- (1.) Leave granted.
(2.) This appeal is directed against the judgment and order dated 13th January, 2011, passed by the Allahabad High Court, rejecting the petitioner's prayer for grant of bail in Crl.Misc.Bail Application No.34595 of 2010.
(3.) There are three accused in this case. Charge-sheet has been filed against all of them on 8th December, 2010, under Sections 120B, 417, 420, 468, 471 IPC and 132 and 135 of the Customs Act, P.S.C.B.I.Ghaziabad. While apart from the appellant, one of the other two accused, Mr. Surinder Singh has been granted bail after his arrest, the third accused, Gyan Chand filed a writ petition, being No.37 of 2011, in this Court, in which directions have been given that he should not be arrested in connection with the case in question.;