LAWS(CHH)-2022-3-1

NATIONAL INVESTIGATION AGENCY Vs. STATE OF CHHATTISGARH

Decided On March 02, 2022
NATIONAL INVESTIGATION AGENCY Appellant
V/S
STATE OF CHHATTISGARH Respondents

JUDGEMENT

(1.) Heard.

(2.) The incident is dtd. 25/5/2013, in which a number of leaders of a Political Party, who were traveling in a carcade, were ambushed and shot dead by terrorist organization, which is a banned Communist Party of India (Maoist,) at Jheram Ghati, District- Bastar, C.G., 10 police personnel and 17 civilians were also killed in the same incident, whereas 33 persons were injured.

(3.) The Police Station- Darbha, District- Bastar lodged F.I.R. No.25/2013 on 25/5/2013 itself. The National Investigation Agency (in short "N.I.A.") was directed to register F.I.R. in this case by the Government of India vide order dated 27 th of May, 2013. As a result of which, N.I.A. has also lodged the F.I.R. of the same incident vide Annexure-A/4. The N.I.A. has completed the investigation and filed the charge-sheet, in which the trial has commenced and is pending.