicant(s)
:
Swetashwa Agarwal, Yash Raj Verma
Counsel for Opposite Party(s)
:
G.A.
Court No. - 78
HON'BLE VIVEK KUMAR SINGH, J.
1. Heard Sri Swetashwa Agarwal, learned Senior Counsel assisted by Sri Yash Raj Verma, learned counsel for the applicant and learned A.G.A. for the State.
2. The present application under Section 528 B.N.S.S. has been filed with a prayer to issue a direction to the court concerned to release the applicant on bail on the basis of a personal bond and a single surety in following cases, which are as under:-
Sr. No.
District
Police Station
FIR No.
Sections
Court Name, which granted bail
Date of Bail
Meerut
Brahampuri
130/2017
420,406,IPC & 66 IT ACT
Allahabad High Court
13.7.2023
Meerut
Brahampuri
131/2017
420,406,IPC & 66 IT ACT
Allahabad High Court
8.1.2024
Meerut
Brahampuri
132/2017
420,406,IPC & 66 IT ACT
Allahabad High Court
30.10.2023
Meerut
Brahampuri
136/2017
420,406,IPC & 66 IT ACT
Allahabad High Court
25.7.2023
Meerut
Brahampuri
137/2017
420,406,IPC & 66 IT ACT
Allahabad High Court
1.5.2024
Meerut
Bhawanpur
102/2017
420,406,IPC & 66 IT ACT
Allahabad High Court
22.3.2024
Meerut
Medical
145/2017
420,406,IPC & 66 IT ACT
Allahabad High Court
3.4.2025
Hapur
Hapur Nagar
239/2017
420,409,467,468,471,120-B, 3/4/5/6 PCMCS ACT
Allahabad High Court
30.8.2022
Hapur
Hapur Nagar
240/2017
420,409,467,468,471,120-B, 3/4/5/6 PCMCS ACT
Allahabad High Court
22.7.2022
Hapur
Hapur Nagar
241/2017
420,409,467,468,471,120-B, 3/4/5/6 PCMCS ACT
Allahabad High Court
29.7.2022
Hapur
Hapur Nagar
242/2017
420,409,467,468,471,120-B, 3/4/5/6 PCMCS ACT
Allahabad High Court
8.8.2022
Hapur
Hapur Nagar
243/2017
420,409,467,468,471,120-B, 3/4/5/6 PCMCS ACT
Allahabad High Court
11.10.2022
Hapur
Hapur Nagar
244/2017
420,409,467,468,471,120-B, 3/4/5/6 PCMCS ACT
Allahabad High Court
26.7.2022
Hapur
Hapur Nagar
245/2017
420,409,467,468,471,120-B, 3/4/5/6 PCMCS ACT
Allahabad High Court
20.7.2022
Hapur
Hapur Nagar
246/2017
420,409,467,468,471,120-B, 3/4/5/6 PCMCS ACT
Allahabad High Court
13.9.2022
Hapur
Hapur Nagar
247/2017
420,409,467,468,471,120-B, 3/4/5/6 PCMCS ACT
Allahabad High Court
18.10.2022
Hapur
Hapur Nagar
248/2017
420,409,467,468,471,120-B, 3/4/5/6 PCMCS ACT
Allahabad High Court
1.9.2022
Hapur
Hapur Nagar
249/2017
420,409,467,468,471,120-B, 3/4/5/6 PCMCS ACT
Allahabad High Court
1.9.2022
Hapur
Hapur Nagar
250/2017
420,409,467,468,471,120-B, 3/4/5/6 PCMCS ACT
Allahabad High Court
4.11.2022
Hapur
Hapur Nagar
251/2017
420,409,467,468,471,120-B, 3/4/5/6 PCMCS ACT
Allahabad High Court
4.11.2022
Hapur
Hapur Nagar
252/2017
420,409,467,468,471,120-B, 3/4/5/6 PCMCS ACT
Allahabad High Court
17.11.2022
Hapur
Hapur Nagar
254/2017
420,409,467,468,471,120-B, 3/4/5/6 PCMCS ACT
Allahabad High Court
18.10.2022
Hapur
Hapur Nagar
391/2017
420,409,467,468,471,34 IPC 3/4/5/6 PCMCS ACT
Allahabad High Court
23.3.2023
Hapur
Hapur Nagar
692/2017
420,409,467,468,471,34 IPC, 3/4/5/6 PCMCS ACT
Allahabad High Court
6.4.2023
Hapur
Hapur Nagar
693/2017
420,409,467,468,471,34 IPC, 3/4/5/6 PCMCS ACT
Allahabad High Court
25.5.2023
Hapur
Hapur Nagar
694/2017
420,409,467,468,471,34 IPC, 3/4/5/6 PCMCS ACT
Allahabad High Court
23.3.2023
Hapur
Hapur Nagar
695/2017
