MOHD SALEEM KHAN Vs. STATE (GOVT OF DELHI)

JUDGEMENT

(1.) This appeal has been filed under Sec. 21(4) of the National Investigation Agency Act, 2008 read with Sec. 43-D(5) of the Unlawful Activities (Prevention) Act, 1967, challenging the Order dtd. 23/10/2024 (in short, 'Impugned Order') passed by the learned Additional Sessions Judge-03, (Shahdara), Karkardooma Courts, Delhi (in short, 'Trial Court') in I.A. No. 216/2024 in SC No. 163/2020 titled State Vs. Tahir Hussain and Ors.

(2.) The above application was filed by the appellant herein under Sec. 483 of Bharatiya Nagarik Suraksha Sanhita, 2023, seeking grant of interim bail for the period of four weeks for preparing and appearing in the theoretical examination of Senior Secondary conducted by the National Institute of Open Schooling (in short, 'NIOS'), commencing from 29/10/2024.

(3.) By the Impugned Order, the learned Trial Court has rejected the said application, observing as under:-