ANANT BIJAY SINGH, J. - (1.) Heard learned counsel for the parties.
(2.) The petitioner apprehending his arrest in connection with the case registered under Sections 409/420/120B r/w Sections 467/468/471 IPC and Section 13(2) r/w Section 13(1)(d) of the P.C. Act, 1988 prayed for grant of anticipatory bail.
(3.) This case was instituted by the CBI on information received through reliable source alleging misappropriation of underground cables by Rakesh Kumar (co-accused), the then SDE, North, BSNL, Ranchi. It was alleged that the petitioner entered into criminal conspiracy with others unknown during the period of October, 2013 to December, 2013 and Rakesh Kumar submitted requisitions for underground cable for different quantity and size which was forwarded by the concerned DEO (City), BSNL, Ranchi for approval of DGM (CFA), BSNL, Ranchi. When the approval was accorded, requisitions were manipulated by Rakesh Kumar to change the quantity and size of underground cable before taking the same to the SDE Stores for the purpose of cheating and using those requisitions as genuine. It was further alleged that issue vouchers were issued by SDE Stores in favour of Rakesh Kumar. The issue vouchers were handed over to the petitioner, who received the underground cables from the stores of BSNL, Dhurwa, Ranchi, but the same were not accounted for in the stock register of SDE, North BSNL, Ranchi. It was further alleged that by misappropriating underground cables, BSNL was put to a loss of Rs. 10,95,461/- and corresponding wrongful gain to the accused persons.;