H. C. Mishra, J. - (1.) Heard learned counsel for the appellant and learned counsels for the National Investigation Agency (NIA).
(2.) The appellant is aggrieved by the impugned order dated 15.5.2018, passed by the learned Judicial Commissioner-cum-Special Judge, NIA at Ranchi, in Misc. Cr. Application No. 443 of 2018, Special (NIA) Case No. 1 of 2017, vide R.C.-11/2017/NIA/DLI, arising out of Bundu P.S. Case No. 65 of 2008, whereby the bail application of the appellant Gopal Krishna Patar @ Raja Peter, who is an accused for the offences under Sections 302, 379, 120-B / 34 of the Indian Penal Code, 1860 Sections 18, 20 and 38 of the Unlawful Activities (Prevention) Act, 1967 Section 27 of the Arms Act and Section 17 of the Criminal Law Amendment Act, has been rejected by the Trial Court below. Aggrieved thereby, the appellant has filed the present appeal under section 21(4) of the National Investigation Agency Act, 2008, praying for bail.
(3.) The case relates to murder of four persons, including one Ramesh Singh Munda, on 9.7.2008. The deceased Ramesh Singh Munda was the sitting MLA from J.D.(U) party, and he had gone to attend a function at Bundu High School, where an ambush was laid to kill him. In the occurrence, Ramesh Singh Munda, his two bodyguards and one student of the school, were killed. Initially some persons were made accused in this case, who were also acquitted. Subsequently, the investigation of the case was taken up by the CID, and ultimately the investigation of the case was handed over to the NIA, by the order dated 28.6.2017, issued by the Ministry of Home Affairs, Government of India.;