Anant Bijay Singh, J. - (1.) Heard learned counsel for the petitioner and learned standing counsel for the C.B.I.
(2.) The petitioner is apprehending his arrest in connection with R.C. Case No. 07(S) of 2013-EOW-R for the offence registered under Sections 420 of the Indian Penal Code and under section 13(2) read with Section 13(1)(d) of the Prevention of Corruption Act, 1988.
(3.) The case of the prosecution as unfolded in the written report of one Rajiv Ranjan, Superintendent of Police, C.B.I, EOW, Ranchi alleging inter alia that pursuant to Notification No. 6/CBI-605/2012-157 dated 15th January, 2013 issued by the Govt. of Jharkhand under section 6 of the Delhi Special Police Establishment Act, 1946 (Act 25 of 1946) and corresponding Notification No. 228/53/2012-AVDII dated 12.07.2013 issued by the Govt. of India under section 5, r/w section 6 of the Delhi Special Police Establishment Act, 1946, FIR No. 120/2012 dated 12.04.2012, under section 120B, 406, 420 I.P.C and section 138 of N.I Act of PS Lower Bazar, District Ranchi, Jharkhand registered against the accused persons namely Smt. Anamika Nandi, S. Nandi, Arvind Singh, Shyam Kishroe Gupta and Abdul Wahab, all of Sanjeevani Buildcon, Ranchi is re-registered and taken up for investigation by the C.B.I.;