KUNDAN KUMAR Vs. UNION OF INDIA THROUGH NIA

JUDGEMENT

(1.) The instant appeal preferred under Sec. 21(4) of the National Investigation Agency Act, 2008 is directed against the order dtd. 28/1/2023 passed by learned Additional Judicial Commissioner-XVI-cum-Special Judge, NIA, Ranchi whereby and whereunder the prayer for bail in connection with NIA Case RC-01/2021/NIA/RNC registered under Ss. 147, 148, 149, 353, 504, 506, 307, 427, 435, 386, 387, 120B, 121A and 216 of the Indian Penal Code Sec. 25(1)(b), 26, 27 and 35 of the Arms Act, Sec. 3 and 4 of Explosive Substance Act, Sec. 10, 13, 16(1)(b), 20 and 23 of UA(P) Act and Sec. 17 of CLA Act, 1908, has been rejected.

(2.) The brief facts of the case, as per the prosecution version, which required to be enumerated reads hereunder as :-

(3.) It appears from the material available on record that on the basis of the written report Balumath PS case no 234/2020 dtd. 19/12/2020 was registered u/s 147, 148, 149, 353, 504, 506, 307, 427, 435, 386, 387 and 120B of IPC Sec. 27 of Arms Act, Sec. 3/4 of the Explosive Substance Act.