A. S. ISMAIL Vs. NATIONAL INVESTIGATION AGENCY

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) The appeal is taken up for hearing. Accordingly, the present application is allowed and disposed of.

(3.) The present appeal under Sec. 21(4) of the National Investigation Agency Act, 2008 has been filed on behalf of the Appellant- A.S. Ismail challenging the impugned order dtd. 2/9/2024 (hereinafter, the 'impugned order') in RC No. 14/2022/NIA/DLI by which the Special NIA Court has disposed of the interim bail application of the Appellant herein.