MOHAMMAD RAISUDDIN Vs. NATIONAL INVESTIGATING AGENCY

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Rule. Rule is made returnable forthwith with the consent of the parties and is taken up for final disposal. Learned Special Public Prosecutor waives notice for the respondent No. 1-National Investigating Agency ('NIA '). Learned Additional Public Prosecutor waives notice for the respondent No. 2 -State.

(3.) By this appeal preferred under Sec. 21 of the National Investigation Agency Act, 2008 ('NIA Act '), the appellant seeks quashing and setting aside of the impugned order dtd. 31/1/2019 passed by the learned Special Court in Bail Application (Exhibit 124) in NIA Special Case No. 3/2018, by which, the appellant 's application for bail came to be rejected and as such, seeks his enlargement on bail.