SUNIL DHARMA MANE Vs. NATIONAL INVESTIGATING AGENCY

JUDGEMENT

(1.) Feeling aggrieved with and dis-satisfied by the rejection of an application for bail, the applicant has preferred this Appeal under Sec. 21 of the National Investigation Agency Act, 2008 (For short 'NIA Act').

(2.) Facts germane for disposal of the present appeal are summarized as follows.

(3.) The appellant is a Senior Inspector of Police, who was posted at Kandivali Crime Branch. He is the fifth accused out of the ten accused presently chargesheeted in the case. The appellant came to be arrested on 23/4/2021.