HIGH COURT OF JUDICATURE AT ALLAHABAD

CRIMINAL MISC. BAIL APPLICATION No. - 20069 of 2025

Along with :

1.Criminal Misc. Bail Application No. 54015 of 2022:  

Vishal Kumar

Versus

State of U.P.

Court No. - 53

HON'BLE SAMIT GOPAL, J.

1. List revised.

2. Heard Sri Atul Srivastava, learned counsel for the applicant and Sri Rupak

Chaubey, learned A.G.A. for the State and perused the material on record.

3. These two bail applications are of the same accused in the same crime

number which are connected together in compliance of the order dated

03.07.2025 passed by this Court in Criminal Misc. Bail Application No.

20069 of 2025.

4. The Criminal Misc. Bail Application No. 20069 of 2025 under Section

483 of B.N.S.S., 2023 has been filed by the applicant- Vishal Kumar,

seeking enlargement on bail during trial in connection with Case Crime No.

206 of 2019, under Sections 76-A of Company Act, 1956 and Section 4, 5, 6

of the Prize Chits and Money Circulation Schemes (Banning) Act, 1978,

Police Station Dadri, District Gautam Budh Nagar.

5. The Criminal Misc. 2nd Bail Application No. 54015 of 2022 under

Section 439 Cr.P.C. has been filed by the applicant- Vishal Kumar, seeking

Versus

Counsel for Applicant(s) :Atul Srivastava

Counsel for Opposite Party(s) :G.A.

Vishal Kumar

.....Applicant(s)

State of U.P.

.....Opposite

Party(s)

enlargement on bail during trial in connection with Case Crime No. 206 of

2019, under Sections 420, 467, 468, 471, 409, 201, 120-B I.P.C., 58-B(4A)

of RBI Act, 1934 and 58A of Company Act, 1956, Police Station Dadri,

District Gautam Budh Nagar. The first bail application of the applicant was

dismissed as withdrawn by another Bench of this Court vide order dated

09.07.2020 passed in Criminal Misc. Bail Application No. 15627 of 2020

(Vishal Kumar Vs. State of U.P.).

6. The prosecution case as per the F.I.R. lodged on 12.02.2019 by Sunil

Kumar Meena s/o Devi Lal Meena resident of Flat NO.-GF1, Bhavya Praide

Apartment, S.K.I.T. Engineering College near Jagatpura, Jaipur against

Sanjay Bhati, Rajesh Bhardwaj, Sunil Kumar Prajapati, Dipti Bahal, Sachin

Bhati and Karan Pal Singh is that in the first week of October he entered into

an agreement with a Bike Taxi Company by depositing Rs. 34 lakhs. The

name of the company was Bike Bot powered by Gravit Innovative Promoter

Limited, the owner of the said company is Sanjay Bhati and the other

directors of the company are Rajesh Bhardwaj, Sunil Kumar Prajapati, Dipti

Bahal, Sachin Bhati and Karan Pal Singh. The company was having its

registered office at Plot No.1, Chiti, Gautam Budh Nagar, Greater Noida,

U.P. and the other offices of the company are situated at Dadri and Grand

Vanis Mall, Noida. The informant has executed the agreement with Sachin

Bhati on a stamp paper of Rs. 1000/- with the postulation that the company

will open franchise by giving informant 51 bikes which would be operated

like Ola Bike and Uber in Jaipur and as per the terms of the agreement the

salary of 51 drivers will be given by the company and the company shall

also provide rent of bike parking @ 200/- per bike. The informant came to

know about the company from the Manger of Andhara Bank, Branch Jagat

Pura, Jaipur who also informed him that he has also invested in six bikes and

on further enquiry the informant came to know that many people of Jaipur

who are acquainted to him have also invested in the said company. Each one

of them were getting payment per month by the company but after 01-02

months the company stopped the payment. The informant was to get Rs.

6,45,000/- in his bank account of Andhara Bank but he received only Rs.

66,000/- from the company and since the last two months neither he nor

anyone has received any money. The company has no bike online booking

app. The informant many times visited the company but the officials told

him that they only keep bikes for showing while the company earns by

making people join the company and he should also pursue people to join

BAIL No. 20069 of 2025

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the company if he wants to earn. Apart from 51 bikes only 26 bikes have

been sent to the informant. The informant has came to know that the owner

of the company Sanjay Bhati has appointed another CEO of the company,

grabbed money of everyone and has cheated everyone. The company is not

providing any bike taxi services rather it is rotating money as chit fund

company. The company has promised to pay Rs. 75 lakhs from of

investment of Rs. 34 lakhs. The company has done fraud with many people,

the bank accounts of the company be seized and his report be lodged.

7. While placing paragraph 14 & 15 of the affidavit in support of bail

application No. 20069 / 2025 it is submitted by learned counsel for the

applicant that after clubbing of all the FIRs a final composite charge-sheet

has been submitted by the prosecution and Sections 468, 120-B I.P.C. and

Section 58-B sub-Section (4-A) of the R.B.I. Act, 1934, Section 76-A of

Company Act, 1956 and Section 4, 5, 6 of the Prize Chits and Money

Circulation Schemes (Banning) Act, 1978 have been added. It is submitted

that after adding of the said sections the applicant approached the trial court

concerned for release in the said sections but his prayer for bail was rejected

vide order dated 05.05.2025 passed by the Additional Sessions Judge, 2nd /

Special Judge (SC/ST Act), District Gautam Budh Nagar.

8. Learned counsel for the applicant submitted that identically placed co-

accused Vinod has been granted bail in the present case crime number by

this Court vide order dated 11.11.2025 passed in Criminal Misc. Bail

Application No. 2625 of 2021 (Vinod Vs. State of U.P.) connected with

Criminal Misc. Bail Application No. 158720 of 2025 (Vinod Vs. State of

U.P.), the copy of the said order has been produced before the Court which

is taken on record and the same reads as under:-

"1. List revised.

2. Heard Sri Atul Srivastava, learned counsel for the applicant in both the bail applications and Sri Rupak

Chaubey, learned AGA-I for the State and perused the record.

3. These two bail applications are of the same accused Vinod in the same case crime number which are

connected together in compliance of order dated 08.07.2025 passed by this Court in Crl. Misc. Bail

Application No. 18720 of 2025 (Vinod Vs. State of U.P.).

4. Criminal Misc. Bail Application No. 2625 of 2021 has been filed u/s 439 Cr.P.C. by the applicant Vinod

with the prayer to release the applicant on bail in Case Crime No. 206 of 2019, under Sections 420, 467,

471, 409, 201 IPC, P.S. Dadri, District Gautam Budh Nagar.

