GOPAL ORAON Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Jitendra S. Singh, learned counsel for the appellant in Criminal Appeal (D.B.) No. 398 of 2021 and Mr. Gaurav, learned counsel for the appellant in Criminal Appeal (D.B.) No. 441 of 2022 and Mr. A.K. Das, learned Special P.P. for the NIA, Ranchi.

(2.) Since both the cases arises out of a common First Information Report as such they are being disposed off by this common order.

(3.) In Criminal Appeal (D.B.) No. 398 of 2021 the appellant is aggrieved by the order dtd. 27/11/2021 passed by Sri Madhuresh Kumar Verma, learned Additional Judicial Commissioner-XVI-cum-Special Judge NIA, Ranchi in Misc. Criminal Application No. 419/2021, whereby and whereunder the prayer for bail of the appellant has been rejected.