JAYANTI Vs. NAVEEN KUMAR PANDEY

JUDGEMENT

(1.) Heard Sri A.P. Mishra, learned counsel for the applicant and heard the learned ASG Sri S.B. Pandey, assisted by Sri Kazim Ibrahim.

(2.) This is the second bail application of the applicant Smt. Jayanti who has been languishing in Jail since 24.08.2017 in connection with Case Crime No. RC 0062016A0009 under Sections 120-B , 409 , 420 , 467 , 468 , 471 I.P.C. and Sections 13 (2), 13 (1) (c) and (d) of Prevention of Corruption Act , 1988 and Sections 65 , 66 (c) and 66 (d) of the Information Technology Act , 2000.

(3.) At the very outset, the learned counsel for the applicant has submitted that the earlier bail application of the applicant was rejected by a coordinate Bench of this Court by means of order dated 21.01.2019 passed in Bail Application No. 9711 of 2017, a copy of which has been brought on record as annexure no. 3 to this second bail application.