DEVENDRA MOHAN Vs. STATE OF U P

JUDGEMENT

(1.) HEARD Sri P.N. Saxena, learned senior counsel for the applicant.

(2.) THIS is an application purely for an interim bail for six months. The applicant Devendra Mohan was involved in the NRHM scam and he was charge sheeted. His bail application was rejected by the court below whereafter he filed Criminal Misc. Bail Application No.25590 of 2013 before this Court that was rejected on 16.5.2014, a copy of the order has been filed as Annexure 6 to this bail application.

(3.) THE applicant approached the Apex Court by filing Special Leave to Appeal (Criminal) No.5287 of 2014 arising out of the said rejection order that was withdrawn by the applicant reserving liberty to the applicant to approach the trial court for grant of regular bail after six months time by filing an appropriate petition.