MOHAMMED SHIYAB Vs. NATIONAL INVESTIGATING AGENCY

JUDGEMENT

(1.) Heard learned Advocate Mr. Mohammed Tahir for the appellant and learned Advocate Mr. P. Prasanna Kumar for the respondent.

(2.) What was prayed in the writ petition was to direct the trial Court-49th Additional City Civil and Sessions Judge and Special Court for Trial of NIA Cases at Bengaluru 'to sign or put initials to each page of case diary of RC-36/2022/NIA/DLI registered by the respondent under Ss. 120B, 302 read with Sec. 34 of the Indian Penal Code, 1860 and Ss. 16 and 18 of the Unlawful Activities (Prevention) Act, 1967, from page No.1 till the last page and continue this practice till filing of charge sheet'. It is next prayed to require the said court to observe the same practice in all the cases pending before it.

(3.) Noticing the facts from the pleadings of the petition, it appears that the petitioner was found to be involved in a murder incident which took place on 26/7/2022 at Sullia town, pursuant to which, Crime No.63 of 2022 was registered with the Police Station concerned and subsequently the case was transferred to the National Investigating Agency (NIA) invoking Ss. 16 and 18 of the Unlawful Activities (Prevention) Act, 1967 and the case was registered as No.RC-36/2022/NIA/DLI. Petitioner is accused No.8 is the said criminal proceedings.