H.C. Mishra - (1.) ALL these three applications arise out of the same case and are being disposed of by this common order.
(2.) HEARD learned counsel for the petitioners and the learned counsel for the State. The petitioners have been made accused in Spl. Case No. 25 of 2002 corresponding to Chatra Sadar P.S Case No. 53 of 2002 for the offence under Sections 409, 511, 467, 468, 120 -B of the Indian Penal Code & Sections 7/8/13(1)(d) of the Prevention of Corruption Act.
(3.) FROM the F.I.R, it appears that from a hotel at Gaya, some documents were recovered, from which, it transpired that the Executive Engineer and other officials were involved in making false measurement books and the bills for making payment to the contractors for the works done at Chatra. The bills were being prepared for the works which were either not done, or the works which were not satisfactorily done.;