SANJAY JAIN Vs. UNION OF INDIA

JUDGEMENT

(1.) This criminal appeal has been assigned to DB-III by an order dtd. 31/7/2021 of Hon'ble the Chief Justice of Jharkhand High Court passed on the administrative side.

(2.) The accused has preferred this criminal appeal under sec. 21 of the National Investigation Agency Act, 2008 against the order dtd. 7/2/2019 passed in Special (NIA) Case No.03/2018 corresponding to RC-06/2018/NIA/DLI.

(3.) By the order dtd. 7/2/2019, the application for bail moved by the accused vide Misc. Cr. Application No.1255/2018 was dismissed observing that in view of the oral and documentary evidence collected by NIA in course of the investigation it would not be just and fair to enlarge the accused on bail at this stage.