SAJAN KUMAR BHUIYAN 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. 18/3/2025 passed by the learned Additional Judicial Commissioner-XVI-cum-Special Judge, NIA, Ranchi in Misc. Criminal Application No. 291 of 2025 arising out of Special NIA Case No. 03 of 2022, by which the prayer for regular bail of the appellants in connection with R.C. Case No. 02/2022/NIA/RNC arising out of Lohardaga Peshrar P.S. Case No.5 of 2022 registered under Ss. 147, 148, 149, 307, 353 and 414 of IPC; under Ss. 25(1-A), 25(1-B)a, 26, 27 and 35 of the Arms Act; under Sec. 10, 13, 14, 15 and 18 of UA(P) Act; under Sec. 3/4/5 of Explosive Substances Act and under Sec. 17 of CLA Act, has been rejected.

(2.) Mr. R.S. Mazumdar, learned senior counsel for the appellant has submitted that the learned trial court has not appreciated the fact in right perspective as the appellant is not named in the FIR and has been made accused in the present case only on the basis of 2nd supplementary chargesheet filed by the NIA.

(3.) It has also been submitted that nothing incriminating material has been recovered from the conscious possession of the appellant and is having no concern with any extremist organization and even the appellant is having no criminal antecedent.