- (1.) Leave granted.
(2.) We have heard the learned counsels for the parties.
(3.) The accused appellant is in custody for a period of over two years facing charges under Sections 420, 467, 468, 471 and 120B of the Indian Penal Code, 1860 (for short "IPC"). Though charge-sheet has been submitted as far back as in May, 2015, the trial has not commenced. Even charges have not been framed against the accused appellant. It is stated at the bar that there are total of 13 cases against the accused appellant [8 cases for the offence(s) under the IPC and 5 cases for the offence(s) under the Prevention of Money Laundering Act, 2002 (for short "PMLA")].;