SANTOSH KUMAR GUPTA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Since All The Anticipatory Bail Applications Arise Out Of One And The Same Case, hence they are taken up together and disposed of by common order.

(2.) The Petitioners Are Apprehending Their Arrest In Connection With Balumath P.S. Case No. 0099 of 2016 corresponding to G.r. No. 478 of 2016 for the offence under sections 406, 409, 419, 34 of the Indian Penal Code.

(3.) It Is Alleged That In Supply Of Toilet Materials, Smokeless Stove, Etc, Under The Indira Awash Yojna, Rs. 42,21,700/- has been misappropriated by these petitioners.