GAUTAM P. NAVLAKHA Vs. NATIONAL INVESTIGATION AGENCY

JUDGEMENT

(1.) This is an Appeal under section 21 of the National Investigation Agency Act, 2008 ('the Act' for short) against order dated 12/07/2020 passed by the NIA Special Court in NIA Case No. 414 of 2020. The impugned order was passed on the Exhibit No. 276 application made by the Appellant before the NIA Court for statutory bail under section 167 (2) of Code of Criminal Procedure (for short 'CrPC') read with section 43 of the Unlawful Activities Prevention Act, 1967 ('UAP' Act for short).

(2.) The Appellant states that he is a 69 years old scholar, writer, peace and civil rights activist and journalist of long standing associated with the Economic and Political Weekly and other well regarded publications. It is stated that the Appellant belongs to the People's Union of Democratic Rightts ('PUDR' for short) many of his Petitions have led to landmark judgments.

(3.) The Appellant came to be arrested on 28/10/2018 at his residence in Delhi in connection with F.I.R. No. 4 of 2018 registered at Vishrambag Police Station, Pune on 08/01/2018.