NINGOMBAM TOMBA SINGH Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Heard Mr. M. Hemchandra, learned senior counsel assisted by Mr. Juno Rahman, learned counsel for the petitioner in Bail application No.26 of 2023; Mr. T. Rajendra, learned senior counsel assisted by Mr. Sakir Khan, learned counsel for the petitioner in Bail application No.27 of 2023; Mr. N. Jotendro, learned senior counsel assisted by Mr. Murtaza Ahmed, learned counsel for the petitioner in Bail application No.23 of 2023; Mrs. G. Pushpa, learned counsel for the petitioner in Bail Application 25 of 2023 and Mr. W. Darakishwor, learned Sr. PCCG along with Mr. KK Sahu, learned PP & Ms. Khushboo Jaiswal, learned PP for the CBI.

(2.) These batch of bail applications have been filed under Sec. 439 read with 482 of Code of Criminal Procedure, 1973 praying for releasing the accused in connection with CBI Case No.RC0562023S0012/CBI/SCB/Kolkata U/S 153A/398/427/436/448/302/354/364/326/376/34 IPC and 25(1-C) Arms Act and Sec. 3(1)(d),3(1)(e), 3(1)(g), 3(1)(w(i)), 3(1)(z), 3(2)(iii), 3(2)(iv), 3(2)(v) of SC& ST (PoA), Act, 1989, 66A/66E/67/67A IT Act(Added).

(3.) Vide common order dtd. 4/9/2023, learned Special Judge (SC&ST) PoA, Thoubal rejected 6 (six) bail applications being Nos. 267 of 2023, 268 of 2023, 269 of 2023, 271 of 2023, 280 of 2023 and 285 of 2023 considering the stage of the investigation, sensitive nature, gravity of the offences alleged against the accused persons and possibility of the accused absconding from the jurisdiction of the court. Against the common order dtd. 4/9/2023, four bail applications have been preferred before this Court.