- (1.) Leave granted.
(2.) We have heard learned counsel for the parties.
(3.) This appeal has been filed against the order dated 27.09.2018 passed by the High Court in Crl.O.P. No. 8485 of 2018, whereby the High Court rejected the application for anticipatory bail. The appellant is an accused in a case under Sections 409, 420 and 120B of IPC and Section 4(1) r/w Section 76(1) of the Chit Fund Act, 1982 in Crime No. 2 of 2018.;