KULDEEP NANDRAJOG Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present application has been filed under Sec. 528 of the Bhartiya Nagrik Suraksha Sanhita, 2023, seeking a direction to permit the Applicant to furnish common sureties in respect of all 120 cases, as mentioned in the relief clause of the Application, in which bail has already been granted by the court below but the Applicant could not be released since he could not arrange the separate sureties in each of the cases.

(2.) The brief facts of the case are that multiple FIRs have been lodged against the Applicant at Police Station Bahadrabad, District Haridwar, for offences under Ss. 420, 120-B, 504, 506, 427 & 406 of the IPC. The total number of cases stands at 120. The Applicant contends that he is Director of the company, namely, M/s Octagon Builder and Promoters Private Limited, but he could not complete the project. Multiple F.I.R.s have been lodged against him, which are similar in nature.

(3.) It is submitted that the Applicant has been in judicial custody since long. In several of the said cases, he has been granted bail by the learned courts below. However, his release could not be secured as the orders require him to furnish two separate sureties in each case, which is practically impossible considering the large number of cases.