Anant Bijay Singh, J. - (1.) Since all the anticipatory bail applications arise out of one and the same R.C. Case No. 15(A) of 2012-D, 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. 15(A) of 2012-D for the offence registered under sections 120B read with sections 201, 423, 424, 420, 467, 468 and 471 of the Indian Penal Code and Section 13(2) read with section 13(1) (d) of the Prevention of Corruption Act, 1988 pending the Court of learned Special Judge, C.B.I.-cum-A.D.J-I, Dhanbad.;