The current appeal contests the order issued on by the High Court of Punjab and Haryana which affirmed the prior ruling on by the Special Judge NIA Court Mohali This ... ruling pertained to an application under Section of the Cr P C for regular bail in NIA Case RC NIA DLI involving serious charges under IPC and UAP Act which was ultimately denied The current appeal contests the order issued on by the High Court of Punjab and Haryana which affirmed the prior ruling on by the Special Judge NIA Court Mohali This ruling pertained to an application under Section of the Cr P C for regular bail in NIA Case RC NIA DLI involving serious charges under IPC and UAP Act which was ultimately denied

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