NATIONAL INVESTIGATION AGENCY Vs. APITU

JUDGEMENT

(1.) Heard Mr. DK Das, learned Senior counsel assisted by Ms. GD Choudhury, learned counsel for the appellant.

(2.) No one appears for the respondent. It is noticed that vide order dtd. 10/11/2021, this Court had held that since the respondent was already served notice, no further notice was required to be sent to him.

(3.) The present appeal has been filed against the impugned order dtd. 1/5/2017 passed by the learned Special Judge, NIA Nagaland, Dimapur in Bail Application No. 29/2017, granting bail to the respondent/accused, namely, Shri Tapitu @ Tapi (A-13), son of Yichutu, resident of village Phor, P.S. Melluri, District-Phek, Nagaland.