ROSHAN ORAON Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. A.K. Chaturvedy, learned counsel for the appellant and Mr. A.K. Das, learned Spl. P.P. for the National Investigation Agency.

(2.) This appeal is directed against the order dtd. 13/5/2019 passed by the learned Judicial Commissioner- cum-Special Judge, N.I.A, Ranchi in Misc. Cr. Application No. 344/2019 (RC-01/2018/NIA/DLI), arising out of Balumath P.S. Case No. 161/2016, corresponding to Special (N.I.A) Case No. 01/2018, whereby and whereunder the prayer for bail of the appellant has been rejected.

(3.) The self statement of S.I. Nand Kishore Prasad was registered on 21/12/2016 in the house of Chandan Kumar in which it has been alleged that a secret information was received that the owner of Sahara Bank namely Chandan Kumar is planning to deposit the money of Chhotu Kherwar who is a member of a terrorist organization. A station diary entry was made and after constituting a police party the team reached the premises of Sahara Bank situated at Balumath market. The manager of Sahara Bank namely Chandan Kumar was taken to the Police Station for questioning. In his confessional statement, Chandan Kumar had disclosed that he was working in the post of Manager of Sahara Bank for the last five years. About 10-15 days back Chhotu Kherwar of MCC had called him up for depositing Rs.15,00,000.00 old currency notes. Chandan Kumar was thereafter given Rs.15,00,000.00 by Santosh Oraon. It has further been alleged that he took the cash and kept in his house for 2-3 days. The Agents of Sahara Bank namely, Mahendra Saw, Binova Prasad Gupta, Birendra Kumar Sinha, Anil Oraon, Shankar Sao and Pradip Ganjhu were directed to deposit Rs.12,00,000.00 in their individual accounts. The Agents had accordingly deposited various amounts in their accounts. It has been alleged that Chandan Kumar had kept an amount of Rs.3,00,000.00 in his house. The amount of Rs.12,00,000.00 was fixed deposited in the name of Lalita Devi wife of Chhotu Kherwar. In view of such revelations the house of Chandan Kumar was searched and from the almirah of his bed room Rs.3,00,100.00 in cash of various denomination was recovered. On search of the premises of Sahara Bank 64 receipts bearing the signature of Chandan Kumar and in the name of Lalita Devi of Hamara India Credit Co-operative Society Limited were recovered. An Aadhar Card in the name of Lalita Devi was also seized. The accused Chandan Kumar was arrested by the Police.