- (1.) HEARD Sri N.K Sharma learned counsel for the applicant and Sri Anurag Khanna for the C.B.I.
(2.) LEARNED counsel for the C.B.I. has filed a counter affidavit to which a response has been filed by the learned counsel for the applicant.
(3.) THIS is the first bail application of the applicant before this Court who is behind bars since 23.10.2013. The applicant is involved in the N.R.H.M. Scam case as per the F.I.R. dated 23.2.2012. A charge -sheet was filed on 14.2.2013 in which the applicant has been named in the statement of one Abdul Mateen partner of M/s Unicure Pharmaceutical Limited who alleged that the said firm had not filled up any tender and secondly it was alleged that the bills were raised issued by M/s Sudarshan Pharmaceutical Limited, Indore to M/s Daffodills Pharmaceutical Limited, Meerut which indicated forged bills of the same batch number at higher rates of the tablets that were purchased relating to Iron Folic Acid that has caused a loss of Rs. 11 lakhs. This high pricing was alleged in which 7 to 8 doctors were allegedly involved with the contracting firm. Sri Sharma has invited the attention of the Court straight away to the bail order of this Court in the case of Dr. Satish Kumar and Dr. H.G. Singh in Criminal Misc. Bail Application Nos. 20587 of 2013 and 20586 of 2013 dated 4.10.2013 to urge that the said doctors were also the members of the purchase committee against whom similar allegations were made and they have been bailed out by this Court.;