VIJAY KUMAR THAKUR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. R.S.P. Sinha, learned senior counsel appearing for the petitioner and Mr. K. P. Deo, learned A.P.P., for the CBI.

(2.) In this application, the petitioner has prayed for grant of anticipatory bail as he is apprehending his arrest in connection with R. C. Case No. 01(A) of 2013-D registered for the offences punishable under Sections 120-B read with 420, 419, 468 and 471 of the I.P.C. and Section 13(2) read with Section 13(1)(d) of the Prevention of Corruption Act, 1988.

(3.) An FIR was instituted by the CBI on 31-3-2013 wherein it was alleged that Sri V. K. Thakur, the then Deputy Chief Engineer (Civil), Sri. R. P. Singh, the then Sr. Executive Engineer (Civil), Sri B. K. Thakur, the then Engineering Assistant (Civil)/Subordinate Engineer (Civil), Sri A. Pathak, the then Subordinate Engineer (Cvil), Sri Deb Kamal Ghosh, the then Finance Manager, Sri S. K. Bandhopadhya, the then Finance Manager - all of erstwhile Kustore Area, BCCL, Dhanbad along with unknown persons during the period 2008-11 entered into a criminal conspiracy with Sri Kumbh Nath Singh, purported proprietor of M/s. D. K. Singh, Dhanbad and his brother Sri Lal Babu Singh to do an illegal act with a view to cheat and defraud BCCL Ltd. It is alleged that pursuant to the conspiracy by abusing their official position, the accused persons dishonestly and fraudulently issued 16 number of work orders dated 4-10-2010 infavour of Mr. D. K. Singh, Dhanbad for construction of 7 PCC roads, 5 drains, 2 boundary walls and laying of pipeline and tarfelting work etc. in different collieries of Kustore Area of BCCL, Dhanbad.