RAKESH SAW Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant application has been filed under Sec. 439 and 440 of the Code of Criminal Procedure for grant of regular bail in connection with S.T. No.71B/2013 arising out of Herhanj P.S. Case No. 14 of 2010 corresponding to G.R. Case No. 302 of 2010 registered under Ss. 147, 148, 149, 307, 353, 332 of the I.P.C., 27 of the Arms Act, 17 of C.L.A. Act and 13 of U.A.P.A. Act.

(2.) The learned Single Judge of this Court, while hearing the bail application, has passed the order dtd. 27/6/2022 which reads as under:

(3.) This Court has perused the order dtd. 29/9/2021 passed in Criminal Revision No. 994 of 2019 whereby and whereunder the learned Single Judge has come to the opinion after going through the aims and objects of the National Investigating Agency Act 2008 that the scheduled offence is multi-dimensional, has to be investigated by the National Investigating Agency. But considering the nature of offence, if it is to be investigated by the State Agency then the case has to be tried by the Special Court created by the State Government under Sec. 22 of the N.I.A. Act.