JAYANTA KUMAR GHOSH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Aggrieved by the order, dated 31.12.2009, passed by the learned Special Judge, NIA, Assam, in Misc. (NIA) Bail Application No. 05/ 2009, arising out of Special (NIA) Case No. 01/2009 under Sections 120B/121/121A IPC read with Sections 16, 17, 18 and 20 of the Unlawful Activities (Prevention) Act, 1967, refusing to grant bail to three accused persons, namely, Jayanta Kumar Ghosh, Debasish Bhattacharjee and Sandip Kumar Ghosh, each of the said accused persons has preferred appeal under Section 21(4) of the National Investigation Agency Act, 2008, the three appeals having given rise to Criminal Appeal Nos. 12/2010, 13/2010 and 14/2010 respectively.

(2.) Aggrieved by the orders, dated 25.1.2010 and 8.1.2010, passed by the learned Special Judge, NIA, Assam, in Misc. (NIA) Bail Application No. 08/2009 and 09/2009 respectively, both having arisen out of Special (NIA) Case No. 01/2009 under Sections 120B/121/121A, IPC read with Sections 16, 17, 18 and 20 of the Unlawful Activities (Prevention) Act, 1967, refusing to grant bail, the two accused persons, namely, Samir Ahmed and Arshingdao Waris, have preferred appeals under Section 21(4) of the National Investigation Agency Act, 2003, their appeals having given rise to Criminal Appeal No. 24/2010 and 35/2010.

(3.) As the prosecution's case against all the accused aforementioned are inter-woven and closely linked with each other, all these five appeals have been heard together and are being disposed of by this common judgment and order.