BAIL No. 20069 of 2025

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5. Criminal Misc. Bail Application No. 18720 of 2025 has been filed u/s 483 BNSS by the applicant Vinod

with the prayer to release the applicant on bail in added sections in Case Crime No. 206 of 2019, under

Sections 468, 120-B IPC and Section 58-B sub-section (4-A) of R.B.I. Act, 1934, Section 76-A of the

Company Act, 1956 and Section 4, 5, 6 of the Prize Chits and Money Circulation Schemes (Banning) Act,

1978, P.S. Dadri, District Gautam Budh Nagar.

6. While placing para 14 and 15 of the affidavit in support of bail application No. 18720 of 2025 it is

submitted by learned counsel for the applicant that after clubbing of all the FIRs, a composite charge

sheet has been submitted by the prosecution and some more sections were added against the applicant i.e.

Sections 468, 120-B IPC and Section 58-B sub-section (4-A) of R.B.I. Act, 1934, Section 76-A of the

Company Act, 1956 and Section 4, 5, 6 of the Prize Chits and Money Circulation Schemes (Banning) Act,

1978. It is submitted that after adding the said sections, the applicant approached the trial court for

release in the said added sections and his prayer for bail was rejected vide order dated 05.05.2025 passed

by the Additional Sessions Judge, 2nd/Special Judge (SC/ST Act), Gautam Budh Nagar.

7. The records of Crl. Misc. Bail Application No. 2625 of 2021 show that the applicant was granted short

term bail for a period of four months by this Court vide order dated 04.04.2025 and the following order

was passed:

"1. List revised.

2. Heard Sri Atul Srivastava, learned counsel for the applicant and Sri Rupak Chaubey, learned AGA-I for

the State of U.P. and perused the records.

3. The present bail application under Section 439 Cr.P.C. has been filed by the applicant Vinod with a

prayer to release him on bail in Case Crime No.206 of 2019, under Sections 420, 467, 471, 409, 201

I.P.C., Police Station Dadri, District Gautam Buddh Nagar, during the pendency of trial.

4. On 17.10.2024, this Court passed the following order in the matter :-

"1. Heard Sri Atul Srivastava, learned counsel for the applicant and Sri Rupak Chaubey, learned AGA for

the State.

2. It is submitted by learned counsel for the applicant that the applicant is in jail since 25.06.2019 and till

date even charge has not been framed against him in the present matter. It is submitted that looking to the

enormous delay in trial, the applicant deserves to be released on bail. It is further submitted that although

the applicant is involved in various other matters but the said matters are of identical nature and all the

matters have been directed to be clubbed with the FIR of Case Crime No. 206/2019 by the order of the

Apex Court and charge sheets in all other matters have been directed to be filed as supplementary charge

sheet to the charge sheet of the said case. It is submitted that as such the trial will take very long time to

conclude.

3. Learned counsel for the State was called upon to inform the Court regarding the status of trial who

submits that he has no instructions regarding the same as of now.

4. Looking to the arguments and facts of the matter, it would be appropriate in the fitness of things to call

BAIL No. 20069 of 2025

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for a report of the trial court through the District and Sessions Judge concerned regarding the status of

trial specifically mentioning therein the current stage of trial, as to whether charge has been framed

against him or not, and if framed on which date charge has been framed. The report shall further indicate

that if charges have been framed what steps have been taken for proceedings with the trial. The trial court

shall further give a report regarding the number of witnesses proposed to be examined by the prosecution

and the number of witnesses, if any, examined till date. It shall further give a report as to why there is a

delay in trial, which party is responsible for the delay and approximate time which would take in

conclusion of trial.

5. Office to communicate this order to the District and Sessions Judge concerned within a week who shall

send his/her report within ten days thereafter.

6. Let the matter be listed on 11.11.2024."

5. The present bail application is being pressed on the ground of delay in trial. Considering the same on

07.01.2025, this Court passed the following order :-

"1. Heard Sri Atul Srivastava, learned counsel for the applicant, Sri Rupak Chaubey, learned counsel for

the State and perused the record.

2. On 17.10.2024, this Court passed the following order in the matter :-

"1. Heard Sri Atul Srivastava, learned counsel for the applicant and Sri Rupak Chaubey, learned AGA for

the State.

2. It is submitted by learned counsel for the applicant that the applicant is in jail since 25.06.2019 and till

date even charge has not been framed against him in the present matter. It is submitted that looking to the

enormous delay in trial, the applicant deserves to be released on bail. It is further submitted that although

the applicant is involved in various other matters but the said matters are of identical nature and all the

matters have been directed to be clubbed with the FIR of Case Crime No. 206/2019 by the order of the

Apex Court and charge sheets in all other matters have been directed to be filed as supplementary charge

sheet to the charge sheet of the said case. It is submitted that as such the trial will take very long time to

conclude.

3. Learned counsel for the State was called upon to inform the Court regarding the status of trial who

submits that he has no instructions regarding the same as of now.

4. Looking to the arguments and facts of the matter, it would be appropriate in the fitness of things to call

for a report of the trial court through the District and Sessions Judge concerned regarding the status of

trial specifically mentioning therein the current stage of trial, as to whether charge has been framed

against him or not, and if framed on which date charge has been framed. The report shall further indicate

that if charges have been framed what steps have been taken for proceedings with the trial. The trial court

shall further give a report regarding the number of witnesses proposed to be examined by the prosecution

and the number of witnesses, if any, examined till date. It shall further give a report as to why there is a

delay in trial, which party is responsible for the delay and approximate time which would take in

conclusion of trial.

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5. Office to communicate this order to the District and Sessions Judge concerned within a week who shall

send his/her report within ten days thereafter.

6. Let the matter be listed on 11.11.2024."

3. In compliance of the said order, the office though its report dated 08.11.2024 has placed a report dated

06.11.2024 received from the C.J.M. concerned, a perusal of it goes to show that the same has been

forwarded by the District Judge, Gautam Buddh Nagar on 08.11.2024.

4. A perusal of the said report of the Chief Judicial Magistrate, Gautam Buddh Nagar goes to show that

the matter is at the stage of framing of charge. Further, it shows that the matter is not proceeding since

one or the other accused claim exemption and further that there are some accused lodged in different jails

of different States who do not appear and thus it is pending. Paragraph 3 of the said report, specifically,

states that the matter is pending for framing of charge. It states that the accused Tarun is in District Jail

Gautam Buddh Nagar, Badri Narayan Tiwari is in Lucknow Jail, Pawan is in Etawah Jail, Ravindra is in

Sonipat Jail, Sachin and Vijaypal are in Jaipur Jail, Pushpendra is in Bareilly Jail, Vinod is in Firoabad

Jail, Vinod, Karanpal, Rajesh Bharadwaj and Sanjay Bhati are in Bharatpur Jail, Anil Shah is in Tihar

Jail and Vishal Singh is in Budaun Jail in connection with other matters. It further states that the other

accused persons, namely Lokendra, Bijendra Singh, Manoj Tyagi, Lalit Kumar, Rekha, Satendra Singh

Bhaseen, V.K. Sharma, Suneel Prajapati, Adesh Bhati, Sanjay Goyal, Rajesh Yadav, Harish Kumar,

Sohanveer, Videsh Bhati and Dinesh Kumar Pandey are appearing through their Advocates. It further

states that the above mentioned accused who are lodged in different jails despite the court summoning

them are not appearing.

