Madhya Pradesh High Court
Sharad Yadav vs The State Of Madhya Pradesh on 26 November, 2015
1 MCRC.No.10851/2015
26/11/2015
Shri Ajay Singh Rathore, learned counsel for the
applicant.
Shri Vivek Khedkar, learned Assistant Solicitor
General of Union of India for respondent No.2 -CBI.
Heard on I.A.No.10013/2015, an application on behalf of the applicant for grant of interim bail to facilitate him to appear in AIPGMEE, 2016 scheduled on 02-12- 2015 at some place behind Aurobindo Medical Hospital, Sanwer Road, Indore.
Having heard learned counsel, keeping in view the arguments advanced at length, after perusing the case- diary at present in the available circumstances, instead of granting interim bail to the applicant for the aforesaid purpose, the I.A. is disposed of with a direction to the Superintendent of Central Jail Gwalior and In-charge of such jail to make proper arrangement to send the applicant in police custody to appear in the aforesaid examination at Indore on 02-12-2015 and after such examination he be brought back by the same police squad.
The jail authorities shall be at liberty to keep the 2 MCRC.No.10851/2015 applicant at Indore Jail to manage the affairs of travelling, if it is necessary to him.
Let copy of this order along with photocopy of the I.A. be sent to the Superintendent of Central Jail, Gwalior within two days including today. The jail authorities be also directed to send compliance report of this order after bringing back the applicant from Indore.
Typed copy of the order be also given to the CBI counsel enabling him to inform the jail authorities to comply the aforesaid direction.
Certified copy today.
(U.C. Maheshwari) (Sushil Kumar Gupta)
Judge Judge
Anil*