- (1.) Heard learned counsel for the accused-applicant as well as Shri S.B. Pandey, Assistant Solicitor General of India and perused the record.
(2.) This is the third bail application moved on behalf of accused/ applicant Saurabh Pandey to release him on bail in Case Crime No. RC/AC-1 2018 A 0001 under Sections 120-B IPC r/w Sections 7 , 12 and 13(2) P.C. Act and 13(2) r/w 13 (1) (d) P.C. Act , relating to Police Station CBI/AC-1, New Delhi, during pendency of trial.
(3.) The first bail application of the applicant was rejected vide order dated 3.8.2018 passed in Bail No. 2337 of 2018 by Hon'ble Mr. Justice Anil Kumar Srivatava-II (since retried). The applicant thereafter approached Hon'ble Supreme Court by filing Petition (s) for Special Leave to Appeal (Crl.) No(s). 6752 of 2018, wherein Hon'ble Supreme Court vide order dated 31.08.2018 was pleased to pass the following order:- "The special leave petition is dismissed. However, the petitioner is given liberty to renew his prayer for bail after a period of three months from today before the appropriate court." ;