ADV. SURENDRA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Admit.

(2.) By consent of the learned Counsel appearing for the parties, this Criminal Appeal is taken up for final hearing.

(3.) By this appeal, filed under Sec. 21(4) of the National Investigation Agency Act, 2008 ("NIA Act"), the Appellant has challenged judgment and order dtd. 28/3/2022, passed by the Sessions Court, Gadchiroli, in Sessions Case No.99/2019 (State of Maharashtra, Through P.S.O. Police Station, Etapalli, District : Gadchiroli .V/s. Surendra Pundlik Gadling and others), refusing regular bail to the Appellant, who is accused No.1 in that Trial.