P. VARAVARA RAO Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicants-original applicant Nos.6 to 8 in Criminal Application No. 1458 of 2019, which was decided by this Court, alongwith Criminal Bail Application No.2024 of 2019 (Sudha Bharadwaj Vs. National Investigation Agency and Anr.) by judgment and order dtd. 1/12/2021 seek review of the said judgment, to the extent Criminal Application No.1458 of 2019 came to be rejected thereunder.

(2.) By the said judgment and order dtd. 1/12/2021, this Court was persuaded to allow Criminal Bail Application No. 2024 of 2021, preferred by Sudha Bharadwaj, the co-accused in NIA Special Case No. 871 of 2020, arising out of FIR No. 4 of 2018, initially registered with Vishrambag Police Station, for the offences punishable under Sec. 120B, 121, 121(A), 124(A), 153A, 505(1) (b) of Indian Penal Code, 1860 ('the Penal Code') and Sec. 13, 16, 17, 18, 18-B, 20, 38, 39 and 40 of the Unlawful Activities (Prevention Act). 1967 ('UAPA'). The applicant therein was ordered to be released on default bail.

(3.) The applicants assert that they are entitled to same relief as has been granted to the co-accused Sudha Bharadwaj.