DR. KRISHNA KUMAR SAXENA Vs. C.B.I.

JUDGEMENT

(1.) The present application is for grant of bail under Section 439 of the Code of Criminal Procedure. The petitioner is an accused for an offence under Sections 409 , 420 , 467 , 468 , 471 , 120-B , 201 of I.P.C., R/W Sections 65 and 66 of IT Act, 2000, Sections 13(1)(D) and 13(2) of the Prevention of Corruption Act, 1988, Sections 3-D(1)(2) read with Section 4 of the M.P. Recognised Examination Act, 1937.

(2.) The allegation against the petitioner is that he was part of the Admission Committee constituted to admit students in the Index Medical College, Indore in the year 2012 for the MBBS Course. In the said year, 97 seats were allocated to the College as Government quota but out of 97 seats, 88 seats have been filled up by ineligible candidates.

(3.) The manner of admission in the four Medical Colleges has been examined in M.Cr.C. No.24600 of 2017 (Dr. Divya Kishore Satpathi Vs. Central Bureau of Investigation) and other connected matters decided on 14.12.2017 while considering petitions under Section 438 of the Code of Criminal Procedure.