ARMAN MALLICK Vs. MD. IMTEYAZ ANWAR

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned counsel for the National Investigating Agency (in short 'NIA').

(2.) This appeal is arising out of the order dtd. 9/11/2023 (hereinafter called 'the impugned order') passed by learned Special Judge, NIA, Patna, Bihar (hereinafter called the 'learned trial court') in Special Case No. 07 of 2022/R.C. No. 31 of 2022.

(3.) By the impugned order, the learned trial court has been pleased to reject the prayer for bail of the appellant during the ongoing trial. The appellant is aggrieved by and dissatisfied with the order of the learned trial court.