SATYANARAYANA RANI Vs. NATIONAL INVESTIGATION AGENCY

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent, heard finally at the stage of admission.

(2.) By this appeal under Sec. 21 of the National Investigating Agency Act, 2008 (NIA for short), the appellant seeks quashing and setting aside of the impugned order dtd. 20/8/2021 passed by the learned Special Judge - NIA, City Civil and Sessions Court, for Greater Bombay, below Exhibit 56 in NIA Special Case No.06 of 2019 by which the appellant's application for bail came to be rejected and as such, seeks his enlargement on bail.

(3.) Before we appreciate the rival contentions of the parties, we deem it proper to outline the factual aspects of the prosecution case.