MANOJ JAISWAL 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. 28/5/2024 passed in Misc. Cr. Appl. No. 325 of 2024 by the learned Additional Sessions Judge-II, Latehar, whereby and where under prayer for regular bail of the appellant has been rejected for the offence registered under Sec. under Sec. 370(4)/34 of the I.P.C in connection with S.T. Case No. 46 of 2024 arising out of Mahuadanr P.S. Case No. 11 of 2023 corresponding to G.R. Case No. 404 of 2023.

(2.) It has been contended on behalf of the appellant that appellant is languishing in judicial custody since 20/5/2023 and still the trial has not been concluded.

(3.) It has further been contended on behalf of the appellant that two other co-accused namely Amit Bansal and Virendra Kumar Gupa have been directed to be released on bail by a co-ordinate Bench of this Court in Criminal Appeal (DB) No. 363 of 2024 vide order dtd. 2/5/2024 and Criminal Appeal (DB) No. 52 of 2024 vide order dtd. 18/4/2024 respectively.