- (1.) Applications for impleadment are allowed.
(2.) These Special Leave Applications have been filed by the accused against whom, offence under Sections 420 and 409 Indian Penal Code, read with Section 120-BIndian Penal Codehas been alleged.
(3.) The accused moved for grant of anticipatory bail and the High Court from time to time has exercised discretion in granting anticipatory bail, subject to certain terms and conditions thereon.;