- (1.) Both the bail applications were heard together and are being disposed of by this common order. B.A. No. 3718 of 2011
(2.) This bail application arises out of R.C. 04(A)/10AHD , instituted on the basis of the order dated 4.8.2010 passed in W.P. (PIL) No. 4700 of 2008, under which the Vigilance Case No. 26 of 2008 ( Special Case No. 32 of 2008) dated 26.11.2008, registered under sections 406, 409, 420, 423, 424, 465 and 120B of IPC and section 11/13 (2) read with section 13 (i) (e) of the Prevention of Corruption Act, 1988, was transferred to CBI, (hereinafter referred to as the CBI Case). B.A. No. 05855/2011
(3.) This bail application arises out of E.C.I.R. No. 01/PAT/09/AD of 2009, registered under section 3 read with section 4 of the Prevention of Money Laundering Act, 2002, (hereinafter referred to as Money Laundering Case). B.A. No. 3718 of 2011 & B.A. No. 05855/2011 ;