- (1.) This Special Leave Petition is directed against the final judgment and order passed by the High Court of Andhra Pradesh at Hyderabad (as it was then called) in Criminal Petition No. 3632 of 2013, dated 20.06.2013. By the impugned judgment and order, the High Court has dismissed the application for grant of bail filed by the accused-petitioner herein. The accused Petitioner herein was arrayed as an accused in RC 17(A)/2009-CBi-HYD, dated 07.12.2009 as amended on 05.09.2011, for the offence under Sections 120-B, 420, 379, 409, 468, 411, 427 and 447 of the Indian Penal Code, 1860 (for short, "the Indian Penal Code"), Section 2 of the Indian Forest Act, 1927 and Rule 21 read with Rule 4(1), 4(1)(A) and 23 of the Mines and Mineral (Development and Regulation) Act, 1957. Consequent to the same, the accused was arrested by the Central Bureau of Investigation (for short, "CBI") on 05.09.2011.
(2.) Since his arrest, the accused-petitioner has approached the Trial Court for the grant of regular bail under Sections 437 and 439 of the Code of Criminal Procedure, 1973 (for short, "the Code") on a number of occasions. The said request of the accused-petitioner has been rejected on the grounds that the investigation by CBI was underway and further, that grant of bail to the accused-petitioner may impede fair and uninfluenced investigation.
(3.) Aggrieved by rejection of bail application(s) by the Trial Court, the accused-petitioner had approached the High Court for grant of regular bail under Sections 437 and 439 of the Code.;