P. VARAVARA RAO Vs. NATIONAL INVESTIGATION AGENCY

JUDGEMENT

(1.) Leave granted.

(2.) This appeal challenges the judgment and order dtd. 13/4/2022 passed by the High Court of Judicature at Bombay in Interim Application No.2018 of 2021 in Criminal Appeal No.52 of 2021 preferred by the present appellant.

(3.) The appellant, presently 82 years of age, was kept in house arrest on 28/8/2018, whereafter regular custody was obtained by ACP Swargate, Pune on 17/11/2018 in connection with the instant crime. The police thus had the benefit of custodial interrogation though we are not strictly concerned with that facet of the matter as the instant case revolves around the issue of grant of bail on medical condition of the appellant.