GOLAN DAULAGUPU Vs. NATIONAL INVESTIGATION AGENCY

JUDGEMENT

(1.) The appellant, who was a former Executive Member of North-Cachar Hills Autonomous Council (in short, 'NCHAC'), has preferred this appeal under Section 21(4) of the National Investigation Agency Act, 2008, (hereinafter referred to as 'the NIA Act') aggrieved by the order, dated 11.05.1991, passed by the learned Special Judge, NIA, Guwahati, Assam, rejecting the appellant's prayer for bail in Misc. Case No. 204/2011, which was made by the accused-appellant, Golan Daulagupu, under Section 437 Cr. PC, in connection with NIA Case No. 02/2009, under Sections 120B/121/121A IPC read with Sections 16, 17, 18 and 20 of the Unlawful Activities (Prevention) Act, 1967, and Section 25(1)(d) of the Arms Act, 1951, which arose out of Diyungmukh Police Station Case No. 03/2009 under Sections 120B/121/121A IPC. We have heard Mr. N. Dutta, learned Senior counsel, for the accused-appellant, and Mr. D.K. Das, learned Senior counsel, appearing on behalf of the National Investigation Agency.

(2.) The material facts, giving rise to the present appeal, may, in brief, be set out as under:

(3.) While investigation in Basistha Police Station Case No. 170/2009, which came to be subsequently registered as NIA Case No. 01/2009, had been in progress, Diyungmukh Police Station Case No. 03/2009, under Sections 120B/121/121A IPC, came to be registered against, amongst others, the present appellant, Golan Daulagupu, and one Jibangshu Paul, the case against them being, in brief, thus: