M MURALI MOHAN Vs. STATE OF AP

JUDGEMENT

(1.) This petition is filed by the petitioner / A-5 seeking anticipatory bail in the event of his arrest in connection with Crime No.03/RCO-CIU-ACB/2020 on the file of Anti-Corruption Bureau, C.I.U, A.P. Vijayawada for the alleged offences punishable under Sections 408, 409, 417, 418, 420, 468, 471, 120-B r/w 34 IPC.

(2.) The case of the prosecution and the relevant portion of the complaint against the petitioner is that the Government of India enacted the Employees State Insurance Act 1948 for extending Primary, Secondary and Super Specially Health Care Services to the employees, who are earning less than Rs.21,000/- who are covered under ESI scheme are entitled for medical facilities for self and dependents. The employees of State Insurance Scheme are being monitored by the Department of Medical Services and it comes under the control of Principal Secretary, Labour, Employment, Training and Factories. The Director, IMS (DIMS) is the head of the Department to implement ESI scheme. Two Joint Directors (Vijayawada and Kadapa) are working under the Director, IMS to look after the supervision of ESI Dispensaries and Panel Clinics. It has come to the notice of the Government that the Directors and Staff of Insurance Medical Services (IMS), AP, Vijayawada during the period 2014-2019 procured drugs and medicines, medical equipment, surgical equipment, laboratory kits, furniture etc., and also purchased bio-metric machines at higher rates by violating the established procedure.

(3.) It is further case of the prosecution that one Gonne Venkata Subbarao by using his influence with politicians and officers of Insurance Medical Services got purchase order for supply of medicines worth Rs.2.11 crores in the name of M/s Seetharam Pharmaceauticals, Narasraopet and he paid 10% commission to the petitioner/A-5, who is PA to Peethani Satyanarayana, former Minster for Labour, Employment and Training on the advice of G.Vijaya Kumar, the then Director of IMS.