GEISINGLUNG MEIRINGMEI Vs. NATIONAL INVESTIGATION AGENCY

JUDGEMENT

(1.) The petitioner (sic appellant) being aggrieved with the order dtd. 22/5/2024 passed by the learned Special Judge (NIA), Shillong in Bail Application No. 75(H) 2024 wherein his prayer for grant of bail was rejected, has now approached this Court with this instant appeal under Sec. 21(4) of the National Investigation Agency Act, 2008.

(2.) Heard Mr. S. Thapa, learned counsel for the petitioner who has submitted that the on an FIR dtd. 14/5/2018 lodged at Jowai Police Station, Jaintia Hills District wherein it was alleged that the petitioner herein and his associates as members of the banned NSCN (K) outfit had demanded a sum of 25,00,000/- (rupees twenty five lakh) only from ? Bharatya Infra Projects Limited (BIPL) Company on 12/5/2018 in lieu of releasing an abducted employee of the said company. In course of investigation the Government of India, Ministry of Home Affairs (MHA) had caused the National Investigation Agency to investigate into the case and the same was re-registered as FIR No. RC-03/2018/NIA-GUW under Ss. 120A, 120B, 121, 121A, and 384 IPC read with Sec. 10 and 13 of the Unlawful Activities (Prevention) Act.

(3.) On investigation launched, the petitioner was arrested on 14/5/2018 and is still in custody till date. Of course, along with the petitioner six other accused persons were arrested, three of them have since been released on bail.