ALEMLA JAMIR Vs. NATIONAL INVESTIGATION AGENCY

JUDGEMENT

(1.) The present appeal under Sec. 21(4) of the National Investigation Agency (NIA) Act, 2008 has been preferred against the Order dtd. 31/5/2024, whereby the second bail application of the appellant was dismissed by the learned Additional Sessions Judge - 03 (ASJ), Special Courts (NIA)- New Delhi, Patiala House Courts, Delhi in NIA Case No. 1/2020 titled 'National Investigation Agency vs. Alemla Jamir and Anr.'.

(2.) The investigation in this case was launched, when on 17/12/2019, the appellant Alemla Jamir (A-1) while travelling from Delhi to Dimapur, Nagaland was intercepted by the Central Industrial Security Force (CISF) Security Personnel at the Terminal-1 of the Indira Gandhi International Airport (IGI), New Delhi upon discovery of her carrying Rs.72.00 Lakhs in cash, without providing any explanation as to its source. This information was forwarded to the Air Intelligence Unit (AIU) of the Income Tax Department and the appellant was taken in for interrogation, along with her belongings which included the said cash recovered from her.

(3.) Subsequent thereto, the appellant was questioned by the Assistant Commissioner of Income Tax (Investigation) and her statement was duly recorded, wherein she stated that the said cash of Rs.72.00 lakhs belongs to Nationalist Socialist Council of Nagaland (Isaac-Muivah) [NSCN(IM)] and was handed over to her on the directions of Mr. Muivah, General Secretary of NSCN(IM) to be taken to Dimapur, Nagaland.