OINAM MONITON SINGHA Vs. NATIONAL INVESTIGATING AGENCY

JUDGEMENT

(1.) ACCUSED -appellant has filed this appeal, under Section 21(4) of the National Investigation Agency Act, 2008 (in short, "NIA Act'), against the order, dated 13.09.2011, passed by the learned Special Judge, NIA, Assam, Guwahati, in Misc. Bail Application No. 24/2011, in connection with Special NIA Case No. 1/2010, under Sections 16 /17 /18 /20 of Unlawful Activities (Prevention) Act, 1967 (in short, 'UA(P) Act'), arising out of Noonmati Police Station Case No. 159/2010 registered under Section 120(B) /121 /121(A) /122 of IPC, read with Section 10 /13 of UA(P) Act, whereby the prayer of the accused -appellant, Oinam Moniton Singha, to allow him to go, on bait, was rejected.

(2.) ON 14.02.2011, the National Investigating Agency submitted its charge -sheet in NIA Case No. 1/2010. All necessary papers and relevant documents, relied upon by the prosecution, were supplied to the accused on 07.03.2011. Thereafter, the appellant filed a fresh application before the learned Special Judge, NIA, which came to be registered as Bail Application No. 24/2011. However, by order, dated 13.09.2011, the learned Special Judge, NIA, rejected the said bail application and it is against this order of denial of bail that the appellant has preferred the present Appeal.

(3.) THE facts, as disclosed during investigation of the case and as projected by the prosecution, may be stated as follows: -