STATE THE NATIONAL INVESTIGATION AGENCY Vs. AKHIL GOGOI

JUDGEMENT

(1.) We have heard Mr. D. Saikia, learned senior counsel and Mr. S.C. Keyal, learned Standing Counsel, NIA appearing for the appellant. Also heard Mr. Z. Kamar, learned senior counsel assisted by Mr. S. Borthakur, Advocate appearing for the respondent.

(2.) Before we proceed further, we would like to make a reference to the prayer made by the NIA through Special Public Prosecutor in the application dated 12th March, 2020, which has been dismissed vide the impugned order.

(3.) The skeleton of facts that need to be considered for considering the controversy are that -