SHAIKH MUHAMMED BILAL Vs. NATIONA INVESTIGATIONAL AGENCY

JUDGEMENT

(1.) These appeals under Sec. 21 (4) of the National Investigation Agency Act, 2008 (for short 'NIA Act') are directed against order dtd. 23/4/2021 passed by XLIX City Civil and Sessions Judge and Special Court for NIA cases, Bengaluru in Spl.C.C.No. 141/2021 whereunder the bail applications filed by the appellants under Sec. 439 Cr.P.C. by accused Nos. 15, 16, 18, 20, 21, 22, 23, 24, 9 to 15 and 19 came to be dismissed.

(2.) For the purpose of convenience, details of the appeals filed by the respective appellants/accused are tabulated herein below:

(3.) The gist of the prosecution case is that on the night of 11/8/2020, a mob resorted to arson and created a horrifying and terror situation in the area of DG Hili and KG Halli police station limits, after one Mr. Naveen P, nephew of Sri R Akhanda Srinivas Murthy, Indian National Congress M.L.A. from Pulakeshinagar had allegedly posted a comment insulting prophet Mohammad in his Facebook account and said mob was demanding his arrest. It is the further case of the prosecution said mob invited for registration of a case against Sri. P. Naveen and others and despite registration of same in NCR 384/2020, mob did not disperse and in spite of police resorting to lathi charge, the mob became very aggressive and started attacking the police and public property on large scale. It is also stated that accused persons were found shouting slogans and also attacking the police station and police personnel who were on duty. It is further stated this has resulted in violence in Kadugondanahalli (K.G.Halli) and Devarajeevanahalli (D.J.Halli) police stations and in other places including Kaval Byrasandra.