Chinmoy Lahkar vs National Investigation Agency
2021 Latest Caselaw 1115 Gua

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GAHC010039392021




                              THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                                  Case No. : Crl.A./78/2021

            CHINMOY LAHKAR
            S/O- SRI BIREN KUMAR LAHKAR, R/O- H/NO. 4, CHRISTIANBASTI,
            MAHATMA GANDHI PATH, UNDER DISPUR POLICE STATION, DIST.-
            KAMRUP(M), ASSAM.



            VERSUS

            NATIONAL INVESTIGATION AGENCY
            REP. BY ITS STANDING COUNSEL (NIA).



Advocate for the Petitioner   : MR P KATAKI

Advocate for the Respondent : SC, NIA




                                    BEFORE
                       HONOURABLE MR. JUSTICE SUMAN SHYAM
                       HONOURABLE MR. JUSTICE MIR ALFAZ ALI

                                          ORDER

Date : 22-03-2021 Suman Shyam, J

Mr. P. Katakey, learned counsel appearing for the appellant.

This appeal is directed against the judgment and order dated 27-01-2021 passed by the learned Special Judge, NIA Court in Misc. Case (NIA) No. 27/2020 rejecting the Page No.# 2/2

bail prayer made by the appellant.

Admit the appeal.

Mr. D.K. Das, learned Sr. standing counsel, NIA assisted by Mr. Satyanarayan, learned Addl. P.P., NIA has appeared on behalf of the sole respondent. As such, no formal notice is required to be sent in this case.

Considering the grounds taken in the appeal, we do not consider it necessary to call for the LCR for hearing the appeal.

Respondent's counsel to, however, produce the Case Diary on the next date.

Let this matter be listed again after 03 weeks.

Respondent may file affidavit, in the meantime, if so advised.

                           JUDGE                        JUDGE
GS


Comparing Assistant