REGENT COMPUTRONICS PVT. LTD.

Ammar Abdul Rahiman Appellant

V/S

NATIONAL INVESTIGATION AGENCY Respondents

Referred Judgements :-

JAFFAR HUSSAIN DASTAGIR VS. STATE OF MAHARASHTRA [REFERRED TO]
KEHAR SINGHTS VS. STATE DELHI ADMINISTRATION [REFERRED TO]
STATE N C T OF DELHI VS. NAVJOT SANDHU ALIAS AFSAN GURU [REFERRED TO]
SANJAY CHANDRA VS. CBI [REFERRED TO]
DATARAM SINGH VS. STATE OF UTTAR PRADESH & ANR. [REFERRED TO]
NATIONAL INVESTIGATION AGENCY VS. ZAHOOR AHMAD SHAH WATALI [REFERRED TO]

JUDGEMENT

(1.) Present appeal has been filed by appellant Amar Abdul Rehman (A-10) challenging impugned order[1] whereby his bail application has been dismissed.

(2.) It has been prayed that said order be set aside and as a necessary corollary, he may be released on regular bail.

(3.) Let us first take note of background facts, germane for disposal of the appeal in hand.

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AMMAR ABDUL RAHIMAN Vs. NATIONAL INVESTIGATION AGENCY

Referred Judgements :-

JUDGEMENT

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