ASHIM @ ASIM KUMAR Vs. NATIONAL INVESTIGATION AGENCY (NIA)

JUDGEMENT

(1.) This is an appeal under Section 21 of the National Investigation Agency Act, 2008 (hereinafter referred to as 'The NIA Act'). The appeal is directed against an order of the Special Court refusing bail. Therefore the appeal falls under sub-Section (4) of Section 21 of the NIA Act.

(2.) The sixth accused before the Special Court, namely, Asim Kumar Haranath Bhattacharya, is the appellant.

(3.) The learned Senior Counsel appearing for the appellant argued that the appellant is in custody for more than nine years and that he is aged more than 74 years. It is argued that there is no reason whatsoever to believe that the trial of the case will conclude in the near future since the first among the witnesses, PW 1, is being examined before the Special Court and there is a fairly very long list of persons cited as witnesses to be examined.