AJIT KUMAR THAKUR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Sanjeev Kumar, learned senior counsel appearing for the appellant and Mr. Vikramjeet Banerjee, learned ASGI appearing for the respondent no. 1 - National Investigation Agency.

(2.) Aggrieved by the order dtd. 16/9/2019 passed by the learned Judicial Commissioner cum Special Judge, NIA, Ranchi in connection with Special NIA Case No. 3 of 2018 (RC-06/2018/NIA/DLI) arising out of Tandwa P. S. Case No. 2 of 2016 whereby and whereunder the prayer for bail of the appellant was rejected, the appellant has preferred the present appeal under Sec. 21 of the National Investigation Agency Act, 2008 ('NIA Act', in short).

(3.) A written report was submitted by Ramdhari Singh, Sub- Inspector posted at Simaria Police Station to the effect that on 10/1/2016, a secret information was received by the Superintendent of Police that in Amrapali and Magadh Coal Area, Tandwa some local persons have formed an association which is related to the banned extremist organization outfit - TPC. The members of said organization were extracting levy from the coal traders and D.O. holders by creating a fear in the name of the extremists of T.P.C. - Gopal Singh Bhokta @ Brajesh Ganjhu, Mukesh Ganjhu, Kohramjee, Akramanjee @ Ravindra Ganjhu, Anischay Ganjhu, Bhikan Ganjhu, Deepu Singh @ Bhikan and Bindu Ganjhu.