MOHD HAKIM Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) The appellant is an accused facing trial in cases arising from FIR Nos. 130/2008, 166/2008, 293/2008, 418/2008, and 419/2008 dated 13.09.2008 all of which now stand transferred to P.S.: Special Cell, New Delhi. The appellant has been in judicial custody/police custody since 04.02.2009 i.e., for a period of more than 12 1/2-years as of date.

(2.) By way of the present appeal filed under section 21(4) of the National Investigation Agency Act, 2008 ("N.I.A. Act") the appellant impugns order dated 20.03.2021 made by the learned Additional Sessions Judge, Patiala House Courts, New Delhi ("ASJ") rejecting his bail application in the above referred FIRs inter alia registered under sections 120B, 121, 121A, 122 and 123 of the Indian Penal Code, 1860 ("IPC"), sections 4 and 5 of the Explosive Substances Act, 1908 and sections 16, 18 and 23 of the Unlawful Activities (Prevention) Act, 1967 ("UAPA").

(3.) The appellant has filed written submissions dated 22.07.2021 as also a short summary of arguments dated 05.08.2021; and the State has filed status report dated 25.05.2021, setting-out their respective contentions in the matter.