5. Further, paragraph 4 of the report states that with regards to the accused nos. 30 to 38 in the charge

sheet, the representative / Managing Director are not detailed by their names and thus, vide order dated

14.10.2024, the Investigating Officer has been directed to provide their names and addresses for which he

has been summoned. It states further that in the matter, 67 prosecution witnesses have to be examined but

since the charge has not been framed till date, the prosecution evidence has not been recorded yet.

6. The trial court has thus, submitted that it is trying to frame the charges in the matter.

7. The situation thus in the matter looks quite grim. The matter has been lingering on since long for want

of appearance of the accused for framing of charge. The report of the C.J.M. concerned goes to show that

there has been negligence on the part of the investigating agency in the matter due to which the accused

are not appearing and charges have not been famed till date. This cannot be accepted. The applicant is in

jail since 06.11.2020 as stated in paragraph 39 of the counter affidavit of the State.

8. Let an affidavit be filed within four weeks by the Commissioner of Police, Gautam Buddh Nagar,

disclosing and explaining as to why the accused are not appearing and what concrete steps have been

taken by the investigating agency to ensure appearance of the accused before the trial court. It shall

further address the issue as to what steps have been taken at their end for expeditious disposal of the trial.

The fact that the present case is a scam having monetary implications in high magnitude cannot be lost

sight.

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9. Let the matter be listed on 07.02.2025."

6. There was subsequently, an application for correction moved by learned counsel for the State, which

was allowed and necessary correction was done in the order dated 07.01.2025 vide order dated

04.02.2025. The said order reads as under :-

"Order on Criminal Misc. Correction Application

1. List revised.

2. Heard Sri Atul Srivastava, learned counsel for the applicant and Sri Roopak Chaubey, learned AGA-I

for the State in an application dated 27.01.2025 for correction moved by the State of UP.

3. While placing paragraph no.3 of the said application, learned counsel for the State submits that the

investigation in the present matter was conducted by the Economic Offences Wing, Meerut Sector Meerut

which has its different Head of Department and, as such, the direction issued to the Commissioner of

Police, Gautam Buddh Nagar in paragraph no.8 of the order dated 07.01.2025 be corrected accordingly.

4. In view of the application as filed by the State, the direction as issued in paragraph no.8 of the order

dated 07.01.2025 to the Commissioner of Police Gautam Buddh Nagar be read to be a direction to the

Additional Director General of Police, Economic Offences Wing, Lucknow.

5. Correction Application is allowed.

6. This order shall form a part of earlier order dated 07.01.2025."

7. An affidavit of compliance dated 28.02.2025 is on record which has been filed in compliance of order

dated 07.01.2025 as corrected on 04.02.2025 by this Court. The said affidavit is of Mr. Prashant Kumar,

The Director General of Police, Uttar Pradesh, Lucknow and also holding the charge of Director General

(EOW), Uttar Padesh, Lucknow.

8. Attention of the Court has been drawn by learned counsel for the State to paragraph nos. 5, 6, 7, 8, 9,

10 and 11 of the said affidavit. They read as under :-

"5. That in pursuance of aforesaid order passed by Hon'ble Apex Court a consolidated charge sheet dated

21.12.2022 was filed in present case i.e. Case Crime No. 206/2019, P.S. Dadri, District Greater Noida,

Commissionerate Gautam Budh Nagar against 38 accused out of which 28 are individuals/accused

persons whereas rest of 10 are offending companies. A second charge sheet dated 01.02.2023 was filed

against 6 accused, out of which 3 are individuals/accused persons and rest 3 are offending companies.

The aforesaid charge sheets were filed against accused under different Sections of IPC as well as for the

offences prescribed under Companies Act, RBI Act and Prize, Chits & Money Circulation Schemes

(Banning) Act, 1978.

6. That it is submitted that till date charges could not be framed against accused persons. The reason

behind non-framing of charges is that as many as 14 accused persons of the present case are in different

jails whereas rest of accused persons are on bail and their presence before the Trial Court far framing of

charges could not be materialized yet. Discharge Application of some of the co-accused persons is also

BAIL No. 20069 of 2025

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pending for consideration before the Trial Court.

7. That it is relevant to note that 6 accused persons related to present case including the applicant are in

six different jails of State of U.P. For their appearance before the Trial Court on date fixed for framing of

charges, I.G. (EOW), Lucknow had sent a letter dated 19.02.2025 to Director General (Prison

Administration & Reform Services), Uttar Pradesh, Lucknow, mentioning the name of accused persons

and the concerned jails in which they are detained, and requested to ensure their appearance before the

Trial Court of the present case on date fixed so that charges could be framed against them. For kind

perusal of this Hon'ble Court copy of letter dated 19.02.2025 of I.G. (EOW), Lucknow sent to the Director

General (Prison Administration & Reform Services), Uttar Pradesh, Lucknow is being filed herewith and

marked as Annexure-1 to this affidavit.

8. That two accused persons, namely, Sachin Bhati and Vijay Pal Kasana are at present in Jaipur Jail,

whereas accused Rajesh Bhardwaj and Sanjay Bhati are in Bharatpur Jail at present. Therefore, I.G.

(EOW), Lucknow had sent a letter dated 19.02.2025 to Director General (Prison), Jaipur, Rajasthan,

mentioning the name of accused persons and the concerned jails in which they are detained, and

requested to ensure their appearance before the Trial Court of the present case on date fixed so that

charges could be framed against them. For kind perusal of this Hon'ble Court copy of letter dated

19.02.2025 of I.G. (EOW), Lucknow sent to Director General (Prison), Jaipur, Rajasthan is being filed

herewith and marked as Annexure-2 to this affidavit.

9. That two of the accused persons, namely, Ravindra and Vinod Kumar s/o Kapoor Singh are at present

detained in Sonipat Jail, Haryana whereas accused Karan Pal Singh is in Bhondsi Jail, Gurugram,

Haryana. The I.G. (EOW), Lucknow had sent a letter dated 19.02.2025 to Director General (Prison),

Panchkula, Haryana, mentioning the name of accused persons and the concerned jails in which they are

detained, and requested to ensure their appearance before the Trial Court of the present case on date

fixed so that charges could be framed against them. For kind perusal of this Hon'ble Court copy of letter

dated 19.02.2025 of I.G. (EOW), Lucknow sent to Director General (Prison), Panchkula, Haryana is

being filed herewith and marked as Annexure-3 to this affidavit.

