SONU SHARMA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Mr. Sushil Dubey, learned counsel for the appellant and Ms. Madhunisha Singh, learned Deputy Government Advocate appearing for the respondent-State.

(2.) This criminal appeal has been filed by the appellant under Sec. 21(4) of the National Investigation Agency Act, 2008 against the order dtd. 9/2/2022, passed by the Court of learned 1st Addl. Sessions Judge, Bemetara, District Bemetara (C.G.), whereby the application preferred by the appellant under Sec. 438 of Cr.P.C. for grant of anticipatory bail has been rejected in connection with Crime No.20 of 2022, registered at Police Station Berla, District Bemetara (C.G.) for the offences punishable under Sec. 9-B of the Explosive Act, 1884 and also under Sec. 5 of the Explosive Substances Act, 1908.

(3.) As per the case of prosecution, on 21/1/2022 an Explosive Van (Bolero Pickup) bearing registration No.CG-04-NC-9877 was interrupted by the police, in which explosive substance: 44 boxes of Shakti Prime, M/s Special Blasta Ltd, Shakti Prime CDA-83 20/01/2022 P2-20576INSPP200122A0328CDAP2036876 (each box contained 9 'Gulla' weighing 25 kg); one bundle Shakti Card DF Wire (orange colour), length-300 meters; one bundle Shakti Card DF Wire (red colour), length- 75 meters and 05 meter Safety Fuse Wire were recovered and, on being inquired from the driver- Saavan Bhaskar, he informed that the explosive substance belongs to Sonu Sharma (present appellant), on the basis of which the offences as aforementioned were got registered against the appellant. Thereafter, the appellant filed application under Sec. 438 of Cr.P.C. before the Court below for grant of anticipatory bail, but the same was rejected by impugned order dtd. 9/3/2022, giving rise to filing of the present appeal.