ENAMUL HAQUE Vs. UNION OF INDIA

JUDGEMENT

(1.) Assailing the order dated 27.02.2021 passed by the Metropolitan Sessions Judge-cum-Special Court for trial of N.I.A. Act Cases at Vijayawada in E-filing Case No.AP/10/CRL.M.P./34513/12.02.2021 in S.C.No.92 of 2020 in Rc.No.01/2018/NIA/HYD (FICN CASE), wherein the request of the appellant for release on bail was rejected, the present appeal came to be filed by A.5 under Section 21 (1) (2) and (4) of the National Investigation Agency Act, 2008.

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

(3.) Dr. Challa Srinivasa Reddy, learned counsel for the appellant, mainly submits that the petitioner/appellant is entitled for grant of bail as the entire investigation is over and charge sheet is also filed. He further submits that since A.3 was granted bail, and as the petitioner stands on the same footing as that of A.3, pleads release of the petitioner on bail.