- (1.) This application to extend bail has been filed on the assumption that Bail Application No.22648 of 2013 as per the case status report obtained from the computer section of the High Court and even otherwise is still pending. The said information received from the computer section has been placed before the Court.
(2.) The application, which arises out of the aforesaid bail application, has been placed before this Bench as matters relating to the NRHM scam have been nominated by Hon'ble the Chief Justice to this bench for hearing.
(3.) I have heard learned counsel for the applicant and the learned Counsel for the Central Bureau of Investigation at length and have perused the contents of the orders passed from time to time by this Court as well as by the Apex Court. The applicant's First Bail Application No.13938 of 2013 was considered and rejected by a learned single Judge of this Court on 31.5.2013. The applicant challenged the same before the Apex Court in Special Leave to Appeal (Criminal) No.4974 of 2013 which was withdrawn by the applicant and was dismissed accordingly on 5.7.2013 by the following order:- "Mr. Rakesh Dwivedi, learned Senior Counsel appearing for the petitioner, prays that Crl. M.P. No.13625 of 2013 application for permission to withdraw the Special leave Petition be allowed. Mr. Luthra, learned Additional Solicitor General appearing for the C.B.I., has no objection to that. Accordingly, Crl. M.P. No.13625 of 2013 is allowed and consequently, the Special Leave Petition shall stand dismissed as withdrawn. It will be open to the respondent to apply to the Trial Court to proceed with the trial at the earliest, preferably on day-to-day basis.";