Dr Shoma Kanti Sen W/O. Kanti Sen vs The State Of Maharashtra
2021 Latest Caselaw 9437 Bom

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            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  CRIMINAL APPELLATE JURISDICTION

              CRIMINAL BAIL APPLICATION NO. 118 OF 2020

 Dr. Shoma Kanti Sen                                   .... Applicant

                  Versus

 The State of Maharashtra                              .... Respondent

                                     _____

 Mr. Nilesh Y. Ukey for Applicant.
 Mr. S. S. Pednekar, APP for State/Respondent.
 Ms. Anusha Amin h/f. Sandesh Patil for N.I.A.
                                _____

                                 CORAM : SARANG V. KOTWAL, J.
                                 DATE  : 17th JULY, 2021
                                             (Through Video Conferencing)

 P.C. :

 1.               Learned counsel for the applicant states that, the case

 is now being investigated by N.I.A. under the N.I.A. Act. He seeks

 leave to add N.I.A. as a party respondent. Learned counsel for the

 applicant seeks two weeks time to carry out amendment. Time is

 granted.

 2.               Since the N.I.A. has taken over the investigation, the

 matter will have to be placed before the Division bench. I have


  Gokhale                                                                        1 of 2




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 taken this view in Criminal Bail Application No.2024 of 2021 vide

 order dated 11/06/2021 based on the Hon'ble Supreme Court's

 Judgment in the case of State of Andhra Pradesh, through

 Inspector General, National Investigation Agency, Vs. Mohd.

 Hussain @ Salim, asreported in (2014) 1 Supreme Court Cases

 258.

 3.               Hence, the following order is passed:

                                              ORDER

(i) Leave to amend is granted to add N.I.A. as a party respondent.

(ii) Amendment shall be carried out within a period of two weeks from today.

(iii) Office to take steps to place this matter before the appropriate Division Bench.

(iv) The applicant shall supply second set of this application.

(SARANG V. KOTWAL, J.)

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