KUNDAN KUMAR Vs. NATIONAL INVESTIGATION AGENCY

JUDGEMENT

(1.) The instant appeal preferred under Sec. 21(1) of the National Investigation Agency Act, 2008 is directed against the order dtd. 20/9/2025 passed in Misc. Cr. Application No. 1738 of 2025 by learned Additional Judicial Commissioner-XVI-cum-Special Judge, NIA, Ranchi whereby and whereunder the prayer for bail in connection with Special (NIA) Case No. 01 of 2021, RC Case No.-01/2021/NIA/RNC arising out of Balumath P.S. Case No. 234 of 2020 registered under Ss. 147, 148, 149, 353, 504, 506, 307, 427, 435, 386, 387, 120B, 121A and 216 of the Indian Penal Code; Sec. 25(1)(b), 26, 27 and 35 of the Arms Act; Sec. 3 and 4 of Explosive Substance Act; Sec. 10, 13, 16(1)(b), 20 and 23 of UA(P) Act and Sec. 17 of CLA Act, 1908, has been rejected.

(2.) The brief facts of the case, as per the prosecution version, which required to be enumerated reads hereunder as:-

(3.) The prosecution case is based on the information received by Balumath police station that at about 19 hours on 18/12/2020, some unknown persons were burning vehicles by firing indiscriminately near check post no.1 near Tetariakhand colliery. Assailants fired on the police party that had rushed to the spot. Accused persons had burnt four trucks one motorcycle and injured four civilians. The remnants of the burnt vehicles, fragments of a cane bomb with wire, a white colour empty gallon of approx. 02 liters, spent cartridges and three hand written pamphlets containing threats to the transporters and coal companies, involved in the mining area signed by one Pradip Ganjhu (A- 3) were found from the spot. Upon further inquiry it was revealed that gangster Sujit Sinha(A-1) and Aman Sahu @Aman Sao(A-2) had conspired with accused Pradeep Ganjhu (A-3) and his associates namely Santosh Ganjhu, Bihari Ganjhu, Sakendra Ganjhu, Pramod Ganjhu and others to collect extortion from CCL transporters, contractors, holders and disruption of government works.