KUNWAR GANJHU Vs. UNION OF INDIA

JUDGEMENT

(1.) The instant appeal preferred under Sec. 21(4) of the National Investigation Agency Act, 2008 is directed against the order dtd. 13/2/2023 passed by the AJC-XVI-cum-Spl. Judge, NIA, Ranchi in Misc. Cr. Application No.183 of 2023 [Special (NIA) Case No.03 of 2020], corresponding to R.C. No.38 of 2021/NIA/DLI, arising out of Chandwa P.S. Case No.04 of 2020 registered for the offence under Ss. 386, 411 and 120B of the I.P.C., Sec. 17 of the C.L.A. Act and Ss. 13, 16, 17, 20, 21 and 23 of the Unlawful Activities (Prevention) Act, whereby and whereunder, the prayer for regular bail of the appellant has been rejected. Facts

(2.) The brief facts of the prosecution case leading to this Criminal Appeal is that on 5/1/2020, Inspector cum SHO of Chandwa police station had received a reliable information that three persons came at Budhbazar, Chandwa by a motor-cycle bearing registration number JH 01 CW773 after collecting levy from a contractor and further proceeding to deliver the amount to Maoist Ravindra Ganjhu (A-4).

(3.) On receipt of the said information, the SHO along with his staff reached near Shiv Mandir, Budhbazar and noticed that 03 persons were going towards stadium by a motorcycle bearing registration number JH-01-CW773. It is alleged that after seeing the police party, all three persons tried to escape but they were chased and apprehended by the police and on enquiry, the persons revealed their names as Rajesh Kumar Ganjhu (A-2), Baijnath Ganjhu (A-1) and Kunwar Ganjhu (A-3) the appellant herein.