MOHAMMED RAISUDDIN Vs. NATIONAL INVESTIGATING AGENCY AND ANR.

JUDGEMENT

(1.) Mentioned for production. Taken up on production board in view of urgency.

(2.) Heard learned counsel for the appellant and learned APP for the State.

(3.) By this appeal, the appellant is challenging the order dated 30th January, 2020 passed by learned Special Judge, NIA, City Civil and Sessions Court, Greater Bombay in application at Exhibit - 215 in NIA Special Case No.03 of 2018 so far as it relates to deposit of requisite charges by him for the purpose of attending written examination scheduled on 7th, 10th , 12th and 14th February, 2020 between 2.00 to 4.30 pm.