D.G.R.PATNAIK, J. - (1.) PETITIONER has renewed his prayer for anticipatory bail, which was earlier disposed by this Court vide order dated 6.6.2008 passed in ABA No. 1022 of 2008 with a direction to surrender himself before the Court below and to seek regular bail.
(2.) HEARD learned Counsel for the petitioner and the learned Counsel for the Vigilance. The case was registered against the petitioner for the offences under Sections 409, 420 and 120 -B of the Indian Penal Code read with Section 13(2)(1)(D) of the Prevention of Corruption Act.
(3.) THE case registered on the basis of a complaint filed by the Dy. S.P. (Vigilance), Ranchi on 14.10.2004 relates to the purchase of medicines by the petitioner in between January 2002 -October 2002 during his tenure as Assistant Chief Medical Officer. The allegation against the petitioner is that he had obtained supply of medicines from a sick company namely, M/s. South Eastern Surgical Company, Ranchi at rates much higher than what was approved by the Government. The FIR mentions the details of the medicines, the rates at which the purchase was made and the amount of loss caused to the State Exchequer by the purchase made at rates higher than approved.;