RAJENDRA ARYA Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD .

(2.) THIS is the third application under Section 439 of Cr.P.C. filed on behalf of applicant - Dr.Rajendra Arya, for grant of bail. First application was dismissed vide order dt.8.9.2014, second application was dismissed as withdrawn vide order dt.24.9.2014 with liberty to the applicant to repeat the bail application after three weeks.

(3.) THE allegation against the applicant is that he had acted as middle man to secure admission of students in MBS examination. The applicant was posted as Professor at Medical College, Gwalior. He was arrested on 10.5.2014.