Dabbiru Ganeshrao 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.
(3.) 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.;