SABIR ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant appeal filed under Sec. 21(4) of the National Investigating Agency Act, 2008 is directed against the order dtd. 20/9/2024 passed in B.P. No. 636 of 2024 by learned Additional Sessions Judge 1st-cum- Special Judge, Gumla in connection with Ahtu (Gumla) P.S. Case No. 2 of 2022 [ST No. 307 of 2023] for committing the offence under Ss. 363 and 370/34 IPC and Sec. 79 of the Juvenile Justice Act, whereby and whereunder the prayer for regular bail of the appellant has been rejected.

(2.) Learned counsel for the appellant has submitted that prayer for bail of the appellant has earlier been rejected vice order dtd. 17/1/2024 in Cr. Appeal (DB) No. 1406 of 2023 with an observation that the prayer for bail of the appellant is rejected at this stage.

(3.) Submission has been made that prayer for bail has been renewed on the ground that now out of the 8 charge- sheeted witness one witness has been examined and still 7 witnesses are to be examined and the appellant is in judicial custody since 28/6/2023.