SANTOSH KUMAR Vs. NATIONAL INVESTIGATING AGENCY

JUDGEMENT

(1.) Heard Mr. R.S. Mazumdar, learned Senior Counsel for the appellant and Mr. A.K. Das, learned Spl. P.P. for the NIA.

(2.) This appeal is directed against the order dtd. 14/12/2021 passed in Misc. Cr. Application No. 565/2021 (Special NIA Case No. 01/2021/NIA/RNC), arising out of Balumath P.S. Case No. 234/2020 by Sri. Madhuresh Kumar Verma, learned A.J.C-XVI-cum-Spl. Judge, NIA, Ranchi, whereby and whereunder the prayer for bail of the appellant has been rejected.

(3.) It has been alleged that on 18/12/2020 an information was received at Balumath, Police Station that some unknown persons were burning vehicles and firing indiscriminately near Check-post No. 1 at Tetariakhad Colliery. The miscreants had fired at the Police party that had rushed to the spot and had also burnt 04 trucks, 01 motorcycle and had also injured 04 civilians. From the place of occurrence remnants of burnt vehicles, fragments of a can bomb with wire, spent cartridges, handwritten pamphlets issuing threats to transporters and coal companies involved in mining signed by one Pradeep Ganjhu etc. were found. On inquiry it was revealed that gangster Sujit Sinha and Aman Sao had conspired with Pradeep Ganjhu and his associates namely Santosh Ganjhu (appellant), Pramod Ganjhu and others in disruption of Government work as well as for extortion.