10. That accused Anil Shah is at present detained in Tihar Jail, New Delhi. The I.G. (EOW), Lucknow had

sent a letter dated 19.02.2025 to Director General (Prison), New Delhi, mentioning the name of accused

person and the concerned jail in which he is detained, and requested to ensure his appearance before the

Trial Court of the present case on date fixed so that charges could be framed against him. For kind

perusal of this Hon'ble Court copy of letter dated 19.02.2025 of I.G. (EOW), Lucknow sent to Director

General (Prison), New Delhi is being filed herewith and marked as Annexure-4 to this affidavit.

11. That the investigating agency, at its level is taking all the measures for production of accused persons

(who are in jail) before the Trial Court so that charges against them could be framed. Necessary

correspondence has been made by the I.G. (EOW), Lucknow to different Jail Authorities in this regard."

9. Further attention of the Court has been drawn to paragraph No. 14 of the said affidavit. The same

reads as under :-

"14. That it is respectfully submitted that the prosecution is duty bound for expeditious disposal of

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trial/proceedings before the Court concerned. In the present case, 31 individuals as well as 13 companies

have been charge sheeted. Some of them are on bail whereas the others are in different jails of the

country. During the Court proceedings due to non-appearance of jailed accused persons as well as for

non-cooperation on the part of accused persons who are on bail, charges could not have been framed yet.

The delay in framing of charges is not intentional on the part of investigating agency. However, concrete

steps have been taken on behalf of investigating agency to secure the presence of accused persons so that

charges may be framed against them at the earliest."

10. The report of the District & Sessions Judge concerned was called for regarding the status of trial vide

order dated 17.10.2024. The details of the report as received have already been mentioned in the order

dated 07.01.2025, which has been quoted hereinabove.

11. The fact in the matter thus remains that the applicant is in jail since 25.06.2019 and the charge till

date in the present matter has not been framed. The non framing of charge in the matter as it appears

from the report of the C.J.M. concerned dated 06.11.2024 and the affidavit of compliance dated

28.02.2025 of the State as stated is that there are many number of accused persons spread in various

States of the country and some of them are on bail whereas some of them are in jail in the respective

States and thus, there appearance could not be arranged before the trial court due to which charge could

not be framed. The affidavit of compliance of the State in extenso states of the steps taken by the State

agencies to procure the attendance of the accused, who are of different States and some of them are in jail

in different States. The fact of the matter thus remains that the charge in the matter has not been framed.

12. While placing paragraph no. 48 of the affidavit in support of the bail application, learned counsel for

the applicant has submitted that the applicant has no criminal history and there are several cases relating

to the same dispute in which he has been subsequently, implicated because of the fact that he was

nominated as a Director of the Company. The contents of paragraph 48 of the affidavit in support of the

bail application has although been replied in paragraph 40 of the counter affidavit dated 01.02.2023 of

the State, which states that contents of the counter affidavit are being reiterated and shall be disclosed at

the time of hearing, on which learned counsel for the State further points out that as per paragraph 18 of

the said counter affidavit, the applicant is accused in other cases relating to Bike Boat Scam. It is, thus,

clear that except for the cases relating to the present scam, the applicant is not involved in other criminal

activities.

13. Learned counsel for the State has vehemently opposed the bail and submitted that for the fault of the

accused, the accused cannot take advantage and in the present case, the fact is that the accused persons

have not appeared before the trial court for one or the other reasons due to which charge could not be

framed thus, no benefit should be given to the applicant. It is further submitted that looking to the

quantum of money involved in the matter and the incident and its nature, the applicant should not be

granted bail.

14. After having heard the learned counsels for the parties and perusing the records and also perusing the

report of the C.J.M. concerned along with compliance affidavit of the State, it transpires that the applicant

is in jail since 25.06.2019. The charge in the matter is yet to be framed. He has remained in jail for about

5 years and 9 months. Looking to the same, it is provided that the applicant shall be released on a short

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term bail for a period of four months from today.

15. Let the applicant Vinod be released on short term bail for a period of four months in the aforesaid

case crime number on furnishing a personal bond and two sureties (one of the sureties of the applicant

will be his family member and the other to be of local person) each in the like amount to the satisfaction of

the court concerned with the following conditions which are being imposed in the interest of justice:-

(i) The applicant will not tamper with prosecution evidence and will not harm or harass the

victim/complainant in any manner whatsoever.

(ii) The applicant will abide the orders of court, will attend the court on every date and will not delay the

disposal of trial in any manner whatsoever.

(iii) The applicant shall file an undertaking to the effect that he shall not seek any adjournment on the date

fixed for evidence when the witnesses are present in court. In case of default of this condition, it shall be

open for the trial court to treat it as abuse of liberty of bail and pass orders in accordance with law.

(iv) The applicant will not misuse the liberty of bail in any manner whatsoever. In case, the applicant

misuses the liberty of bail during trial and in order to secure his presence proclamation under section 82

Cr.P.C., may be issued and if applicant fails to appear before the court on the date fixed in such

proclamation, then, the trial court shall initiate proceedings against him, in accordance with law, under

section 174-A I.P.C.

(v) The applicant shall remain present, in person, before the trial court on dates fixed. If in the opinion of

the trial court absence of the applicant is deliberate or without sufficient cause, then it shall be open for

the trial court to treat such default as abuse of liberty of bail and proceed against him in accordance with

law and the trial court may proceed against him under Section 229-A IPC.

(vi) The trial court may make all possible efforts/endeavour and try to conclude the trial expeditiously

after the release of the applicant.

16. The identity, status and residential proof of sureties will be verified by court concerned and in case of

breach of any of the conditions mentioned above, court concerned will be at liberty to cancel the short

term bail and send the applicant to prison.

17. The applicant shall surrender before the court concerned on 03.08.2025 before the C.J.M. / trial court

concerned and affidavit of compliance shall be filed within a week, thereafter. The C.J.M. / trial court

concerned shall send their report regarding compliance of this order within one week thereafter.

18. Learned counsel for the State is also expected to ensure the appearance of the accused before the trial

court as expeditiously as possible and also ensure that the matter is not delayed further.

19. The District & Sessions Judge concerned and the C.J.M. concerned are directed to ensure that the

matter is not adjourned unnecessarily and no unnecessary adjournment is given to either of the parties.

