NATIONAL INVESTIGATION AGENCY Vs. TUISHIMLA

JUDGEMENT

(1.) The following Abbreviations/Short Forms/short references (for the sake of brevity/convenience and clarity) are used in this order:

(2.) Captioned main Crl.A. has been preferred by NIA under Sec. 21 of NIA Act assailing impugned order made by said NIA court.

(3.) In and vide impugned order, said NIA court has returned a finding (based on ossification test/expert opinion dtd. 6/7/2023) that the son of the sole respondent (XXX) is a CCL. This impugned order has been made by said NIA court in Criminal Miscellaneous Case No. 113 of 2023 taken out by the respondent in captioned criminal appeal. To be noted, respondent in the captioned Crl.A. is mother of afore referred XXX.