KUNWAR GANJHU Vs. NATIONAL INVESTIGATING AGENCY

JUDGEMENT

(1.) The instant appeal preferred under Sec. 21(4) of the National Investigation Agency Act, 2008 is directed against the order dtd. 9/7/2025 passed by the learned A.J.C.-XVI- cum- Special Judge-NIA, Ranchi, in Misc. Cr. Application No.1097 of 2025 [Special (NIA) Case No.03 of 2020], corresponding to R.C. Case No.38/2020/NIA/DLI, arising out of Chandwa P.S. Case No.04 of 2020 registered for the offence under Ss. 386, 411 and 120B of the I.P.C., Sec. 17 of the C.L.A. Act and Ss. 13, 16, 17, 20, 21 & 23 of the Unlawful Activities (Prevention) Act, whereby and whereunder, the prayer for regular bail of the appellant has been rejected.

(2.) At the outset it requires to refer herein that the appellant had earlier moved before this court for grant of bail vide Criminal Appeal (DB) No. 358 of 2023 which was rejected by this court vide order dtd. 15/1/2024. Thereafter, against the said order the appellant had moved S.L.P. before the Hon'ble Apex Court vide SLP(Crl.) Diary No. 19073 of 2024 but the same has also been dismissed vide order dtd. 6/5/2024 passed by the Hon'ble Apex Court.

(3.) The brief facts of the prosecution case leading to the present Criminal Appeal are on the basis of self-statement of Inspector of Police Madan Kumar Sharma, SHO of Chandwa Police Station, District Latehar wherein it is stated that on 5/1/2020, the informant received secret information that three persons are coming Budhbazar, Chandwa on a motorcycle bearing registration no. JH01CW7773, who are members of Maoist Organization, to collect levy amount from a contractor and they will proceed to deliver the said amount to Maoist Ravindra Ganjhu.