NATIONAL INVESTIGATION AGENCY Vs. J SRINIVASA RAO

JUDGEMENT

(1.) Assailing the order dated 22.05.2019, passed in Crl.M.P.No.741 of 2019 in R.C.1/2019 of NIA/HYD, registered for the offences punishable under Section 307 IPC and U/s.3A(1)(a) of the Suppression of Unlawful Acts against Safety of Civil Aviation Act, 1982, wherein the appellant/accused was granted bail, the National Investigation Agency preferred the present Appeal under Section 21 of the National Investigation Agency Act, 2008.

(2.) Both the learned counsel stated that they have no objection for hearing of this appeal by this Bench and disposal of the same at the admission stage.

(3.) Before appreciating the arguments advanced by the counsel, it would be appropriate to refer to the facts in issue.