NOSSAM MOHAMMED YUNUS Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Sri Hussain Aamir, learned counsel, representing Sri T.Rahul, learned counsel for appellant and Sri P.Vishnuvardhan Reddy, learned Special Public Prosecutor, appearing for National Investigation Agency (NIA).

(2.) Feeling aggrieved and dissatisfied with the order dtd. 22/9/2023 passed in Crl.M.P.No.1204 of 2023 by learned IV Additional Metropolitan Sessions Judge - cum - Special Court for NIA Cases, Nampally, at Hyderabad (hereinafter referred to as Designated Court) arising out of RC-03/2022/NIA/HYD, the appellant/A.31 preferred the present appeal.

(3.) The appellant herein is A.31 in the aforesaid crime. Investigation was entrusted to NIA on 26/3/2022. The Investigating Officer has arrested the appellant/A.31 on 13/6/2023 and he was sent to judicial custody on 14/6/2023.