- (1.) Leave granted in all the matters.
(2.) In these cases, bail was granted by the High Court of Andhra Pradesh on 20th August, 2010. Against that order, appeals were filed before this Court by the Central Bureau of Investigation, Hyderabad. This Court by order dated 26th October, 2010, cancelled the bail granted by the High Court and requested the Trial Court to conclude the trial of these cases on or before 31st July, 2011. In pursunace to the directions of this Court, the Trial Court has examined 226 prosecution witnesses. Examination-in-Chief of 15 Investigating Officers is complete, out of them, 8 Investigating Officers have been fully cross-examined and the remaining Investigating Officers have to be cross-examined.
(3.) We have heard the learned senior counsel appearing on behalf of the appellants and the learned Additional Solicitor General appearing for the Central Bureau of Investigation.;