REGENT COMPUTRONICS PVT. LTD.

ROJEN BORO Appellant

V/S

NATIONAL INVESTIGATION AGENCY Respondents

Referred Judgements :-

NIA VS. REDAUL HUSSAIN KHAN [REFERRED TO]
STATE OF BIHAR VS. RAMESH SINGH [REFERRED TO]
GURCHARAN SINGH RAJ KUMAR SHARMA VS. STATE DELHI ADMINISTRATION :STATE DELHI ADMINISTRATION [REFERRED TO]
CHANDAVARKAR SITA RATNA RAO VS. ASHALATA S GURAM [REFERRED TO]
STREE ATYACHAR VIRODHI PARISHAD STATE OF MAHARASHTRA VS. DILIP NATHUMAL CHORDIA:DILIP NATHUMAL [REFERRED TO]
CHENNA BOYANNA KRISHNA YADAV VS. STATE OF MAHARASHTRA [REFERRED TO]
UNION OF INDIA VS. SHIV SHANKER KESARI [REFERRED TO]
UNION OF INDIA VS. RATTAN MALLIK [REFERRED TO]
JAYANTA KUMAR GHOSH VS. STATE OF ASSAM [REFERRED TO]
AMIT KAPOOR VS. RAMESH CHANDER [REFERRED TO]
VINAY TYAGI VS. IRSHAD ALI @ DEEPAK [REFERRED TO]
Y. BRAJABIDHU SINGH VS. NATIONAL INVESTIGATION AGENCY [REFERRED TO]

JUDGEMENT

(1.) The two appeals are before us on a reference made by the Division Bench to examine and decide the following two questions of law:-

(2.) It is reported that trial has progressed substantially and number of prosecution witnesses have been examined.

(3.) The appellants, who are Forest Officers of the State Government and were posted at Manas National Park, applied for bail, but the Special Court, relying upon the judgment dated 19.06.2014 passed by a Division Bench of this Court in Criminal Appeal No.117/2014 (Y. Brajabidhu Singh Vs. National Investigation Agency), has rejected their applications. Aggrieved, the appellants have filed the present appeals.

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ROJEN BORO Vs. NATIONAL INVESTIGATION AGENCY

Referred Judgements :-

JUDGEMENT

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