SINGRAI SOREN Vs. NATIONAL INVESTIGATION AGENCY

JUDGEMENT

(1.) Heard Mr. Prabhat Kr. Sinha, 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. 3/1/2022 passed in Misc. Cr. Application No. 1188/2021, arising out of Dumri P.S. Case No. 26/2018, corresponding to Special NIA Case No. 05/2018 (R.C. No.19/18/NIA/DLI) by the learned A.J.C-XVI-cum-Special Judge, NIA, Ranchi, whereby and whereunder the prayer for bail of the appellant has been rejected.

(3.) It has been alleged that on 5/3/2018 a secret information was received by the Superintendent of Police, Giridih that cadre members of banned organization CPI (Maoist) belonging to Bihar-Jharkhand Special Area Committee namely, Prayag Manjhi, Ram Dayal Mahto, Anal Da, Ajay Mahto, Santosh Da, Beer Sen Da, Krishna Da, Sunil Manjhi, Charlis, Sohan Bhuiyan, Bahamuni Di, Geeta Di and Sanjoti Di along with 50-60 others had assembled in village Akbaki Tand, District-Giridih with arms and ammunitions for organizing a meeting to instigate the villagers against the policy of the Government, Operation Green Hunt, to execute destructive activities, disrupt public peace, to execute the Police informants by holding Jan Adalat, to organize terrorist activities and to expand the organization. On such information, a team was constituted which laid a siege at village Akbaki Tand. In the morning search operation was conducted. One person who was holding an SLR rifle was chased and apprehended who disclosed his name as Charlis @ Dinesh Manjhi. He was searched and various incriminating articles were recovered from his possession. Another naxalite who was holding an AK-47 rifle was also apprehended who disclosed his name as Sunil Manjhi @ Sunil Soren. Thereafter the other naxalites were apprehended and a huge cache of arms, ammunitions and other incriminating articles were recovered from their possession.