As per the case facts the appellant a former Deputy Chief Minister sought bail in prosecutions related to alleged offenses under anti-corruption and money laundering acts Chargesheets were filed by ... both the Central Bureau of Investigation and the Directorate of Enforcement The appeal to the Supreme Court was to consider granting bail The question arose whether the appellant should be granted bail considering the nature of the allegations and the ongoing investigations and trials Finally the Supreme Court dismissed the appeals for bail However it granted liberty to the appellant to move a fresh bail application if circumstances change if the trial is protracted or in case of medical emergencies stating that such applications should be considered on their merits without being influenced by the current dismissal