R.R.PRASAD, J. - (1.) HEARD the learned counsel appearing for the petitioner and the learned A.P.P. appearing for the C.B.I.
(2.) THE petitioner, who is an accused for offence under Sections 120 -B, 420 and 471 of the Indian Penal Code and Section 13(2) read with Section 13(1)(d) of the Prevention of Corruption Act, prays for anticipatory bail expressing apprehension of his arrest in connection with RC -12 -A/2006(R). Learned counsel appearing for the petitioner submits that the petitioner, at the relevant point of time, posted as 'Divisional Engineer (Admn. & Planning)', B.S.N.L., Hazaribagh, has been alleged to have procured two quotations from M/s.R.S. Enterprises for supplying two computers at the rate of Rs. 82,000/ - per computer which got approved by Amod Kumar, the then Telecom District Manager, B.S.N.L., Hazaribagh and then computer was purchased at the rate of Rs. 82,000/ - though computer of the same configuration was available in the market at Rs. 35,000/ -.
(3.) LEARNED counsel appearing for the petitioner further submits that though the petitioner had nothing to do with the process of the purchase of computers, still he has been made accused, but without going into the merits of the case, petitioner is ready to deposit Rs. 94,000/ - which B.S.N.L., Hazaribagh is said to have suffered loss, on account of purchase of the computers on excessive rate, but that deposit must be without prejudiced to the right of the petitioner and that Amod Kumar has been admitted to anticipatory bail by this Court.;