Anant Bijay Singh, J. - (1.) Since all the anticipatory bail applications arise out of one and the same case hence they are taken up together and disposed of by common order.
(2.) The petitioners are apprehending their arrest in connection with R.C20(A)/2016R for the offence registered under sections 120B r/w 420 of the Indian Penal Code and under section 13(2) read with Section 13(1(d) of the Prevention of Corruption Act, 1988 pending in the Court of Sri B.K. Tiwary, learned Special Judge, C.B.I.
(3.) On the basis of source information received by V. Lakra, Addl. Supdt. Of Police, C.B.I, A.C.B. Ranchi alleging therein that: Shri D. Acharya, C.M.D, UCII, (petitioner in A.B.A. No. 1633 of 2017), T.N. Sinha, D.G.M. (Purchase), (petitioner in A.B.A. No. 2384 of 2017), A.K. Sinha, D.G.M, (Purchase & Store)(petitioner in A.B.A. No. 2380 of 2017) and P. Ramakrishna, Mines Supdt Narwapathar(petitioner in A.B.A. No. 2387 of 2017) were posted in Uranium Corporation of India Limited and while working as such entered into a criminal conspiracy and thereby abused their official position in the award of contract for supply of "Steel Radial Tyre with Specification 17.05R25, 20PR" in as such award was wrongfully made in favour of M/s Tip Top Genral Agency Ltd. (L2) instead of M/s Intrac Tyres Pvt. Ltd.;