SURESH SINGH BHADORIA Vs. CENTRAL BUREAU OF INVESTIGTION

JUDGEMENT

(1.) The petitioner has laid this miscellaneous petition under Section 482 of the Code of Criminal Procedure, 1973 [for brevity "the CrPC"] to assail the impugned order dated 8-9-2018 passed in Special Case No.317/2014, whereby the application filed by the petitioner under Section 70(2) of the CrPC for recall of non-bailable warrant of arrest has been rejected. The petitioner has also prayed that a report from the Central Bureau of Investigation (CBI) may be called for to know the present status of the representation dated 7- 02-2018 filed by the petitioner, whereby request was made before the Director, CBI for further investigation under Section 173(8) of the CrPC.

(2.) The facts of the case succinctly stated are, that in the year 2013 an FIR bearing Crime No.12/2013 was registered at the Police Station, S.T.F., Bhopal for the alleged irregularities committed by the M.P. Professional Examination Board, Bhopal [for short "the Vyapam"] in conducting various examinations including Pre-Medical Test (PMT) 2012 for admission of students in different Medical Colleges of Madhya Pradesh in M.B.B.S. Course from State quota.

(3.) After submission of charge-sheet in the year 2014 by the S.T.F. the matter was handed over to the CBI which gave rise to registration of FIR No.RC-2172015A0025 under sections 419, 420, 467, 468, 471 and 120-B of the Indian Penal Code [for short "the IPC"] read with sections 13(1)(d) and 13(2) of the Prevention of Corruption Act, 1988 and under Section 4 of the M.P. Recognized Examination Act, 1937.