- (1.) Leave granted.
(2.) The appellant, a charge-sheeted accused in judicial custody in connection with the infamous "Chit Fund Scam " involving the Saradha Group of Companies (for short 'aradha Group') has impeached the rejection of her prayer for bail by the judgment and order impugned hereinabove and seeks her release pending further investigation by the Central Bureau of Investigation (hereafter also referred as 'the CBI') into the said Ponzi scheme.
(3.) We have heard Mr. A. Sharan, learned senior counsel for the appellant and Mr. K. Raghavacharyulu, Special Public Prosecutor for the respondent.;