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.) At the close of the investigation, NIA submitted charge-sheet against the appellant (A-24) and others for the said offences and forwarded them to the Court to stand trial. Subsequently, a supplementary charge-sheet has been filed under Sections 120B/121A IPC and Section 18 read with Sections 17,20 and 21 of the UA (P) Act. Considering the materials, on record, the learned Special Judge framed charges under Sections 120B, 121A of IPC r/w Sections 17,18,20 and 21 of UA(P) Act, 1967, to which the accused persons, including this appellant, pleaded not guilty. The appellant did not challenge the order of framing charge. Hence, the charge, so framed, attained finality and accordingly, trial commenced. Some of the prosecution witnesses have already been examined.