SANJIB TALUKDAR Vs. NATIONAL INVESTIGATION AGENCY

JUDGEMENT

(1.) Heard Mr. Ziaur Kamar, learned Senior Advocate, assisted by Mr. Debashis Nandi, learned counsel for the appellant and Mr. Dilip Das, learned Senior Advocate and Senior Standing Counsel NIA, assisted by Mr. D. Bharadwaj, learned counsel for the respondent No. 1. Also heard Ms. Bornali Bhuyan, learned Senior Advocate and Additional Public Prosecutor, Assam for the Respondent No. 2.

(2.) The appellant stated that he is a young boy aged about 30 years with brilliant academic carrier pursuing M.Phil. in Botany at Gauhati University and has also completed the course work. He also represented India by participating in the BRICS, 2016 as an NSS Volunteer under the Ministry of Youth Affairs, Government of India and made several paper publications representing the State and the Country on many occasions.

(3.) According to him, he is no way involved in Geetanagar Police Station Case No. 210/2019 under Ss. 325/326/307/121 IPC read with Sec. 3/5 of the Explosive Substance Act and Ss. 10/13/16/20 of the Unlawful Activities (Prevention) Act, 1967, a police case that relates to throwing of Grenade towards a police party by some miscreants around 07:40 pm on 15/5/2019 while they were checking vehicles in front of Central Mall, at the R G Baruah Road, Guwahati, in which about 12 persons sustained injuries.