ANEM HASSA PURTY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant appeal filed under Sec. 21(4) of the National Investigation Agency Act, 2008, is directed against the order dtd. 16/11/2024 passed in M.C.A. No. 2823 of 2024 by the learned Additional Judicial Commissioner, XVI- cum-Special Judge, NIA, Ranchi in connection with Special NIA Case No. 04 of 2020(S), RC 39/2020/NIA/Delhi arising out of Tiruldih P.S. Case No. 16 of 2019, registered under Ss. 147, 148, 149, 379, 302, 353 and 435 of the Indian Penal Code; under Sec. 27 of the Arms Act and under Sec. 17 of the CLA as well as under Sec. 13 of U.A.(P) Act; subsequently second supplementary charge-sheet was submitted under Ss. 120(B), 121, 121(A), 396 IPC and under Ss. 16, 18, 20, 38 and 39 of the U.A. (P) Act, whereby and whereunder the prayer for regular bail of the appellant has been rejected.

(2.) It has been contended on behalf of appellant that the appellant is not named in the FIR and no specific attributablity has been assigned against the appellant and name of the appellant has come in the confessional statement of co-accused. It has further been submitted that neither any incriminating materials has been recovered from the possession of the appellant nor any arms or ammunitions has been recovered from the possession of the appellant. Further, he has no concern with any CPI Maoist Organization. He is languishing in judicial custody since 19/3/2024.

(3.) Therefore, submission has been made by learned counsel for the appellant that the impugned order may be quashed and set aside.