MAHESH SITARAM RAUT Vs. NATIONAL INVESTIGATION AGENCY

JUDGEMENT

(1.) Appellant, original accused No.5, has impugned Order dtd. 23/11/2021 passed below Exhibit-507 in Special Case No. 414 of 2020 alongwith Special Case No. 871 of 2020, by the learned Special Judge (N.I.A.), City Civil and Sessions Court, Greater Mumbai, rejecting his application for bail under Sec. 439 of Criminal Procedure Code (for short, 'Cr.P.C.'), by preferring present Appeal under Sec. 21 (4) of The National Investigation Agency Act, 2008 (for short 'N.I.A. Act").

(2.) Heard Mr.Mihir Desai, learned senior counsel for Appellant, Mr.Devang Vyas, learned Additional Solicitor General of India for Respondent No.1-NIA and Mrs.Pai, learned P.P. with Mrs.S.D. Shinde, learned A.P.P. for Respondent No.2-State. Perused entire record produced before us.

(3.) Appellant is arraigned as accused No.5 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) along with 34 of the Indian Penal Code, 1860 (for short 'IPC') and under Ss. 13, 16, 17, 18, 18B, 20, 38 and 39 of The Unlawful Activities (Prevention) Act, 1967 (for short 'UAP Act").