Bapan Ahmed Choudhury vs National Investigation Agency
2023 Latest Caselaw 139 Gua

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GAHC010235802022




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

                                  Case No. : Crl.A./338/2022

            BAPAN AHMED CHOUDHURY
            S/O SIRAJ UDDIN CHAUDHURY, VILL.- KHELMA PART- III, UNDER
            KATIGORAH POLICE STATION IN THE DISTRICT OF CACHAR, ASSAM.



            VERSUS

            NATIONAL INVESTIGATION AGENCY
            REP. BY P.P. N.I.A.



Advocate for the Petitioner   : MR D TALUKDAR

Advocate for the Respondent : SC, NIA




                                   BEFORE
                    HONOURABLE MR. JUSTICE SUMAN SHYAM
                  HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                          ORDER

09.01.2023 (Suman Shyam, J)

Heard Mr. P. Choudhury, learned counsel for the appellant. Also heard Mr. R. K.

D. Choudhury, learned DSGI appearing for the State.

This appeal is directed against the judgment and order dated 16.09.2022

passed by the learned Special Judge, NIA, Assam, Guwahati in connection with Page No.# 2/2

Misc. Case (NIA) No.08/2022 arising out of RC 05/2021/NIA-GUW) whereby the

bail prayer of the appellant was rejected.

Admit the appeal.

Issue notice returnable on 07.02.2023.

Since Mr. R. K. D. Choudhury, learned DSGI has entered appearance and

accepted notice on behalf of the respondent, no formal notice is required to

be sent in this case.

The appeal will be taken up for final hearing on the next date fixed. In the

meantime, the respondent may file objection, if any, by serving advance copy

upon the appellant's counsel.

The learned DSGI to produce the Case Diary on the next date fixed.

                                        JUDGE                              JUDGE




Comparing Assistant