Mohamed Ali Jinnah vs National Investigation Agency on 22 April, 2026

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Delhi High Court - Orders

Mohamed Ali Jinnah vs National Investigation Agency on 22 April, 2026

Bench: Prathiba M. Singh

                          $~45
                          *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +                                       CRL.A. 400/2026
                                    MOHAMED ALI JINNAH                                                                 .....Appellant
                                                                  Through:            Mr. Mubin Akhtar, Mr. Shaikh Saipan,
                                                                                      Mr. Md Arif Hussain & Mr. Mansoor
                                                                                      Ali, Advs. (M: 8789245498)
                                                                  versus

                                    NATIONAL INVESTIGATION AGENCY                     .....Respondent
                                                       Through: Mr. Rahul Tyagi, SPP(NIA), Ms.
                                                                   Vikas Walia, ASPP, Mr. Jatin,
                                                                   ASPP(NIA), Mr. Shubham Goyal and
                                                                   Mr. Amit Rohila, Advs.
                                    CORAM:
                                    JUSTICE PRATHIBA M. SINGH
                                    JUSTICE MADHU JAIN
                                                ORDER

% 22.04.2026

1. This hearing has been done through hybrid mode. CRL.M.A. 12359/2026 (for exemption)

2. Allowed, subject to all just exceptions. Application is disposed of.

CRL.A. 400/2026

3. The present appeal has been filed by the Appellant- Mr. Mohammad Ali Jinnah under Section 21(4) of the National Investigation Agency, Act, 2008 assailing the impugned judgement and final order dated 9th April, 2026 passed by the Ld. Additional Sessions Judge-03, Patiala House Courts, New Delhi in RC No. 14/2022/NIA/DLI.

4. Vide the impugned judgement, Appellant's interim bail application has been rejected.

5. The grounds on which the Appellant had sought interim bail was that This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 24/04/2026 at 21:42:43 the Appellant has to guide his daughter, who has recently completed her class 12th standard, in relation to her future academic pursuits, and to make necessary financial arrangements for the same.

6. Let the National Investigation Agency file a reply within two weeks.

7. List on 25th May, 2026.

PRATHIBA M. SINGH, J.

MADHU JAIN, J.

APRIL 22, 2026 dj/sm This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 24/04/2026 at 21:42:43

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Delhi High Court - Orders