- (1.) THE applicant was the Director General of Medical & Health Services, Government of Uttar Pradesh holding charge as such and is involved in the NRHM Scam.
(2.) THIS bail application is in relation to an FIR where the allegation is that a contract for procurement of outdoor media publicity, hoardings and flex banners was manipulated and awarded in favour of one Smt. Rajini Jain in violation of established tender procedures and the contract was awarded at exorbitant rates. The contract was for Rs. 13,69,67,250/ -. This was investigated and a charge -sheet has been filed alleging that such award of contract which was routed at the instance of the applicant conspired to ensure the award of such contract to the awardee that caused an approximate loss of Rs. 8 Crores.
(3.) THE applicant is also involved in other transactions relating to the NRHM Scam and today itself I have rejected the bail application of the applicant in Bail Application No. 14113 of 2012. Apart from this, the facts regarding this huge involvement and the claim of the applicant that the prosecution is unwarranted has already been considered by a learned Single Judge of this Court in a 482 Application in the case of Devendra Mohan Vs. CBI decided on 19.2.2013 and reported in 2013(4) ADJ Pg. 620. A perusal of the said judgment would demonstrate the nature and extent of the involvement of the applicant and the refusal of this court to quash the charge -sheet.;