JANEPALLI SRINIVASA RAO Vs. STATE ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Appeal is filed by the petitioner/accused, under Sec. 21(4) of the National Investigation Agency Act, 2008 (for short, 'the NIA Act, 2008') challenging the order dtd. 22/9/2023 passed by the learned III Additional District Judge-cum-Special Judge for SPE & ACB Cases, Visakhapatnam, dismissing the bail application filed by the petitioner in Crl.M.P.No.2369/2023 in Crime No.RC/01/2019/NIA/HYD.

(2.) The factual matrix of the case is thus:

(3.) The respondent filed counter and opposed the criminal appeal.