- (1.) A.B.A. No. 1720 of 2009: Learned Sessions Judge rejected the petitioner's prayer for anticipatory bail, inter alia, observing that it was admitted position that the work was not done by the petitioner in the land of 35 beneficiaries out of 40 in Villages Al l monda and Merengbira about which it was submitted on behalf of the petitioner that due to some practical problem, a revised list of beneficiaries was issued, but such revised list was never approved by the district administration and, therefore, it was a case of misappropriation of huge Government money amounting to about 2.25 crores in this case.
(2.) Petitioner's anticipatory bail application being A.B.A. No. 1262 of 2009 was rejected on 30-7-2009 when the following order was passed : "In view of the nature of allegation. I am not inclined to grant anticipatory bail to the petitioner. Accordingly, the petitioner is directed to surrender in the Court of the Chief Judicial Magistrate, Gumla in connection with Sisai, P. S. Case No. 175 of 2008 corresponding to G. R. No. 1074 of 2008 within two weeks from today and pray for regular bail, which will be considered on its own merits without being prejudiced by this order."
(3.) Mr. R. S. P. Sinha, learned senior counsel appearing for the petitioner, relying on the "Report of Investigation of Irregularities Under NREGA in the Gumla District of Jharkhand of June, 2008" (Annexure 4) submitted that no illegality or irregularity was found in the work done by the petitioner, but the said report could be obtained after rejection of the anticipatory bail of the petitioner and, therefore, the petitioner may be granted anticipatory bail. He further submitted that the District Horticulture Officer has given fund utilisation certificate in favour of the petitioner.;