- (1.) THIS application has been nominated to this Bench under orders of Hon'ble the Chief Justice.
(2.) HEARD Sri Gopal Chaturvedi, learned Senior Counsel assisted by Sri Manu Khare, Advocate.
(3.) THIS is a second Bail Application of the accused, who is involved in the NRHM scam and has been charged under Sections 120 -B read with Sections 420,465,468 and 471 I.P.C. together with Section 13 (2) and 13 (1) (d) of the Prevention of Corruption Act, 1988. The involvement of the applicant in the said scam is alleged to have been inquired into after directions were issued by the High Court (Lucknow Bench) to the C.B.I. to make preliminary inquiries where after the F.I.R. was lodged on 2.1.2012. In the said F.I.R., 12 persons were named initially and at serial No.8, the Director of M/s Surgicoin Mediquip Pvt. Ltd. was also mentioned. The applicant is the Director of the said firm. The case of the applicant is that the Company is a manufacturer of Medical and surgical goods since 1955 and is supplying it's manufactured goods to government Institutions as well as abroad, and in short is also involved in manufacture and supply of surgical goods and equipments as well.;