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Pankaj Kumar Singh vs Union Of India Through Nia
2025 Latest Caselaw 6673 Jhar

Citation : 2025 Latest Caselaw 6673 Jhar
Judgement Date : 4 November, 2025

Jharkhand High Court

Pankaj Kumar Singh vs Union Of India Through Nia on 4 November, 2025

Author: Sujit Narayan Prasad
Bench: Sujit Narayan Prasad
                                                             2025:JHHC:33093-DB




      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                   Cr. Appeal (DB) No.770 of 2025
                                  -----

Pankaj Kumar Singh, aged about 50 years old, son of late Shyam Nandan Singh, resident of village -UPG High School, Azad Nagar, Bhuli, PO & PS Bank More, District- Dhanbad.... ... Appellant Versus Union of India through NIA .... ... Respondent

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CORAM: HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE ARUN KUMAR RAI

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For the Appellant(s) : Mr. Rakesh Kumar-III, Advocate;

                                    Mr. Sabyasanchi, Advocate
         For the Respondent       : Mr. Amit Kumar Das, Spl.P.P.
                                  ------
CAV ON: 16/10/2025                   PRONOUNCED ON:04 /11/2025
[Per se: Sujit Narayan Prasad, J.]

1. The present Appeal has been filed under section 21(4) of

National Investigation Agency Act, 2008 read with Section 43-D of UAP

Act to set-aside the order dated 28.2.2025 passed by AJC-XVI Ranchi-

cum-Special Judge NIA, Ranchi in Misc. Criminal Application No. 316

of 2025 by which bail of the appellant has been rejected in connection

with Special (NIA) Case No. 04 of 2021 dated 9.12.2021, arising out of

PS ATS case no. 01/2021 Ranchi, Jharkhand registered under sections

120B of IPC and section 17 CLA Act read with sections 25(1-B)a, 26

and 35 of Arms Act and sections 13,19, 20 and 21 of UA(P)Act 1967.

2. At the outset it needs to refer herein that earlier the appellant

had preferred Miscellaneous Cr. Application No. 1133 of 2022 which

was rejected vide order dated 16.7.2022, against which the present

appellant had preferred an appeal before this Court being Cr. Appeal

(DB) No. 1387 of 2022 which was dismissed as withdrawn vide order

dated 22.2.2023. Thereafter, the appellant had filed Miscellaneous

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Criminal Application No. 847 of 2023 before the learned Trial Court

which was also rejected on 28.3.2023 and against the said order also the

present appellant had filed Cr. Appeal (DB) No. 584 of 2023 before this

Court which was dismissed on merit vide order dated 10.8.2023.

3. Thereafter, again the present appellant had preferred an application

being Misc. Criminal Application being Misc. Criminal Application No.

672/2024 but the same was again dismissed by the special court vide

order dated 08/04/2024 against which the appellant had preferred an

appeal before this Court being Cr. Appeal (DB) No. 596 of 2024 which

was dismissed on 04/12/2024.

4. Thereafter, again the appellant has preferred an application before the

special Court being Misc. Criminal Application No. 316 of 2025 but the

same was dismissed by the learned Special Judge vide order dated

28.02.2025 against which the instant appeal has been preferred.

Factual Matrix:

5. The prosecution case is based upon the typed report of sub inspector

Vishal Pandey of ATS on 14.11.2021. In his typed report SI Vishal

Pandey alleged that while investigation of the Tandwa P.S. Case No.

132/2021 he came to know that Avinash Kumar S/o Jairam Sharma and

few other persons are supplying arms and ammunitions to miscreants

and extremist groups. Thereafter, he lodged Sanha and a team of ATS

was constituted. They proceeded for Imamganj, Gaya, Bihar. On

13.11.2021 Avinash Kumar was located, identified and examined during

which he admitted that he along with one Rishi Kumar was supplying

arms and ammunitions to the armed cadres of CPI (Maoists) and other

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terrorist gangs. Then the team proceeded to Benipur village, Salimpur PS

Patna, Bihar and identified and apprehended accused Rishi Kumar.

