ABHAY NAYAK Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) These criminal appeals under Sec. 21(4) of the National Investigation Agency Act, 2008 have been preferred by the common appellant Abhay Devdas Nayak against the order dtd. 10/6/2021 passed by the Special Judge (NIA Act) Jagdalpur, District Bastar rejecting his application under Sec. 439 of Cr.P.C. finding no merit.

(2.) Since common question of law and fact are involved, these appeals have been heard together, clubbed together and are being disposed of by this common judgment. These three Criminal Appeals have been arising out of three Special Sessions Trials and three crime numbers of three Police Stations namely Mardum, Darbha and Kondenar, the details of which are as under : <FRM>JUDGEMENT_37_LAWS(CHH)11_2022_1.html</FRM>

(3.) In the first round, the appellant has preferred the first bail applications under Sec. 439 of Cr.P.C. before the Special Judge, which were rejected by the learned Special Judge against which the appellant preferred three criminal appeals bearing Criminal Appeal Nos. 1212/2019, 1146/2019 and 1216/2019. All these criminal appeals under Sec. 21(4) of the National Investigation Agency Act were dismissed by this Court by a common order dtd. 20/12/2019 against which the appellant preferred a Special Leave to Appeal (Crl.) No(s). 6390 6392/2020 and their Lordships of the Supreme Court by order dtd. 12/1/2021 passed the following order :