- (1.) This criminal appeal under Section 21(4) of the National Investigation Agency Act, 2008, is directed against the order dated 11.12.2020, passed by the learned Judge, Special Court, Calcutta, under N.I.A. Act, in N.I.A. Case No. 03 of 2018, by which the appellant's prayer for bail, was rejected.
(2.) Admittedly, the name of the appellant is transpired in the supplementary charge-sheet.
(3.) According to Mr. Chatterjee, learned advocate for the appellant, on the basis of purported statement of co-accused, appellant/petitioner has been languishing in custody since 29.05.2018, even without any actual recovery of FICN from his possession.;