O.M.A. SALAM Vs. NATIONAL INVESTIGATION AGENCY

JUDGEMENT

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

(2.) The present appeal has been filed on behalf of the Appellant- O.M.A. Salam under Sec. 21(4) of the National Investigation Agency Act, 2008 (hereinafter, the 'NIA Act, 2008') challenging the impugned order dtd. 31/5/2024 passed by the ld. Special Judge (NIA), Patiala House Courts, New Delhi in NIA Case No. RC No. 14/2022/NIA/DLI titled NIA v. OMA Salam and Ors by which the prayer for interim bail was rejected.

(3.) Vide order dtd. 31/5/2024 the Special Court while considering the position of the Appellant who is the Chairperson of the Popular Front of India ('PFI') which is a banned organisation as also the nature of allegations against him, denied bail to the Appellant herein. The relevant portion of the order dtd. 31/5/2024 is extracted herein: