PAWAN KUMAR YADAV Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Indrajit Sinha, learned counsel appearing for the appellant and Mr. A. K. Das, learned Special P. P. (NIA) appearing for the State.

(2.) This appeal is directed against the order dtd. 16/2/2022 passed in Misc. Criminal Application No. 126 of 2022 in connection with Special (NIA) Case No. 1 of 2019 corresponding to R. C. No. 13/2019/NIA/DLI arising out of Balumath P. S. Case No. 225 of 2018 by Sri Madhuresh Kumar Verma, learned AJC XVI cum Special Judge, NIA, Ranchi whereby and whereunder the prayer for bail of the appellant has been rejected.

(3.) The First information Report was instituted on the basis of self-statement of Sanoj Kumar Choudhary, the officer incharge of Balumath P.S. wherein it has been stated that on 3/12/2018, an information was received that operatives of extremist group-PLFI have assembled in a jungle and were planning to commit an offence. After making a station diary entry and after informing the superior police officials, a raid was conducted in the jungle and on chase four persons including the appellant were apprehended. On a search conducted, a rifle with magazine and several cartridges were found from the possession of Gulab Yadav, a rifle and magazine with several cartridges were recovered from the possession of Ravi Yadav, from the possession of Pawan Kumar Yadav, fifteen pieces of 5.56 MM cartridges and mobile phones were recovered while from the possession of the Rakesh Kumar Paswan, fourteen pieces of 5.56 MM live cartridges and mobile phones were recovered.