420,409,467,468,471,34 IPC, 3/4/5/6 PCMCS ACT
Allahabad High Court
5.4.2023
Hapur
Hapur Nagar
696/2017
420,409,467,468,471,34 IPC, 3/4/5/6 PCMCS ACT
Allahabad High Court
4.4.2023
Hapur
Hapur Dehat
101/2017
420,409,467,468,471,120-B IPC , 3/4/5/6 PCMCS ACT
Allahabad High Court
10.4.2023
Hapur
Hapur Dehat
102/2017
420,409,467,468,471,120-B IPC , 3/4/5/6 PCMCS ACT
Allahabad High Court
27.3.2023
Hapur
Hapur Dehat
103/2017
420,409,467,468,471,120-B IPC , 3/4/5/6 PCMCS ACT
Allahabad High Court
29.3.2023
Hapur
Hapur Dehat
104/2017
420,409,467,468,471,120-B IPC, 3/4/5/6 PCMCS ACT
Allahabad High Court
8.4.2024
Hapur
Hapur Dehat
105/2017
420,409,467,468,471,120-B IPC, 3/4/5/6 PCMCS ACT
Allahabad High Court
8.8.2023
Hapur
Hapur Dehat
106/2017
420,409,467,468,471,120-B IPC, 3/4/5/6 PCMCS ACT
Allahabad High Court
12.4.2023
Hapur
Hapur Dehat
107/2017
420,409,467,468,471,120-B IPC, 3/4/5/6 PCMCS ACT
Allahabad High Court
27.3.2023
Hapur
Hapur Dehat
109/2017
420,409,467,468,471,120-B IPC, 3/4/5/6 PCMCS ACT
Allahabad High Court
10.4.2023
Hapur
Hapur Dehat
113/2017
420,409,467,468,471,120-B IPC, 3/4/5/6 PCMCS ACT
Allahabad High Court
6.4.2023
Hapur
Pilkhuwa
244/2017
420,409,467,468,471,120-B, 34, IPC, , 3/4/5/6 PCMCS ACT
Allahabad High Court
3.4.2025
Hapur
Pilkhuwa
257/2017
420,409,467,468,471,120-B, 34, IPC, 3/4/5/6 PCMCS ACT
Allahabad High Court
20.3.2023
Hapur
Pilkhuwa
258/2017
420,409,467,468,471,120-B, 34, IPC, 3/4/5/6 PCMCS ACT
Allahabad High Court
20.3.2023
Hapur
Pilkhuwa
259/2017
420,409,467,468,471,120-B, 34, IPC, 3/4/5/6 PCMCS ACT
Allahabad High Court
4.4.2023
Hapur
Pilkhuwa
260/2017
420,409,467,468,471,120-B, 34, IPC, 3/4/5/6 PCMCS ACT
Allahabad High Court
27.3.2023
Hapur
Pilkhuwa
261/2017
420,409,467,468,471,120-B, 34, IPC, 3/4/5/6 PCMCS ACT
Allahabad High Court
9.4.2024
Hapur
Pilkhuwa
262/2017
420,409,467,468,471,120-B, 34, IPC, , 3/4/5/6 PCMCS ACT
Allahabad High Court
7.4.2023
Hapur
Pilkhuwa
263/2017
420,409,467,468,471,120-B, 34, IPC, 3/4/5/6 PCMCS ACT
Allahabad High Court
12.4.2023
Hapur
Pilkhuwa
264/2017
420,409,467,468,471,120-B, 34, IPC, 3/4/5/6 PCMCS ACT
Allahabad High Court
8.5.2023
Hapur
Pilkhuwa
265/2017
420,409,467,468,471,120-B, 34, IPC, 3/4/5/6 PCMCS ACT
Allahabad High Court
26.4.2023
Hapur
Pilkhuwa
373/2017
420,409,467,468,471,120-B, 34, IPC, 3/4/5/6 PCMCS ACT
Allahabad High Court
4.4.2023
Hapur
Garhmukteshwar
64/2017
420,409,467,468,471,120-B IPC , 3/4/5/6 PCMCS ACT
Allahabad High Court
4.8.2023
Hapur
Garhmukteshwar
65/2017
420,409,467,468,471,120-B IPC, 3/4/5/6 PCMCS ACT
Allahabad High Court
26.7.2023
Hapur
Bahadurgarh
36/2017
420,409,467,468,471,120-B IPC, 3/4/5/6 PCMCS ACT
Allahabad High Court
3.5.2024
Hapur
Dhaulana
71/2017
420,409,467,468,471,120-B, 34, IPC, 3/4/5/6 PCMCS ACT
Allahabad High Court
25.5.2023
Hapur
Hafizpur
54/2017
420,409,467,468,471,120-B, 34, IPC, 3/4/5/6 PCMCS ACT
Allahabad High Court
22.5.2023
Hapur
Hafizpur
55/2017
420,409,467,468,471,120-B, 34, IPC, 3/4/5/6 PCMCS ACT
Allahabad High Court
19.5.2023
Hapur
Babugarh
58/2017
420,409,467,468,471,120-B IPC , 3/4/5/6 PCMCS ACT
Allahabad High Court
5.4.2023
Hapur
Babugarh
59/2017
420,409,467,468,471,120-B IPC, 3/4/5/6 PCMCS ACT
Allahabad High Court
2.5.2023
Hapur
Babugarh
60/2017
