(1.) Heard the parties. The petitioner apprehends his arrest in connection with Pirtand P.S. Case No. 59 of 2015, G.R. No. 3823 of 2015, registered for the offence punishable under sections 420, 409 and 120 B of the Indian Penal Code.
(2.) It has been submitted by the learned counsel for the petitioner that the petitioner is a Junior Engineer posted at Rural Development Department (Rural Works Matter), Works Division, Giridih. It has further been submitted that an enquiry was conducted with respect to construction work of Chirki to Palma Road in Pirtand Block and enquiry report would suggest that certain recommendations were made to complete the work at the earliest. It has further been submitted that the Executive Engineer repeatedly communicated to the contractor to complete the work and in fact it was also mentioned therein that in case the work is not completed, the contractor shall be blacklisted. It has also been submitted that sanction was also given by the Executive Engineer to the contractor, which was subsequently cancelled and in fact on account of non cooperation on the part of the contractor, the work could not be completed. Learned counsel submits that even in course of investigation, there is no evidence to suggest that the petitioner had any role in defalcation of the amount.
(3.) Learned A.P.P. has opposed the prayer for anticipatory bail and has referred to the counter affidavit filed by him. It has been submitted that due to the delay on the part of the contractor, the project of construction of road could not be completed in time.