PANKAJ KUMAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The present Appeal has been filed under Sec. 21(4) of National Investigation Agency Act, 2008 read with Sec. 43-D of UAP Act to set-aside the order dtd. 28/2/2025 passed by AJC-XVI Ranchi-cum-Special Judge NIA, Ranchi in Misc. Criminal Application No. 316 of 2025 by which bail of the appellant has been rejected in connection with Special (NIA) Case No. 04 of 2021 dtd. 9/12/2021, arising out of PS ATS case no. 01/2021 Ranchi, Jharkhand registered under Sec. 120B of IPC and Sec. 17 CLA Act read with Sec. 25(1-B)a, 26 and 35 of Arms Act and Sec. 13,19, 20 and 21 of UA(P)Act 1967.

(2.) At the outset it needs to refer herein that earlier the appellant had preferred Miscellaneous Cr. Application No. 1133 of 2022 which was rejected vide order dtd. 16/7/2022, against which the present appellant had preferred an appeal before this Court being Cr. Appeal (DB) No. 1387 of 2022 which was dismissed as withdrawn vide order dtd. 22/2/2023. Thereafter, the appellant had filed Miscellaneous Criminal Application No. 847 of 2023 before the learned Trial Court which was also rejected on 28/3/2023 and against the said order also the present appellant had filed Cr. Appeal (DB) No. 584 of 2023 before this Court which was dismissed on merit vide order dtd. 10/8/2023.

(3.) Thereafter, again the present appellant had preferred an application being Misc. Criminal Application being Misc. Criminal Application No. 672/2024 but the same was again dismissed by the special court vide order dtd. 08/04/2024 against which the appellant had preferred an appeal before this Court being Cr. Appeal (DB) No. 596 of 2024 which was dismissed on 04/12/2024.