PANKAJ KUMAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The instant appeal under Sec. 21(4) of the National Investigation Agency Act, 2008 is directed against the order dtd. 28/3/2023 passed by the learned Additional Judicial Commissioner-XVI-cum-Spl. Judge, NIA, Ranchi in Misc. Criminal Application No. 847 of 2023 arising out of ATS Ranchi P.S. Case No. 01 of 2021 corresponding to Special (NIA) Case No. 4 of 2021, by which the prayer for regular bail of the appellant has been rejected.

(2.) The prosecution story in brief as per the allegation made in the FIR, read as under:

(3.) It appears from the record that initially FIR was instituted by the Anti- Terrorist Squad being ATS Ranchi P.S. Case No. 01 of 2021 for commission of offence under Sec. 120-B of IPC, Sec. 17 of CLA Act, Sec. 25(1-b) A/26/35 and Sec. 13, 19, 20, 21 of U.A.P. Act, 1967.