- (1.) Heard the learned counsel for the petitioner and the learned counsel for the State. The petitioner is an accused in a case registered under Sections 120B, 420, 467, 468 and 471 of the I.P.C. and also under Sections 13(2) read with Section 13(1)(d) of the Prevention of Corruption Act pending in the court of Special Judge, C.B.I., Ranchi i.e. R.C. Case No. 11(A)/2009-(R) dated 16.09.2009.
(2.) The prosecution case, in brief, is that the present case is instituted on the written report submitted by the informant in compliance of the order dated 30.6.2009 of the Hon'ble High Court of Jharkhand passed in Writ Petition (PIL) No. 803 of 2009, a preliminary enquiry vide No. PE 03(A) /09(R) was taken up into for the alleged large scale irregularities and embezzlement of corers of rupees by the Engineers of the Road Construction Department, Government of Jharkhand, Contractors and other persons in the matter of procurement of Bitumen for construction of roads by private contractors. The inquiry prima facie revealed criminality in the matter.
(3.) It is further alleged in the F.I.R. that Shri Shyam Sunder Singh, Birendra Kumar and Sone Lal Das, the then Executive Engineers, Road Division, Road Construction Department (RCD), Hazaribagh, during the period 2002-07, entered into criminal conspiracy among themselves and with M/s Classic Coal Construction (P) Ltd., 3A, Vatika Apartment, Line Tank Road, Ranchi and unknown others and in pursuance to the said criminal conspiracy, M/s Classic Coal Construction (P) Ltd: submitted false/bogus invoices showing procurement of Bitumen for the execution of 07 contractual works awarded to them, which caused wrongful gain to the contractor and official concerned and corresponding to huge wrongful loss to the Government of Jharkhand to the tune of crores of rupees.;