They stated that during the month of September 2021, co-accused Aman

Sahu asked Avinash Kumar to arrange live cartridges of INSAS rifle. On

getting the instruction, Avinash Kumar in association with accused Rishi

Kumar collected live cartridges of 5.56 MM caliber from two persons

namely Arun Kumar Singh and Pankaj Kumar Singh, the appellant

herein, and embarked to make the delivery to associates of Aman Sahu.

However, the ammunitions were not supplied to Aman Sahu gang, as

Avinash Kumar was not able to contact the Aman Sahu. So, as a safety

precaution the 450 live cartridges of INSAS rifle were hidden beside a

tree near the Shiekh Bhikhari Monument, under Ormanjhi PS, Ranchi.

Thereafter, on the pointing out of co-accused Avinash Kumar and Rishi

Kumar, 450 numbers of 5.56 MM live rounds/ammunitions were

recovered beside a tree near Sheikh Bhikhari Memorial, near Chhutupalu

Ghati within the jurisdiction of Ormanjhi police station. Based on the

recoveries and the examination of the accused, the P.S. ATS, Ranchi has

lodged FIR No. 01/2021 dated 14.11.2021 against Avinash Kumar, Rishi

Kumar, Pankaj Kumar, the appellant herein, Arun Kumar Singh, Sanjay

Kumar Singh, Moshahid Khan and other unknown accused persons.

6. It appears from the record that initially FIR was instituted by the Anti-

Terrorist Squad being ATS Ranchi P.S. Case No. 01 of 2021 for

commission of offence under Section 120-B of IPC, Section 17 of CLA

3 Act, Section 25(1-b) A/26/35 and Section 13, 19, 20, 21 of U.A.P. Act,

1967.

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7. The Central Government in exercise of power conferred under sub-

section (5) of Section 6 read with Section 8 of the National Investigation

Agency Act, 2008 vide order no. 11011/73/2021/NIA dated 03.12.2021

directed the NIA to take the investigation.

8. In compliance of the aforesaid order, NIA After lodging of the case,

had investigated the case and filed charge-sheet wherein in addition to

the above story, as narrated above, allegation against the appellant

(arraigned as Accused A-3) has been narrated as follows:

"Investigation has revealed that accused A-3 is closely associated with

A-2, A-4 A-5 and he was a conduit between A-2 & A-5, in the supply

chain of arms and ammunitions. Investigation has also revealed that

during 2021, A-3 got instruction from accused A-5 for procuring

INSAS rifle; however, the same could not be arranged at that time.

Investigation has also established that A-4 had approached A-3 for

selling of his un-licensed Pistols and which is also corroborated by the

photographs of a pistol, shared on the WhatsApp. It is also established

from the investigation that on following occasions accused A-3 had

assisted A-2 in purchasing of ammunitions of 5.56 MM calibre. The

details are as under:-

    Sl. Period             No. of Live Ammunition    Amount
    No                                               received by A-3
    01 Feb 2020            200 Rds of 5.56 MM        Rs. 5000/-
    02 March 2020          200 Rds of 5.56 MM        Rs. 5000/-
    03 Sept 2021           450 Rds of 5.56 MM        Rs. 10,000/-

9. In addition to above, some photographs of Arms have been extracted

from whatsapp messages of the appellant. In consequences of the

aforesaid, the present appellant was arrested.

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Submissions by the learned counsel for the Appellant:

10. The learned counsel appearing on behalf of the appellant has

submitted that the allegation against the appellant is general and omnibus

in nature as nothing incriminating article has been recovered from the

possession of the appellant. Only on the basis of confessional statement

of co-accused, the appellant has been arrested.

11. He has further stated that till date only 19 charge-sheeted

witnesses have been examined out of 152 witnesses and, as such, it will

take an inordinate length of time in concluding the trial.

