ARUN KUMAR DIXIT Vs. C B I

JUDGEMENT

(1.) Heard Sri Rajiv Lochan Shukla, learned counsel for the applicant, and Sri N.I. Jafri for the C.B.I.

(2.) Sri Shukla, learned counsel for the applicant, has pointed out that in the same case crime number the accused Saurabh Jain, Abhay Kumar Bajpai and Sanjeeva Kumar have been bailed out.

(3.) The aforesaid contention of Sri Shukla may be correct but the position which has now emerged is that in the bail applications that have been taken up by the Apex Court a recent order has been passed on 14.7.2015 which is extracted hereinunder :-