MANDRA NAGESH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Since both the criminal appeals are arising out of Cr.No.19/2019, they are being considered and decided by this common order.

(2.) Cra No.97 of 2020 preferred by Mandra Nagarh and CRA No.100 of 2020 preferred by K. Bhavesh Rao have been filed under Section 21 (4) of the National Investigation Agency Act, 2008 (henceforth 'the NIA Act'), as they are aggrieved by rejection of their prayer for grant of bail by the Special Judge, NIA Act (Scheduled Offences), Bastar, Jagdalpur, District Bastar (CG) in special case No.38 of 2019.

(3.) The appellants have been arrested in connection with Crime No.19/2019, registered at Police Station Parpa, District Bastar (CG) for the offence punishable under Sections 4 and 5 of the Explosive Substances Act; Section 25 of the Arms Act; Sections 38, 39(2) and 40 of the Unlawful Activities (Prevention) Act; and Section 120-B read with Section 34 of the Indian Penal Code [as mentioned in the order of the trial Court].