ZAHOOR AHMAD PEER Vs. NATIONAL INVESTIGATION AGENCY

JUDGEMENT

(1.) The present appeal filed by the appellant under Sec. 21(4) of the National Investigation Agency Act, 2008 (hereinafter "NIA Act") seeks the following prayers:

(2.) The appeal has been filed assailing the impugned order dtd. 6/2/2024 passed by the learned ASJ-03/Special Court (NIA), Patiala House Courts, Delhi in NIA Case No.1/2017 arising out of RC - 11/2016/NIA /DLI under Ss. 18/20/38 of the Unlawful Activities (Prevention) Act, 1967 (hereinafter "UAPA"), Sec. 14 of the Foreigners Act, 1946 (hereinafter "Foreigners Act") and Sec. 32 of the Indian Wireless and Telegraphy Act, 1933 (hereinafter "Wireless Act") registered at P.S. NIA whereby, the bail application of the Appellant was dismissed by the learned Trial Court.

(3.) Brief facts which are necessary for the disposal of the present appeal are as follows: