AKASH KUMAR Vs. UNION OF INDIA

JUDGEMENT

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

(2.) This appeal is directed against the order dtd. 23/5/2025 passed by the learned Additional Judicial Commissioner-XVI cum Special Judge, NIA at Ranchi in connection with Misc. Criminal Application No. 749/25 in Special (NIA) Case No. 01/21 arising out of RC-01/2021/NIA/RNC whereby and whereunder, the prayer for bail of the appellant has been rejected.

(3.) The First Information Report is based on the self-statement of Rana Bhanu Pratap Singh, Sub-Inspector of Police dtd. 19/12/2020, wherein it has been alleged that on 18/12/2020 at about 7:00 P.M. information was received at Balumath P.S. that some unknown persons were burning vehicles while firing indiscriminately near Check- post No. 1 of Tetariyakhad Colliery. The assailants had fired at the Police party which had rushed to the spot. It has been alleged that from the place of occurrence burnt vehicles, fragments of can bomb with wire, a white coloured empty gallon of plastic, spent cartridges, three hand written pamphlets issuing threats to the transporters and coal companies involved in mining etc. were found at the spot. It has also been alleged that gangsters Sujit Sinha and Aman Sao had conspired with Pradeep Ganjhu and his associates namely, Santosh Ganjhu, Bihari Ganjhu, Sakendra Ganjhu, Pramod Ganjhu and others for extortion and disruption of government work.