Allahabad High Court
Shreedhar P. vs State Of U.P. on 2 June, 2025
Author: Sanjay Kumar Pachori
Bench: Sanjay Kumar Pachori
HIGH COURT OF JUDICATURE AT ALLAHABAD
Neutral Citation No. - 2025:AHC:94541
Court No. - 50
Case :- APPLICATION U/S 482 No. - 27368 of 2024
Applicant :- Shreedhar P.
Opposite Party :- State of U.P.
Counsel for Applicant :- Dileep Kumar Yadav,Virendra Kumar Srivastava
Counsel for Opposite Party :- G.A.
Hon'ble Sanjay Kumar Pachori,J.
1. Sri Dileep Kumar Yadav, learned counsel for the applicant and learned A.G.A. for the State.
2. The present application under Section 482 of the Code of Criminal Procedure, 1973 has been filed to issue a direction to concerned courts to release the applicant in 28 cases on a personal bond and two sureties.
3. List of cases lodged against the applicant has been filed which is taken on record. The details of cases are as follows:-
Sr. No.
District
Police Station
FIR No.
Bail Status
Bail No.
Date of Bail
Baghpat
Badaut
215/2017
Bail Granted
1716/2023
22/12/2023
Baghpat
Badaut
216/2017
Bail Granted
1717/2023
22/12/2023
Baghpat
Badaut
218/2017
Bail Granted
1581/2023
28/11/2023
Baghpat
Badaut
220/2017
Bail Granted
1540/2023
20/11/2023
Baghpat
Chandinagar
55/2017
Bail Granted
51029/2023
15/12/2023
Baghpat
Chandinagar
56/2017
Bail Granted
51004/2023
15/12/2023
Baghpat
Chandinagar
58/2017
Bail Granted
51381/2023
12/01/2024
Baghpat
Chandinagar
59/2017
Bail Granted
52300/2023
24/01/2024
Baghpat
Chaprauli
103/2017
Bail Granted
1673/2023
14/12/2023
Baghpat
Chaprauli
104/2017
Bail Granted
1635/2023
07/12/2023
Baghpat
Chaprauli
105/2017
Bail Granted
1634/2023
07/12/2023
Baghpat
Doghat
79/2017
Bail Granted
713/2023
31/05/2023
Baghpat
Doghat
81/2017
Bail Granted
859/2023
22/06/2023
Baghpat
Doghat
90/2017
Bail Granted
858/2023
22/06/2023
Baghpat
Doghat
222/2017
Bail Granted
604/2023
05/05/2023
Baghpat
Baghpat
147/2017
Bail Granted
703/2023
22/05/2023
Baghpat
Bagpat
148/2017
Bail Granted
709/2023
31/05/2023
Baghpat
Bagpat
150/2017
Bail Granted
1451/2023
25/10/2023
Baghpat
Bagpat
149/2017
Bail Granted
1458/2017
03/11/2023
Baghpat
Doghat
80/2017
Bail Granted
972/2023
19/07/2023
Baghpat
Badaut
219/2017
Bail Granted
51330/2023
30/01/2023
Baghpat
Ramala
68/2017
Bail Granted
155/2024
07/02/2024
Baghpat
Ramala
67/2017
Bail Granted
154/2024
07/02/2024
Baghpat
Ramala
66/2017
Bail Granted
10114/2024
22/03/2024
Baghpat
Binauli
49/2017
Bail Granted
156/2024
07/02/2024
Baghpat
Ramala
69/2017
Bail Granted
157/2024
07/02/2024
Baghpat
Chandinagar
125/2017
Bail Granted
9988/2024
02/04/2024
Baghpat
Chandinagar
126/2017
Bail Granted
2964/2024
19/07/2024
4. The applicant was Chief Operational Officer in Abalze Info Solutions Private Limited and he had joined the company on 15.09.2016. Multiple criminal cases have been lodged by the investors in different police station. 300 cases have been registered against the company. The applicant is charge-sheeted in 178 cases and granted bail in 177 cases till date. The applicant was working under the direction and supervision of higher officials of the company, he has no concern from the profit and loss of the company, he was not a beneficiary, he was working for 3 month only in the company. The family of the applicant live in Vishakhapatnam, Andhra Pradesh. It is very difficult to submit sureties and bail bonds in each cases. The applicant is languishing in jail since 2017.
5. Learned counsel for the applicant further submits that all 28 cases have been lodged after embezzlement of Rs. 2.5 crores and total deposited amount was Rs.445 crores. It is further submitted that the applicant was one of the Directors of the said company. It is further submitted that the applicant is languishing in jail since 02.02.2017 and last bail order has been passed on 19.07.2024. It is further submitted that the applicant is unable to furnish personal bond and two sureties in each case. In support of his submission, learned counsel for the applicant has relied upon judgment of the Supreme Court in the case of Girish Gandhi Vs. State of U.P. and Others, 2024 SCC Online SC 2142.
6. In view of the facts and circumstances of the case, concerned Magistrate/concerned court is directed to release the applicant in pursuance of the bail orders as annexed in the aforesaid case crime numbers, after furnishing one personal bond of Rs.1,00,000/- and two sureties in aforesaid 28 cases before the trial Court.
7. With the aforesaid directions, the application stands disposed of finally.
Order Date :- 2.6.2025
AS
