RAFIK ADAM SUMRA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. H. K. Patel, learned Additional Public Prosecutor waives service of notice of Rule for the respondent nos. 1 and 3 and Mr. Kshitij Amin, learned Central Government Standing Counsel waives service of notice of Rule for the respondent no.2.

(2.) The appellant - original accused has filed this appeal under Sec. 21(1) of the National Investigation Agency Act, 2008 seeking temporary bail on the premise that his presence is required for attending the Nikaah of his daughter, which is fixed on 17/7/2022.

(3.) Heard Mr. S. S. Saiyed, learned advocate for the appellant, Mr. Kshitij M. Amin, learned Central Government Standing Counsel for the respondent No.2 and Mr. H. K. Patel, learned Additional Public Prosecutor for respondent Nos. 1 and 3.