NIRMAL SINGH Vs. NATIONAL INVESTIGATION AGENCY

JUDGEMENT

(1.) CRM-23027-2020

(2.) Application for seeking exemption from filing certified/original copies of the impugned order dated 17.08.2020 passed by learned Special Judge, NIA, Punjab, SAS Nagar, Mohali as well as of the Annexures filed along with the accompanying appeal is allowed, as prayed for.

(3.) The present appeal has been filed by the appellant against order dated 17.08.2020 passed by the Special Judge, NIA, Punjab at SAS Nagar Mohali, whereby, his application for bail under Section 439 Cr.P.C., in re-registered FIR No.03/2020/NIA/DLI dated 22.01.2020, under Section 120-B IPC, Sections 27-A and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, "NDPS Act") and Sections 13, 17, 18, 18-B, 38 and 40 of the Unlawful Activities (Prevention) Act, 1967 (for short, "1967 Act") arising out of FIR No.75 dated 31.05.2019, registered at Police Station Tarsika, Amritsar, under Sections 21, 25, 27-A and 29 of the NDPS Act, has been dismissed.