Fahad Mohammed Ishtiyaque Ansari vs The State Of Maharashtra
2021 Latest Caselaw 11448 Bom

           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      BENCH AT AURANGABAD

                902 BAIL APPLICATION NO.1509 OF 2019
                         WITH BA/1510/2019

                 FAHAD MOHAMMED ISHTIYAQUE ANSARI
                               VERSUS
                     THE STATE OF MAHARASHTRA

Shri. T. W. Pathan, Advocate for the applicant
Shri. A. A. Jagatkar, APP for the respondent/State

                                     CORAM : M. G. SEWLIKAR, J.

DATED : 20th August, 2021

PER COURT :-

. Learned counsel Shri. Pathan for the applicant states

that matter lies before Division Bench as in view of the judgment

of Full Bench Madras High Court (in the matter of Jaffar Sathiq

Vs. State, MANU/TN/5194/2021) even if investigation under the

Unlawful Activities (Prevention) Act is conducted by ATS (State)

provisions of National Investigation Agency Act will be applicable

and matter will lie before Division Bench.

2. In view of this, Registry to verify and take suitable

action.

                                               [M. G. SEWLIKAR, J.]


ssp


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