JHARILAL MAHTO @ JHARI Vs. NATIONAL INVESTIGATING AGENCY

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned counsel for the National Investigation Agency (NIA).

(2.) This appeal is directed against the order dated 10.1.2019, passed by the learned Judicial Commissioner-cum-Special Judge, NIA, Ranchi, in Cr. Misc. Application No.1210 of 2018, Special (NIA) Case No.05 of 2018, R.C. No.19 of 2018 / NIA / DLI, whereby the application of bail of this appellant has been rejected by the Court below. Aggrieved thereby, under the provisions of NIA Act, the present appeal has been filed.

(3.) The case arises out of Dumri (Giridih) P.S. Case No.26 of 2018, corresponding to G.R. No. 630 of 2018, wherein the appellant has been made accused for the offences under Sections 141, 121, 121-A, 384 and 120-B of the Indian Penal Code, Sections 25(1-AA), 25(1-B)(a), 26, 35 of the Arms Act, Sections 3, 4 and 5 of the Explosive Substance Act, Sec. 17 of the C.L.A. Act and sections 13, 16, 17, 18, 19, 20 and 21 of the Unlawful Activities (Prevention) Act.