AKSHAYA KUMAR YADAV Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD Counsel for the parties.

(2.) THIS is second bail application by the present applicant, before this High Court. First application was withdrawn with liberty to approach the Trial Court after filing of the charge sheet. The applicant has been named as an accused in Crime No. 12/2013 registered with STF, Police Station, Bhopal commonly known as VYAPAM scam cases.

(3.) THE prosecution case in the charge sheet filed against the applicant reads thus : - <FRM>JUDGEMENT_204_MPHT4_2014.html</FRM>