D.K. Sinha, J. - (1.) Both the anticipatory bail applications have been heard together as these cases arise out of the same P.S. Case and are being disposed of by a common order.
(2.) The petitioners apprehend their arrest in RC 11(A) of 2005 (D) for the alleged offences under sections 13 (2) read with section 13 (1)(d) of the Prevention of Corruption Act as also under sections 420 and 120B of the Indian Penal Code.
(3.) A written report was presented by the informant, Deputy General Manager, SBI, Zonal Officer, Ranchi to the Superintendent of Police, CBI Dhanbad alleging inter alia that a sum of Rs. 1,25,47,950/- was fraudulently misappropriated from the State Bank of India. It was alleged therein that the cash remittance containing soiled notes aggregating Rs. 16.82 crores in 58 boxes were sent to the RBI, Patna by Dhanbad Branch on 20.5.2005 but it was detected by opening the boxes containing remittance that the notes of high denominations were exchanged contrary to RBI Note Refund Rules and therefore, RBI authorities of Patna Brach returned back the entire remittance. In course of investigation it was gathered by the agency that the returned remittance contained issuable as well as non-issuable notes separately kept in bundles by different cashiers working at different exchange counters of the said branch and the petitioners Samsher Bahadur @ Samsher Bahadur Singh @ S.B. Singh and Nitya Das were also amongst others who were working as cashiers and were in charge in the Note Exchange counters at the relevant time and it was the duty cast upon them to exchange the G.C. Notes as per the RBI Note Refund Rules and thereafter to prepare bundles/packets by putting their signature on the note slips on each packet.;