H C MISHRA, J. - (1.) BOTH these applications arise out of the same case and as such they are being disposed of by this common order.
(2.) HEARD learned counsels for the petitioners and learned counsel for the State Vigilance.
(3.) THE petitioners have been made accused in connection with Special Case No. 66 of 2010, corresponding to Vigilance P.S. Case No. 49 of 2010, for the offence under Sections 420, 120 -B, 467, 468, 471, 109, 409, 406 of the Indian Penal Code and Sections 13(2) and 13(1) (d) of the Prevention of Corruption Act. The case relates to the alleged irregularities committed in the purchases of the materials and procuring the infrastructure for organising the 34th National Games in the State of Jharkhand, which were held in the year 2011. It may be stated that the National Games were originally scheduled to be organised in the year 2005 itself, but due to various reasons they were postponed from time to time and ultimately held in the year 2011.;