Shree Chandrashekhar, J. - (1.) Hearing of this Anticipatory Bail Application has been convened and conducted through Video-Conferencing.
(2.) The petitioner who is the Proprietor of M/s Om Gayatri Engineering is apprehending his arrest in connection with Mandu (Kujju) P.S. Case No. 154 of 2019 which has been instituted at the instance of O.P. No. 2 on an allegation that he has dishonestly misappropriated Rs. 57,68,439/- which was given to him through cheque and cash for various purposes in connection to execution of a work awarded to M/s Om Gayatri Engineering by M/s Tata Projects Ltd.
(3.) The anticipatory bail petition filed by the petitioner vide A.B.P. No. 597 of 2019 has been dismissed by the Additional Sessions Judge-IV, Ramgarh vide order dated 22.11.2019 observing thus: "On perusal of the case record as well as case diary, I find that there is serious allegation against the petitioner of cheating the informant and also committing criminal breach of trust. The police has also found a prima-facie case u/s 341/323/419/420/406 true against the petitioner on the basis of investigation, though the investigation is still going on. Having considered upon the nature of offence as well as initial stage of the case, I do not find just and proper to grant anticipatory bail to the petitioner. Therefore, prayer for anticipatory bail of petitioner Ravindra Singh is rejected." ;