Anant Bijay Singh, J. - (1.) Since all the three 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. Case No. 11(A)2015-D for the offence registered under sections 120 (B), 420, 468 and 471 of the Indian Penal Code and under sections 13(2) read with section 13(1) (d) of the Prevention of Corruption Act, 1988.
(3.) The case of prospection, in short, is that one Pramod Kumar Manjhi, Superintendent of Police; C.B.I, AC.B, Dhanbad got information from reliable source that that during the year, 2011, Shri Ramesh Kumar Das (petitioner in A.B.A. NO. 4984 of 2016), Bidhan Chandra Mandal (petitioner in A.B.A. NO. 4986 of 2016) Brajlal Choudhary (petitioner in A.B.A. NO. 4980 of 2016) and others (including officials of Department of Posts, Santhal Pargana Division, Dumka) entered into criminal conspiracy among themselves with an intention to cheat department of posts in the matter of appointment for the posts of Gramin Dak Sewak Branch Post Master (GDSBPM) in the Santhal Pargana Division of Postal Department in Jharkhand fraudulently on the basis of fake/forged credentials and certificates and thereby caused wrongful loss to the Department of Posts of Govt of India and corresponding gain to themselves. It is further alleged that in pursuance of the aforesaid conspiracy, the petitioner dishonestly and fraudulently submitted their applications in response to the advertisements given by Post, Santhal Pargana Division, Dumka for appointment of the post of GDSBPM, Dhandhra, Tanri and Bansbutia, enclosing fake/forged Mark sheet of matriculations, certificates of matriculations and other certificates. It is further alleged that the petitioners never appeared in the Madhyama Examination for the year, 2006 conducted by the Bihar Sanskrit Shiksha Board, Patna and in pursuance of the said criminal conspiracy, the forged documents were used as genuine by them for alleged sections. It is further alleged that the fake & forged certificates were arranged/submitted by the aforesaid petitioners and were accepted by the concerned officials of Postal Department for their selection without proper and due verification under said conspiracy, resultantly the petitioners were appointed as Gramin Dak Sewak Branch Post Master (GDSBPM) in August, 2011, September, 2011 and January, 2012 respectively. It is further alleged that since the respective date of appointment of the petitioners till date, the petitioners have fraudulently & illegally obtained salary & other emoluments of total Rs. 13 lakhs approx as GDSBPM from Postal Department which is the wrongful loss caused to the Postal Department and corresponding gain to the accused persons. On the basis of these allegations, the instant case has been lodged. A.B.A. No. 4980 of 2016;