SANJIB TALUKDAR Vs. NATIONAL INVESTIGATION AGENCY

JUDGEMENT

(1.) Heard Mr. Z. Kamar, learned Senior counsel assisted by Mr. D. Nandi, learned counsel for the appellant in Crl.A. No.67/2020 and Mr. A.M. Bora, learned Senior counsel assisted by Mr. D. Gogoi, learned counsel for the appellant in Crl.A.136/2021.

(2.) In Crl.A.67/2020, the appellant, Sanjib Talukdar, has challenged the order dtd. 30/11/2019 passed by the learned Special Judge, NIA, Assam, Guwahati in Special (NIA) Case No2/2019 (RC 04/2019/NIA-GUW) by which the application of the appellant for release on bail was rejected.

(3.) Both of these appeals are taken up together for disposal since both these appeals and impugned orders arise out of Special NIA Case No.2/2019 and the same FIR Case and both the appellants are facing the same trial and records are common, though the contentions raised in these two appeals are not necessarily the same.