BHIMA KUNJAM Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) This appeal is filed under Section 21 (4) of the National Investigation Agency Act, 2008 (for short 'NIA Act 2008') aggrieved by the order dated 29.03.2019 passed by the Special Judge (NIA Act/Scheduled Offences), Jagdalpur, District Bastar (C.G.) in Special Case No. 21/2019 thereby rejecting the application filed by the appellants under Section 439 Cr.P.C. seeking bail.

(3.) The appellants were arrested by Dantewada police on 24.11.2018 in connection with Crime No. 22/2018 (wrongly mentioned as 21/2018 in memo of appeal), registered at Police Station Bhansi for the offence punishable under Section 147, 148, 149, 435, 341 and 302 of IPC; Sections 25 and 27 of the Arms Act and Sections 13(1), 38(2), 39(2) of Vidhi Virudh Kriya Kalap Nivaran Adhiniyam, 2008.