Saidul Alam vs National Investigation Agency ...
2022 Latest Caselaw 1766 Gua

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GAHC010000792022




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

                                Case No. : Crl.A./85/2022

           SAIDUL ALAM
           S/O MD. INTAZ ALI
           RESIDENT OF VILLAGE DAKHIN JARUNI, PS LANKA, DIST HOJAI, ASSAM



           VERSUS

           NATIONAL INVESTIGATION AGENCY AND ANR.
           REPRESENTED BY SC, NIA

           2:ABHISEK BODO
            S.I OF POLICE
            S/O LATE AJIT BODO
            RESIDENT OF JAMUAMUKH PS
            DIST HOJAI
           ASSA

Advocate for the Petitioner : MS. S K NARGIS
Advocate for the Respondent : SC, NIA


                                  BEFORE
                     HONOURABLE MR. JUSTICE SUMAN SHYAM
                    HONOURABLE MRS. JUSTICE MALASRI NANDI

                                        ORDER

Date : 23-05-2022 Suman Shyam, J Heard Ms. S.K. Nargis, learned counsel for the appellant.

This appeal is preferred against the judgment dated 01-12-2021 passed by the Page No.# 2/2

Special Judge, NIA Court, Assam in connection with NIA Misc. Case No. 23/2021 rejecting

the prayer made by the appellant for releasing him on bail.

We have perused the grounds taken in the memo of appeal and have also gone

through the impugned judgment.

Admit the appeal.

Issue notice returnable in 04 weeks.

Since Mr. R.K.D. Choudhury, learned standing counsel, NIA has appeared and

accepted notice on behalf of respondent No. 1 and Ms. S. Jahan, learned Addl. P.P. Assam

has accepted notice on behalf of respondent No. 2, no formal notice is required to be sent

in this case.

Copy of the memo of appeal be furnished to Ms. S. Jahan, learned Addl. P.P. Assam

within a week from today.

Let this matter be listed again for hearing after 04 weeks by reflecting the name of

learned counsel for both sides in the cause list.

On the next date learned counsel for the respondent No. 1 to produce the case

diary.

                             JUDGE                     JUDGE
GS




Comparing Assistant