ANURAG KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Anoop Kumar Mehta, learned counsel for the petitioners in Cr.M.P. Nos.326 of 2015 and 2624 of 2014 and Mr. R.S. Mazumdar, learned Senior counsel along with Mr. Nishant Kumar Roy, learned counsel for the petitioner in Cr.M.P. No.2894 of 2014, Mr. Md. Hatim, Mr. V.S. Sahay and Mrs. Vandana Bharti, learned A.P.Ps. for the State and Mr. Prasant Pallav, learned A.S.G.I. for opposite party no.2.

(2.) In all these petitions, common question of facts and laws are involved and that is why all these petitions have been heard together with the consent of the parties.

(3.) In Cr.M.P. No.326 of 2015, petitioner no.1 is the General Manager of B&K Area of Central Coalfields Limited and petitioner no.2 is the Project Officer of the Central Coalfields Limited, in Cr.M.P. No.2624 of 2014, the petitioner is the Director (Technical) of the Central Coalfields Limited and in Cr.M.P. No.2894 of 2014, the petitioner Krishna Kamal Gangopadhyay is representing M/s. Hindustan Steel Works Construction Limited.