RAMJI PRASAD ETC. ETC. Vs. STATE OF JHARKHAND, THROUGH CBI OPP. PARTY
LAWS(JHAR)-2011-12-17
HIGH COURT OF JHARKHAND
Decided on December 08,2011

Ramji Prasad etc. etc. Appellant
VERSUS
State of Jharkhand, through CBI Opp. party Respondents

JUDGEMENT

- (1.) All the above four anticipatory bail applications arose from same F.I.R., thus, are heard together and disposed of by this order.
(2.) Heard Sri Jai Prakash, Senior Advocate and Sri Pandey Neeraj Rai, learned counsels for the petitioners and Md. Mokhtar Khan, learned counsel for the C.B.I.
(3.) Petitioners are The General Manager, Project Officer, Manager and Assistant Surveyor Officer of Urimari Open Cast Project of C.C.L. under Barka Sayal Area. It is alleged that on some allegation a Joint Surprise Check conducted by a team of C.B.I, and Vigilance Department of C.C.L. and during the said Check shortage of 1,23,541.82 MT coal was found in Heap No. 11 of Urimari O.C.P. Colliery. Accordingly, petitioners were arraigned in the present case.;


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