JAGDISH PRASAD Vs. C B I

JUDGEMENT

(1.) Since all the three 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 R.C 11(A)/2014R for the offence registered under sections 120B, 420, 468 and 471 of the Indian Penal Code and under section 13(2) read with Section 13(1(d) of the Prevention of Corruption Act, 1988 pending in the court of Shri B.K. Tiwary, Special Judge, C.B. I(A.C.B), Ranchi.

(3.) The case of prospection, in short, is that one S.K. Khare, Superintendent of Police/HOB, C.B.I, AC.B, Ranchi got information from reliable source that one Shri Darlando Thanmi Khathing, the then Vice Chancellor, Central University of Jharkhand (CUJ), Ranchi Jharkhand, Narendra Lal Garg, OSD (Project, Central University of Jharkhand, Ranchi, Sanjay Kumar Singh, the then Civil Engineer, Central University of Jharkhand, Ranchi, Abhay Nindkan Tigga, then then Electrical Engineer, Central University of Jharkhand, Ranchi entered into a criminal conspiracy with the proprietors/Directors/ Partners of 12 private firms, viz, M/s Rock Drill India, Ranchi, M/s Sadanand Gupta, Ranchi, M/s Park Sarva Mangala Project, Ranchi, M/s J.C. Enterprises, Ranchi, M/s Raj construction, Garhwa, M/s Mourya Heritage Inn Pvt. Ltd, Ranchi and others during the period 2010 to 2014 and committed the offences of cheating and criminal misconduct and in pursuance thereof, cheated the Central University of Jharkhand, Ranchi by causing to it a wrongful loss of Rs. 7,11,89,770/(approx) and corresponding wrongful gain to themselves, in the matter of award of construction works of different buildings for the permanent campus of Central University of Jharkhand by abusing their official position and awarding the works at exorbitant rates to the said firms. It is further alleged that the above mentioned public servants of Central University of Jharkhand entered into conspiracy with 12 firms awarded the work of construction of different buildings to the said firms at exorbitant rats and fraudulently made payment of Rs. 93,94,77,420/ to them and cheated the Central University of Jharkhand to the tune of Rs. 7,11,89,776/ as a result of fraudulent payment made to those firms. Thus, Central University of Jharkhand, Ranchi was put to a wrongful loss of Rs. 7,11,89,776/ and corresponding wrongful gain was made by the accused firms. On the basis of these allegations, the instant case has been lodged.