VIKRAM VINAY BHAVE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Admit. Both the appeals are heard finally with the consent of the learned counsel for the rival parties.

(3.) These two appeals are filed by the same person under section 21 of the National Investigation Agency Act, 2008 (NIA Act), challenging the orders dated 21/01/2020 and 15/09/2020, whereby the Court of Additional Sessions Judge, Pune has rejected bail applications filed by the appellant.