SYED TANZEEM AHMED Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is filed under Section 21(4) of National Investigation Agency Act, 2008 praying for enlarging the appellant on bail in Crime No.284/2012 of Basaveshwaranagara Police Station, Bangalore, which is later renumbered by National Investigation Agency as R.C.No.4/2012/NIA/HYD and now pending in Special C.C.No.52/2013, on the file of the XLIX Additional City Civil and Sessions Court and Special Judge for NIA Cases, Bangalore.

(2.) Brief facts leading to this appeal are as under: The Assistant Commissioner of Police, Special Enquiries Cell, CCB, Bangalore City, Bangalore, on the basis of credible information received on 26.08.2012 that some of the persons being members of Lashkar-e-Toiba (L-e-T) and HUJI have hatched a conspiracy to indulge in terrorist activities like target killings of important personalities of Hindu Community in Bangalore and Hubli and thereby to disturb communal harmony and that they are possessing Fire Arms and Ammunitions illegally to carry out their desired object and wage war against Government of India, surveillance was laid. A team of police officers was formed. As per credible information, Mr. Pratap Simha, a columnist of "Kannada Prabha" daily news paper was the target. The police had information that members of L-e-T are moving on the motor cycle bearing registration No.KA-27-E-1035.

(3.) The appellant (accused No.25) was arrested on