VIRENDRA PATIDAR Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition is listed today along with various connected identical matters for grant of bail relating to the cases of Vyapam Scam. Various counsel, through whom the petitioner or petitioners of other connected matters are represented, are also present.

(2.) Shri Vinay Kumar, Superintendent of Police, CBI, Vyapam Cell, Bhopal along with some investigating officers of different crime numbers relating to Vyapam Scam, taken over for supplementary investigation by the CBI are also present along with respective case diaries.

(3.) We would like to mention here that to consider some technical question relating to impact of the order of the Apex Court dated 14/12/2015 passed, in a bunch of Special Leave to Appeals (Cri), in SLP (Cri.) 9803/2015 over this petition to assist the Court, the Assistant Solicitor General of Union of India namely Shri Vivek Khedkar as well as Senior Advocate Shri V.K. Saxena along with his assisting counsel Shri Aditya Singh, Shri Jitendra Sharma, Shri Prashant Sharma, Shri Amar Sharma accompanying other counsel of different connected petitions are present.