SURENDRA P.GADLING Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) In view of Section 21(4) of the National Investigation Agency Act, 2008 (for short "NIA Act"), the papers of the present matter are placed before us in pursuance of the order passed by the learned Single Judge dated 04/08/2021.

(2.) For adjudication of the issue which we are called upon to decide, it is necessary to state the relevant background facts which are as under :-

(3.) The applicant initially preferred regular bail application under Section 439 of the Code of Criminal Procedure before the learned Sessions Judge, Gadchiroli which came to be rejected by the learned Sessions Judge on 23/09/2019. The applicant has therefore filed the present application seeking his release on bail under Section 439 of the Code of Criminal Procedure.