KISHORE KUMAR AGARWAL Vs. NATIONAL INVESTIGATION AGENCY

JUDGEMENT

(1.) Heard. Admit. By consent, heard finally at the stage of admission.

(2.) Brief relevant facts are as under :

(3.) Mr. Mihir Desai, learned senior counsel for the appellant, after narrating the factual background of the prosecution case, put forth before us three material aspects of the prosecution case, which according to him, the prosecution is relying on. These facts are thus :