TRIPURARI SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Manish Kumar, learned counsel for the appellant and Mr. Manoj Kumar Singh, learned counsel for the National Investigating Agency.

(2.) This appeal under Sec. 21(4) of the Nation Investigation Agency Act, 2008 has been preferred by the appellant for setting aside the order dtd. 28/1/2021 passed by the learned Special Judge, National Investigating Agency, Patna in Special Case No.02/2019 arising out of RC Case No.05/ 2019, CIS No.02/2019 whereby the prayer for grant of bail of the appellant was rejected.

(3.) Initially, on the basis of self-statement of a Sub-Inspector of Police, Vijay Kumar Yadav, a first information report (for short 'FIR') was registered vide Baisi P.S. Case No.35 of 2019 dtd. 7/2/2019 under Ss. 414 of the Indian Penal Code (for short 'IPC'), 25(1-B)(a), 26 and 35 of the Arms Act against accused persons, namely, Suraj, V. R. Kahorangam, Clearson Kabo, Mukesh Singh, Santosh Singh and other unknown persons.