PRAMILA SYAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD .

(2.) BY means of this petition moved under Section 482 Cr.P.C., the petitioner has sought her release on bail forthwith on execution of the personal bond. 2

(3.) A list has been enclosed as annexure No.1 to the petition with the copy of letter dated 02.01.2012, issued from the Office of the Superintendent, Model Jail, Chandigarh. The said list discloses as many as one hundred fifty six criminal cases pending against the present petitioner in various courts of Uttarakhand, Uttar Pradesh, Himachal Pradesh, Madhya Pradesh, West Bengal, Haryana, Delhi and Rajasthan.