PRINCE KUMAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant appeal has been filed under Sec. 21(4) of the National Investigation Agency Act, 2008 against the order dtd. 5/7/2024 passed by the learned Sessions Judge, Hazaribag in Bail Petition No.432 of 2024 whereby and whereunder the prayer for regular bail of the appellant in connection with Barkagaon P.S. Case No.69 of 2024, registered for the offence under Ss. 447, 427, 435, 387, 504 and 506/34 of the Indian Penal Code, Sec. 27 of the Arms Act, Ss. 16(1)(b) and 20 of the U.A.P. Act and Sec. 17 of the C.L.A. Act, has been rejected.

(2.) It has been contended on behalf of the appellant that it is a case where no incriminating material has been recovered from the possession of the present appellant but he is languishing in judicial custody since 27/3/2024.

(3.) It has further been submitted that although the chargesheet has been submitted but as yet charge has not been framed due to the reason, as per the report called for by this Court, that the sanction order has not been received.