- (1.) Crl.M.P. Nos.4601-4602/2016 in Criminal Appeal No.1488/2015 Issue notice.
(2.) Reply to the Crl.M.Ps. of the C.B.I. be filed within four weeks from today.
(3.) In the meantime, bail granted to the accused - applicant - Devendra Mohan shall continue. The deposit of Rs. 50,00,000/- (Rupees Fifty lakhs) ordered by the learned trial Court shall remain in abeyance until further orders.;