UNION OF INDIA Vs. MRITYUNJAY KUMAR SINGH

JUDGEMENT

(1.) Heard. Delay Condoned. Leave granted.

(2.) The Union of India is questioning the order dtd. 30/1/2023 whereunder the respondent has been directed to be enlarged on bail on terms and conditions stipulated thereunder by setting aside the order dtd. 18/11/2021 passed by the Special Judge, NIA, Ranchi.

(3.) The gist of the prosecution case is that on 22/11/2019, at about 8.00 PM, the patrolling party of Chandwa Police Station during their routine patrol had stopped at Lukuiya More where the banned terrorist organization CPI (Moist) had fired indiscriminately at them resulting in the death of four (4) police personnel. It is the further case of the prosecution that arms and ammunitions were also looted from martyred police personnel by raising slogans and thereafter the moist fled away. One of the home guards namely, Dinesh Ram, who escaped unhurt had rushed to Chandwa Police Station and lodged a complaint resulting in FIR No.158 of 2019 being registered against 18 named and few unknown persons.