Rakesh Ranjan Prasad, J. - (1.) THE petitioner, a teacher, was entrusted with a job of Junior Engineer for constructing the buildings of different Schools namely, Kasturba Gandhi Girls' Residential Schools, situated at different places in the District of Bokaro, for the said purpose money was advanced to him which was allegedly misappropriated by him. Therefore, the teachers of Kasturba Gandhi Girls' Residential Schools lodged the following cases in between 07/11/2009 to 15/12/2009: - 1.) Pindrajora P.S. Case No. 102 of 2009 (G.R. No. 1310/2009), registered under Section 409 of the Indian Penal Code;
(2.) ) Petarwar (Tenughat) P.S. Case No. 97 of 2009, registered under Sections 409, 420/120B of the Indian Penal Code; ) Gomia P.S. Case No. 126 of 2009, registered under Sections 467, 468, 409, 420 of the Indian Penal Code;
(3.) ) Bokaro (Thermal) P.S. Case No. 88 of 2009, registered under Sections 409, 420 of the Indian Penal Code;;