AYODHYA PRASAD MISHRA Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) This is the second bail application filed by the accused-applicant. The first bail application was rejected by this Court vide judgment and order dtd. 10/4/2020 passed in Bail No.1060 of 2020.

(2.) By means of the instant second bail application, the applicant is seeking bail in Case Crime No.540/2019, under Ss. 409, 420, 467, 468, 471, 120-B IPC and Sec. 13(2) of the Prevention of Corruption Act, Police Station Hazratganj, District Lucknow, wherein, the investigation of the case was thereafter transferred to the Central Bureau of Investigation and consequently RC No.0062020A0005, under Ss. 409, 420, 467, 468, 471, 120-B IPC and Sec. 13(2) of the Prevention of Corruption Act was registered at Police Station CBI-ACB, Lucknow on 5/3/2020.

(3.) The accused-applicant has filed Special Leave Petition (Criminal) Diary Nos.11182 of 2020 against the said order of rejection of bail before the Supreme Court. However, the said S.L.P. was dismissed by the Supreme Court vide order dtd. 15/5/2020. While dismissing the Special Leave Petition, the Supreme Court passed the following order:-