MANISH KUMAR Vs. POLICE CBI VYAPAM SCAM

JUDGEMENT

(1.) The present petition has been filed under section 439 of the Cr.P.C for grant of bail in crime no.243/2004 (original) RC No.2222016 S 008 dated 31.05.2016, registered at police station-(CBI) Moghat Road, Khandwa (original) CBI Vyapam Scam Bhopal, under sections 419, 420, 497 and 468 of the IPC and section 3(D)(1)(4) of the MPRI Act.

(2.) The applicant is in jail since 13.12.2018. Learned counsel has argued before this Court that a criminal case was registered against the present applicant and the applicant was arrested in the year 2004. He has stated that after 2004 till 2014, no trial took place in the matter and in fact no proceedings took place before the Trial court and therefore, he was not aware about the date of appearance in the matter. He further submits that no warrant was received by him and finally the trial court has issued non-bailable warrant and he was arrested and is in jail since 12.11.2018.

(3.) Learned counsel in the same case has drawn attention of this court towards the order dated 23.07.2018 passed in the case of Vinay Kumar Vs. State of MP passed in M.Cr.C No.17158/2018. The order reads thus:-