AMRIT BALLAV GOSWAMI Vs. NATIONAL INVESTIGATION AGENCY

JUDGEMENT

(1.) Heard Mr. Z. Kamar, learned senior counsel assisted by Mr. N.M. Hazarika, learned counsel appearing for the appellant. We have also heard Mr. D. K. Das, leanred senior counsel assisted by Ms. P.K. Darjee, learned counsel and Mr. Vishal Diwedi, learned Public Prosecutor, NIA, for the respondent.

(2.) This appeal has been preferred under Section 21 of the National Investigation Agency Act, 2008 assailing the order dated 29/08/2020 passed by the learned Special Judge, NIA Court, Assam, Guwahati, in connection with Misc. Case (NIA) 13/2020, rejecting the bail application filed by the appellant.

(3.) The facts of the case, in a nutshell, are these :-