HADMA MANDAVI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) Appellants have been involved in the alleged commission of offence under Sections 147, 148, 149, 323, 395, 506-B of IPC; Sections 25 of Arms Act and Sections 38 and 39 (2) of Unlawful Activity (Prevention) Act.

(3.) This appeal arises out of order dated 26.03.2019 passed by Special Judge, NIA Act, Jagdalpur by which appellants' application for grant of bail under Section 439 Cr.P.C. has been rejected.