VIJAY KUMAR VERMA, J. - (1.) SHORT counter affidavit has been filed by Sri G. S. Hajela, Advocate on behalf of CBI, which is taken on record.
(2.) IN this bail application, prayer for bail has been made on behalf of the applicant -accused Anil Kumar Garg in the case, which is popularly known as "Ghaziabad G.P. Fund Scam". Shorn of unnecessary details, charges levelled by the prosecution against the applicant in short are that he conspired with the then Central Nazir, Ashutosh Asthana, District Court, Ghaziabad in embezzling the provident fund money of Class -IV employees of Ghaziabad judgeship regarding which, on the direction of the High Court, an FIR was lodged by Special Judge, CBI, Ghaziabad. The amount saddled on the applicant is Rs.2,42,000/ -.
(3.) HEARD Sri Rajesh Kumar Sharma, learned counsel for the applicant, Sri G. S. Hajela, Advocate appearing for the CBI and learned AGA for the State and perused the entire record car,efully.;