ANANT BIJAY SINGH,J. - (1.) Petitioner is apprehending his arrest in connection with Mahuwadanr P.S Case No. 32 of 2016 corresponding to G.r No. 632 of 2016 for the offence under sections 406/420 of the Indian Penal Code.
(2.) The informant being BDO Mahuwadanr has lodged a written report vide his letter no. 905 dated 26.8.2016 before the Officer-in-charge of Mauwadanr P.S stating therein that in the light of letter of Deputy Development Commissioner Lathehar vide letter no. 1982/D.R.D.A dated 15.9.2014 and letter of S.D.O Mahuwadanr vide letter no. 314 dated 19.9.2014 stating therein that D.C Latehar has sanctioned Rs. 21,46,000/- for construction of building of Skill Development-cum-Training Building at Block premises, Latehar. For that Jr. Engineer, Assistant Engineer and Executive Engineer took measurement of the construction of building on 14.7.2009, accordingly BDO made payment there of thereafter office of the SDO Mahuwadanr was running temporarily. It is further alleged that the building in question suddenly fell down on 16.8.2014 which indicates that material used in construction of building was of inferior quality and conduct of aforesaid persons reveal misappropriation and defalcation of public money amounting Rs. 21,46,000/-.
(3.) Vide order dated 21.6.2018, the learned counsel for the petitioner was directed to supply cell number of the petitioner to the learned A.P.P. latest by 27.6.2018 and the learned A.P.P was directed to supply cell number of the petitioner to the I.O, thereafter I.O was directed to give 72 hours notice fixing date, time and place to the petitioner, thereafter, petitioner will appear before the I.O along with the documents as referred by the learned counsel for the petitioner and the I.O will record the statement of the petitioner and verify the said documents and produce up-to-date case diary.;