MD. RUSTAM SK Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri K. Nithin Krishna, learned counsel for the appellant and Sri N. Harinath, learned Assistant Solicitor General appearing for the 1st respondent.

(2.) Assailing the order dated 02.12.2020 passed by the Metropolitan Sessions Judge-cum-Special Judge for trial of N.I.A. Act Cases at Vijayawada in E-filing Case No.AP/10/CRL.M.P./119393/2020 in S.C.No.273 of 2018 in Rc.No.02/2015/NIA/HYD, wherein the request of the appellant for release on bail was rejected, the present Criminal Appeal came to be filed by the appellant/A.2 under Section 21 (1) (2) and (4) of the National Investigation Agency Act, 2008.

(3.) The facts of the case are as under: