MOHAMMAD MEHKUJ MOHMUD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an appeal preferred being aggrieved by the interlocutory order passed by the learned Special Judge, City Civil and Sessions Court, Ahmedabad rejecting the request of temporary bail of the present applicant who is an under trial prisoner in connection with the C.R. No FNO- DRI/AZU/SRO/AINV-06/9 for the offences punishable under Sections 135(1) , 489(B) , 489(C) of the Customs Act, investigated by the Special National Investigating Agency No. 03/2019.

(2.) On issuance of notice, learned Standing Counsel Mr. Kshitij Amin appeared for the Central Government and learned APP Ms. Jirga Jhaveri appeared for the State.

(3.) Section 21 of the National Investigating Agency Act, 2008 provides for an appeal against the interlocutory order before this Court which is to be conducted by the Bench of not less than two judges. The appeal needs to be preferred within a period of 30 days and the condonation is permitted, if any application is moved for the said purpose as provided under Section 21(5) of the National Investigating Agency Act, 2008.