JAGANNATH MISHRA Vs. C B I

JUDGEMENT

(1.) THIS order will also dispose of Cr. Misc. No. 11995/97 and Cr. Misc. No. 13123/97 as all the three applications for bail arise out of one and the same case, R.C. Case No. 20 A of 1996 (Special Case No. 22/96) for offences under Sections 409, 420, 467, 471, 477, 477A, 201, 511 read with 120 of the Indian Penal Code and Section 13(2) read with Sections 13(1) (c) and (d) of the Prevention of Corruption Act.

(2.) THE aforesaid criminal case was initially registered as FIR Case No. 12/96 of Police Station, Chaibasa, on the basis of a written report of Sri Amit Khare, the Deputy Commissioner, West Singhbhum, Chaibasa in respect to fraudulent withdrawals from the Government Treasury by the officials of Animal Husbandry Department, in pursuance of a criminal conspiracy of the accused persons named therein. Subsequently, a batch of the writ applications were filed in the High Court and in view of the orders passed therein and as modified by the Hon'ble Supreme Court in SLP (Civil) No. 5811/96 the Central Bureau of Investigation (for short 'CBI') took over the investigation of all the other cases registered in various Police Stations regarding fraudulent withdrawals by the Animal Husbandry Department, which chain of the cases in common parlance came to be called as 'Fodder Scam' and as a consequence thereof Chaibasa Sadar PS Case No. 12/96 came to be registered as RC No. 20 A/96 Patna (Special Case No.22/96).

(3.) AFTER completion of the investigation charge sheet was filed against 56 accused which include various suppliers to the Department, Officials of the Department as well as the politicians.