NATIONAL INVESTIGATING AGENCY Vs. VICTOSWU

JUDGEMENT

(1.) Heard Mr. N. N. Mishra, learned counsel for the appellant and also heard Mr. P. B. Paul, learned counsel for the respondent.

(2.) This appeal, under Sec. 21 (4) of the National Investigation Agency Act, 2008 is preferred by National Investigation Agency (NIA), against the order dtd. 9/11/2020, passed by the learned Special Court, NIA, Dimapur, Nagaland in I.A. No. 235/2020 in connection with NIA Case R.C-01/2016/NIA-GUW.

(3.) It is to be mentioned here that vide impugned order, dtd. 9/11/2020, the learned Special Judge, NIA, Dimapur had granted bail to accused/respondent Victo Swu @ V.K. Sumi @ Z. Victo Swu @ Akuto @ V.Ashumi (A-2).