C B I HYDERABAD Vs. B RAMARAJU

JUDGEMENT

(1.) Leave granted.

(2.) We have heard the learned Counsel for the parties at length.

(3.) This order will dispose of all these criminal appeals filed by the Central Bureau of Investigation against the orders dated 20.7.2010 and 18.08.2010 passed by the High Court of Andhra Pradesh at Hyderabad by which the respondents herein (accused Nos. 1, 2, 3, 7, 8 & 9) were granted bail.