Madhya Pradesh High Court
Dr. Surendra Kumar Verma vs The State Of Madhya Pradesh Thr on 20 December, 2017
1
M.Cr.C. No. 23361/2017
(Dr. Surendra Kumar Vs. State of M.P. and others)
Gwalior, 20.12.2017
Shri Deepak Gupta, learned counsel for the
applicant.
Shri Vivek Khedkar, learned Assistant
Solicitory General for respondent No. 2/CBI.
This is an application under Section 439 of Code of Criminal Procedure, 1973 for grant of bail.
Applicant is in custody since 09/10/2017 in respect of an offence registered vide Crime No. 97/2015 at Police Station Jhansi Road, Gwalior, Central Bureau of Investigation's R.C. No. 2172015S0083 for an offence punishable under Section 417, 419, 420, 467, 468, 471, 120B I.P.C. And Section 3/4 of Madhya Pradesh Examination Act.
Though it is contended on behalf of the applicant that he has been falsely implicated and that in respect of criminal cases registered against him vide Crime No. 138/2013, Crime No. 144/2013, Crime No. 290/2014 and Crime No. 291/2014, the applicant has been enlarged on bail.
However, in the instant case the role ascribed to the applicant being of a middleman to arrange a solver for co-accused Ashutosh Gupta for Pre Post Graduation Medical Entrance Examination, 2009 and the nature of the crime 2 which reflects the fact that the crime has been committed in the organized manner; as five other cases registered by the Central Bureau of Investigation vide R.C. 71/2015, R.C. 72/2015, R.C. 84/2015, R.C. 105/2015 & R.C. 109/2015; and the apprehension raised on behalf of investigating agency- Central Bureau of Investigation that there is likelihood of applicant indulging in influencing the witnesses, we are not inclined to release the applicant on bail.
That by interim bail application, applicant seeks release to take care of his wife who as urged is at advance pregnancy stage. Since we decline to grant regular bail to the applicant, we are not impressed with the submissions made on behalf of the applicant for grant of interim bail that there is no one at home to attained the applicant's wife.
Consequently, I.A. No. 22851/17 stands dismissed.
(Sanjay Yadav) (S.K. Awasthi)
Judge Judge
shubh*
SHUBHANKAR Digitally signed by SHUBHANKAR MISHRA DN: c=IN, o=HIGH COURT OF M.P. BENCH GWALIOR, ou=HIGH COURT OF M.P. BENCH GWALIOR, postalCode=474011, st=Madhya Pradesh, MISHRA 2.5.4.20=e1f45241b0d8e47d03567942a7e835e2631b7c3ff747 e97afd6840fdaafb8d3a, cn=SHUBHANKAR MISHRA Date: 2017.12.27 15:41:50 +05'30'