MUNIB IQBAL MEMON Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Admit. Learned Special Public Prosecutor waives notice on behalf of the respondent-State.

(3.) By this appeal, preferred under Sec. 21(4) of the National Investigation Agency Act, ('NIA Act'), the appellant seeks quashing and setting aside of the impugned order dtd. 5/2/2024, passed by the learned Special Judge, City Civil and Sessions Court, Greater Bombay in Bail Application (Exhibit"445) filed in Special Case No.7 of 2013, by which, the appellant's application (Exhibit"445) 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. 9 of 2012 registered with the Anti Terrorism Squad Police Station ('ATS'), Mumbai (Original C.R. No.168 of 2012, registered with the Deccan Police Station, Pune), for the alleged offences punishable under Ss. 307, 435 and 120B of the Indian Penal Code ('IPC'); Ss. 3, 4 and 5 of the Explosive Substances Act; Ss. 3 and 25 of the Arms Act; Ss. 16(1)(b), 18, 20, 23, 38 and 39 of the Unlawful Activities (Prevention) Act of 1967 ('UAPA') as amended in 2008; and, under Ss. 3(1)(ii), 3(2) and 3(4) of the Maharashtra Control of Organized Crime Act ('MCOC Act').