D.N.UPADHYAY,J. - (1.) HEARD the learned counsel for the petitioner and the learned counsel for the State.
(2.) THIS is an application for grant of anticipatory bail filed by the petitioner in connection with Vigilance PS Case No. 11 of 2009 arising out of complaint case No. 2 of 2009 corresponding to Special Case No.15 of 2009 for offences registered under Sections 406/409/420/423/424/465/ 120 -B of the Indian Penal Code and Sections 11, 12, 13 and 15 of the Prevention of Corruption Act, 1988. Gist of the prosecution case. in brief is that the Government of Jharkhand has to purchase seeds for welfare and development of the farmers of the State of Jharkhand from different Government organizations and Government undertakings who either produce seeds by themselves or supply the best quality of seeds certified by the reputed institutions. In this regard allotment was made available to the Department of Agriculture. Government of Jharkhand with the direction to purchase seeds according to the principle and the procedure framed.
(3.) IT is alleged that the petitioner and other accused persons who were Heads of the Department of Agriculture. Government of Jharkhand, have flouted the norms and principles and issued purchase orders in favour of organizations of ill -repute. The comparative charts with regard to the rates of seeds submitted by various Government organizations of different States were not considered properly and orders for supply of seeds were given to some particular organisations in connivance with the mediator. Not only orders were given to those organisations for supply of seeds. it is also alleged that inferior quality of seeds without being certified by reputed Agricultural institutions were supplied.;