The Central Bureau of Investigation has filed Supplementary Charge-Sheet against 160 accused including the then Controller, Vyapam, Bhopal; the then Director Medical Education(DME); the then Joint Director in the Office of DME; 16 Officials including Chairman of private Medical Colleges at Bhopal, Indore; 56 Beneficiary Candidates; 46 Solver Candidates/Impersonators; 30 Guardians of the Beneficiary Candidates; 09 Middlemen/Racketeers in the Court of Special Judge, Vyapam Cases, Bhopal(Madhya Pradesh) in a case related to PMT-2013 Examination conducted by Vyapam.
CBI had registered the instant case on 21.08.2015 on the Orders dated 9th July, 2015 of Hon’ble Supreme Court of India passed in Writ Petition Civil No.417/2015 along with various other petitions and taken over the investigation of the case earlier registered at Police Station Rajinder Nagar, Indore vide FIR No.539 of 2013 related to irregularities in Pre-Medical Test(PMT)-2013 conducted by MP Professional Examination Board(Vyapam). 02 persons were arrested on 06.07.2013 from Indore by the local police. As the case had wider ramifications, its investigation was transferred from Police Station Rajendra Nagar, Indore to Crime Branch, Indore and later, in August, 2013, to STF, Bhopal.
It was alleged that racketeers and several others were operating from different cities of Madhya Pradesh i.e Bhopal, Indore, Ujjain, Shahdol, Ratlam & Sagar. These racketeers were allegedly involved in arranging for beneficiary candidates and solvers in the PMT Examination. The pairing of respective Solver and Beneficiary Candidates was being done by the racketeers. It was further alleged that the racketeers, thereafter, were getting the roll numbers of these Solver-Beneficiary Candidates manipulated through Vyapam officials, such that a Beneficiary candidate was seated right behind his Solver candidate, thus enabling the Beneficiary to cheat and copy the answers from Solver Candidates. The MP Police had filed 12 Charge-Sheets against the accused and kept the investigation open against the remaining accused.
After conducting investigation, CBI filed a Charge-Sheet in the instant case against 490 accused on 31.10.2017 in the Court of Special Judge, Vyapam Cases, Bhopal. Further investigation was kept open.
CBI conducted further investigation against the remaining accused on various allegations including manipulations in assigning favourable Roll Numbers to the beneficiary candidates & solvers, conspiracy with middlemen/racketeers; conspiracy with 03 private Medical Colleges of Madhya Pradesh; & other co-accused who facilitated illegal admissions to otherwise ineligible students/candidates in the said private Medical Colleges of Madhya Pradesh; Involvement in illegal vacation of State Quota seats of MBBS & subsequent illegal admissions to otherwise ineligible students/candidates by said private Medical Colleges of MP etc.
After thorough investigation, supplementary chargesheet was filed against 160 accused.
Picture Source :
