KUNAL KASHYAP Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant appeal under Sec. 21(4) of the National Investigation Agency Act, 2008 has been directed against the order dtd. 13/6/2024 passed by the learned Sessions Judge, Deoghar in B.P No.202 of 2024 whereby and whereunder the prayer for regular bail of the appellant in connection with Deoghar (Town) P.S. Case No.192 of 2024 registered for the offence under Ss. 386, 387, 120-B of the Indian Penal Code and Ss. 25(1-B)/(a)/26/25(6)/31/35 of the Arms Act and Sec. 4 and 5 of Explosive Substance Act, has been rejected.

(2.) Learned counsel appearing for the appellant has submitted that it is a case where the appellant has falsely been implicated.

(3.) The submission has also been made that no case has been made out against the appellant because nothing incriminating has been recovered and seized from his conscious possession or his house. It has further been submitted that neither there is any complaint against the appellant for any extortion nor the appellant has been arrested on the spot.