REGENT COMPUTRONICS PVT. LTD.

Hurba Petro Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

UMRAO V. SHEONARAIN [REFERRED TO]
GURUCHARAN SINGH V. STATE OF PUNJAB [REFERRED TO]
JAGAN NATH V. BHAGWAN DASS [REFERRED TO]
TILK RAJ V. STATE OF U.P. [REFERRED TO]
LONDHONI DEVI AND ORS. V. STATE [REFERRED TO]
JAI KRISHNA SARMA V. UNION OF INDIA [REFERRED TO]
MADHU LIMAYE VS. STATE OF MAHARASHTRA [REFERRED TO]
ASIAN RESURFACING OF ROAD AGENCY PVT. LTD. & ANR. VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
M. RAVINDRAN VS. INTELLIGENCE OFFICER, DIRECTORATE OF REVENUE INTELLIGENCE [REFERRED TO]
SHAIK NAZNEEN VS. STATE OF TELANGANA [REFERRED TO]

JUDGEMENT

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

(2.) The present appeal under Sec. 21 of the National Investigation Agency Act, 2008 (hereinafter "NIA Act ") has been filed challenging the impugned order dtd. 4/6/2026 passed by the ld. Additional Sessions Judge-03/Special Judge (NIA Court), Patiala House Courts, New Delhi in RC No. 7/2026/NIA/DLI titled 'NIA v. Mathew Aaron Van Dyke and Ors. '.

(3.) The said case arises out of FIR No. RC No. 7/2026/NIA/DLI dtd. 13/3/2026 registered at P.S. NIA, New Delhi for offences punishable under Sec. 18 of the Unlawful Activities (Prevention) Act, 1967 (hereinafter "UAPA ").

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HURBA PETRO Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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