12. He has further stated that several accused persons have been

granted bail. The appellant is in judicial custody since 29.12.2021,

therefore, he may be released on bail.

Submission of the learned counsel for Union of India/NIA:

13. Mr. A.K.Das, the learned Special P.P.(NIA) has vehemently

opposed the prayer on the ground that regular bail of the appellant has

already been decided on merit vide order dated 10th August, 2023 passed

in Cr. Appeal (DB) No. 584 of 2023 and also vide order dated

04.12.2024 passed in Cr. Appeal (DB) No. 596 of 2024 by the co-

ordinate Bench of this Court, and the same have not been assailed

before the higher forum, hence, it is not available for the appellant to

renew the same prayer on the merit.

14. Further the learned counsel has submitted that an amount of Rs.

1,46,000/- has been recovered from his house and the appellant was not

only found to be acting in blatant contravention of provisions of the

Arms Act, but he was also found involved in the criminal conspiracy for

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commission of unlawful activities. He has further stated that the

appellant had a link with the terrorist organizations and he compromising

the security of the country was supplying arms and ammunitions for his

personal gains.

15. It has been submitted that initially in the charge-sheet there

were 152 witnesses but he has submitted that NIA intends to examine

only 86 witnesses out of which 19 witnesses have already been

examined. He has further stated that the respondent is taking all

necessary steps for conclusion of the trial at the earliest.

16. He has further stated that merely being in custody for about 4

years is not a reasonable ground for grant of bail as it would be a threat

to the national security and sovereignty of the nation.

17. He has further submitted that the prayer for bail of other co-

accused namely Avinash Kumar @ Chunnu Sharma has also been

rejected vide order dated 22.09.2025 passed in Cr. Appeal (DB) No. 727

of 2025 and the nexus of the present appellant with the said co-accused

has fully been surfaced during investigation, therefore, the contention of

the learned counsel for the petitioner that the other persons have been

granted bail by this Court hence the present petitioner is also eligible for

the bail on the issue of parity, is not fit to be accepted, hence, the present

appellant does not deserve to be enlarged on bail.

18. He has submitted that since on earlier occasions, the prayer for

bail of the appellant was rejected considering the merits of the case, and

no fresh ground on point of law or circumstances is available herein

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therefore, it is not required to consider the prayer of the appellant for

bail.

Analysis

19. We have heard the learned counsel for the parties, perused the

material available on record, the pleadings made on behalf of the

appellant as available in Memo of Appeal and the counter-affidavit filed

on behalf of the National Investigation Agency.

20. It is evident from the factual aspect that the informant Vishal

Pandey was investigating Tandwa PS case no. 132/2021, he got

information that one of the accused Avinash Kumar was supplying

cartridges and ammunitions to members of Naxal outfit and other anti-

social gang members. Thereafter he arrested Avinash Kumar and on the

basis of his confessional statement name of the present appellant was

emerged as a person who supplied 200 cartridges of Insas rifle in the

year 2020 to Sanjay Kumar Singh to further supply to Maoist cadres.

Thereafter petitioner was arrested and remanded to judicial custody.

21. The present appellant had preferred Misc Criminal application

no. 1133/2022 before court for grant of bail but the same has been

rejected vide order dated 16.7.2022 against the aforesaid order the

present appellant moved before this Court in Criminal appeal (DB)

No.1387/2022 which was dismissed as withdrawn on 22.2.2023.

22. It needs to refer herein that the appellant again filed Misc

Criminal application no. 847/2023 for regular bail which was again

rejected vide order dated 28.3.2023, thereafter petitioner again moved to

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this Court by way criminal appeal (DB) No. 584/2023 but the was

dismissed by this Court vide order dated 10.8.2023.

