Satyendra Singh Chauhan, J. - (1.) Since common questions of facts and law are in involved in all the aforesaid criminal appeals, therefore, they are being heard together and decided by a common judgement.
(2.) Heard learned counsel for the appellants and Ms. Shikha Sinha, learned counsel for the National Investigating Agency as well as learned A.G.A for the State.
(3.) The appellants have proceeded to challenge the orders dated 4.5.2016 passed by Special Judge, N.I.A., Lucknow dismissing the applications of the appellants for discharge in S.T. No.927 of 2015, State v. Hussna and others , in respect of the charge sheet filed in Case Crime No.964/2014 under Sections 121-A, 122, 216, 120-B IPC and Case Crime No.965/2014 under Sections 13, 18, 21, 23, 38, 39 and 40 of the Unlawful Activities (Prevention) Act though later on the aforesaid case crimes were merged/ re-registered as FIR No.R.C.-01/2015 N.I.A Delhi, under Sections 121-A, 122 IPC and 18/13/23 of the Unlawful Activities (Prevention) Act, Police Station - Kotwali City, District - Bijnore.;