RIZWAN IBRAHIM MOMIN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Admit. Learned A.P.P waives notice on behalf of the respondent-State.

(3.) By this appeal, preferred under Sec. 21 of the National Investigation Agency Act, ('NIA Act'), the appellant seeks quashing and setting aside of the impugned order dtd. 19/4/2023 passed by the learned Special Judge under MCOCA, TADA, POTA and NIA, City Civil and Sessions Court, Mumbai in Bail Application (Exhibit-18) in NIA Special Case No. 274 of 2022, by which, the appellant's application (Exhibit-18) seeking his enlargement on bail, came to be rejected by the said Court. Accordingly, the appellant seeks his enlargement on bail in connection with C.R. No. 18 of 2021 registered with the Kalachowki Police Station, Mumbai, for the alleged offences punishable under Ss. 18, 19 and 20 of the Unlawful Activities (Prevention) Act, 1967 ('UAPA'); Ss. 115 r/w 302, 201, 34 r/w 120B of the Indian Penal Code.