Anant Bijay Singh, J. - (1.) Heard learned counsel for the petitioner and learned counsel for the A.C.B.
(2.) The petitioner is apprehending his arrest in connection with the case registered under Sections 420, 120B, 467, 468, 471, 109, 409, 406 of the Indian Penal Code and Section 13(2) read with Section 13(i)(d) of the Prevention of Corruption Act pending in the court of learned Special Judge, Vigilance (ACB) at Ranchi. The petitioner is the treasurer of national games association committee.
(3.) The prosecution case is based upon the written report of the informant Shri Bholanath Singh stating therein that in 34th National Games, the accused persons including the petitioner by misusing their official positions have committed several acts of misappropriation and embezzlement of public fund by resorting to corrupt practices in connivance and conspiracy with several other. The allegations in nutshell are that without inviting the tender, work order was alloted and in lieu of that, no security was taken.;