TARUN KUMAR Vs. NATIONAL INVESTIGATION AGENCY

JUDGEMENT

(1.) Heard Mr. Shailesh Poddar, learned counsel for the appellant and Mr. Amit Kumar Das, learned Special P.P.-NIA.

(2.) This appeal is directed against the order dtd. 21/10/2024, passed in Criminal Appeal No. 337/2024 arising out of Special NIA Case No. 01/2022 by the learned AJC-XVI-cum-Special Judge, NIA, Ranchi whereby and whereunder, the order dtd. 16/8/2024, passed by the Designated Authority confirming the seizure of Rs.1,13,70,500.00 has been upheld.

(3.) The prosecution case in brief is that the Central Government had received information that some prominent cadres of the Communist Party of India (Maoist), a proscribed terrorist organisation, namely, Pradyuman Sharma alias Saket alias Kundan alias Sudhanshu alias Kunal alias Nakul alias Laden, Yogendra Ravidas alias Lighter, Nagendra Giri, Abhinav alias Gaurav alias Bittu, Dhananjay Paswan and others are conspiring to revive CPI (Maoist) in Magadh zone.