- (1.) Heard learned counsel for the applicant and Sri Anurag Khanna, learned counsel for the C.B.I. and Government Advocate.
(2.) This is the second bail application moved by the applicant. The first application was rejected by Hon'ble Mr. Justice S. K. Gupta vide their order dated 31.05.2013. This second bail application was nominated to this Court by Hon'ble the Acting Chief Justice.
(3.) The counsel for the applicant submitted that the applicant is a senior Indian Administrative Service Officer (I.A.S.) having been selected in the year 1981 and was the Principal Secretary, Health and Family Welfare, Government of Uttar Pradesh and the Chairman of the Executive Committee of the State Health Society, N.R.H.M. He is in jail since 09.05.2013. Learned counsel further submitted that the applicant in the present case has been arrayed as accused in the chargesheet being RC 220 2012 E 0002, P.S. CBI EOU -IV, EO-II, New Delhi.;