BAIJNATH GANJHU Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Birendra Kumar, learned counsel for the appellant and Mr. Amit Kumar Das, learned Spl. P.P.-NIA

(2.) This appeal is directed against the order dtd. 1/12/2025 passed by the learned Additional Judicial Commissioner-XVI- cum-Special Judge NIA, Ranchi, in Misc. Criminal Application No. 2211/2025 in connection with Special (NIA) Case No. 03 /2020 arising out of R.C. No. 38/2020/NIA/DLI (Chandwa P.S. Case No. 04 of 2020) whereby and whereunder, the prayer for bail of the appellant has been rejected.

(3.) The prosecution case arises out of the self-statement of Madan Kumar Sharma, S.H.O of Chandwa P.S., in which it has been stated that on 5/1/2020, the informant had received a secret information that three persons had come at Budh Bazar, Chandwa on a motorcycle bearing Registration No. JH01 CW 7773 to collect levy from a contractor and the amount collected was to be delivered to Ravindra Ganjhu. It has been alleged that on receiving such information, the informant along with other police personnel reached near Shiv Mandir, Saroj Nagar, Budh Bazar, Chandwa at 05:00AM and it was noticed that three persons were going towards the stadium on a motorcycle bearing Registration No. JH01 CW 7773. When the Police had directed the motorcyclists to stop, they tried to flee away but were apprehended and overpowered and they had disclosed their names as Baijnath Ganjhu, Rajesh Ganjhu (appellant) and Kunwar Ganjhu. On a search of the apprehended accused persons, one black colour purse, one Aadhaar card belonging to Lalita Devi, one Aadhaar card belonging to Sukhmani Devi, one Aadhaar card of Rajesh Kumar, one ATM card, one passbook of Union Bank of India in the name of Rajesh Ganjhu were recovered from the appellant; one bag containing cash of Rs.5.00lakhs, one black colour trouser, one full sleeve round neck T- shirt, a Samsung mobile, a purse containing one PAN card and Aadhaar card of Baijnath Ganjhu, a letter written by Ravindra Ganjhu addressed to Sonu Singh in which a levy amount of Rs.5.00 lakhs was demanded were recovered from the possession of Baijnath Ganjhu. The search of Kunwar Ganjhu did not yield any recovery. From the joint possession of accused persons, a Super Splendor motorcycle was recovered and seized. It has been alleged that the accused persons had disclosed that they are the henchmen of Maoist commander Ravindra Ganjhu and under his direction they provide logistical support and information about the movement of the police to Ravindra Ganjhu and other members of the terrorist organisation.