Anant Bijay Singh, J. - (1.) Since all the anticipatory bail applications arose from the same RC Case No. 05(A)/2015-R, they are being heard together and disposed of by this common order.
(2.) The petitioners are apprehending their arrest in connection with RC Case No. 05(A)/2015-R, the case registered under Sections 120B r/w 420 of the IPC, 1860 an u/s 13(2) r/w 13(1)(d) of the Prevention of Corruption Act, 1988.
(3.) Aba No. 1152/2017 has been filed by the petitioner, namely, Rahul Kumar Shankarka. In this case learned counsel for the petitioner has submitted that the after investigation the CBI has submitted final form and the court below vide order dated 05.12.2016 took cognizance against the petitioner. It was further submitted that petitioner is not named in the FIR.;