Kurian Joseph, J. - (1.) Leave granted.
(2.) The appellant has challenged the bail granted to the first respondent. According to the appellant, it is a case involving embezzlement to the tune of Rs.2.78 Crores. The learned counsel has also made several other submissions with regard to the method used for embezzlement and how the money has been transferred in the name of respondent's wife, her brother and her father, who are the co-accused and are absconding.
(3.) Be that as it may, the fact remains that Respondent No. 1 has been in custody since 10th November, 2017. Taking note of the fact that the court has framed charges by segregating the coaccused, Respondent No. 1 has been released on bail, subject to deposit of Rs. 50 Lakhs and other conditions.;