(1.) Heard Mr. Indrajit Sinha, learned counsel for the appellant and Mr. A. K. Das, learned Special P. P. for the NIA.
(2.) This appeal is directed against the order dtd. 18/11/2021 passed by Shri Madhuresh Kumar Verma, learned A.J.C. XVI cum Special Judge, NIA, Ranchi in connection with Special (NIA) Case No. 2 of 2020 corresponding to R. C. No. 25 of 2020/NIA/DLI arising out of Chandwa P. S. Case No. 158 of 2019 whereby and whereunder the prayer for bail of the appellant has been rejected.
(3.) The prosecution case is that on 22/11/2019 at 8:00 P.M., a patrolling party of Chandwa Police Station in course of patrolling duty stopped at Lukuiya More at Chandwa. It has been alleged that the cadre of banned terrorist organization i.e. CPI (Maoist) which were waiting in advance, fired indiscriminately at the police patrolling party which led to the death of 4 police personnel. Arms and ammunitions were also looted from the martyred police personnel and by raising slogans, the Maoists fled away. Later on, one of the Home Guard namely, Dinesh Ram who had escaped unhurt, rushed to the Chandwa Police Station and lodged a complaint.