20. Let the matter be listed on 18.08.2025."

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8. A report dated 12.09.2025 of the office places on record in Crl. Misc. Bail Application No. 2625 of

2021 a report received from the CJM, Gautam Budh Nagar. This Court has perused the same. The said

report dated 13.08.2025 of the CJM, Gautam Budh Nagar duly forwarded by the District Judge, Gautam

Budh Nagar on 14.08.2025 states that in compliance of the order dated 04.04.2025 of this Court granting

short term bail for a period of four months to the applicant he did not file his bail bonds and sureties.

9. The prosecution case as per the F.I.R. lodged on 12.02.2019 by Sunil Kumar Meena s/o Devi Lal

Meena resident of Flat No.-GF1, Bhavya Praide Apartment, S.K.I.T. Engineering College near Jagatpura,

Jaipur against Sanjay Bhati, Rajesh Bhardwaj, Sunil Kumar Prajapati, Dipti Bahal, Sachin Bhati and

Karan Pal Singh is that in the first week of October he entered into an agreement with a Bike Taxi

Company by depositing Rs. 34 lakhs. The name of the company was Bike Bot powered by Gravit

Innovative Promoter Limited, the owner of the said company is Sanjay Bhati and the other directors of the

company are Rajesh Bhardwaj, Sunil Kumar Prajapati, Dipti Bahal, Sachin Bhati and Karan Pal Singh.

The company was having its registered office at Plot No.1, Chiti, Gautam Budh Nagar, Greater Noida,

U.P. and the other offices of the company are situated at Dadri and Grand Vanis Mall, Noida. The

informant has executed the agreement with Sanjay Bhati on a stamp paper of Rs. 1000/- with the

postulation that the company will open franchise by giving informant 51 bikes which would be operated

like Ola Bike and Uber in Jaipur and as per the terms of the agreement the salary of 51 drivers will be

given by the company and the company shall also provide rent of bike parking @ 200/- per bike. The

informant came to know about the company from the Manger of Andhara Bank, Branch Jagat Pura,

Jaipur who also informed him that he has also invested in six bikes and on further enquiry the informant

came to know that many people of Jaipur who are acquainted to him have also invested in the said

company. Each one of them were getting payment per month by the company but after 01-02 months the

company stopped the payment. The informant was to get Rs. 6,45,000/- in his bank account of Andhara

Bank but he received only Rs. 66,000/- from the company and since the last two months neither he nor

anyone has received any money. The company has no bike online booking app. The informant many times

visited the company but the officials told him that they only keep bikes for showing while the company

earns by making people join the company and he should also pursue people to join the company if he

wants to earn. Apart from 51 bikes only 26 bikes have been sent to the informant. The informant has came

to know that the owner of the company Sanjay Bhati has appointed another CEO of the company, grabbed

money of everyone and has cheated everyone. The company is not providing any bike taxi services rather

it is rotating money as chit fund company. The company has promised to pay Rs. 75 lakhs from of

investment of Rs. 34 lakhs. The company has done fraud with many people, the bank accounts of the

company be seized and his report be lodged.

10. Learned counsel for the applicant submitted that the applicant has been falsely implicated in the

present case. It is submitted that the applicant was inducted as Additional Director in the company on

22.12.2018 who resigned on 14.01.2019. It is submitted that the applicant was an investor in the company

in the alleged scheme was floated by Sanjay Bhati the owner of the company in the year 2017. It is

submitted that the applicant is in jail since 25.06.2019 and as such has remained in jail for more than 6

years and 5 months. It is further submitted that looking to the period of detention the Apex Court has

granted bail to co-accused Sachin Bhati vide order dated 29.10.2025 passed in SLP (Crl.) No.3062 of

2025, Sachin Bhati vs. State of Uttar Pradesh and another, copy of the said order has been placed before

BAIL No. 20069 of 2025

11

the Court which is taken on record. The same reads as under:-

"Leave granted.

Having heard arguments at length in this matter over several dates, we are of the opinion that the

continued incarceration of the appellant, Sachin Bhati, cannot be prolonged further.

We are informed that charges have been framed but the trial is yet to commence. The First Information

Report (FIR)/Case Crime in question dates back to 12.02.2019 and the appellant, Sachin Bhati, has been

in custody since 07.10.2020. Though the financial implications of the alleged offence are quite serious and

are of a very large magnitude, the appellant, Sachin Bhati, cannot be presumed to be guilty at this stage,

so as to continue his pre-trial custody.

He would, therefore, be entitled to grant of bail in connection with the FIR/Case Crime in question on

conditions. Ordered accordingly.

Appropriate terms and conditions may be fixed by the trial Court in this regard. In addition thereto, the

appellant, Sachin Bhati, shall deposit a sum of 1,50,00,000/- (Rupees one crore fifty lakhs only) to the

credit of Criminal Case No. 4328/2019 arising out of the FIR/Case Crime in question, pending on the file

of the learned Chief Judicial Magistrate, Gautam Buddha Nagar, Uttar Pradesh.

The aforestated amount shall be deposited within eight weeks from today and upon such deposit, the

learned CJM shall invest the amount in an interest bearing Fixed Deposit Account with a nationalized

bank for a fixed term so as to garner the maximum rate of interest, with an auto-renewal clause.

Learned counsel appearing for the investors would pray for appropriate directions for disbursal of the

amounts already collected by the State from the accused. However, as we are informed that the Corporate

Insolvency Resolution Process has already been initiated against M/s. Garvit Innovative Promoters

Limited, it would be appropriate for the investors to approach the adjudicating authority under the

Insolvency and Bankruptcy Code, 2016, for appropriate directions in that regard if their claims have

already been admitted by the Resolution Professional.

The impugned judgment/order passed by the High Court is set aside and the appeal is allowed in the

above terms.

We clarify that we have not made any observations/comments on the merits of the case and any

observation made in this order is meant only for the limited purposes of grant of bail.

Pending application(s), if any, shall stand disposed of."

11. It is submitted that the applicant is not named in the F.I.R. and his implication has surfaced in the

matter during investigation. It is submitted that Sachin Bhati who has been granted bail by the Apex Court

was named in the F.I.R. along with 5 other accused. It is submitted that apart from the cases of bike bot in

which the applicant has been made an accused, he is not involved in any other criminal cases, para-48 of

the affidavit in support of his bail application in Crl. Misc. Bail Application No. 2625 of 2021 has been

placed for the same. It is submitted that charge has been famed on 01.8.2025 and there are more than 70

witnesses to be examined which is yet to commence and would take a sufficiently long time to conclude. It

BAIL No. 20069 of 2025

12

is submitted that the prayer for bail be allowed and the applicant be released on bail.

