REGENT COMPUTRONICS PVT. LTD.

UNION OF INDIA Appellant

V/S

Divan Mujipeer Respondents

Referred Judgements :-

KANDHAL SARMAN JADEJA VS. STATE OF GUJARAT CDJ [REFERRED TO]
G. PRIYADARSHINI VS. STATE [REFERRED TO]
GAUTAM NAVLAKHA VS. NIA [REFERRED TO]
S. KUPPUSWAMI RAO VS. KING [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION SPECIAL INVESTIGATION CELL 1 NEW DELHI VS. ANUPAM J KULKARNI [REFERRED TO]
KOSANAPU RAMREDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
HITENDRA VISHNU THAKUR VS. STATE OF MAHARASHTRA [REFERRED TO]
SANJAY DUTT VS. STATE [REFERRED TO]
SANJAY DUTT VS. STATE [REFERRED TO]
DEVINDERPAL SINGH VS. GOVERNMENT OF NATIONAL CAPITAL TERRITORY OF DELHI [REFERRED TO]
STATE REP VS. N M T JOY IMMACULATE [REFERRED TO]
SELVANATHAN ALIAS RAGHAVAN VS. STATE [REFERRED TO]
INSPECTOR OF POLICE P SARAVANAN VS. K C PALANISAMY [REFERRED TO]
JAFFAR SATHIQ @BABU VS. STATE [REFERRED TO]

JUDGEMENT

(1.) This criminal appeal is at the instance of the National Investigation Agency (for short "the NIA") calling into question, the legality and validity of the order dtd. 20/12/2021 passed by the Special Court under the NIA Act, 2008 (for brevity "the Special Court"), in and by which, the police custody application filed by the NIA has been dismissed.

(2.) The facts necessary for the disposal of this criminal appeal are as under:

(3.) This Court ordered notice to Divan on 7/2/2022 returnable by 11/2/2022, pursuant to which, Mr. A. Rawther Naina Mohamed has entered appearance and filed a counter affidavit.

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UNION OF INDIA Vs. DIVAN MUJIPEER

Referred Judgements :-

JUDGEMENT

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