NATIONAL INVESTIGATION AGENCY Vs. KEKHRIESATUO TEP AND ANR.

JUDGEMENT

(1.) This order will dispose of the three criminal appeals.

(2.) These appeals have been preferred by the National Investigation Agency (NIA) against the common order dated 17.10.2017 passed by the learned Special Judge, NIA, Nagaland at Dimapur granting bail to respondent No. 1 in the three appeals.

(3.) The appeals have been preferred under Section 21 (4) of the National Investigation Agency Act, 2008.