12. Per contra, learned A.G.A. opposed the prayer for bail vehemently but did not dispute the fact with

regard to period of incarceration of the applicant, status and stage of trial, the fact that apart from the

cases concerning the present scam the applicant has no other criminal antecedents and also the fact that

co-accused Sachin Bhati has been granted bail by the Apex Court vide order dated 19.10.2025. Learned

State counsel submitted that in so far as the accused Sachin Bhati is concerned, the Apex Court while

granting bail, has directed him to deposit some amount before the trial court and has also directed to

ensuring the deposit of the said amount in a fixed deposit. It is submitted that since the allegations against

the applicant is of embezzlement of amount to the tune of about more than Rs.57 lakh and had purchased

four properties, appropriate directions be issued for deposit of some amount by him before the trial court

concerned and further securing the said amount as has been directed by the Apex Court in the case of

Sachin Bhati (Supra). It is further submitted that further directions be issued to the applicant to deposit

his passport, if any, before the trial court so as to ensure that he does not abscond from the country.

13. After having heard learned counsels for the parties and perusing the record, it is evident that the

applicant initially was an investor in the company in the year 2017. He was then inducted as an

Additional Director on 22.12.2018 who resigned from the said post on 14.01.2019. He has been in jail

since 25.06.2019 and thus has suffered incarceration for about more than 6 years and 5 months. It is

informed that there are more than 70 witnesses to be examined in the trial which is yet to commence and

thus the trial would take a sufficiently long time to conclude. Co-accused Sachin Bhati the then Director

of the company at the time of launching of scheme, has been granted bail by the Apex Court vide order

dated 29.10.2025. Co-accused Vijaypal Kasana has also been granted bail by this Court vide order dated

11.11.2025 passed in Crl. Misc. Bail Application No. 45265 of 2020 (Vijaypal Kasana Vs. State of U.P.).

14. Let the applicant- Vinod, be released on bail in the aforesaid case crime number on furnishing a

personal bond and two sureties each in the like amount to the satisfaction of the court concerned with the

following conditions which are being imposed in the interest of justice:-

i) The applicant will not tamper with prosecution evidence and will not harm or harass the

victim/complainant in any manner whatsoever.

ii) The applicant will abide the orders of court, will attend the court on every date and will not delay the

disposal of trial in any manner whatsoever.

(iii) The applicant shall file an undertaking to the effect that he shall not seek any adjournment on the date

fixed for evidence when the witnesses are present in court. In case of default of this condition, it shall be

open for the trial court to treat it as abuse of liberty of bail and pass orders in accordance with law.

(iv) The applicant will not misuse the liberty of bail in any manner whatsoever. In case, the applicant

misuses the liberty of bail during trial and in order to secure his presence proclamation under section 82

Cr.P.C., may be issued and if applicant fails to appear before the court on the date fixed in such

proclamation, then, the trial court shall initiate proceedings against him, in accordance with law, under

section 174-A I.P.C.

BAIL No. 20069 of 2025

13

(v) The applicant shall remain present, in person, before the trial court on dates fixed for (1) opening of

the case, (2) framing of charge and (3) recording of statement under Section 313 Cr.P.C. If in the opinion

of the trial court absence of the applicant is deliberate or without sufficient cause, then it shall be open for

the trial court to treat such default as abuse of liberty of bail and proceed against him in accordance with

law and the trial court may proceed against him under Section 229-A IPC.

(vi) The trial court may make all possible efforts/endeavour and try to conclude the trial expeditiously

after the release of the applicant.

(vii) The applicant shall not leave India without the previous permission of the Court and if he has

passport the same shall be deposited by him before the court concerned.

15. The identity, status and residential proof of sureties will be verified by court concerned and in case of

breach of any of the conditions mentioned above, court concerned will be at liberty to cancel the bail and

send the applicant to prison.

16. The applicant shall deposit a sum of Rs.5,00,000/-(Rupees Five Lakh only) to the credit of the

FIR/Case Crime in question, before the learned Chief Judicial Magistrate, Gautam Buddha Nagar,Uttar

Pradesh.

17. The aforesaid amount shall be deposited within eight weeks from today and upon such deposit, the

learned CJM shall invest the amount in an interest bearing Fixed Deposit Account with a nationalized

bank for a fixed term so as to garner the maximum rate of interest, with an auto-renewal clause.

18. Both the bail applications are allowed.

19. Pending application(s), if any, shall stand disposed of."

9. It is further submitted that co-accused Vijaypal Kasana has also been

granted bail in the present case crime number by this Court vide order dated

11.11.2025 passed in Criminal Misc. Bail Application No. 45265 of 2020

(Vijaypal Kasana Vs. State of U.P.), the copy of the said order has been

produced before the Court which is taken on record and the same reads as

under:-

"1. List revised.

2. Heard Sri Atul Srivastava, learned counsel for the applicant, Sri Rupak Chaubey, learned AGA for the

State and perused the material on record.

3. This bail application under Section 439 of Code of Criminal Procedure has been filed by the applicant

Vijaypal Kasana, seeking enlargement on bail during trial in connection with Case Crime No.206 of 2019,

under Section(s) 420, 467, 471, 409, 201 I.P.C. registered at P.S. Dadri, District Gautam Budh Nagar.

4. The prosecution case as per the F.I.R. lodged on 12.02.2019 by Sunil Kumar Meena s/o Devi Lal

Meena resident of Flat NO.-GF1, Bhavya Praide Apartment, S.K.I.T. Engineering College near

BAIL No. 20069 of 2025

14

Jagatpura, Jaipur against Sanjay Bhati, Rajesh Bhardwaj, Sunil Kumar Prajapati, Dipti Bahal, Sachin

Bhati and Karan Pal Singh is that in the first week of October he entered into an agreement with a Bike

Taxi Company by depositing Rs. 34 lakhs. The name of the company was Bike Bot powered by Gravit

Innovative Promoter Limited, the owner of the said company is Sanjay Bhati and the other directors of the

company are Rajesh Bhardwaj, Sunil Kumar Prajapati, Dipti Bahal, Sachin Bhati and Karan Pal Singh.

The company was having its registered office at Plot No.1, Chiti, Gautam Budh Nagar, Greater Noida,

U.P. and the other offices of the company are situated at Dadri and Grand Vanis Mall, Noida. The

informant has executed the agreement with Sanjay Bhati on a stamp paper of Rs. 1000/- with the

postulation that the company will open franchise by giving informant 51 bikes which would be operated

like Ola Bike and Uber in Jaipur and as per the terms of the agreement the salary of 51 drivers will be

given by the company and the company shall also provide rent of bike parking @ 200/- per bike. The

informant came to know about the company from the Manger of Andhara Bank, Branch Jagat Pura,

Jaipur who also informed him that he has also invested in six bikes and on further enquiry the informant

came to know that many people of Jaipur who are acquainted to him have also invested in the said

company. Each one of them were getting payment per month by the company but after 01-02 months the

company stopped the payment. The informant was to get Rs. 6,45,000/- in his bank account of Andhara

Bank but he received only Rs. 66,000/- from the company and since the last two months neither he nor

anyone has received any money. The company has no bike online booking app. The informant many times

visited the company but the officials told him that they only keep bikes for showing while the company

earns by making people join the company and he should also pursue people to join the company if he

wants to earn. Apart from 51 bikes only 26 bikes have been sent to the informant. The informant has came

to know that the owner of the company Sanjay Bhati has appointed another CEO of the company, grabbed

money of everyone and has cheated everyone. The company is not providing any bike taxi services rather

it is rotating money as chit fund company. The company has promised to pay Rs. 75 lakhs from of

investment of Rs. 34 lakhs. The company has done fraud with many people, the bank accounts of the

company be seized and his report be lodged.

