Amreshwar Pratap Sahi, J. - (1.) THE applicant is the then Chief Marketing Manager of U.P. Small Industries Corporation, Kanpur. The said Corporation, which is a Government Undertaking, was authorized to execute a work order for supply of Intra Uterine Device and FRU Kits through a tender process. This was a work order placed by the State Health Mission authorised through the Medical and Family Health department that was proceeding to implement the National Rural Health Mission Scheme.
(2.) FOR the supply of the said material, the Managing Director of the U.P.S.I.D.C. Mr. Abhai Kumar Bajpai constituted an inspection Committee with the Director General, Family Welfare, having it's nominee on the said Committee. The then Director General, Family Welfare, was Dr. Raja Ram Bharti. At the very out set it may be placed on record that both these persons namely Abhai Kumar Bajpai, the then Managing Director, UPSIDC and Dr. Raja Ram Bharti are co -accused in the same case but they have already been bailed out by the High Court. The bail order in the case of Abhai Kumar Bajpai was passed on Bail Application No. 17220 of 2013 dated 25.10.2013 and the bail order in the case of Dr. Raja Ram Bharti was passed on bail application No. 17028 of 2013 dated 29.10.2013.
(3.) THIS bail application on behalf of the applicant has been filed in January, 2015.;