GIRISH GANDHI Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) The present Writ Petition, under Article 32 of the Constitution of India, has been filed by the petitioner-Girish Gandhi seeking an appropriate Writ or Direction to the effect that the personal bonds and sureties executed by the petitioner in connection with FIR No. 0030 of 2021 dtd. 21/1/2021 registered at P.S. Sadar, District Gurugram, shall hold good for eleven other bail orders passed in his favour from the Courts of different States. Details of the bail orders in different FIRs have been elaborated hereinbelow.

(2.) The question that arises for consideration is, is the petitioner entitled to the relief of treating the personal bond and one set of sureties already furnished as holding good for the other bail orders also?

(3.) Very broadly, the prosecution case is that the company in which the petitioner was concerned with, namely, White Blue Retail Pvt. Ltd. (hereinafter referred to as 'the Company') allowed the use of its trade name through franchisee agreement for opening of Grocery Shops. The Company also took the franchisee amounts and refundable security. The substratum of the allegation is that the Company which was to give space to open store on rent in some cases; 5% commission on monthly sale in some; 10% margin on goods sales in some others; 12% interest as dividend on investment in a few and minimum 24% profit in certain agreements, failed in its promise.