- (1.) BY the Court. -Heard learned counsel for the petitioner and learned Standing Counsel for the CBI.
(2.) PETITIONER has been made accused for the offence under Sections 420/467/ 468/471/120 -B of the Indian Penal Code and Section 13(2) read with Section 13(1)(c) and 13(1)(d) of Prevention of Corruption Act, 1988, in connection with RC 11(A)/2009 -AHD -R. The case relates to Medicine Scam in the State of Jharkhand in which medicines, medical equipments and sundry items worth Rs. 1,30,50,79,951.74 were purchased without assessing the actual requirement and without observing the codal formalities prescribed in this regard.
(3.) SO far as this petitioner is concerned, petitioner was functioning, after deputation from the Office of the Accountant General, as State Finance Manager of the State Health Society from 17.7.2008 to August 2009. As State Finance Manager, he was also one of the signatories of the cheques issued for the payments made by the Society, as also to the expenditure report which was sent to the Government of India. So far as the charges against the petitioner is concerned they are as follows in the charge -sheet: - (i) It was he, who, being one of the members of the criminal conspiracy, toed the line of coconspirators and agreed to award contract to M/s. Nand Kishore Fogla. (ii) He was one of the signatories of the expenditure report forwarded to the Government of India wherein incorrect figures of expenditure were intentionally shown. (iii) He received payoff amounting to Rs. 34 lacs from Rajesh Kumar Fogla in lieu of the illegitimate favour extended to him in the process of award of contract.;