NIGHTHOUGUJAM BOMI SINGH Vs. NATIONAL INVESTIGATION AGENCY

JUDGEMENT

(1.) This appeal, made under Section 21(4) of the National Investigation Agency Act, 2008 (hereinafter referred to as 'the NIA Act'), has arisen out of an order, dated 02.05.2012, passed in Misc. Case No. 04/2012, arising out of Special NIA Case No. 01/2010, under Sections 120B and 121A IPC read with Sections 17, 18, 20 and 21 of the Unlawful Activities (Prevention) Act, 1967, by the learned Special Judge, Guwahati, rejecting the present appellant's prayer for bail. We have heard Mr. M.G. Singh, learned counsel, appearing for the appellant, and Mr. D.K. Das, learned Standing counsel, NIA.

(2.) It is submitted, on behalf of the NIA, that having collected the materials against the appellant, the NIA has filed a charge-sheet and the learned Special Court has already framed charges under Sections 120B and 121A read with Sections 17, 18, 19, 20 and 21 of the Unlawful Activities (Prevention) Act, 1967.

(3.) The basic ground for seeking bail by the appellant has been his illness inasmuch as the appellant has been suffering from Hepatitis C infection coupled with other connected infections, liver problem, HIV status and, presently, ART second line treatment and he has also undergone EVL operation in order to prevent bursting of Esophageal varice.