ANANT BIJAY SINGH,J. - (1.) All the three anticipatory bail application are heard together as they arose from the same F.I.R and disposed of by this common order.
(2.) Heard learned counsel for the petitioners and learned counsel for the C.B.I
(3.) Petitioners are apprehending their arrest in connection with the case registered under Sections 120B read with 420, 467, 468 & 471 of the Indian Penal Code and Section 13(2) r/w 13(1)9d) of the Prevention of Corruption Act , 1988..;