- (1.) This application under Section 439 of the Code of Criminal Procedure has been filed by one Dinesh Kumar Singh with a prayer that he may be enlarged on bail in the first information report dated 2nd January, 2012 being RC No. 220-2012 E 0001, Police Station: CBI, EOU-IV, New Delhi, under Section 120-B read with Sections 409, 420, 468 and 471 of the Indian Penal Code as also under Section 9 of the Prevention of Corruption Act, 1988 and substantive offences under Sections 420, 468, 471 of the Indian Penal Code as also under Section 9 of the Prevention of Corruption Act, 1988.
(2.) It is appropriate for this Court to record the facts in short leading to the present bail application.
(3.) A welfare scheme in the name and style of "National Rural Health Mission" (hereinafter referred to as the "NRHM") was launched by the Central Government on 12th April, 2005 with a view to provide accessible, adequate, affordable, accountable and reliable health care to the public at large specially to the poorer section of the society residing in remote areas. This scheme was to be implemented by the State Government and for the purpose a Memorandum of Understanding (MoU) was entered into between the Central Government and the State of Uttar Pradesh on 22nd November, 2006. It appears that in all, a total sum of Rs. 8579.38 crores was released by the Central Government for the State of Uttar Pradesh for proper implementation of the scheme.;