August 17, 2018:

Special Judge Samaresh Singh remanded accused Vinod Bhandari to judicial custody.

On Friday, Special Court here rejected Bail plea of a Former Chairman of a Private medical college in a Money-Laundering case linked to the alleged Vyapam scam in Madhya Pradesh.

Case against Bhandari was registered by the Enforcement Directorate (ED).

An ED official stated that Bhandari was the Chairman of Indore-based Sri Aurobindo Institute of Medical Sciences and Medical College (SAIMS) at the time of the alleged admission-and-recruitment scam, commonly known as the Vyapam (Madhya Pradesh Professional Examination Board) scam.

Bhandari was booked on charges of colluding with Madhya Pradesh government officers and exam mafia responsible for committing irregularities in holding the entrance exams for graduate and post-graduate medical courses during 2012 and 2013, the ED official said.

Exams were conducted by the Madhya Pradesh Professional Examination Board.

Bhandari allegedly collected a huge amount, selected ineligible candidates after the entrance examination and granted them admission in his college, the ED alleged.

Enforcement Department Official stated that Bhandari was accused of buying properties worth Rs 7 crore with the black money earned in the process.

ED has already attached the immovable assets of Bhandari.

Source PTI

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