UJJAIR AHMAD Vs. NATIONAL INVESTIGATION AGENCY

JUDGEMENT

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

(2.) The present appeal has been filed by the Appellant under Sec. 21(4) of the National Investigation Agency, 2008 (hereinafter 'NIA Act') read with Sec. 528 of the BNSS, 2023 challenging the impugned order dtd. 19/9/2024 by which his bail application has been rejected.

(3.) An FIR, being RC No.06/2012/NIA/DLI, was registered by the NIA on 10/9/2012 at PS NIA, New Delhi for various offences under the Unlawful Activities (Prevention) Act, 1967 (hereinafter 'UAPA') against certain persons which did not include the Appellant herein. Thereafter, chargesheet was filed in the said FIR on 17/3/2013 which only charged five accused persons. However, when the supplementary chargesheet was filed on 20/2/2014, further accused persons were added including A-9 Ujjair Ahmad @ Ozair who is the Appellant herein.