RAJ KUMAR BHAGAT 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. 14/12/2023 passed by learned Additional Sessions Judge-III, Dumka in Miscellaneous Criminal Application No.905 of 2023 whereby and whereunder the prayer for regular bail of the appellant in connection with Kathikund P.S. Case No.55 of 2013, registered for the offences under Ss. 147, 148, 149, 326, 307, 302, 427, 379, 332, 333, 353, 396 and 120(B) of the Indian Penal Code, Sec. 27 of the Arms Act and Sec. 17 of the C.L.A. Act, has been rejected.

(2.) The matter was heard on 2/4/2025 and was adjourned enabling the learned Additional Public Prosecutor to apprise this Court as to by how much time the remaining witnesses will be examined.

(3.) Mr. Pankaj Kumar Mishra, learned Additional Public Prosecutor has produced a communication issued under the signature of the Officer-In-Charge Kathikund P.S., Dumka dtd. 4/4/2025, wherein it has been stated that there are altogether 25 prosecution witnesses, out of which 10 prosecution witnesses have been examined, remaining 15 witnesses have yet to be examined. It has also been stated that the remaining witnesses shall be produced within the time span of four to six months.