420,409,467,468,471,120-B IPC , 3/4/5/6 PCMCS ACT
Allahabad High Court
17.3.2023
Hapur
Babugarh
61/2017
420,409,467,468,471,120-B IPC , 3/4/5/6 PCMCS ACT
Allahabad High Court
8.2.2023
Hapur
Babugarh
62/2017
420,409,467,468,471,120-B IPC, 3/4/5/6 PCMCS ACT
Allahabad High Court
22.3.2023
Hapur
Babugarh
63/2017
420,409,467,468,471,120-B IPC, 3/4/5/6 PCMCS ACT
Allahabad High Court
10.4.2023
Hapur
Babugarh
119/2017
420,409,467,468,471,120-B IPC, 3/4/5/6 PCMCS ACT
Allahabad High Court
18.4.2023
Hapur
Babugarh
120/2017
420,409,467,468,471,120-B IPC, 3/4/5/6 PCMCS ACT
Allahabad High Court
22.3.2023
Hapur
Simbhawli
81/2017
420,409,467,468,471,120-B IPC, 3/4/5/6 PCMCS ACT
Allahabad High Court
13.7.2023
Hapur
Simbhawli
82/2017
420,409,467,468,471,120-B IPC, 3/4/5/6 PCMCS ACT
Allahabad High Court
1.5.2024
G.B. Nagar
Surajpur
93/2017
420,409,467,468,471,34,120B IPC, 3/4/5/6 PCMCS ACT, 66 IT ACT
Allahabad High Court
13.3.2024
G.B. Nagar
Phase-III
163/2017
420,409,467,468,471,34,120B IPC, 3/4/5/6 PCMCS ACT, 66 IT ACT
Allahabad High Court
21.11.2024
G.B. Nagar
Phase-III
185/2017
420,409,467,468,471,34, 120- B IPC, & 3/4/5/6 PCMCS ACT , 66 IT Act
Allahabad High Court
14.3.2024
G.B. Nagar
Surajpur
418/2018
3,4 of UP Gangster Act
Allahabad High Court
21.05.2025
Saharanpur
Kotwali Nagar
123/2017
420, 406 IPC
Allahabad High Court
28.5.2024
Bijnaur
Kotwali Shahar
349/2017
420, 467, 468, 120-B, 66 IT ACT
Allahabad High Court
18.4.2023
Bijnaur
Kotwali Shahar
479/2017
420, 467, 468, 120-B, 66 IT ACT
Allahabad High Court
17.4.2023
Bijnaur
Kotwali Shahar
816/2017
420, 467, 468, 120-B, 66 IT ACT
Allahabad High Court
17.4.2023
Moradabad
Civil Lines
454/2017
420, 66-D IT ACT
Allahabad High Court
6.9.2022
Moradabad
Civil Lines
749/2017
420, 406, 504, 506, 467, 468, 471 IPC
Allahabad High Court
12.12.2022
Moradabad
Civil Lines
330/2017
420, 406, 506 IPC
Allahabad High Court
18.7.2022
Etawa
Kotwali Nagar
297/2017
420,406,467,468,471 IPC , 3,4 PCMCS ACT
Allahabad High Court
13.4.2023
Bagpat
Ramala
66/2017
420,406,467,468,471,120B IPC, 4 PCMCS ACT
Allahabad High Court
31.7.2023
Bagpat
Ramala
67/2017
420,406,467,468,471,120B IPC, 4 PCMCS ACT
Allahabad High Court
15.5.2023
Bagpat
Ramala
68/2017
420,406,467,468,471,120B IPC, 4 PCMCS ACT
Allahabad High Court
3.5.2023
Bagpat
Ramala
69/2017
420,406,467,468,471,120B IPC, 4 PCMCS ACT
Allahabad High Court
5.5.2023
Bagpat
Balani
49/2017
420,406,467,468,471,120B IPC, 4 PCMCS ACT
Allahabad High Court
29.5.2023
Farrukhabad
Fategarh
273/2017
420,406 IPC, 3,4,5,6PCMCS ACT, 66 IT ACT
Allahabad High Court
19.5.2023
Chitrakoot
Karwi
346/2017
420,406,120B and 3,4,5,6 PCMCS ACT
Allahabad High Court
26.05.2025
Bhadohi
Suriyawan
102/2017
420,406 IPC, 4,5,6 PCMCS Act
District Judge, Bhadohi
16.04.2025
3. Learned Senior Counsel for the applicant submits that the applicant has been languishing in jail since 26.12.2017 and she has been implicated in about 230 cases by way of lodging multiple F.I.R.s in State of Uttar Pradesh and other places. The applicant has already been granted bail in all the aforementioned 84 cases. She cannot furnish separate and distinct sureties in each case. It is practically impossible for her to arrange 168 sureties in aforementioned 84 cases.
