N. CHANDRASHEKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) ACCUSED no. 29 in S.C. No. 557/2013 pending trial for offences punishable under Sections 489 -B, 489 -C, 120 -B IPC and Sections 3, 25, 27 of the Indian Arms Act and Sections 13, 15, 16, 17 of the Unlawful Activities Prevention Act, 1967, had sought for bail. The learned Sessions Judge has rejected the bail application.

(2.) THIS appeal has been placed before the Division Bench in terms of Section 21(4) of the National Investigation Agency Act, 2008.

(3.) THE learned Special Judge has rejected the bail application for the following reasons: