SHAKUNTALA KUMARI 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. 15/12/2023 passed by the learned A.J.C.-XVI-cum-Special Judge, NIA Ranchi, in Misc. Cr. Application No. 3041 of 2023 (Special (NIA) Case No.02 of 2018) corresponding to R.C. No.02/2018/NIA/DLI dtd. 19/1/2018, arising out of Bero P.S. Case No.67 of 2016 registered for the offence under Ss. 212, 213, 414/34 of the I.P.C., Sec. 17(ii) of the Criminal Law (Amendment) Act, 1908 and Ss. 13, 17 & 40 of the Unlawful Activities (Prevention) Act, whereby and whereunder, the prayer for regular bail of the appellant has been rejected.

(2.) The brief facts of the prosecution case leading to this Criminal Appeal is that on 10/11/2016, on receiving secret information, the informant namely Mr. Bindeshwari Das, Officer In-charge of Bero P.S. registered an information received regarding the associates of Supremo of PLFI depositing ill-gotten money of crime proceed realized as extortion of levy at SBI, Bero, Ranchi. After having informed his superior authorities and having received their directives, he proceeded for its verification along with other police officials and reserve guards.

(3.) At about 03.15 PM, he reached along with his team at SBI, Bero, Ranchi, and after surrounding the same waited in ambush. In the meantime, after having seen the police party, 3-4 persons making hue and cry attempted to flee away with bag having articles carrying in their hand, and one of the persons was apprehended from campus of the Bank and three persons were apprehended while boarding Safari Vehicle No. JH01Y 2898. On asking, the persons apprehended disclosed their name as Binod Kumar, Chandra Shekhar Kumar, Nand Kishore Mahto and Mohan Kumar.