NATIONAL INVESTIGATION AGENCY Vs. NARESH RAMNIKLAL GAUR @ GOR

JUDGEMENT

(1.) This Appeal is preferred by the Appellant the National Investigation Agency (for short, 'NIA ') against the order dated 20th November 2021 passed by the Special Judge below Exhibit-37(BA) in NIA Special Case No.1090/2021. Vide that order, the Respondent No.1, who was the original accused No.2, was directed to be released on bail in C.R. No.35/2021 registered with Gamdevi Police Station, Mumbai and re-registered as Crime No. RC-01/2021/NIA/Mumbai with NIA 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, under Ss. 3 and 25 of the Arms Act, under Sec. 4 of the Explosive Substances Act, 1908 and under Ss. 16, 18 and 20 of the Unlawful Activities (Prevention) Act, 1967 (for short, 'UAPA '), with certain conditions. The Appellant-NIA has challenged that order in this appeal.

(2.) Heard Shri Anil Singh, learned Additional Solicitor General for the Appellant, Shri Shirish Gupte, learned Senior Counsel for Respondent No.1 and Shri K.V. Saste, learned APP for Respondent No.2- State.

(3.) The brief facts mentioned in the charge-sheet and as presented by learned ASG, are as follows: