- (1.) Heard learned senior counsel for the appellant and learned counsel for the N.I.A.
(2.) This appeal, filed under Section 21(4) of the National Investigation Agency Act, is directed against the order dated 09.03.2018, passed by the learned Judicial Commissioner-cum-Special Judge N.I.A., Ranchi, in Misc. Crim. Application No.129 of 2018, filed in Special (N.I.A.) Case No.02 of 2017, whereby, the regular bail application of the appellant has been dismissed by the Court below.
(3.) The appellant has been made accused for the offences under Sections 120-B, 116, 121-A, 124-A, 386, 411 and 506 of the Indian Penal Code and Sections 17, 19, 20, 21, 23, 38, 39 and 40 of Unlawful Activities (Prevention) Act, as well as Section 25(1-B) of the Arms Act.;