NURE ALAM CHOWDHURY, J. - (1.) THESE four anticipatory bail applications arise from English Bazar Police Station, P.S. Case No. 263/94 registered under Section 400/409/120B were heard together and are disposed of under a common order.
(2.) THE Sub -Divisional Controller lodged a report with the officer -in -charge, English Bazar Police Station alleging, inter alia that he received an information that superior kerosene oil of about 4000 litres was allotted to S.K. Gupta in addition to his usual allotment for the month of March and also several fictitious, faked and fabricated permits were issued to different persons and institutions. No sooner the District Magistrate, Malda, was apprised of the situation than conducted an enquiry through D.B. Kanjilal, Deputy Magistrate and Deputy Collector, Malda. From the enquiry report it was unearthed that a large number of permits of superior kerosene oil were issued since 1993 under the order and signature of the petitioners and the permits were sanctioned by them without any legal authority.
(3.) ON the basis of the aforesaid information, the case was registered against these petitioners in the English Bazar Police Station. These petitioners apprehending arrest have filed above Misc. Cases for anticipatory bail. The learned counsels for the petitioners, vehemently argued that on the basis of a false report a case was registered against them and they are apprehending arrest at every moment. It is further contended that they being the government employees, in the event of their arrest, they may be placed under suspension. Thus, to avoid humiliation and further harassment they may be granted anticipatory bail.;