NARESH RAMNIKLAL GAUR Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent of parties, taken up for hearing immediately.

(2.) This, petition under Article 227 of the Constitution of India, assails the order dated 20th November, 2021 by which the Special Judge stayed the operation of his own order of grant of bail for 25 days, on a request made by the National Investigating Agency. FACTS

(3.) Petitioner-applicant, was granted bail on 20th November, 2021 by the Special Court at Greater Bombay in NIA Special Case No. 1090/2021 in re-registered Crime No.RC-01/2021/NIA/MUM with National Investigation Agency for the offences punishable under Ss. 120B, 201, 286, 302, 364, 384, 386, 403, 419, 465, 471, 473 and 506 of the Indian Penal Code; Ss. 3 and 25 of the Arms Act, Sec. 4 of the Explosive Substances Act, 1908 and Sections 16, 18 and 20 of the Unlawful Activities (Prevention) Act. After which, the operation of the bail, order was stayed for 25 days on the following two grounds :