5. Learned counsel for the applicant submitted that the applicant has been falsely implicated in the

present case. It is submitted that the applicant was inducted as Additional Director in the company on

22.12.2018 who resigned on 15.02.2019. It is submitted that the applicant joined as an employee in the

company in the year 2017 and the alleged scheme was floated by Sachin Bhati the owner of the company

in the year 2017. It is submitted that the applicant is in jail since 06.8.2019 and as such has remained in

jail for more than 6 years and 3 months. It is further submitted that looking to the period of detention the

Apex Court has granted bail to co-accused Sachin Bhati vide order dated 29.10.2025 passed in SLP (Crl.)

No.3062 of 2025, Sachin Bhati vs. State of Uttar Pradesh and another, copy of the said order has been

placed before the Court which is taken on record. The same reads as under:-

"Leave granted.

Having heard arguments at length in this matter over several dates, we are of the opinion that the

continued incarceration of the appellant, Sachin Bhati, cannot be prolonged further.

We are informed that charges have been framed but the trial is yet to commence. The First Information

Report (FIR)/Case Crime in question dates back to 12.02.2019 and the appellant, Sachin Bhati, has been

BAIL No. 20069 of 2025

15

in custody since 07.10.2020. Though the financial implications of the alleged offence are quite serious and

are of a very large magnitude, the appellant, Sachin Bhati, cannot be presumed to be guilty at this stage,

so as to continue his pre-trial custody.

He would, therefore, be entitled to grant of bail in connection with the FIR/Case Crime in question on

conditions. Ordered accordingly.

Appropriate terms and conditions may be fixed by the trial Court in this regard. In addition thereto, the

appellant, Sachin Bhati, shall deposit a sum of 1,50,00,000/- (Rupees one crore fifty lakhs only) to the

credit of Criminal Case No. 4328/2019 arising out of the FIR/Case Crime in question, pending on the file

of the learned Chief Judicial Magistrate, Gautam Buddha Nagar, Uttar Pradesh.

The aforestated amount shall be deposited within eight weeks from today and upon such deposit, the

learned CJM shall invest the amount in an interest bearing Fixed Deposit Account with a nationalized

bank for a fixed term so as to garner the maximum rate of interest, with an auto-renewal clause.

Learned counsel appearing for the investors would pray for appropriate directions for disbursal of the

amounts already collected by the State from the accused. However, as we are informed that the Corporate

Insolvency Resolution Process has already been initiated against M/s. Garvit Innovative Promoters

Limited, it would be appropriate for the investors to approach the adjudicating authority under the

Insolvency and Bankruptcy Code, 2016, for appropriate directions in that regard if their claims have

already been admitted by the Resolution Professional.

The impugned judgment/order passed by the High Court is set aside and the appeal is allowed in the

above terms.

We clarify that we have not made any observations/comments on the merits of the case and any

observation made in this order is meant only for the limited purposes of grant of bail.

Pending application(s), if any, shall stand disposed of."

6. It is submitted that the applicant is not named in the F.I.R. and his implication has surfaced in the

matter during investigation. It is submitted that Sachin Bhati who has been granted bail by the Apex Court

was named in the F.I.R. along with 5 other accused. It is submitted that apart from the cases of bike bot in

which the applicant has been made an accused, he is not involved in any other criminal cases, para-20, 21

and 22 of the affidavit have been placed for the same. It is submitted that charge has been famed on

01.8.2025 and there are more than 70 witnesses to be examined which is yet to commence and would take

a sufficiently long time to conclude. It is submitted that the prayer for bail be allowed and the applicant be

released on bail.

7. Per contra, learned A.G.A. opposed the prayer for bail vehemently but did not dispute the fact with

regard to period of incarceration of the applicant, status and stage of trial, the fact that apart from the

cases concerning the present scam the applicant has no other criminal antecedents and also the fact that

co-accused Sachin Bhati has been granted bail by the Apex Court vide order dated 19.10.2025. Learned

State counsel submitted that in so far as the accused Sachin Bhati is concerned, the Apex Court while

granting bail, has directed him to deposit some amount before the trial court and has also directed to

BAIL No. 20069 of 2025

16

ensuring the deposit of the said amount in a fixed deposit. It is submitted that since the allegations against

the applicant is of embezzlement of amount to the tune of about more than Rs.70 lakh, appropriate

directions be issued for deposit of some amount by him before the trial court concerned and further

securing the said amount as has been directed by the Apex Court in the case of Sachin Bhati (Supra). It is

further submitted that further directions be issued to the applicant to deposit his passport, if any, before

the trial court so as to ensure that he does not abscond from the country.

8. After having heard learned counsels for the parties and perusing the record, it is evident that the

applicant joined the company in the year 2017 as an employee. He was then inducted as an Additional

Director on 22.12.2018 who resigned from the said post on 15.02.2019. He has been in jail since

06.8.2019 and thus has suffered incarceration for about more than 6 years and 3 months. It is informed

that there are more than 70 witnesses to be examined in the trial which is yet to commence and thus the

trial would take a sufficiently long time to conclude. Co-accused Sachin Bhati the then Director of the

company at the time of launching of scheme, has been granted bail by the Apex Court vide order dated

29.10.2025.

9. Let the applicant- Vijaypal Kasana, be released on bail in the aforesaid case crime number on

furnishing a personal bond and two sureties each in the like amount to the satisfaction of the court

concerned with the following conditions which are being imposed in the interest of justice:-

i) The applicant will not tamper with prosecution evidence and will not harm or harass the

victim/complainant in any manner whatsoever.

ii) The applicant will abide the orders of court, will attend the court on every date and will not delay the

disposal of trial in any manner whatsoever.

(iii) The applicant shall file an undertaking to the effect that he shall not seek any adjournment on the date

fixed for evidence when the witnesses are present in court. In case of default of this condition, it shall be

open for the trial court to treat it as abuse of liberty of bail and pass orders in accordance with law.

