Pradeep Kumar, J. - (1.) HEARD learned Counsel for the Petitioner and the learned Counsel for the Vigilance.
(2.) THIS is an application for grant of regular bail to the Petitioner in a case registered under Sections 409, 120B, 420 IPC, 13(2) read with Section 13(1)(d) of the P.C. Act. It is submitted by the learned Counsel for the Petitioner that the purchase was made during the tenure of the Petitioner, when he was the Civil Surgeon, Jamshedpur, as per the prescribed rate given by the Government and the allegation of illegality and corruption is not correct. However, the learned Counsel for the Petitioner stated that the Petitioner is ready to deposit the loss amount of Rs. 1,73,581/ -subject to the result of the case. It is further submitted that the Petitioner has remained in custody from 22.11.2010 and as such, he may be released on bail.
(3.) WHILE opposing the prayer for bail, learned Counsel for the State submitted that the Petitioner is prime accused and he was the Civil Surgeon, who made orders and no doubt the orders have been made as per the higher limit of the Government and as such, the allegations are directly against the Petitioner.;