VIPIN GOEL Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THESE two applications can be disposed of together by common order.

(3.) THE role ascribed to the applicants by the prosecution is that of having facilitated son of applicant in M.Cr.C. No. 3441/2015 in the commission of unfair means during the examination conducted by VYAPAM.