GURWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal impugns the order dtd. 24/4/2023 passed by the High Court of Punjab and Haryana at Chandigarh in CRA-D No. 144 of 2022 (O&M) whereby the High Court has upheld the order dtd. 16/12/2021 passed by the Special Judge, NIA Court, SAS Nagar, Mohali in an application filed under Sec. 439 of the Code of Criminal Procedure, 1973 (Cr.P.C) filed by the Appellant herein-Gurwinder Singh along with other co-accused seeking regular bail in NIA Case RC.19/2020/NIA/DLI, registered under Ss. 124A, 153A, 153B, 120-B of the Indian Penal Code, 1860 (IPC), Sec. (s) 17, 18, 19 of the Unlawful Activities (Prevention) Act, 1967 (UAP Act) and Ss. 25 and 54 of the Arms Act, 1959, which came to be rejected.

(3.) The factual matrix relevant to dispose the present petition are summarized as under: