HAJI SALEEM Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present appeal has been filed under Sec. 21(4) of the National Investigation Agency Act, 2008 (hereinafter, referred as 'NIA Act') against order dtd. 3/1/2023 passed by the learned Special Judge, N.I.A., Patna in Special Case No. 09 of 2021/R.C. No. 13/2021, whereby the said Court has rejected the bail application filed by the present appellant.

(2.) The factual matrix of the present case is as under:-

(3.) Heard learned Advocate Mr. Arshad Alam assisted by Ms. Anjum Perveen and Mr. P.K. Jha for the appellant and Mr. Krishna Nandan Singh, learned A.S.G for the Union of India assisted by Mr. Manoj Kumar Singh, Mrs. Prakriteta Sharma, Mr. Pramod Kumar, Mr. Abhijeet Gautam and Mr. Shivaditya Dhari Sinha and Mr. Parmeshwar Mehta, learned A.P.P. for the Respondent-State.