STATE OF M P Vs. PRADEEP KUMAR TYAGI

JUDGEMENT

(1.) Heard counsel for the parties. These applications are filed by the State for cancellation of bail granted by learned Single Judge of this Court vide order dated 1.10.2014 in M.Cr.C. No.13869/2014 and M.Cr.C. No.13866/2014 respectively.

(2.) The applicant is common in both these applications. He has been named as racketeer in connection with the offences committed during examination conducted by VYAPAM in six crimes being Crime Nos.768/2012, 8/2013, 737/2013, 193/2014, 194/2014 and 248/2014. As per the assignment dated 25.3.2014 the bail applications arising from criminal cases concerning VYAPAM examination can be proceeded and dealt with only by the Division Bench -I at the respective Benches Jabalpur, Indore and Gwalior. The assignment reads thus : -

(3.) In view of the assignment in vogue both the applications for bail filed by the respondent could be entertained only by DB -I and could not have proceeded before the Single Judge.