- (1.) Heard Sri R.C. Yadav, learned counsel for the applicant and Sri N.I. Jafri for the C.B.I.
(2.) Sri Yadav, learned counsel for the applicant, at the very outset urged that the applicant being a very petty supplier of medicines has been implicated in the NRHM Scam and the allegation is that he had allegedly caused a loss of Rs.3,99,000/-. This figure has been mentioned in paragraph 19 of the bail application.
(3.) Sri Yadav, learned counsel for the applicant, states that in view of the orders passed by the Apex Court in the case of Sanjay Awasthi Vs. State of U.P., Special Leave to Appeal No.833 of 2015, the applicant undertakes to deposit the entire amount and he may be granted bail as there is no likelihood of absconding from the Court.;