23. Thereafter, again the appellant had preferred an application

being Misc. Criminal Application No. 672/2024 but the same was again

dismissed by the special court vide order dated 08/04/2024 against which

the appeal being Cr. Appeal (DB) No. 596 of 2024 has been preferred

which was dismissed on merit vide order dated 04.12.2024.

24. Thereafter again the appellant had preferred an application

being Misc. Criminal Application being No. 316 of 2025 but the same

was again dismissed by the special court vide order dated 28.02.2025

against which the instant appeal has been preferred.

25. At the outset the learned counsel for the respondent NIA raised

the issue of maintainability of the instant appeal on the ground that the

prayer for bail of the appellant has already been rejected on merits by the

co-ordinate Bench of this Court twice vide order 10th August, 2023

passed in Cr. Appeal (DB) No. 584 of 2023 and vide order dated

04.12.2024 passed in Cr. Appeal (DB) No. 596 of 2024 and the appellant

without assailing the aforesaid orders before the higher forum, has

preferred the instant appeal.

26. Per contra, the learned counsel for the appellant has submitted

that he is agitating the issue of incarceration of about four years of the

appellant and further till, date, there is no substantial progress in the trial

and few charge-sheeted witnesses have been examined.

27. This Court in order to appreciate the aforesaid contentions of

the learned counsel for the parties has gone through the order dated

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04.12.2024 passed in Cr. Appeal (DB) No. 596 of 2024 by which the

prayer for bail of the petitioner has been rejected by the co-ordinate

Bench of this Court, for ready reference the relevant paragraphs of the

aforesaid order is being quoted herein which reads as under:

"35. From perusal of the record, it is evident that admittedly, the prayer for bail of the appellant has already been rejected on merit by the Co-ordinate Bench of this Court vide order 10th August, 2023 passed in Cr. Appeal (DB) No. 584 of 2023, for ready reference the relevant paragraphs of the aforesaid order are being quoted as under:

18. It is evident from the aforesaid paragraphs that the direct complicity of the appellant has been surfaced who was found to be supplying ammunitions to the banned terrorist organization and other terrorist gang including the gang of Aman Sahu (A-10). The arms and ammunition so provided by the accused persons to the armed cadres of CPI (Maoist) and Aman Sahu gang were being used to execute attacks on security forces and for carrying out terrorist activities and also to create terror among the local public, who are involved in government development projects.

20. It is evident from the aforesaid imputation as gathered in course of investigation as referred hereinabove that the complicity of the appellant is very much apparent in getting the supply of the arms and ammunitions from the constable of the CRPF and BSF for its onward transmission by way of selling it to the banned terrorist organization and the extremist gang.

21. It further appears that while analyzing CDR and IPDR that the location of the mobile phones of A-5 and A 9 were found in Ferozpur (Punjab) which according to the investigating agency establishes that A-5 had gone to Ferozpur, Punjab to take supply of the ammunitions. While analyzing the mobile number of A-3, the appellant herein, and A-5, it establishes that they were in contact during the relevant period of delivery, i.e., in the month of July, 2021. While analyzing A-2, A-3 and A-4, it also establishes that they were closely associated.

22. It further appears from paragraph-17.7.03 that the investigation revealed that A-3 was closely associated with A-2, A- 4 and A-5 and were working as a conduit between A-5 and A-2 in

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supply chain of arms and ammunitions. It has also been established that A-3 was in process to obtain/purchasing of INSAS rifle from North East.

23. This Court, in view of the aforesaid material gathered in course of investigation against the appellant, is not prima facie satisfied as the material so gathered is untrue."

36. The learned counsel for the appellant has renewed the prayer for bail mainly on the ground of long incarceration of the appellant i.e., of three years and further in trial out of 152 witnesses only 8 charge sheeted witnesses have been examined, as such there is remote chances of case being decided in near future.

37. This Court in order to appreciate the argument advanced on behalf the learned counsel for the parties, is now proceeding to go through the ration laid down by the Hon'ble Apex Court in the case of K.A. Najeeb (supra), and further to examine that whether the said judgment is applicable in the fact and circumstances of the instant case or not.

