Anant Bijay Singh, J. - (1.) The petitioner is apprehending his arrest in connection with R.C Case No. 05(A)/2015 (R), the case registered under Sections 120 (B) read with section 420 of the IPC and u/s 13(2) read with section 13(i)(d) of the Prevention of Corruption Act.
(2.) Heard learned counsel for the petitioner and learned Standing Counsel appearing for the CBI.
(3.) The prosecution case in short is that on the written complaint received from Sri S.K. Khare, S.P./HOB, CBI, ACB, Ranchi dated 11.06.2015 alleging inter alia that he has received the complaint from one from Sri V.K.Sharma, Chief Manager ,Punjab National Bank, Circle Office, Main Road, Ranchi who has alleged that Sri Gopal Singh Jha, the present petitioner who was then Branch Manager, PNB, Mango Branch, Jamshedpur during the period from April, 2010 to October, 2010 in connivance with M/s Gauri Gautam Construction Pvt. Ltd. Jamshedpur and its three Directors namely, Rohit Kumar Singh, Arun Kumar Singh and Smt. Gauri Devi, M/s JMD Construction, Jamshedpur, Sri Ram Janam Sharma, Proprietor of M/s JMD construction, Jamshedpur, M/s Sri Shanti Construction, Jamshedpur, Sunit Kumar Badani and Vivek Pandey, both partners of M/s Sri, Shanti Construction, Jamshedpur, cheated the bank to the tune of Rs.3,41,80,098/- by dishonestly inducing the bank to deliver the proceeds of 31 housing loans, sanctioned by Gopal Singh Jha- petitioner dishonestly and by abusing his official position. On the basis of the aforesaid allegation the present case was instituted.;