Uttarakhand High Court
25 March vs State Of Uttarakhand on 25 March, 2025
Author: Vivek Bharti Sharma
Bench: Vivek Bharti Sharma
2025:UHC:2227
HIGH COURT OF UTTARAKHAND AT NAINITAL
Criminal Misc Application No. 369 of 2025
25 March, 2025
Anjali Tyagi --Petitioner
Versus
State of Uttarakhand --Respondent
----------------------------------------------------------------------
Presence:-
Mr. Sharang Dhulia, Advocate for the petitioner.
Mr. Deepak Bisht, learned Deputy Advocate General along with Mr. Devender
Singh, learned Brief Holder for the State.
----------------------------------------------------------------------
Hon'ble Vivek Bharti Sharma, J.
The present Criminal Miscellaneous
Application has been preferred under Section 5 2 8 of
B.N.S.S. seeking direction that the petitioner be
permitted to furnish common sureties in all the 105
cases, as mentioned in the relief clause of the petition, in
which the Court of Sessions Judge, Haridwar has
allowed the bail but the petitioner could not be
released since she could not arrange the separate
sureties in each of the cases.
2. Learned counsel for the petitioner submits
that the present petitioner is involved in 105 cases
with almost same set of allegations and she was
enlarged on bail by furnishing separate sureties, which
she is unable to arrange.
3. It is submitted by the learned counsel for
the petitioner that the petitioner was a salaried
employee in the firm namely M/s Octagon Builders &
Promoters Pvt. Ltd. on a consolidated salary of Rs.
20,000/- (Rupees Twenty Thousand Only. On
29.09.2017, she resigned from the said
2025:UHC:2227
assignment and thereafter the petitioner has no
relationship with day-to-day affairs of the said firm.
4. The petitioner applied for bail in all 105
cases, the reference of which has been given in the
relief clause of the petition, which are reproduced as
below:
S.No. Case Crime Under Sections Police Station
No.
1. 477 of 2023 420 & 120B of IPC, Bahadrabad,
Distt.Haridwar
2. 486 of 2023 420 & 120B of IPC -do-
3. 488 of 2023 420 & 120B of IPC -do-
4. 490 of 2023 420 & 120B of IPC -do-
5. 491 of 2023 420 & 120B of IPC -do-
6. 492 of 2023 420 & 120B of IPC -do-
7. 496 of 2023 420 & 120B of IPC -do-
8. 497 of 2023 420 & 120B of IPC -do-
9. 505 of 2023 420 & 120B of IPC -do-
10. 538 of 2023 420 & 120B of IPC -do-
11. 563 of 2023 420 & 120B of IPC -do-
12. 281 of 2019 420 of IPC -do-
13. 211 of 2024 420 & 120B of IPC -do-
14. 217 of 2024 420 & 120B of IPC -do-
15 223 of 2024 420 & 120B of IPC -do-
16. 392 of 2023 420 & 120B of IPC -do-
17. 401 of 2023 420 & 120B of IPC -do-
18. 403 of 2023 420 & 120B of IPC -do-
19. 404 of 2023 420 & 120B of IPC -do-
20. 408 of 2023 420 & 120B of IPC -do-
21. 409 of 2023 420 & 120B of IPC -do-
22. 428 of 2023 420 & 120B of IPC -do-
23. 429 of 2023 420 & 120B of IPC -do-
24. 454 of 2023 420 & 120B of IPC -do-
25. 456 of 2023 420 & 120B of IPC -do-
26. 141 of 2024 420 & 120B of IPC -do-
27 493 of 2023 420 & 120B of IPC -do-
28. 171 of 2024 420 & 120B of IPC -do-
29. 173 of 2024 420 & 120B of IPC -do-
30. 494 of 2023 420 & 120B of IPC -do-
31. 459 of 2023 420 & 120B of IPC -do-
32. 460 of 2023 420 & 120B of IPC -do-
33. 463 of 2023 420 & 120B of IPC -do-
34. 464 of 2023 420 & 120B of IPC -do-
35. 475 of 2023 420 & 120B of IPC -do-
36. 430 of 2023 420 & 120B of IPC -do-
37. 435 of 2023 420 & 120B of IPC -do-
38. 436 of 2023 420 & 120B of IPC -do-
39. 437 of 2023 420 & 120B of IPC -do-
40. 438 of 2023 420 & 120B of IPC -do-
41. 441 of 2023 420 & 120B of IPC -do-
42. 442 of 2023 420 & 120B of IPC -do-
43. 445 of 2023 420 & 120B of IPC -do-
44. 448 of 2023 420 & 120B of IPC -do-
45. 451 of 2023 420 & 120B of IPC -do-
2025:UHC:2227
46. 452 of 2023 420 & 120B of IPC -do-
47. 453 of 2023 420 & 120B of IPC -do-
48. 410 of 2023 420, 427 & 120B of -do-
IPC
49. 411 of 2023 420 & 120B of IPC -do-
50. 412 of 2023 420 & 120B of IPC -do-
51. 413 of 2023 420 & 120B of IPC -do-
52. 414 of 2023 420 & 120B of IPC -do-
53. 415 of 2023 420 & 120B of IPC -do-
54. 416 of 2023 420 & 120B of IPC -do-
55. 417 of 2023 420 & 120B of IPC -do-
56. 419 of 2023 420 & 120B of IPC -do-
57. 423 of 2023 420 & 120B of IPC -do-
58. 424 of 2023 420 & 120B of IPC -do-
59. 425 of 2023 420 & 120B of IPC -do-
60. 426 of 2023 420 & 120B of IPC -do-
61. 191 of 2024 420 & 120B of IPC -do-
62. 192 of 2024 420 & 120B of IPC -do-
63. 197 of 2024 420 & 120B of IPC -do-