38. In K.A. Najeeb's (supra), the Hon'ble Apex Court was confronted with a circumstance wherein except the respondent-accused, other co- accused had already undergone trial and were sentenced to imprisonment of not exceeding eight years therefore the Hon'ble Apex Court while considering the fact that since the respondent accused had already served portion of the maximum imprisonment i.e., more than five years, hence not interfered in the order granting bail.

39. Further, in K.A. Najeeb's case the trial of the respondent-accused was severed from the other co accused owing to his absconding and he was traced back in 2015 and was being separately tried thereafter and the NIA had filed a long list of witnesses that were left to be examined with reference to the said accused.

40. The Hon'ble Apex Court taking in to consideration the huge number of witnesses i.e. 276, put a pin-pointed question therein for reducing the number of witnesses by the investigating agency and when the same has been shown to be not possible then the Hon'ble Apex Court, by taking into consideration the period of custody and there is no likelihood of conclusion of the trial in near future, has not interfered in the order granting bail to the respondent-accused.

41. But in the instant case, as per the averment out of 152 charge- sheeted witnesses 8 witnesses have been examined. Further in the

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instant case direct nexus has been shown by the charge-sheet and from the relevant part of charge-sheet which was quoted in the order dated 10.08.2023 passed by the Co-ordinate Bench in criminal appeal (DB) No 584/2023 it is evident that the present appellant had supplied 200 cartridges of Insas rifle in the year 2020 to Sanjay Kumar Singh to further supply to Maoist cadres. Further he provided assistance to the armed cadres of CPI Maoist and criminal gang with intention to execute attacks on security forces to create panic and terror amongst local contractors and businessmen.

42. Thus, this Court is of the view that in the facts and circumstances the judgment rendered by the Hon'ble Apex court in Union of India Vs. K.A. Najeeb (supra) will not be applicable in fact and circumstances of instant case.

43. Further the learned counsel for the appellant has also put his reliance on the judgment rendered by the Hon'ble Apex Court in the case of Jalaluddin Khan v. Union of India, 2024 SCC OnLine SC 1945 wherein as per the prosecution case, the appellant's wife was the owner of a building known as Ahmad Palace and that the appellant had clandestinely shown that premises on the first floor of the said building were given on rent to one Athar Parwez - accused no. 1. The allegation is that, the first-floor premises are being used for objectional

44. The Hon'ble Apex Court while taking into consideration the fact that on plain reading of the charge sheet, it is not possible to record a conclusion that there are reasonable grounds for believing that the accusation against the appellant of commission of offences punishable under the UAPA is prima facie true, had enlarged the appellant on bail. The Hon'ble Apex Court further held in paragraph 21 of the said judgment that the rule also means that once a case is made out for the grant of bail, the Court cannot decline to grant bail. If the Courts start denying bail in deserving cases, it will be a violation of the rights guaranteed under Article 21 of our Constitution.

45. This Court is conscious with the fact that personal liberty as enshrined in Article 21 of the Indian Constitution has utmost importance but that is to be assessed by carving out the balance in enforcing the law and order.

46. Herein in the case on the basis of investigation it is revealed that appellant has direct nexus with the Maoist and he had supplied 200

2025:JHHC:33093-DB

cartridges of Insas rifle in the year 2020 to Maoist cadres and it has come during investigation that he had provided assistance to the armed cadres of CPI Maoist and criminal gang with intention to execute attacks on security forces to create panic and terror amongst local contractors and businessmen. But in the aforesaid case i.e. Jalaluddin Khan v. Union of India, (supra) there is only allegation as per the prosecution against the appellant that appellant's wife was the owner of a building known as Ahmad Palace and that the appellant had clandestinely shown that premises on the first floor of the said building were given on rent to one Athar Parwez - accused no. 1. and the first-floor premises are being used for objectional activities of an organization called Popular Front of India (PFI).

