NATIONAL INVESTIGATION AGENCY Vs. AKHIL GOGOI

JUDGEMENT

(1.) Heard Mr. D. Saikia, learned senior counsel assisted by Mr. N. Satyanarayan, Addl. P.P., NIA, appearing for the appellant. We have also heard Mr. K. N. Choudhury, learned senior counsel assisted by Mr. S. Borthakur, learned counsel representing the sole respondent.

(2.) This appeal, filed by the National Investigation Agency (NIA) under Section 21(4) of the National Investigation Agency Act, 2008, is directed against the judgment and order dated 01.10.2020 passed by the Judge, Special Court, NIA, Assam, Guwahati, in Misc. Case(NIA) No.22/2020 arising out of Special NIA Case No.03/2020, allowing the respondent to go on bail after submission of charge-sheet by the Investigating Agency.

(3.) The facts of the case, in a nutshell, are as under :-