Anant Bijay Singh, J. - (1.) Since all the three anticipatory bail applications arised out of one and the same case, hence they are taken up together and disposed of by common order.
(2.) Heard learned counsel for the parties.
(3.) The petitioners are apprehending their arrest in connection with R.C. Case No. 04(A) of 2010AHDR, for the offence registered under Section 406, 409, 423, 424, 465, 120B and 420 of the Indian Penal Code and under Sections 11 & 13(2) read with Section 13(1) (e) of the Prevention of Corruption Act, 1988.;