LAWS(BOM)-2021-8-31

J. KALEEL RAHMAN Vs. STATE OF MAHARASHTRA

Decided On August 24, 2021
J. Kaleel Rahman Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) This appeal under section 21 of the National Investigation Agency Act, 2008 ('NIA Act') assails the legality, propriety and correctness of an order dated 15 th October 2020 in Bail Application No.981 of 2020 in Special Case No.763 of 2020, whereby the application of the appellant-accused No.3 to enlarge him on bail, came to be dismissed.

(2.) The background facts leading to this appeal, can be stated in brief, as under :-

(3.) Admit. Taken up for fnal disposal.