- (1.) Leave granted.
(2.) This appeal is directed against order dated 30th October, 2007 passed by the High Court of Judicature at Allahabad in Criminal Miscellaneous Second Bail Application No. 20447 of 2007. By the impugned order, second application filed by the appellant for grant of bail has been dismissed.
(3.) We have heard learned Counsel for the parties.;