TAPAS KUMAR PALIT Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises from the judgment and order passed by the High Court of Chattisgarh at Bilaspur dtd. 16/2/2024 in Criminal Appeal No.1951 of 2023 by which the High Court dismissed the Criminal Appeal filed by the appellant herein (original accused) and thereby declined to release him on bail in connection with Sessions Case No.32/2020 arising from the First Information Report bearing no.9/2020 dtd. 24/3/2020 registered for the offence punishable under Ss. 10, 13, 17, 38(1)(2), 40, 22-A and 22-C respectively of the Unlawful Activities Prevention Act, 1967 (for short "the UAPA"), Ss. 8(2), (3) and (5) of the Chhattisgarh Vishesh Jan Suraksha Adhiniyam, 2005 and Ss. 120B, 201 and 149 read with 34 of the Indian Penal Code, 1860.

(3.) It is the case of the prosecution that the appellant herein on 24/3/2020 was travelling in a vehicle bearing registration no. CG-07/AH-6555. The police had information that the above numbered vehicle is to pass by and the same is carrying articles ordinarily used relating in the Naxalite Activities. Accordingly, the vehicle was intercepted.