KEKHRIESATUO TEP Vs. NATIONAL INVESTIGATION AGENCY

JUDGEMENT

(1.) The Criminal Appeal Nos.415-417 of 2019 and Criminal Appeal Nos.418 of 2019 challenge the judgments and orders dtd. 8/5/2018 and 3/9/2018 respectively, passed by the learned Division Bench of the Gauhati High Court, vide which the bail granted to the appellants herein came to be cancelled.

(2.) The appellants, in Criminal Appeal Nos.415-417 of 2019, came to be arrested on 13/10/2017, whereas the appellant, in Criminal Appeal Nos.418 of 2019, came to be arrested on 25/3/2018.

(3.) The appellants in Criminal Appeal Nos.415-417 of 2019 and Criminal Appeal Nos.418 of 2019, moved the learned Special Court, National Investigating Agency, Nagaland, Deemapur (hereinafter referred to as 'the NIA'), for grant of bail. Vide orders dtd. 17/10/2017 and 28/3/2018 respectively, the said applications came to be allowed.