- (1.) Heard learned counsel for the applicant.
(2.) Affidavits have been exchanged between the parties.
(3.) The coaccused Dr. Rameshwar Singh has been bailed out by this Court vide order dated 20th March, 2015 in Bail Application No. 7402 of 2015 which is extracted hereinunder:- "Heard learned counsel for the applicant and Sri Anurag Khanna for the CBI. The applicant was the Deputy Chief Medical Officer who has applied for bail in the NRHM Scam in Special Case No. 16 of 2014. The learned counsel for the CBI was granted time to file a counter affidavit earlier but no counter affidavit has been filed today. Learned counsel for the applicant submits that similar cases have been dealt with by the Apex Court, particularly in the case of Dr. P.P. Verma Vs. CBI and a copy of the order of the Apex Court is Annexure 6 to this application alongwith the other bail orders of other individuals who were also Medical Officers that were considered by this Court and release orders were passed subject to conditions. The order of the Apex Court is quoted herein under:- "UPON hearing the counsel the Court made the following O R D E R The National Rural Health Mission Scheme (NRHM) was launched with a view to providing accessible, adequate, affordable, accountable and reliable health care to all persons particularly the vulnerable people residing in remote areas. On 15.12.2011 in Public Interest Litigation Petitions filed before the Allahabad High Court, the Allahabad High Court gave a direction to the Central Bureau of Investigation (CBI) to conduct an inquiry in the execution and implementation of NRHM Scheme. Allahabad High Court further directed that if prima facie, commission of cognizable offence is found, then a case be registered. In pursuance of these directions, inquiry was conducted and on 23.03.2012, the CBI registered an FIR against the petitioner, the then Chairman of the 2 Purchase Committee and also the Chief Medical Officer and others under Sections 420/467/468/471/477A read with Section 120B of the Indian Penal Code (IPC) and Section 13(2) read with Section 13(1) (d) of the Prevention of Corruption Act. On 14.02.2013, the CBI filed charge-sheet against 12 persons which included the petitioner under Sections 120B an 420 of the IPC and Section 13(2) read with 13(1)(d) of the Prevention of Corruption Act. It is inter alia the case of the prosecution that the Purchase Committee which was headed by the petitioner purchased Iron Folic Acid tablets at Rs.26 paise per tablet, which was available in the open market at Rs.6 paise per tablet. This resulted in the loss of Rs.11,07,692/- to the Government. The petitioner surrendered before the trial court on 23.10.2013 and ever since he is in judicial custody. The petitioner filed bail application before the Allahabad High Court. The Allahabad High Court by the impugned order rejected the petitioner's bail application and hence, the petitioner has filed the present special leave petition. We have heard Mr. Huzefa Ahmadi, learned senior counsel for the petitioner, at some length and learned senior counsel for the CBI. Learned senior counsel for the petitioner points out that several persons who are similarly placed have been released on bail by the High Court. A chart showing the details in that regard is submitted in the Court today. After perusing the same, we find the statement to be correct. Inasmuch as the similarly situated persons have been released on bail, we think that the petitioner shall also be released on bail. It is also necessary to note that the charge sheet is already filed in the case and the petitioner is in jail for about 11 months. In the circumstances, the petitioner Dr. Prem Prakash Verma is directed to be released on bail on his furnishing a personal bond and two local sureties each of the like amount to the satisfaction of the court concerned on the following conditions : 1.The petitioner shall not tamper with the prosecution evidence; 2. The petitioner shall not pressurize the prosecution witnesses; 3. The petitioner shall appear on the date fixed by the trial court; 4. The petitioner shall deposit an amount of Rs.2,00,000/- (Rupees two lac only). Learned counsel for the petitioner states that the amount of Rs.2,00,000/- (Rupees two lac only) will be deposited within a period of four weeks from today. On such deposit being made, the 3 trial court shall invest the said amount in any nationalized bank on usual terms. In case of breach of any of the conditions enumerated above, the order granting bail shall automatically stand cancelled. The special leave petition is disposed of. (Gulshan Kumar Arora) (Indu Pokhriyal) Court Master Court Master" Learned counsel for the applicant has pressed into service those very grounds and conditions under which he prays for bail. This Court has considered similar bail matters and keeping in view the reasons given therein, the applicant is also entitled to bail. In the instant case the loss caused on account of the accused involved herein indicates the proportionate liability of approximately Rs. 8 Lacs on the applicant. However, since the applicant is entitled to bail for the same reasons, as indicated in the order quoted hereinabove, the applicant deserves to be enlarged on bail. Let the applicant Dr. Rameshwar Singh, involved in Special Case No.16 of 2014, and F.I.R. No. R.C. DST/2012/A0001/CBI/STF/DLI under Sections 120-B read with Sections 409, 420, 467, 468, 471, 477A IPC and Section 13(2) read with Section 13(1)(d) of Prevention of Corruption Act 1988 & substantive offences under Sections 409, 420, 467, 468, 471, 477A IPC, and Section 13(2) r/w 13(1)(d) of Prevention of Corruption Act Police Station C.B.I. S.T.F. New Delhi, be released on bail on his furnishing a personal bond and two sureties each of the like amount to the satisfaction of the court concerned on the following conditions :- 1. The applicant shall not tamper with the prosecution evidence; 2. The applicant shall not pressurize the prosecution witnesses; 3. The applicant shall appear on the date fixed by the trial court. 4. The applicant shall deposit his passport with the trial court. In addition to the above, the applicant shall deposit Rs. 8 Lacs, which is the amount of proportionate loss caused to the State Exchequer because of the acts of the applicant, by way of a draft in the name of the trial court within four weeks from the date of his release. The amount shall be invested in fixed deposit scheme in a nationalized bank and shall be renewed from time to time till the termination of the trial. The deposit so made, shall be subject to the final decision of the trial court. In case of default of compliance with any of the conditions enumerated above, the order granting bail shall stand cancelled automatically. This bail application stands allowed on the aforesaid terms.";