PRABHU PRASAD SAO Vs. UNION OF INDIA

JUDGEMENT

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

(2.) This appeal is directed against the order dtd. 26/11/2025 passed by the learned Special Judge, NIA, Ranchi, in Special (NIA) Case No. 03 of 2021 corresponding to RC-03/2021/NIA/RNC, arising out of Garu P.S. Case No. 32/2017, whereby and whereunder, the prayer for bail of the appellant has been rejected.

(3.) The prosecution case in brief is that an information was received by the Officer-in-Charge of Garu P.S. on 31/8/2017 that during interrogation of Prabhu Sao (appellant), it had come to light that he was a supporter of Sudhakaran, a Central Committee Member of CPI(Maoist) and that he had been purchasing arms, ammunition, explosive materials and other logistic support to members of CPI(Maoist). The said Prabhu Sao had further revealed that Sudhakaran along with Balram Oraon, Chhotu Kherwar, Ravindra Ganjhu, Mrityunjay ji, Pradeep Singh and 100-110 other members of CPI (Maoist) were camping in Rud Forest and were planning a major incident. Consequently, Prabhu Sao was brought to Garu P.S. where his disclosure statement was recorded. It has been alleged that on 1/9/2017, a joint Police team proceeded for Rud Forest with Prabhu Sao and on his pointing out, 13 live rounds of 7.62mm (SLR), Maoist literature and other items were recovered and Prabhu Sao was arrested.