MOHD RIZWAN ASHRAF Vs. NATIONAL INVESTIGATION AGENCY

JUDGEMENT

(1.) The present Criminal Appeal under Sec. 21 of the National Investigation Agency Act, 2008 has been filed by the Appellant, challenging the Orders dtd. 24/2/2024, 26/2/2024 and 11/3/2024, passed by the Learned Additional Sessions Judge, Patiala House Courts, Delhi (hereinafter referred to as the "Ld. Trial Court"), in RC 29 of 2023.

(2.) Vide Order dtd. 24/2/2024, the Ld. Trial Court had extended the period of detention of the Appellant and his co-accused under Sec. 43D(2) of the Unlawful Activities (Prevention) Act, 1967 (hereinafter referred to as UAPA) by 25 days, i.e. from 26/2/2024 to 22/3/2024. Thereafter vide Order dtd. 26/2/2024, the Ld. Trial Court has remanded the Appellant to the judicial custody while re-affirming the order dtd. 24/2/2024 and vide Order dtd. 11/3/2024, the Ld. Trial Court has dismissed the default bail application of the Appellant under Sec. 167 of the Criminal Procedure Code, 1973 (hereinafter referred to as the "Cr.P.C")

(3.) The facts leading up to the present Criminal Appeal are as follows :