Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Akhil Gogoi vs The National Investigation Agency, ... on 11 February, 2021

Bench: N.V. Ramana, Surya Kant, Aniruddha Bose

     ITEM NO.7                Court 2 (Video Conferencing)                SECTION II

                               S U P R E M E C O U R T O F        I N D I A
                                       RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (Crl.) No(s).1050/2021

     (Arising out of impugned final judgment and order dated 07-01-2021
     in CRLA No.186/2020 passed by the Gauhati High Court)

     AKHIL GOGOI                                                       Petitioner(s)
                                     VERSUS
     THE NATIONAL INVESTIGATION AGENCY, (NIA)                          Respondent(s)

     (FOR ADMISSION and I.R. and IA No.16157/2021-EXEMPTION FROM FILING
     O.T.)

     Date : 11-02-2021 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE N.V. RAMANA
                         HON'BLE MR. JUSTICE SURYA KANT
                         HON'BLE MR. JUSTICE ANIRUDDHA BOSE

     For Petitioner(s)             Mr.   Jaydeep Gupta, Sr.Adv.
                                   Mr.   Shahrukh Alam, Adv.
                                   Mr.   Karan Mathur, Adv.
                                   Mr.   Rahul Sensua, Adv.
                                   Mr.   Krihna Gogoi, Adv.
                                   Ms.   Runamoni Bhuyan, AOR
                                   Mr.   Piyush Sachdev, Adv.

     For Respondent(s)             Ms.   Sairica Raju, Adv.
                                   Mr.   Rajat Nair, Adv.
                                   Mr.   Anmol Chandan, Adv.
                                   Mr.   B.V. Balram Das, AOR

                         UPON hearing the counsel the Court made the following
                                            O R D E R

The Court is convened through Video Conferencing. Having heard learned senior counsel for the petitioner and carefully perusing the material placed on record, we are not inclined to grant bail to the petitioner at this stage.

The special leave petition is, accordingly, dismissed.

As a sequel to the above, pending interlocutory application also stands disposed of.

     (SATISH KUMAR YADAV)                                               (RAJ RANI NEGI)
       DEPUTY REGISTRAR                                                DEPUTY REGISTRAR