(1.) The applicant Rajiv Tyagi is a supplier of medicines and he has been implicated in the NRHM Scam.
(2.) Learned Counsel for the applicant Sri H.K. Srivastava on the basis of instructions received has invited the attention of the Court to the order passed by the Apex Court dated 14th July, 2015 in Special Leave to Appeal No. 833 of 2015, Sanjay Awasthi Vs. State U.P. and another to contend that the appellant is also prepared to deposit the alleged amount of loss caused to the State Exchequer and that he may be granted bail on the same terms.
(3.) This Court has bailed out the other suppliers on similar conditions. The order of the Apex Court in the aforesaid matter is extracted hereinunder:-