- (1.) Heard Mr. Y.V. Giri, learned senior counsel appearing on behalf c, the applicant-Kamlesh Kumar Singh alias Kamlesh Singh and Mr. Mc Mokhtar Khan, learned Counsel appearing on behalf of the Centre Bureau of Investigation (for short "C.B.I").
(2.) This is an application for grant of regular bail in connection with R.C. Case No. 5(A)/2010/AHD/ Ranchi corresponding to Vigilance P.S Case No.09 of 2009 and Special Case No. 13 of 2009 for the offence under Sections 409, 420, 423, 424, 465 and 120B of the Indian Penal Code read with Sections 7/10/11/13(2) read with Section 13(1)(e) of the Prevention of Corruption Act, 1988.
(3.) At the very out set, it was brought to my notice that the application is in jail since November, 2009. Bail application being B.A. No.2119 c 2010 was moved earlier which was rejected vide order dated 2nd July 2010 by Hon'ble Mr. Justice Amareshwar Sahay. This is the second ba application.;