AVIK SRIVASTAVA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) This appeal is directed against the order dtd. 11/3/2022, passed in Misc. Cr. Application No. 205 of 2022 arising out of ATS Case No. 1 of 2022 by Shri Prabhat Kumar Sharma, learned A.J.C.-XVIII cum Special Judge, ATS, Ranchi, whereby and whereunder the prayer for bail of the appellant has been rejected.

(3.) It has been alleged that a secret information was received that notorious criminal Aman Srivastava was receiving extortion money by threatening different industrialists and coal businessmen. It has further been alleged that Aman Srivastava with the aid of his brother Avik Srivastava (appellant), Manjari Srivastava, Chandra Prakash Ram, Sidharatha Sahu, Ashin Lakra, Prince Raj and other associates namely Vinod Pandey, Amjad Khan, Jahoor Ansari, Mahmood @ Nepali, Aslam were receiving extortion money through HAWALA. It has also been alleged that the accused persons makes conversation through Whatsapp., Telegram, Line App. etc. On account of their terror, no cases are lodged before the police. After making a station diary entry, a raid was conducted by the police at various places and from the possession of Sanjay Karmakar, who is the bodyguard of Prince Raj, a revolver and six bullets were recovered, for which an arms licence issued from the State of Jammu and Kashmir was produced. On 16/1/2022, a cash amount of Rs.28,88,000.00 was seized from the residence of Sidhartha Sahu, who had confessed that the amount is extortion money, which was to be sent to Aman Srivastava through HAWALA. On 16/1/2022 itself an amount of Rs.5,42,000.00was seized from the residence of Binod Kumar Pandey, who is also an active member of Aman Srivastava gang.