H.C. Mishra, J. - (1.) Heard learned counsel for the petitioner and the learned A.P.P. for the Prosecution.
(2.) The petitioner Shiv Narayan Sah, who was then posted at District Superintendent of Education, has been made accused for the offence under Sections 403, 406, 409, 120(B), 467, 468, 471, 109 of the Indian Penal Code and Section 7, 13(2) read with Section 13(1)(d)(c) of the Prevention of Corruption Act, 1988, in connection with Vigilance P.S. Case No. 68 of 2010 corresponding to Special Case No. 85 of 2010.
(3.) The case relates to embezzlement of huge amount of Government money in construction works of the school buildings in the district of Bokaro. The embezzlement was mainly done through one Ashok Kumar Bharti, who was only an Assistant Teacher, but he was given the charge of Junior Engineer, even though he was not qualified for the said charge and thereby, he was given the charge of construction work of all 124 schools in the district of Bokaro. There is direct allegation that huge embezzlement by was made by withdrawing the Government money even without making any construction of school buildings.;