GAUTAM P. NAVLAKHA Vs. NATIONAL INVESTIGATING AGENCY

JUDGEMENT

(1.) Appellant, Accused No.11, has preferred this Appeal under Sec. 21(4) of the National Investigation Agency Act, 2008 (for short, 'the NIA Act' ) impugning the Order dtd. 6/4/2023 passed below Bail Application Exh-648 in NIA Special Case No.414 of 2020. By the impugned Order, the learned Special Judge, Greater Mumbai (for short, 'the trial Court') has rejected the Application for bail of the Appellant.

(2.) Heard Dr. Yug Mohit Chaudhry, learned counsel for the Appellant, Mr. Devang Vyas, learned Additional Solicitor General of India for the Respondent No.1-NIA and Smt. Pai, P.P. for the Respondent No.2- State.

(3.) Appellant is Accused No.11 as per the charge-sheet submitted by Respondent No.1, National Investigation Agency (for short "NIA") in FIR No.RC-01/2020/NIA/MUM registered by it under Ss. 120-B, 115, 121, 121-A, 124-A, 505(1)(b) and Sec. 34 of the Indian Penal Code, 1860 (for short "the IPC") and under Ss. 13, 16, 18, 20, 38 and 39 of the Unlawful Activities (Prevention) Act, 1967 (for short "UAP Act").