SUNDERLAL TUHIRAM PARASHAR Vs. NATIONAL INVESTIGATION AGENCY

JUDGEMENT

(1.) This appeal, under section 21(4) of the National Investigation Agency Act, 2008, is directed against an order dated 1st July 2019 passed by the learned Special Judge, NIA, Greater Bombay, in Bail Application No. 394 of 2019 in NIA Special Case No. 03/2019, whereby the prayer of the appellant-accused No.3 to enlarge him on bail, came to be rejected.

(2.) Shorn of superfluities, the background leading to this appeal can be stated as under :-

(3.) Prayer of the appellant to enlarge him on bail is opposed by the respondent No.1-NIA, by filing an affidavit in reply.