(1.) By this Appeal, filed under Sec. 21(4) of the National Investigation Agency Act, 2008 (for short 'NIA Act'), Appellant has challenged the Order dtd. 12/7/2021 passed by the Special Judge, Greater Bombay (for short 'Trial Court') below Exh.377 in Special Case No.414 of 2020 alongwith Special Case No.871 of 2020, rejecting the Appellant's application for bail.
(2.) Appellant is arraigned as accused No.10 in FIR No. RC- 01/2020/NIA/MUM registered by National Investigation Agency (for short 'NIA') under Ss. 120-B, 115, 121, 121-A, 124-A, 153, 201, 505(1)(b) and 34 of the Indian Penal Code, 1860 (for short 'IPC') and under Ss. 13, 16, 17, 18, 18B, 20, 38 and 39 of Unlawful Activities (Prevention) Act, 1967 (for short 'UAP Act').
(3.) Facts which emerge from record in the present Appeal are as under:
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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