47. Prima facie the said allegation was not found correct by the Hon'ble Apex Court, but in the instant case earlier this Court on merit, vide order dated 10.08.2023 passed in criminal appeal (DB) No 584/2023 while taking into consideration the various paragraph of the charge-sheet has prima facie found the allegation against the present appellant true, as such in the present fact and circumstances of the case the judgment relied upon by the appellant rendered by the Hon'ble Apex Court in the case of Jalaluddin Khan v. Union of India,(supra) is not applicable.

48. Learned counsel for the appellant has also relied upon the order passed by the Co-ordinate Bench in the case of Bhikham Ganjhu @ Deepak Ganjhu in Cr. Appeal (DB) No. 297 of 2023, and has submitted that the appellant of the said case remained in custody for less than two years and even then the Co-ordinate Bench of this Court allowed the appeal directing the appellant to release him on bail, as such the present appellant may be enlarged on bail by quashing the impugned order. In the aforesaid context this Court has gone through the said order and from perusal of the same it is evident that in the said case none of the witnesses have been examined and the appellant is languishing in judicial custody since 13.09.2022 but apart this consideration the Co-ordinate Bench has considered that there is no recovery from the physical or conscious possession of the appellant rather the appellant has been implicated in this case on the basis of the information received from the confidential source but there is no reference of any name of the villagers as to who has disclosed the name of the appellant.

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49. But in the instant case prima facie the direct nexus of the appellant with the Maoist has been established by the investigating agency which would be evident from the order dated 10.08.2023 as mentioned herein above, thus the aforesaid contention of the learned counsel for the appellant will not be applicable in the fact of the instant case.

51. It needs to refer herein in the case of Gurwinder Singh v. State of Punjab and Another [(2024) SCC On Line SC 109 the Hon'ble Apex Court in the matter of UAPA, has formulated the concept that bail is rule and jail is exception. Such observation has been made based upon the principle that a balance is to be maintained in between the personal liberty and the societal impact. The Hon'ble Apex Court further observed that the conventional idea in bail jurisprudence vis- à-vis ordinary penal offences that the discretion of Courts must tilt in favour of the oft quoted phrase - "bail is the rule, jail is the exception‟ - unless circumstances justify otherwise - does not find any place while dealing with bail applications under UAP Act and the 'exercise‟ of the general power to grant bail under the UAP Act is severely restrictive in scope.

52. In the case of Shoma Kanti Sen v. State of Maharashtra, (2024) 6 SCC 591 the Hon'ble Apex Court has observed that any form of deprival of liberty results in breach of Article 21 of the Constitution of India and must be justified on the ground of being reasonable, following a just and fair procedure and such deprival must be proportionate in the facts of a given case,------

53. Thus, it is evident from the aforesaid settled position of law that any form of deprival of liberty must be justified on the ground of being reasonable, following a just and fair procedure and such deprival must be proportionate in the facts of a given case. Conclusion

54. Considering the aforesaid ratio and its applicability in the instant case it is evident that Co-ordinate Bench vide order dated 10.08.2023 passed in Criminal Appeal (DB) No. 584 of 2023 while rejecting the prayer for bail of the present appellant has already found that the alleged allegation against the present appellant has substance which would be evident from the various paragraph of the said order as quoted hereinabove.

55. Thus, on the basis of aforesaid discussion this Court is of the view that since the Co-ordinate Bench has already taken a view while

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rejecting the prayer for bail on merit and as such taking into consideration the nature of allegation and nature of gravity and also the involvement of the present appellant as has been taken note by the Co-ordinate Bench at various Paragraph thereof, no interference is required in the impugned order.

56. Therefore, this Court is of the view that no interference is required in the impugned order as also the trial is in progress.

57. Accordingly, the instant appeal being Cr. Appeal (DB) No. 596 of 2024 stands dismissed."

28. Thus, from the aforesaid, it is evident that this Court while

rejecting the prayer for bail of the present appellant vide order dated

04.12.2024 has already expressed its view on merits of the case by

taking into consideration the settled proposition of law.

