IRFAN MUKHIA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) The instant appeal, filed under Sec. 21(4) of the National Investigation Agency Act, 2008, is directed against the order dtd. 11/4/2023 passed in Bail Petition No. 289 of 2023 by the I/c Additional Sessions Judge-VI, Dhanbad in connection with Bank More P.S. Case No. 127 of 2022 registered under Ss. 25(1-B) (a), 25(6), 26,35,25(1-AA) of the Arms Act and Sec. 120 B of the IPC whereby and whereunder the prayer for regular bail of the appellant has been rejected.

(3.) It is submitted on behalf of the appellant that the gist of the allegation as set out in the F.I.R is that on the basis of secret information that the goons of dreaded criminal gang run by Prince Khan and Gopi Khan, who were wanted in several cases, are hiding under a construction house situated near Matkuria road, Wassepur, Dhanbad, the Police conducted raid where several criminals had gathered and amongst them criminals two offenders namely Afridi Sidique @ Afridi Raja and Md. Sharique @ Md. Sharik were arrested on the spot while the other miscreants fled away.