GYAN PRAKASH UPADHYAY Vs. STATE OF U.P.

JUDGEMENT

(1.) This matter has been listed as an urgent case on the basis of the permission granted by the Hon'ble Senior Judge on an application filed by the counsel for the petitioner. In view of the prevailing circumstances of pandemic COVID-19, the matter has been heard through Video Conferencing.

(2.) The petition under Section 482 CrPC has been filed by the petitioner through her wife, seeking short-term-bail in seven cases registered against him. Description of the cases registered against the petitioner are mentioned in para-5 of the petition, which are as follows:- i) FIR/Crime No.180 of 2020, U/Sections 409 and 420 IPC, PS Gomti Nagar, Lucknow; ii) FIR/Crime No.60 of 2020, U/Sections 409 and 420 IPC, PS Gomti Nagar, Lucknow; iii) FIR/Crime No.166 of 2020, U/Sections 409 and 420 IPC, PS Gomti Nagar, Lucknow; iv) FIR/Crime No.13 of 2020, U/Sections 409, 420 and 120-B IPC, PS Gomti Nagar, Lucknow; v) FIR/Crime No.158 of 2020, U/Sections 409 and 420 IPC, PS Gomti Nagar, Lucknow; vi) FIR/Crime No.93 of 2020, U/Sections 409 and 420 IPC, PS Gomti Nagar, Lucknow; and vii) FIR/Crime No.1428 of 2020, U/Sections 409, 420, 504 and 506 IPC, PS Gomti Nagar, Lucknow;

(3.) Learned counsel for the petitioner submits that there has been a settlement between the petitioner and respondent nos. 3 to 9, who have lodged FIRs against the petitioner and the company of which the petitioner was an employee. However, the settlement has not been placed on record.