- (1.) Since both 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.C No. 04(A)/2015-R for the offence registered under sections 120B read with section 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 Shri B.K. Tiwary, Special Judge, C.B. I, Ranchi.
(3.) The case of prospection, in short, is that the instant case has been lodged on the basis of source information alleging therein that Sh. G. Karthikeyan I/C General Manager, Food Corporation of India, Regional Office, Ranchi (petitioner in A.B.A. NO. 3804 of 2016 entered into criminal conspiracy with Sh. Jugal Kishore, Proprietor of M/s Kishore Enterprises, Nawa, Toli Daltonganj (Medininagar), Palamau (petitioner in A.B.A. No.4805 of 2016) and in further thereof awarded the contract for transportation work from RH Hatia to PEG Nagri and vice versa as well as handling work at RH Hatia and PEG Nagri to the said firm at an exorbitant rate by abusing his position as public servant causing wrongful loss to the department to the tune of Rs. 22.50 lakhs. It is alleged that through a tender notice for appointment of regular Handling and Transporting contractor (HTC) bids were invited by RO. FCI, Ranchi for transport work from R.H. Hatia to PEG Nagri and vice versa and Handling work at RH Hatia and PEG Nagri on 27.06.2014. It is further alleged that due to the award of the contract at exorbitant rate an otherwise ineligible firm, M/s Kishroe Enterprises, F.C.I Ranchi incurrd a loss of around 22.5 lacs during the period February to April, 2015. Sh. Karthikeyan, G.M, I/C thereby deliberately and dishonesty did not secure the interest of FCI and extended undue favour to M/s Kishore Enterprises in the award of tender. Thus . Sh. G. Karthikeyan, the then I/C General Manager, Food Corporation of India, F.C.I, Regional Office, Ranchi conspired with Sh. Jugal Kishroe, proprietor, M/s Kishore Enterprises, Daltonganj and abused his official position as a public servant thereby cheating FCI to tune of Rs. 22.50 lacs causing wrongful loss to the F.C.I and corresponding wrongful gain to themselves. On the basis of these allegations, instant case has been lodged.;