29. Now coming to the contention made by the learned counsel for

the appellant, wherefrom it appears that no fresh ground has been raised

except the ground of custody and personal liberty since the appellant is

languishing in judicial custody since 29.12.2021.

30. At this juncture, it would be appropriate to refer herein that

only the long incarceration is not the ground to be looked into for

enlarging the accused on bail rather the accusation so made against the

accused persons as also societal impact is to be taken care of.

31. It requires to refer herein that this Court while passing the

order in the Cr. Appeal (DB) No. 596 of 2024 has taken note of the

judgment rendered by the Hon'ble Apex Court in the case of

Gurwinder Singh Vs State of Punjab and Another (supra) wherein

the Hon'ble Apex Court while taking into consideration the judgment as

rendered in National Investigation Agency v. Zahoor Ahmad Shah

Watali (2019)5 SCC 1 has observed that, the proviso to Sub-section (5)

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of Section 43D puts a complete embargo on the powers of the Special

Court to release an accused on bail and lays down that if the Court, 'on

perusal of the case diary or the report made under Section 173 of the

Code of Criminal Procedure', is of the opinion that there are reasonable

grounds for believing that the accusation, against such person, as regards

commission of offence or offences under Chapter IV and/or Chapter VI

of the UAP Act is prima facie true, such accused person shall not be

released on bail or on his own bond.

32. The Hon'ble Apex Court further observed that the conventional

idea in bail jurisprudence vis-à-vis ordinary penal offences that the

discretion of Courts must tilt in favour of the oft-quoted phrase - 'bail is

the rule, jail is the exception' - unless circumstances justify otherwise -

does not find any place while dealing with bail applications under UAP

Act and the 'exercise' of the general power to grant bail under the UAP

Act is severely restrictive in scope.

33. In the aforesaid context it has further been observed by the

Hon'ble Supreme Court that the Courts are, therefore, burdened with a

sensitive task on hand and in dealing with bail applications under UAP

Act, the courts are merely examining if there is justification to reject bail

and the 'justifications' must be searched from the case diary and the final

report submitted before the Special Court.

34. In the aforesaid background the Hon'ble Apex Court has held

that the test for rejection of bail is quite plain and Bail must be rejected

as a 'rule', if after hearing the public prosecutor and after perusing the

final report or Case Diary, the Court arrives at a conclusion that there are

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reasonable grounds for believing that the accusations are prima facie

true. It has further been observed that it is only if the test for rejection of

bail is not satisfied - that the Courts would proceed to decide the bail

application in accordance with the 'tripod test' (flight risk, influencing

witnesses, tampering with evidence).

35. In the backdrop of the aforesaid settled proposition of law

which has been reiterated herein, this Court is now adverting to the order

dated 28.02.2025 passed by the learned Special Judge NIA Ranchi, in

Misc. Criminal Application No. 316 of 2025 which is under challenge

herein.

36. The learned court in the said order dated has taken into

consideration thatafter investigation NIA submitted charge-sheet against

petitioner Pankaj Kumar Singh A-3 under section 120B of the IPC

(substantively), section 120B IPC r/w section 25(1AA) and 25 (1B)(a),

26, 29 of Arms Act and section 13, 18, 20, 39 of the UA(P) Act 1967. It

has further been taken note that Role of the petitioner Pankaj Kumar

Singh A-3 in the chain of arms supply emerged in para 17.7.03 of the

first charge-sheet. It appears that Pankaj Kumar Singh A-3 was closely

associated with A-2 Rishi Kumar, A-4 Kamendra Singh @ Kamender

Singh and A-5 Arun Kumar Singh @ Fauji and he was working as

conduit between A-5 and A-2 in the supply chain of arms and

ammunitions. It is also disclosed that A-3 was in process to obtain Insas

rifle from northeast and petitioner A-3 hatched criminal conspiracy for

the commission of unlawful activities. He provided assistance to the

armed cadres of CPI Maoist and criminal gang with intention to execute

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attacks on security forces and criminal gang with intention to execute

