ANANT BIJAY SINGH,J. - (1.) The petitioner is apprehending his arrest in connection with Vigilance P.S.Case No.43/15, registered under Sections 406 , 467 , 468 , 409 , 420 , 120B , 407 of the IPC and Section 13(2) read with Section 13(1)(C)(D) of Prevention of Corruption Act, pending in the court of Special Judge, Vigilance, Ranchi.
(2.) The brief facts of the case is that on the basis of written complaint given by one Pramod Kumar Sinha, Executive Engineer, Rural Work Department, Work Division, Ramgarh, the present case has been lodged alleging therein that after his transfer, Yadvendra Singh, petitioner the then Executive Engineer, Rural Works Department, Work Division, Ramgarh cum Executive Engineer NREP has not handed over the charge. It has further alleged that Executive Engineer NREP and Executive Engineer REO was allotted an amount of Rs.13,21,17,356/- and Rs. 10,75,81,800/- under the MLA Head, Chief Minister Development Scheme, M.P. Schemes, Educational Department Schemes, Welfare Department Schemes, Health Department Schemes and Art and Culture Department Schemes.
(3.) It has alleged that total amount of Rs.23,96,99156/- was allotted under different schemes for Ramgarh District and as per the cash book of IAP, the petitioner has not rendered account of Rs.2,76,43,692/-.;