ABHISHEK HANSDA 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. 13/8/2024 passed by the learned Additional Sessions Judge-III, Chaibasa in M.C.A. No.890 of 2024 whereby and whereunder the prayer for regular bail of the appellant in in connection with S.T. Case No. 182 of 2024 arising out of Gua (Bara Jamda) P.S. Case No.10 of 2023, registered for the offence under Sec. 342/395 of the Indian Penal Code, under Sec. 17 of the C.L.A. Act and under Sec. 10/13 of the U.A.P. Act, has been rejected.

(2.) It has been contended on behalf of the appellant that it is a case where on the basis of the general and omnibus allegation the present appellant has been implicated in this case.

(3.) It has further been submitted that there is no recovery of any incriminating material. The appellant has been shown to be having one criminal antecedent but in the said case the appellant has been directed to be enlarged on bail by the concerned court itself vide order dtd. 10/1/2024 passed in Bail Petition No.518 of 2023.