WASIM AKRAM MALIK Vs. NATIONAL INVESTIGATION AGENCY

JUDGEMENT

(1.) Crl. M1.A. No.9452/2017 (exemption) Exemption allowed, subject to all just exceptions.

(2.) Application stands disposed of. CRL. A. No.610 of 2017

(3.) This is an appeal filed by the appellant invoking Section 21 of the National Investigation Agency Act (hereinafter referred to for short as 'NIA Act') against the two orders passed by the Special Court, NIA dated 20.01.2017 and 17.04.2017. The grievance of the appellant is that the bail application filed by the appellant is not being heard by the Special Court in the absence of records which had been called for by the Supreme Court of India and not received back. The second grievance of the counsel for the appellant is that although the record has been received back, but there is no NIA Court functioning as the Notification in the name of the Presiding Officer in terms of Section 11 of the Act has not been received.