VIRENDER KUMAR YADAV Vs. C.B.I.

JUDGEMENT

(1.) LEAVE granted.

(2.) CHALLENGE in this appeal is to the order dated 18th March, 2003 passed by the High Court of Judicature at Allahabad in Criminal Miscellaneous (Second) Bail Application No. 31397 of 2008. By the impugned order the High Court has rejected the Second Bail Application preferred by the appellant, who is facing trial for offences punishable under Sections , , , and of the Indian Penal Code as also under the provisions of the Prevention of Corruption Act.

(3.) IT is submitted by learned senior counsel appearing on behalf of the appellant that the appellant is in custody since 14th September, 2007 and that after the filing of the charge sheet on 19th April, 2007 there has been no progress in the trial. Learned Counsel has also pointed out that one of the co -accused, namely, Rajender Singh, Assistant Manager of the Bank has already been granted bail vide order dated 7th January, 2008. Learned senior counsel appearing on behalf of the C.B.I., on the other hand, submits that the charges against the appellant being serious involving embezzlement of crores of rupees, the appeal deserves to be dismissed.