LAWS(ORI)-2015-11-54

KANTADEVI GUPTA Vs. STATE OF ODISHA (VIGILANCE)

Decided On November 10, 2015
Kantadevi Gupta Appellant
V/S
State of Odisha (Vigilance) Respondents

JUDGEMENT

(1.) Heard Mr.Ashok Mohanty, learned Senior Counsel for the petitioners and Mr.S.K.Padhi, learned Senior Counsel for the Vigilance Department. Perused the records.

(2.) All these four anticipatory bail applications arise out of Balasore Vigilance P.S. Case No.30 of 2013 corresponding to V.G.R. Case No.5 of 2013 pending in the court of the learned Special Judge (Vigilance), Keonjhar for alleged commission of offences under Section 13(2) read with section 13(1) (d) of the Prevention of Corruption Act, 1988 read with Section 21 (1) of Mines and Minerals (Development & Regulation) Act, 1957 read with Section 3 of the Forest Conservation Act, 1980 and Sections 120-B/420/379/411 of the I.P.C. Hence all the four ABLAPLs are disposed of by this common order.

(3.) The petitioners in all the above anticipatory bail applications along with one Deepak Gupta (principal accused) and others including some officials of the Mining and Forest Departments of Government of Orissa have been arrayed as accused persons in the aforesaid vigilance case. Co-accused-Deepak Gupta, his brother Champak Gupta (petitioner in ABLAPL No. 12345 of 2015) are the two sons of Kanta Devi Gupta and Hari Charan Gupta, who are the petitioners in ABLAPL Nos. 12342 & 12344 of 2015. Smt.Nitu Gupta (petitioner in ABLAPL No. 12343 of 2015) is the wife of accused-Deepak Gupta.