Anant Bijay Singh, J. - (1.) Heard learned counsel for the petitioner and the learned standing counsel for the C.B.I.
(2.) The petitioner is apprehending his arrest in connection with R.C.Case No. 07(S) of 2013-EOW-R registered under Sections 120B read with section 420 I.P,.C. and section 13(2) read with section 13(1((d) of the Prevention of Corruption Act,1988.
(3.) It appears that earlier petitioner had moved this court by filing A.B.A.No.1179 of 2015 for the same relief and this court by passing a detailed order dated 17.11.2016 had rejected the prayer for anticipatory bail of the petitioner.;