JAI KUMAR ANANT Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Since all the criminal appeals are arising out of Cr.No.160/2019, they are being considered and decided by this common order.

(2.) These appeals 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 and Sessions Judge, Bilaspur, in Special Case (NIA) No.06/2019.

(3.) The appellants have been arrested in connection with Crime No.160/2019, registered at Police Station Tumgaon, District Mahasamund (CG) for the offence punishable under Sections 489A, 489B, 489C, 489D and 420 read with Section 34 of the Indian Penal Code.