PAWAN KUMAR YADAV Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant appeal is under Sec. 21(4) of the National Investigation Agency Act, 2008 directed against the order dtd. 24/5/2023, passed by the learned Additional Sessions Judge-I, Deoghar in Bail Petition No.256 of 2023, whereby and whereunder, the prayer for regular bail in connection with Rikhiya P.S. Case No.21 of 2023, for the offences registered under Ss. 307, 324, 326, 120-B/34 of Indian Penal Code, 25(1-B)a/25(vi)/26/27/35 of the Arms Act and Sec. 3/4 of Explosive Substance Act, has been rejected.

(2.) Learned counsel appearing for the appellant has submitted that although the case has been instituted under Sec. 307 of IPC apart from other Sec. of the Indian Penal Code, but from perusal of the injury report, the informant including others have sustained the injury, which is simple in nature as per the opinion of the doctor.

(3.) It has further been submitted that the charge has already been framed and the appellant is languishing in judicial custody since 3/2/2023 and the appellant has no criminal antecedent.