ANKUSH VIPAN KAPOOR Vs. NATIONAL INVESTIGATION AGENCY

JUDGEMENT

(1.) The Writ Petition as well as the Special Leave Petition filed by the very same petitioner raising similar questions of law and facts have been heard together and are disposed of by this common judgment.

(2.) Special Leave Petition (Crl.) No.2819 of 2024 has been filed by the petitioner assailing the impugned order dtd. 29/1/2024 passed by the High Court of Punjab and Haryana in CRM-M No.24743 of 2023 cancelling the bail granted to the petitioner vide its Order dtd. 5/7/2021.

(3.) This writ petition was preferred by the petitioner challenging the action of the Central Government in issuance of Orders dtd. 29/6/2020, 28/6/2021 and 12/10/2021 by the Ministry of Home Affairs, CTCR Division, North Block, New Delhi, wherein the investigation of FIRs which were primarily registered under the NDPS Act has been entrusted to NIA in exercise of powers under Sec. 6(5) and Sec. 8 of the NIA Act.