64. 199 of 2024 420 & 120B of IPC -do-
65. 201 of 2024 420 & 120B of IPC -do-
66. 203 of 2024 420 & 120B of IPC -do-
67. 205 of 2024 420 & 120B of IPC -do-
68. 209 of 2024 420 & 120B of IPC -do-
69. 210 of 2024 420 & 120B of IPC -do-
70. 165 of 2024 420 & 120B of IPC -do-
71. 166 of 2024 420 & 120B of IPC -do-
72. 174 of 2024 420 & 120B of IPC -do-
73. 181 of 2024 420 & 120B of IPC -do-
74. 187 of 2024 420 & 120B of IPC -do-
75. 188 of 2024 420 & 120B of IPC -do-
76. 189 of 2024 420 & 120B of IPC -do-
77. 146 of 2024 420 & 120B of IPC -do-
78. 147 of 2024 420 & 120B of IPC -do-
79. 148 of 2024 420 & 120B of IPC -do-
80. 149 of 2024 420 & 120B of IPC -do-
81. 150 of 2024 420 & 120B of IPC -do-
82. 151 of 2024 420 & 120B of IPC -do-
83. 152 of 2024 420 & 120B of IPC -do-
84. 153 of 2024 420 & 120B of IPC -do-
85. 154 of 2024 420 & 120B of IPC -do-
86. 156 of 2024 420 & 120B of IPC -do-
87. 131 of 2024 420 & 120B of IPC -do-
88. 138 of 2024 420 & 120B of IPC -do-
89. 139 of 2024 420 & 120B of IPC -do-
90. 140 of 2024 420 & 120B of IPC -do-
91. 143 of 2024 420 & 120B of IPC -do-
92. 158 of 2024 420 & 120B of IPC -do-
93. 160 of 2024 420 & 120B of IPC -do-
94. 161 of 2024 420 & 120B of IPC -do-
95. 162 of 2024 420 & 120B of IPC -do-
96. 164 of 2024 420 & 120B of IPC -do-
97. 275 of 2019 420 of IPC -do-
98. Complaint 420 of IPC -do-
Case No.273
of 2019
99. 24 of 2024 420 & 120B of IPC -do-
100. 32 of 2024 420 & 120B of IPC -do-
2025:UHC:2227
101. 35 of 2024 420 & 120B of IPC -do-
102. 37 of 2024 420 & 120B of IPC -do-
103. 43 of 2024 420 & 120B of IPC -do-
104. 128 of 2024 420 & 120B of IPC -do-
105. 133 of 2024 420 & 120B of IPC -do-
5. The Sessions Court, Haridwar enlarged the
petitioner on bail by separate orders in 105 cases and
in one case i.e. in relation to Case Crime No.329 of
2018 Co-ordinate Bench of this Court has granted
bail to the petitioner by order dated 01.12.2023 in
First Bail Application No. 2546 of 2023.
6. Learned counsel for the petitioner submits
that the petitioner was the salaried employee and she
resigned much earlier from the firm in the year 2017
and she is unable to arrange separate sureties for all
the cases.
7. Mr. Deepak Bisht, learned Deputy Advocate
General for the State submits that in relation to Case
Crime No.329 of 2018, wherein the present
petitioner has been implicated for the offence under
Section 2/3 of Uttar Pradesh Gangsters and Anti-Social
Activities (Prevention) Act, 1986, Co-ordinate Bench of
this Court granted bail to the petitioner and therefore,
seeking common sureties including Case Crime No.329
of 2018 amounts to seeking modification of the order
dated 01.12.2023 passed by Co-ordinate Bench of this
Court in First Bail Application No.2546 of 2023.
8. In response to this, learned counsel for the
petitioner confined his relief only in respect of the
cases mentioned in relief clause except the case in
relation to Case Crime No. 329 of 2018 and submits
that in remaining cases, the petitioner may be
permitted to furnish common sureties. He further
submits that in relation to Case Crime No.329 of
2018, the petitioner will abide by the terms and
2025:UHC:2227
conditions as stipulated by this Court in the order
dated 01.12.2023.
9. For submitting common sureties in respect of
all the cases, in which the petitioner has been directed
to be released on bail, the learned counsel for the
petitioner placed reliance upon a judgment rendered by
the Hon'ble Supreme Court in the case of Hani Nishad
@ Mohammad Imran @ Vikky Vs. The State of Uttar
Pradesh decided on 29.10.2018 in Special Leave to
Appeal(Crl.) No(s). 8914-8915 of 2018. He submits that
since the petitioner is involved in all the cases as
mentioned in relief clause, the petitioner be permitted
to execute a personal bond and two common sureties.
Mr. Deepak Bisht, learned Deputy Advocate General for
the State has no objection on this.
10. After hearing the arguments of the learned
counsel for parties, the petitioner is permitted to
execute a personal bond of Rs. 1,00,000/- (Rupees One
Lakh Only) and the same bond shall hold good for all
the cases as mentioned in relief clause along with two
sureties of the like amount, which shall also hold
good for all the cases in relief clause except the case
in relation to Case Crime No. 329 of 2018.
11. Accordingly, the present C528 Application is
disposed of.
(Vivek Bharti Sharma, J.)
25.03.2025
SS
