JAGTAR SINGH JOHAL Vs. NATIONAL INVESTIGATION AGENCY

JUDGEMENT

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

(2.) The present batch of seven appeals filed by the Appellant-Jagtar Singh Johal @ Jaggi, arise out of five impugned orders dtd. 7/9/2022 and two impugned orders dtd. 25/4/2024, in separate cases, passed by the N.I.A Special Court respectively. By the said impugned orders, the applications of the Appellant seeking bail in all seven matters have been rejected. BACKGROUND:

(3.) The present appeals arise from a series of connected murders and attempt to murders that took place during the latter half of 2010 in Ludhiana and Jalandhar districts of Punjab. Following these incidents, the Punjab police filed ten First Information Reports (hereinafter 'FIRs') against various persons including the Appellant. The State, upon identifying these murders and attempt to murders to be a part of a transnational conspiracy that intended to destabilise the law and order situation in Punjab, transferred a batch of connected FIRs to National Investigation Agency (hereinafter 'N.I.A').