attacks to create panic and terror amongst local contractors and

businessmen. During investigation in para 17.5.3 of the charge-sheet IO

collected evidence that A-3 got instruction from accused A-5 for

procuring Insas rifle but the same could not be arranged. Investigation

has also established that A-4 has approachedA-3 for selling of his own

licensed pistol, which is also corroborated by the photograph of the

pistol shared on Whats-app. A-3 has assisted A-2 in purchase of

ammunitions of 5.56 MM caliber. In February 2020 and march 2020, he

received Rs.5000/- for providing 200 rounds each of 5.56 MM

ammunitions and in September 2021 he received Rs.10000/- for

providing 450 rounds of 5.56 MM ammunitions.

37. The learned Special Judge NIA at Ranchi has further taken note

of the fact that there is direct specific and serious allegation against

petitioner that he used to supply arms and ammunition to CPI Maoist

cadre and terrorist gang after receiving money. A prima facie case

appears to be made out against petitioner which comes under the

purview of heinous crime, crime against nation, its unity, integrity,

sovereignty and internal security.

38. Thus, from the aforesaid it is evident that the learned court

while rejecting the prayer for bail of the present appellant has taken note

culpability of the present appellant along with the settled position of law

as rendered by the Hon'ble Apex Court, therefore it is considered view

of this Court that there is no perversity in the order dated 28.02.2025

which has been assailed herein.

2025:JHHC:33093-DB

39. Further, herein, the learned counsel for the respondent NIA has

submitted at Bar that the trial in the instant case is in progress and

number of the witnesses have already been pruned and substantial

number of witnesses i.e.19 in number have already been examined.

40. Further , it is relevant to state that the Hon'ble Apex Court in

the case of Gurwinder Singh v. State of Punjab (supra) taking into

consideration the ratio of judgment of Union of India vs. K.A. Najeeb,

(2021) 3 SCC 713 has observed that mere delay in trial pertaining to

grave offences as one involved in the instant case cannot be used as a

ground to grant bail, for ready reference the relevant paragraph is being

quoted as under:

"46. As already discussed, the material available on record indicates the involvement of the appellant in furtherance of terrorist activities backed by members of banned terrorist organisation involving exchange of large quantum of money through different channels which needs to be deciphered and therefore in such a scenario if the appellant is released on bail there is every likelihood that he will influence the key witnesses of the case which might hamper the process of justice. Therefore, mere delay in trial pertaining to grave offences as one involved in the instant case cannot be used as a ground to grant bail. Hence, the aforesaid argument on behalf of the appellant cannot be accepted."

41. Thus, on the basis of the aforesaid settled position of law it is

evident that mere delay in trial pertaining to grave offences, as one

involved in the instant case, cannot be used as a ground to grant bail.

42. Thus, taking into consideration that this Court has earlier

expressed its view, on merit, with regard to the prayer for grant of bail of

the present appellant as also there is no change in circumstances as no

fresh ground has been agitated herein as also taking into consideration

2025:JHHC:33093-DB

the submission advanced on behalf of the respondent-NIA that the trial is

in progress and substantial witnesses have been examined, this Court is

of the view that the order impugned dated 28.02.2025 passed in Misc.

Criminal Application No. 316 of 2025 requires no interference.

43. Accordingly, the instant appeal fails and is dismissed.

44. Pending interlocutory application(s), if any, also stands

disposed of.

                          I agree                     (Sujit Narayan Prasad, J.)



                  (Arun Kumar Rai, J.)                  (Arun Kumar Rai, J.)

Jharkhand High Court
Dated: 04 /11/2025
KNR/AFR

Uploaded On- 06.11.2025





 

 
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