- (1.) All these present applicants have made prayers for bail in a matter which, in common parlance, is described as Ayurvedic scam in the State of U.P. The scam is under investigation by the CBI and the CBI Court is situated in Lucknow. There had been refusal of prayers for bail for these applicants by the CBI Court, Lucknow. Only thereafter the present applications were filed. A common question stands involved in all these matter as to whether the applications would lie at Allahabad or the applicants would be directed to move Lucknow Bench only.
(2.) In the case of Balram Datt Sharma the averments in the bail application indicate that it related to Case No. RC 32(A)/96 CBI/SPE/LKO under Ss. 120-B, 420, 467, 468 and 471, IPC read with Ss. 13(2) and 13(1)(d) of the Prevention of Corruption Act, relating to police station Kotwali, Lucknow. The applicant was arrested by the CBI on 29-8-1997 at Lucknow in connection with the Ayurvedic scam after he was called for an interrogation and had come from his village Jagjeetpur, District Haridwar. An FIR in case Crime No. 373 of 1995 lodged at police station Civil Lines in the district of Meerut was annexed to this application to show that the place of occurrence of the alleged misappropriation, cheating and forgery was within the district of Meerut as per report by Dr. Shiv Raj Singh, Director, Ayurvedic and Unani Services, U.P. The CBI FIR was also annexed to this bail application further to say that this was lodged only in the year 1996, i.e. after the earlier mentioned FIR.
(3.) In the bail application for Dr. Vinay Kumar Sharma also the concerned CBI FIR was referred in which the prayer for bail was made.;