AJAY KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) This criminal appeal has been preferred by Ajay Kumar @ Ajay Singh under Sec. 21 of the National Investigation Agency Act, 2008, challenging the order dated 27 th June 2020 passed in Misc. Cr. Application No. 330 of 2020.

(2.) The aforesaid Misc. Cr. Application was filed by the appellant seeking bail in connection to R.C. Case No. 06/2018/NIA/DLI registered on 16/2/2018 which was renumbered as Special (NIA) Case No. 03 of 2018.

(3.) The appellant was made accused in 2nd supplementary charge-sheet filed in Special (NIA) Case No. 03 of 2018 in which cognizance of the offence under Sec. 384 read with Sec. 120-B of the Indian Penal Code, Sec. 17 and 18 of Unlawful Activities (Prevention) Act, 1967 (in short, UAPA) and Sec. 17 of the CLA Act has been taken.