SANTOSH CONSTRUCTION Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Indrajit Sinha assisted by Mr. Shashank S. Prasad, Mr. Rishav Kumar and Ms. Anjali Sinha, learned counsel for the petitioner, Mr. Amit Kumar Das assisted by Mr. Saurav Kumar and Ms. Zeenat Malick, learned counsel for the respondent-NIA and Mr. Sumit Prakash, learned counsel for respondent no.6.

(2.) This petition has been filed for direction upon the respondents to defreeze the bank accounts of the petitioner being account nos.30406000756-State Bank of India, Chandwa Branch, 11450762634 and 37476169280-State Bank of India, Latehar Branch, 30113464338-State Bank of India, Harmu Branch, 11112107708-State Bank of India, Daltonganj Branch and 5342002100000030-Punjab National Bank, Chandwa Branch, pending in the court of the learned Additional Judicial Commissioner-XVI, Ranchi cum Special N.I.A. Court, Ranchi.

(3.) The FIR being Chandwa P.S. Case No.158 of 2019 was lodged against Maoist Ravindra Ganjhu and others. Thereafter, National Investigation Agency, New Delhi re-registered the case as RC/25/2020/NIA/DLI. The case of the prosecution is that on 22/11/2019 at approx 20:00 hours, the police belonging to the Chandwa Police Station were on a patrolling duty. The vehicle which was TATA Safari, bearing Registration No. JH-19B-0716, stopped at Lukuiya More at Chandwa. The cadres of banned terrorist organization i.e. CPI (Maoist), who were waiting in advance, fired continuously at the police patrolling party and killed 4 police personnel. Later they looted the Arms and Ammunition which were issued by the Government, being one pistol, ten rounds of 9 mm Ammunition, three .303 Rifles, with 150 rounds from the martyred police personnel and thereafter raised slogans of Maowadi Zindabad and escaped from the place of incident. Later, on of the Home Guard namely Dinesh Ram who had escaped un-hurt, went to Chandwa Police Station and filed a complaint against 18 named accused persons and some unknown persons.