PRASHANTBHAI SURESHBHAI MISHRA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. H. S. Soni, learned APP waives service of notice of Rule on behalf of respondent-State.

(2.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant accused has prayed to release him on Transit Anticipatory Bail in case of his arrest in connection with the FIR registered as FIR No.29 of 2021 registered CID PS, Amaravathi, Manglagiri, Guntur, for the offenses punishable under Ss. 166 , 167 , 418 , 420 , 465 , 468 , 471 , 409 , 201 , 109 read with Sec. 120(B) of the Indian Penal Code and Ss. 13(2) read with Ss. 13(1)(c) and (d) of the Prevention of Corruption Act , 1988.

(3.) Brief facts of the case as per the FIR are as under: The object of the SIEMENS Project/scheme is to impart Hi- end technology to the trainers. APSSDC has deputed a team to visit SIEMENS Centers of Excellence already established in Gujarat and to submit a report. SIEMENS offers training program in collaboration with various State Governments. In the negotiations, the State Government has agreed to establish SIEMENS Centers of Excellence, Technical Skill Development Institutions and Skill Development Centers in different clusters. Each Cluster comprises of one Center of Excellence, five Technical Skill Development Institutions and Skill Development Centers. Six such clusters have been formed at the inception at a cost of Rs.546,84,18908.00 with Siemens and DesigTech providing a grant-in-aid of Rs.491,84,18,908.00 90% and a Government share thereof is 10% - Rs.55.00 Crores.