- (1.) Heard learned counsel for the applicant and Sri N.I. Jafri for the C.B.I.
(2.) Inspite of time having been given to the learned counsel for the CBI, no counter affidavit has been filed till today.
(3.) The allegations against the applicant is of having conspired to cause loss to the State Exchequer by indulging in getting contracts awarded through wrongful means and thereby caused a wrongful gain in the NRHM scam which has been detailed in the FIR. The loss alleged is to the tune of Rs.5,65,323/-.;