(iv) The applicant will not misuse the liberty of bail in any manner whatsoever. In case, the applicant

misuses the liberty of bail during trial and in order to secure his presence proclamation under section 82

Cr.P.C., may be issued and if applicant fails to appear before the court on the date fixed in such

proclamation, then, the trial court shall initiate proceedings against him, in accordance with law, under

section 174-A I.P.C.

(V) The applicant shall remain present, in person, before the trial court on dates fixed for (1) opening of

the case, (2) framing of charge and (3) recording of statement under Section 313 Cr.P.C. If in the opinion

of the trial court absence of the applicant is deliberate or without sufficient cause, then it shall be open for

the trial court to treat such default as abuse of liberty of bail and proceed against him in accordance with

law and the trial court may proceed against him under Section 229-A IPC.

(vi) The trial court may make all possible efforts/endeavour and try to conclude the trial expeditiously

after the release of the applicant.

(vii) The applicant shall not leave India without the previous permission of the Court and if he has

BAIL No. 20069 of 2025

17

passport the same shall be deposited by him before the court concerned.

10. The identity, status and residential proof of sureties will be verified by court concerned and in case of

breach of any of the conditions mentioned above, court concerned will be at liberty to cancel the bail and

send the applicant to prison.

11. The applicant shall deposit a sum of Rs.7,50,000/-(Rupees Seven Lakh Fifty Thousand only) to the

credit of the FIR/Case Crime in question, before the learned Chief Judicial Magistrate, Gautam Buddha

Nagar,Uttar Pradesh.

12. The aforesaid amount shall be deposited within eight weeks from today and upon such deposit, the

learned CJM shall invest the amount in an interest bearing Fixed Deposit Account with a nationalized

bank for a fixed term so as to garner the maximum rate of interest, with an auto-renewal clause.

13. The bail application is allowed.

14. Pending application(s), if any, shall stand disposed of."

10. It is submitted that the facts of the present case are identical to that of co-

accused Vinod and Vijaypal Kasana who have been granted bail by this

Court. It is submitted that the applicant was an Additional Directior of the

company GIPL from 22.12.2018 to 01.02.2019 and had also invested his

money in the said company. It is submitted that the delay in trial is the main

ground as is being argued for pressing the present bail applictaion. It is

submitted that the applicant is not named in the first information report and

his implication has surfaced in the matter during investigation. It is

submitted that co-accused Sachin Bhati has been granted bail by the Apex

Court who was named in the first information report along with five other

accused. It is submitted that charge has been framed in the matter on

01.08.2025 and there are more than 17 witnesses to be examined and the

trial is yet to commence and thus looking to teh number of witnesses to be

examined it would sufficiently take long time to conclude. The applicant is

in jail since 05.09.2019. Further while placing paragraph 25 in support of

bail application no. 54015 / 2022 it is submitted that the applicant has no

criminal history except the cases relevant to the present scheme.  

11. Per contra, learned counsel for the State opposed the prayer for bail but

could not dispute the fact that co-accused Vinod and Vijaypal Kasana have

been granted bail by this Court on the ground of delay in the trial. It is

submitted that during investigation it transpired that the applicant has

received money from investors in his account and had also purchased

properties from the said money and the said fact has been mentioned in the

BAIL No. 20069 of 2025

18

counter affidavit.

12. After having heard learned counsel for the parties and perusing the

record, it is evident that the applicant is not named in the first information

report. His implication has surfaced in the matter during investigation. Co-

accused Vinod has been granted bail by this Court vide order dated

11.11.2025 and Vijaypal Kasana has also been granted bail by this Court

vide order dated 11.11.2025. Co-accused Sachin Bhati has been granted bail

by the Apex Court. The applicant was indicated as an Additional Director in

the company on 22.12.2018 who then resigned from the said post on

01.02.2019. He has been in jail since 05.09.2019 and as such has suffered

incarceration for about more than 06 years & 03 months. It is informed that

there are more than 17 witnesses to be exmained in the trial which is yet to

commence.

13. Looking to the facts and circumstances of this case, the nature of

evidence and also the absence of any convincing material to indicate the

possibility of tampering with the evidence, this Court is of the view that the

applicant may be enlarged on bail.

14. Let the applicant- Vishal Kumar, be released on bail in the aforesaid

case crime number on furnishing a personal bond and two sureties each in

the like amount to the satisfaction of the court concerned with the following

conditions which are being imposed in the interest of justice:-

(i) The applicant will not tamper with prosecution evidence and will not

harm or harass the victim/complainant in any manner whatsoever.

(ii) The applicant will abide the orders of court, will attend the court on

every date and will not delay the disposal of trial in any manner whatsoever.

(iii) The applicant shall file an undertaking to the effect that he shall not seek

any adjournment on the date fixed for evidence when the witnesses are

present in court. In case of default of this condition, it shall be open for the

trial court to treat it as abuse of liberty of bail and pass orders in accordance

with law.

(iv) The applicant will not misuse the liberty of bail in any manner

whatsoever. In case, the applicant misuses the liberty of bail during trial and

in order to secure his presence proclamation under section 82 Cr.P.C. may

be issued and if applicant fails to appear before the court on the date fixed in

BAIL No. 20069 of 2025

19

such proclamation, then, the trial court shall initiate proceedings against him,

in accordance with law, under section 174-A I.P.C.

(v) The applicant shall remain present, in person, before the trial court on

dates fixed for (1) opening of the case, (2) framing of charge and (3)

recording of statement under Section 313 Cr.P.C. If in the opinion of the trial

court absence of the applicant is deliberate or without sufficient cause, then

it shall be open for the trial court to treat such default as abuse of liberty of

bail and proceed against him in accordance with law and the trial court may

proceed against him under Section 229-A I.P.C.

(vi) The trial court may make all possible efforts/endeavour and try to

conclude the trial expeditiously after the release of the applicant.

(vii) The applicant shall not leave India without the previous permission of

the Court and if he has passport the same shall be deposited by him before

the court concerned.

15. The identity, status and residential proof of sureties will be verified by

court concerned and in case of breach of any of the conditions mentioned

above, court concerned will be at liberty to cancel the bail and send the

applicant to prison.

16. The applicant shall deposit a sum of Rs.10,00,000/-(Rupees Ten Lakhs

Only) to the credit of the FIR/Case Crime in question, before the learned

Chief Judicial Magistrate, Gautam Buddha Nagar,Uttar Pradesh.

17. The aforesaid amount shall be deposited within eight weeks from today

and upon such deposit, the learned CJM shall invest the amount in an

interest bearing Fixed Deposit Account with a nationalized bank for a fixed

term so as to garner the maximum rate of interest, with an auto-renewal

clause.

18. The bail applications are allowed.

19. Pending application (s), if any, shall stand disposed of. 

January 13, 2026

AS Rathore

BAIL No. 20069 of 2025

20

(Samit Gopal,J.)