ASHISH UTTAM Vs. UNION OF INDIA

JUDGEMENT

(1.) This is an application seeking bail under section 439 of the Code of Criminal Procedure, 1973 in Case No.BA/566/2020 (Crime No.728/2009 & CBI Crime No. RC2172015S0014/15), registered for offence under sections 419 , 420 , 467 , 468 , 471 , 120-B of the Indian Penal Code and Section 3/4 of the MP Recognized Examination Act, impugning order-dated 27.02.2020, passed by the Court of IX Additional Sessions Judge/Special Judge (Vyapam Cases), CBI, Bhopal, whereby the application moved by the petitioner had been dismissed.

(2.) Learned counsel for the petitioner interalia submitted that the petitioner, who is alleged to be a middleman, arranged impersonators for appearing in the PMT examination 2009, is in custody since February, 2020. It is further contended that the CBI has completed the investigation in the case and charge-sheet has also been filed. According to the learned counsel, several middlemen, who are similarly situated as the petitioner, have already been granted the concession of bail either by the trial Court or by the High Court.

(3.) It is the case of the petitioner that the petitioner is in custody since February, 2020 and as the trial is likely to take long time, no useful purpose will be served by keeping the petitioner in custody.