KHUMLO ABI ANAL Vs. NATIONAL INVESTIGATION AGENCY

JUDGEMENT

(1.) This appeal, filed under Sec. 21(4) of the National Investigation Agency Act, 2008, arises out of the order dtd. 12/10/2020 passed by the learned Special Judge (NIA), Manipur, in Cril. Misc.(B) Case No.10 of 2020 {Ref: Special Trial (NIA) Case No.1 of 2016}. By the said order, the learned Special Judge rejected the bail application of the appellant.

(2.) The appellant is one of the accused facing trial in Special Trial (NIA) Case No.1 of 2016. This case originally related to FIR No.14(6)2015 TPL-PS registered on the file of Tengnoupal Police Station under Ss. 302, 307, 120-B, 121 and 121-A IPC; Sec. 25 (1-C) of the Arms Act, 1959; Sec. 5 of the Explosive Substances Act, 1908; and Ss. 16 and 20 of the Unlawful Activities (Prevention) Act, 1967. The case was then handed over to the National Investigation Agency and registered as NIA Case No.RC-03/2015/NIA-GUW.

(3.) The appellant was initially arrested on 11/6/2015 in connection with FIR No.203(6)2015 Lamphel PS, registered under Ss. 17 and 20 of the Unlawful Activities (Prevention) Act, 1967. He was again arrested on 20/6/2015 in connection with FIR No.179(12)2009 Lamphel PS, registered under Ss. 387 and 400 IPC. On 29/6/2015, he was informed that he was placed under arrest in relation to FIR No.14(6)2015 Tengnoupal PS also.