ATHAR PARWEZ Vs. UNION OF INDIA

JUDGEMENT

(1.) Leave granted.

(2.) The Appellant herein has approached this Court seeking bail during the pendency of trial after dismissal of his bail application by the High Court of Patna vide impugned Order dtd. 28/11/2023 in Criminal Appeal (DB) No.516 of 2023. The Appellant is booked as Accused No.01 in FIR No. 827 of 2022, which was registered at Police Station Phulwari Sharif, Patna under Ss. 120, 120-B, 121, 121A, 153A, 153B, and 34 of the Indian Penal Code, 1860 (hereinafter referred to as the "IPC").

(3.) The Appellant along with a co-accused Jalaluddin Khan alias Md. Jalaluddin was arrested on 12/7/2022. Allegations against the Appellant are that he is an active member of the Popular Front of India (hereinafter referred to as the "PFI"), and he along with his associates were planning to cause disturbance during the proposed visit of Prime Minister of India to Patna, this led to the raid being conducted on 11/7/2022 at first floor Ahmad Palace, Phulwari Sharif, Patna which was taken on rent by the Appellant from co-accused Md. Jalaluddin.