NATIONAL INVESTIGATION AGENCY Vs. MUSHTAQ AHMAD MALIK

JUDGEMENT

(1.) This is an appeal under Section 21 of the National Investigation Agency Act, 2008 against the order dated 02.03.2020 passed by the learned Special Judge, NIA, Jammu to the extent that the accused-respondents herein have been discharged under Section 120-B, 121, 122 and 123 of the Ranbir Penal Code (for short 'RPC') in FIR No. RC01/2019/NIA/JMU.

(2.) Briefly stated the material facts are as under:

(3.) An FIR bearing No. 45/2018 dated 9.7.2018 came to be registered at Police Station, Karnah, District Kupwara under Section 8/21 of the NDPS Act, 7/25 of the Arms Act and 13 of Unlawful Activities (Prevention) Act, 1967.