VIKRAM DAS AND OTHERS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) All these applications are heard together and disposed of by this common order as both the cases arising out of same case i.e. R.C. 10(A)/2012-R, registered under Sections 201, 409, 467, 468, 471, 474, 477A read with Sections 34, 109 and 120 B of the IPC and Sections 13(2) 13(1)(d) of the P.C. Act.

(2.) Five petitioners are apprehending their arrest in connection with R.C. 10(A)/2012-R registered under Sections 201, 409, 467, 468, 471, 474, 477A read with Sections 34, 109 and 120 B of the IPC and Sections 13(2) 13(1)(d) of the Prevention of Corruption Act.

(3.) It appears that six petitioners have preferred this anticipatory bail application for granting their anticipatory bail, but during pendency of this application petitioner No.5, namely, Sanjay Kumar Munda has been arrested, hence his name has been deleted vide order dated 9/1/2018.