SANTOSH YADAV Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. R. S. Mazumdar, learned senior counsel appearing for the appellant and Mr. Amit Kumar Das, learned Special P.P. appearing for the NIA.

(2.) This appeal is directed against the order dtd. 31/1/2022 passed by Sri. Madhuresh Kumar Verma, AJC XVI cum Spl. Judge, NIA, Ranchi in Misc. Cr. Application No. 1789 of 2021 corresponding to Special (NIA) Case No. 1 of 2021/NIA/RNC arising out of Balumath P.

(3.) S. Case No. 234 of 2022 whereby and whereunder the prayer for bail of the appellant has been rejected.