- (1.) Supplementary affidavit filed by applicant with averment that she has not filed any other petition/application containing same prayer either in the Allahabad High Court or in its Bench at Lucknow prior to filing of instant petition/ application, be taken on record.
(2.) Heard learned counsel for the applicant and CBI and perused the record.
(3.) This application under Section 482 Cr.P.C. has been filed with the prayer that "an order to the effect that the applicant be treated on bail throughout the conclusion of trial in Special Case No.16 of 2012 CBI vs. Dr. A.K. Shukla and others pending in the Court of Special Judge (Anti Corruption), Ghaziabad, may be passed as she has been enlarged on bail by this Hon'ble Court at Allahabad vide order dated 12.2.2013 in Bail Application No.3905 of 2013, Dr. Sumedha Yadav vs. State of U.P. and another".;