VIJAY SINGH Vs. C B I

JUDGEMENT

(1.) Heard learned counsel for the applicant and Sri N.I. Jafri for the C.B.I.

(2.) The allegations against the applicant is of having conspired to cause loss to the State Exchequer by indulging in getting contracts awarded through wrongful means and thereby caused a wrongful gain in the NRHM scam which has been detailed in the FIR. The loss alleged is to the tune of Rs.24,23,583/-.

(3.) The applicant's counsel has invited the attention of the Court to the orders passed by the Apex Court in the case of Sanjay Awasthi Vs. State of U.P., Special Leave to Appeal No.833 of 2015 dated 14.7.2015 in about 54 matters relating to the doctors of the Medical Health Department and some suppliers to urge that the applicant be also granted bail allowing him to deposit the proportionate amount of the alleged loss caused to the State Exchequer in the supply of such medicines.