RAMPRASAD DHURVE AND ANOTHER 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. RC 217 2015 S 0014/2015 registered for offence under Sections 419 , 420 , 467 , 468 , 471 and 120-B of the Indian Penal Code and under Sections 3D(1)(2)/4 of the MP Recognized Examination Act impugning order dated 2.3.2020, 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 petitioners, inter alia, submitted that the present petitioners are parents of the beneficiary. No specific role has been ascribed to them in commission of the alleged offence. The petitioners are innocent and have been falsely implicated in the present case. The petitioners are old aged persons and also medical patient. It was further urged that the other 21 co-accused persons have already been granted bail.

(3.) It is the case of the petitioners that the petitioners are in custody since 26.2.2020 and as the trial is likely to take time, they be granted the benefit of bail as has been granted to other co-accused persons.