SALIM MALIK MUNNA Vs. STATE

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) The present appeal has been filed by the Appellant- Salim Malik@Munna under Sec. 21(4) of the National Investigation Act, 2008 assailing the impugned order dtd. 29/1/2026 (hereinafter, 'impugned order') passed by the ld. Additional Sessions Judge-03, Shahdara District, Karkardooma Courts, Delhi in IA No. 268/2026 in Sessions Case No. 163/2020. The present case arises out of FIR No. 59/2020 registered at PS. Crime Branch, Delhi.

(3.) Vide the impugned order, the application filed by the Appellant seeking regular bail has been rejected by the ld. Special Court.