4. Learned Senior Counsel for the applicant further submits that insisting on separate sureties for all cases can render the surety condition incapable of performance, and the liberty of the applicant may remain a mirage. It is further submitted that earlier the applicant filed an Application U/S 482 of Cr.P.C. No. 26979 of 2024 and a list of 147 criminal cases was furnished in the aforesaid application and the same was allowed by this Court vide order dated 9.9.2024 and the applicant was directed to be released on bail on furnishing a single surety and separate personal bond in all the 147 cases wherein she had been granted bail. Those cases mentioned in aforesaid application are different from the cases mentioned herein and on the basis of order passed by this Court on 9.9.2024 the applicant prays that she may be permitted to furnish a single surety in aforementioned 84 cases.
5. It is further submitted by the learned Senior Counsel for the applicant that earlier the applicant straightway filed a Writ Petition (Criminal) No. 419 of 2024 before the Supreme Court, however, the Supreme court refused to interfere in the matter as it was of the view that the applicant should first approach the High Court for the relief prayed for. The aforesaid writ petition was, therefore, withdrawn by the counsel for the petitioner and the same was dismissed as withdrawn vide order dated 25.10.2024. Thereafter, the applicant filed an Application U/S 528 of B.N.S.S. No. 13073 of 2025 and the same was also dismissed vide order dated 5.5.2025 since it was found by this Court that without approaching the court concerned the applicant has straightway filed an Application U/S 528 of B.N.S.S. No. 13073 of 2025.
6. It is further submitted that in view of the order dated 5.5.2025, passed in Application U/S 528 of B.N.S.S. No. 13073 of 2025, applicant approached the court concerned and out of 90 cases her prayer for accepting bail bonds and a single surety was allowed only in six cases and the orders of court below have been appended alongwith this petition.
7. Learned Senior Counsel for the applicant further submits that the applicant is again knocking the door of this Court for an appropriate order or direction in the remaining 84 criminal cases wherein she has been enlarged on bail by this Court or Sessions Court respectively. He further submits that co-accused of the present case namely Sunil Kumar has been granted similar relief vide order dated 10.3.2025 of this Court passed in Application U/S 482 of Cr.P.C. No. 36673 of 2024.
8. It is further submitted that the financial standing of the applicant is not such that she can arrange for such large number of sureties for such a heavy amount nor can the applicant arrange for the personal bond in all the pending criminal cases to be submitted separately as the applicant does not have the financial stability.
9. Learned Senior Counsel for the applicant placed reliance on the order of the Hon'ble Supreme Court in Special Leave to Appeal (Crl.) No. 8914-8915/2018 (Hani Nishad @ Mohammad Imran @ Vikky Vs. The State of UP), as well as Girish Gandhi vs. State of U.P. And Others, (2024) 10 SCC 674, wherein the Hon'ble Supreme Court disposed of the said case directing that the sureties in one of the case shall be good enough for sureties in all the said cases.
10. Considering the submissions made at the bar and on perusal of the said judgment, it is directed that the applicant shall file two sureties alongwith personal bond in one case before the Court concerned/Magistrate and the sureties of one case shall be permitted to act as sureties in all the cases mentioned above in paragraph no. 2 of this order.
11. Accordingly, the application under Section 528 of B.N.S.S. is disposed of.
(Vivek Kumar Singh,J.)
November 13, 2025/A.P. Pandey
