NIRAJ KUMAR 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. 24/5/2024 passed by the learned A.J.C.-XVIII-cum-Spl. Judge, ATS, Ranchi in Misc. Criminal Application No.1543 of 2024 whereby and whereunder the prayer for regular bail of the appellant in connection with ATS Case No.01 of 2022, registered for the offence under Ss. 386, 387, 420, 468, 471, 109, 34, 120B and 201 of the Indian Penal Code and Ss. 16, 17, 18, 20 and 21 of the UA(P) Act, 1967, has been rejected.

(2.) The brief facts of the prosecution case leading to this Criminal Appeal is that the Superintendent of Police, A.T.S. received a secret information on 15/1/2022 that one Aman Srivastava by changing places in association with his family members and associates is realizing extortion from businessmen and receiving the money through hawala and at that time huge amount is kept with one Sidharth Sahu who is about to send the amount to Aman Srivastava and Avik Srivastava through hawala. It was also informed that they were also preparing to extort money from some more persons and planning to commit some cognizable offence. They use social media app for communication.

(3.) Since there is terror of the said gang in the area, the police party without wasting time, prepared for conducting raid and for that teams were constituted for raiding. The different teams raided at different places connected with Aman Srivastava and his associates and one Sanjay Karmakar was apprehended from the house of Prince Raj and from his possession one loaded revolver and 6 cartridges were recovered. He had produced license obtained from Jammu and Kashmir State, to this respect one FIR has been lodged under Arms Act.