DR. BALABHADRA DASH Vs. STATE OF ORISSA (VIGILANCE)

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned Addl. Standing Counsel for the Vigilance Department.

(2.) This order arises out of an application under Section 438 of the Code of Criminal Procedure. 1973. The petitioner is apprehending arrest for alleged commission of offences under Sections 13(2) read with 13(1)(c)(d) of the Prevention of Corruption Act hereinafter referred to as the "Act" for brevity and Sections 409 and 120(8) of the I.P.C. in Vigilance G.R. Case No. 02 of 2015 of the Court of Special Judge, Vigilance, Balasore.

(3.) The allegation against the petitioner is that he has been posted as Ayurvedic Medical Officer on 22.07.1981. He has worked in Phulbani, Kalahandi, Puri and Koraput districts. He joined at Belbahali Ayurvedic Dispensary of Keonjhar district on 06.07.2004 as Ayurvedic Medical Officer and subsequently joined in GAD, Malda, Keonjhar on 30.07.2010 on transfer.