REGENT COMPUTRONICS PVT. LTD.

Jyoti Jagtap Appellant

V/S

National Investigating Agency Respondents

Referred Judgements :-

BHAGWAN SWARUP LAL BISHAN LAL V V SUBEDAR NARAYAN VITHAL SAYANA SARDAR SARDUL SINGH CAVEESHAR DAMODAR SARUP SETH VS. STATE OF MAHARASHTRA [REFERRED TO]
LENNART SCHUSSLER VS. DIRECTOR OF ENFORCEMENT AND AN [REFERRED TO]
KEHAR SINGHTS VS. STATE DELHI ADMINISTRATION [REFERRED TO]
KARTAR SINGH KRIPA SHANKAR RAI VS. STATE OF PUNJAB [REFERRED TO]
BALWANTSINGH VS. STATE OF PUNJAB [REFERRED TO]
UNION OF INDIA INTELLIGENCE OFFICER NARCOTICS CONTROL BUREAU VS. THAMISHARASI:ARIF U PATEL [REFERRED TO]
STATE VS. NALINI [REFERRED TO]
UNION OF INDIA VS. SHIV SHANKER KESARI [REFERRED TO]
INDRA DAS VS. STATE OF ASSAM [REFERRED TO]
NATIONAL INVESTIGATION AGENCY VS. ZAHOOR AHMAD SHAH WATALI [REFERRED TO]
AMIT SAHNI VS. COMMISSIONER OF POLICE [REFERRED TO]
SUDESH KEDIA VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) By this Appeal, filed under Sec. 21(4) of the National Investigation Agency Act, 2008 (for short "NIA Act"), Appellant has challenged the Judgment and Order dtd. 14/2/2022 passed by the Special Judge, Greater Bombay (for short "Trial Court") in NIA Special Case No.414 of 2020, rejecting the Appellant's Bail Application.

(2.) Appellant is arraigned as accused No. 15 in FIR No. RC-01/2020/NIA/MUM registered by National Investigation Agency (for short "NIA") under Ss. 120B, 115, 121, 121A, 124A, 153A, 505(1)(B) and 34 of the Indian Penal Code, 1860 (for short "IPC") and Ss. 13,16,18,18A, 20, 38, 39 and 40 of Unlawful Activities (Prevention) Act, 1967 (for short "UAP Act").

(3.) Facts which emerge for consideration of the present Appeal, are as under:

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JYOTI JAGTAP Vs. NATIONAL INVESTIGATING AGENCY

Referred Judgements :-

JUDGEMENT

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