- (1.) Heard learned counsel for the petitioner and learned Standing Counsel for the C.B.I..
(2.) The petitioner has been made accused for the offence under Sections 120B, 420, 467, 468, 471 of the Indian Penal Code and Sections 13 read with Sections 13(1)(c)&(d) of the Prevention of Corruption Act, in connection with R.C. Case no. 11(A)/2009-AHD-R.
(3.) The petitioner is the main accused in a commonly known 'Medicine Scam', in which, omissions and commissions of the high Officials, Minister and Suppliers in making purchases of the medicines and other medical equipments, much beyond the requirement and at highly inflated rates, as also exceeding much beyond the budgetary provisions, have caused wrongful loss to the State Government, as the purchases were made to the tune of Rs. 130,50,79,951.74, without assessing the actual requirement and without following the procedure prescribed in this regard.;