REDAUL HUSSAIN KHAN Vs. NATIONAL INVESTIGATION AGENCY

JUDGEMENT

(1.) This appeal u/s 21 of the National Investigating Agency Act 2008 (in short the Act of 2008) is directed against the order dated 15.05.2014, passed by Special Judge, NIA, Guwahati in NIA Case No. 01/2009 whereby and where-under the bail application filed by present appellant was rejected.

(2.) Heard Mr. D.K. Mishra, learned Senior counsel assisted by Ms. S. Jahan, learned counsel for the appellant and Mr. D.K. Das, learned Standing counsel, NIA.

(3.) The case projected by the appellant in this appeal, in short, is that he was arrested on 31.05.2009 in connection with Basistha P.S. Case No. 170/2009 u/s 120-B/121/121-A Penal Code read with section 25 (1) (d) of the Arms Act. During the course of investigation of Basistha P.S. Case No. 170/2009, same was ordered to be investigated by National Investigating Agency (in short, 'the NIA') and such order was passed by Central Government on 01.06.2009 in exercising its power conferred u/s 6(5) read with section 8 of the Act of 2008. Thereafter, NIA Case No. 01/2009 was came to be registered.