PRADEEP RAMESHWAR SHARMA Vs. NATIONAL INVESTIGATING AGENCY

JUDGEMENT

(1.) In view of not before order passed by Justice A. S. Gadkari vide order dtd. 21/9/2022, the present appeal is listed before this Bench.

(2.) By this appeal, preferred under Sec. 21 of the National Investigation Agency Act, 2008 ('the NIA Act'), the appellant (A-10) has impugned the order dtd. 16/2/2022 passed by the learned Special Court (NIA), Greater Mumbai, rejecting his application for bail and as such seeks his enlargement on bail in connection with NIA RC 01/2021/NIA/MUM (NIA Special Case No. 1090/2021), for the alleged offences punishable under Ss. 120B, 201, 302, 364 and 403 of the Indian Penal Code ('IPC'),Sec. 25 of the Arms Act and Ss. 16, 18 and 20 of the Unlawful Activities (Prevention) Act, 2004.

(3.) A few facts as are necessary to decide the appeal are as under :