(1.) This appeal under Section 21(4) of the National Investigation Agency Act, 2008 has been preferred by the present appellants calling in question the order impugned dated 12/07/2021 passed by learned Special Judge (N.I.A), Bilaspur rejecting their bail application under Section 439 of CrPC.
(2.) Mr. J.K. Gupta, learned counsel for the appellants, would submit that since one co? accused of the appellants namely Tiharu Koshle @ Pandit has already been granted bail by this Court vide order dated 22/06/2021 passed in CRA No. 515/2021 and the statements of the four witnesses namely Smt. Rani alias Kulwant Kaur, Jagdish Ravidas, Dinesh Kumar Dahariya and Geeta Ram Bhaskar have also been recorded, therefore, the present appellants are entitled to be released on bail.
(3.) Mr. Sunil Otwani, learned Additional Advocate General for the respondent/State, would submit that the appellants herein have already filed a bail application which has been rejected on 30/06/2020 against which Criminal Appeal No. 586/2020 was preferred, but that too, has been dismissed by this Court on 24/11/2020. As such, there is no ground made out for the appellants to be released on bail.