MD. MAHMUD ALAM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) All the appeals preferred on behalf of the appellants under Sec. 21(4) of the National Investigation Agency Act, 2008 for setting aside the order dtd. 11/3/2024 passed in Misc. Cr. Application No.801 of 2024 [In Cr. Appeal No. 940 of 2024], order dtd. 7/3/2024 passed in Misc. Cr. Application No.706 of 2024 [In Cr. Appeal (DB) No.937 of 2024], order dtd. 7/3/2024 passed in Misc. Cr. Application No.708 of 2024 [In Cr. Appeal (DB) No.938 of 2024], order dtd. 21/3/2024 passed in Misc. Cr. Application No.887 of 2024 [In Cr. Appeal (DB) No.941 of 2024] and order dtd. 21/3/2024 passed in Misc. Cr. Application No.882 of 2024 [In Cr. Appeal (DB) No.942 of 2024] by the learned A.J.C. XVIII-cum-Spl. Judge, ATS, Ranchi, in connection with ATS Court Case No.01 of 2024, arising out of ATS P.S. Case No.10 of 2023, whereby and whereunder, the appellants' prayer for regular bail have been rejected.

(2.) Since all these appeals arise out of the common P.S. Case being ATS P.S. Case No.10 of 2023, as such, with the consent of learned counsel for the parties, these cases are being taken up together and are being disposed of by this common order. Prosecution case

(3.) The brief facts of the prosecution case as per the F.I.R. leading to these Criminal Appeals is that on 20/7/2023, at 15:00 hours, the S.P., ATS, Jharkhand, Ranchi has received a secret information that the criminals of Aman Srivastava gang had extorted a huge amount of extortion money from the coal businessmen and contractors by threatening to kill them and they are coming to Ranchi through Bhurkunda-Patratu Road. A raiding team was formed on this information and reached the Ranchi Patratu Ring Road and checked the vehicles coming from Patratu side. Meanwhile, a white Scorpio vehicle was coming at a very speed from Patratu -Pithoria side which was stopped by the raiding team and two persons travelling in the vehicle got very scared after seeing the police party and on being asked, they told their name as Ezaj (appellant in Cr. Appeal (DB) No.942 of 2024) and Minku Khan(appellant in Cr. Appeal (DB) No.941 of 2024) and it was stated that they were working for Aman Srivastava gang and has already been sent to jail in different cases related to Aman Srivastava Gang.