SUNIL KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner is apprehending his arrest in connection with Ramgarh P.S. Case No. 208 of 2011 corresponding to G.R. No. 2217 of 2011, the case registered under Sections 409, 419, 420, 467, 468, 471/34 of the Indian Penal Code on the basis of written complaint lodged by Awadhesh Kumar, Rural Development Special Division, Hazaribagh.

(2.) Heard learned counsel for the petitioner and learned counsel for the State.

(3.) The prosecution case in short is that Sri Awadhesh Kumar, Executive Engineer, Rural Development Special Division, Hazaribagz filed a written complaint alleging that one Sri Sunil Kumar, the petitioner, presently posted as Assistant Engineer at Rural Development Special Division, Chatra, Shri Madho Prasad Singh, presently posted at Rural Development Special Division, Pakur as Junior Engineer and Shri Harishankar Choudhary Junior Engineer presently posted at Rural Development Special Division, Hazaribag and Basudeo Prasad, Junior Engineer, presently posted at Rural Development Special Division, Hazaribag have defalcated Government money and also mishandled the official documents.