MUZAMMIL PASHA Vs. NATIONAL INVESTIGATING AGENCY

JUDGEMENT

(1.) These writ petitions are filed by the accused persons in FIR No.RC-35/2020/NIA/DLI pending before the Special N.I.A. Court, Bangalore (CCH-50) registered for the offences punishable under Sections 15, 16, 18 and 20 of the Unlawful Activities (Prevention) Act, 1967; Sections 143, 147, 148, 353, 333, 332, 436, 427 and 149 of the Indian Penal Code and Section 4 of the Prevention of Damage to Public Property Act, 1984, arising out of Crime No.229/2020 of Kadugondanahalli Police Station (hereinafter referred to as "the K.G.Halli P.S.") Bengaluru, challenging the order dated 03.11.2020 passed by the said court on an application filed by the respondent - National Investigating Agency under first proviso to Section 43- D(2)(b) of the Unlawful Activities (Prevention) Act, 1967 (for short "the Act of 1967") seeking extension of time for completion of investigation and the order dated 05.01.2021 passed by the said court rejecting the applications filed by the petitioners under Section 167(2) of the Code of Criminal Procedure, 1973 (for short "the Code") seeking statutory/default bail.

(2.) These cases are argued together and submitted for decision as one case.

(3.) Brief facts of the case as revealed from the records are: