PRADEEP RAMESHWAR SHARMA Vs. NATIONAL INVESTIGATING AGENCY

JUDGEMENT

(1.) Leave granted.

(2.) The appellant is Accused No.10 in connection with NIA RC 01/2021/NIA/MUM (NIA Special Case No.1090/2021) registered for the alleged offences punishable under Ss. 120B, 201, 302, 364 and 403 of the Indian Penal Code ('IPC' for short), Sec. 25 of the Arms Act and Ss. 16, 18 and 20 of the Unlawful Activities (Prevention) Act, 2004 ('UAPA' for short). In respect of the said proceedings the appellant who was arrested on 17/6/2021 had filed an application under Sec. 439 of CrPC before the learned Special Court Greater Mumbai for grant of bail. The learned Judge through the order dtd. 16/2/2022 had rejected the prayer for bail.

(3.) The appellant was before the High Court of Judicature at Bombay in Criminal Appeal No.258 of 2022 assailing the said order dtd. 16/2/2022 passed by the Special Court. The High Court having adverted to the details of the contentions has dismissed the appeal holding that it is not a fit case to enlarge the appellant on bail. It is in that circumstance the appellant is before this Court in this appeal.