Y. BRAJABIDHU SINGH Vs. NATIONAL INVESTIGATION AGENCY

JUDGEMENT

(1.) THE instant appeal, filed under Section 21(4) of the National Investigation Agency Act, 2008 (hereinafter referred to as "the Act", 2008') is directed against the order, dated 14.03.2014, passed by the learned Special Judge, National Investigation Agency (for short, NIA), Assam, Guwahati, in Spl. NIA Case No. 01 of 2010, rejecting the application, filed by the appellant, under Section 437 of the Code of Criminal Procedure (hereinafter called the "Cr. P.C.") for grant of bail.

(2.) THE relevant facts, necessary for disposal of this appeal, may, in brief, be stated as follows:

(3.) DURING the pendency of the trial, the appellant, by filing an application under Section 437 Cr. P.C. has prayed for release on bail and the prayer for bail has been objected by the NIA.