- (1.) Heard Sri Amit Shukla, learned counsel for the applicant, and Sri N.I. Jafri for the C.B.I.
(2.) This is a second bail application on behalf of the applicant. The first bail application of the applicant was rejected by this court on 18.7.2014 by the following order :- "Heard Sri Gopal Chaturvedi, learned Senior Counsel assisted by Sri Manu Khare for the applicant and Sri Anurag Khanna, learned counsel for the CBI. This bail application is on behalf of the accused who states that he is in custody since 12.1.2012. The commission of the offence is relatable to the NRHM Scam. The said scam had given rise to different chargesheets with regard to identical nature of allegations and the applicant has also been charge-sheeted in other cases including that gave rise to bail application no. 33477 of 2012. The charge sheet in this case has been filed through a second supplementary affidavit today which is taken on record. The allegations about the nature of the offence is the same as in the other cases. A counter affidavit has been filed by Sri Anurag Khanna in the matter to which a rejoinder affidavit has been filed by the learned counsel for the applicant. Sri Chaturvedi has advanced his submissions which are in relation to the charges similar in the aforesaid cases and the argument advanced and the allegations made in the charge sheet are almost identical. The applicant and his involvement in relation to supply of two items through M/s Surgicon Mediquip Pvt. Limited has been alleged. The applicant is the Director. Having considered the submissions raised and the affidavits on record, this court finds no reason to differ from the view taken in the order dated 6.5.2014 in bail application no. 33477 of 2012 whereby the bail application of the applicant was rejected after recording reasons on all the issues raised. For the reasons given therein and following the same, since this is a bail application founded on similar facts the same also deserves to be dismissed. The bail application is rejected. Order Date :- 18.7.2014"
(3.) The said order was passed keeping in view the observations made by the Court in relation to the same applicant in a different case crime number but of the NRHM scam itself in Bail Application No.33477 of 2012 that was rejected vide order dated 6.5.2014 and is on record.;