VAKIL AHMAD DAR Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) Through the medium of this Appeal filed in terms of Sec. 21(4) of NIA Act 2008 read with the NIA (Amendment Act) 2019, the appellant herein has challenged the order dtd. 9/7/2021 (hereinafter called as 'impugned order') passed by the court of learned Additional Sessions Judge Baramula (designated as Special Judge for UA(P) Act cases for Baramulla, Kupwara and Bandipora districts) (hereinafter called as 'trial court'), whereby the application for grant of statutory bail in favour of the appellant, has been rejected.

(2.) The impugned order has been assailed inter alia on the following grounds:-

(3.) Heard, perused the record and considered the matter.