SALAUDDEEN Vs. STATE

JUDGEMENT

(1.) Heard Sri. Rahamathulla Kothwal, learned counsel for the appellant and Sri. S. Shankarappa, learned Spl. Public Prosecutor for NIA.

(2.) This is an appeal under Sec. 21(4) of National Investigation Agency Act challenging the order dtd. 5/1/2024 in Spl.C.No.2263/22 on the file of XLIX Addl. City Civil and Sessions Judge (Special Court for Trial of NIA Cases), CCH-50, Bengaluru. The appellant's application for bail was rejected and hence this appeal.

(3.) The appellant is accused no.119 among several accused implicated of committing offences punishable under Sec. 143, 147, 148, 323, 324, 332, 333, 353, 504, 506, 427, 307, 120(B), 225(B), 153(A) r/w 149 IPC., and Sec. 3(1) of Prevention of Damage to Public Property Act and Sec. 16(1)(b), 18, 20, 43-D(5) of Unlawful Activities (Prevention) Act. Already this court allowed the appeals Crl.A.No.92/2024 preferred by accused nos.25, 151, 153, 154, 88, 18, 06, 03, 02, 84, 65, 96 and 111 and Crl.A.No.93/2024 preferred by accused nos.1, 5, 11, 12, 13, 16, 17, 19, 23, 26, 28, 33, 34, 36, 37, 38, 39, 42, 43, 44, 46, 48, 50, 52, 53, 54, 56, 57, 58, 59, 60, 61, 62, 63, 66, 67, 68, 69, 71, 72, 73, 74, 75, 77, 78, 79, 80, 81, 82, 83, 85, 86, 89, 91, 92, 93, 94, 95, 97, 98, 100, 102, 104, 105, 106, 107, 108, 109, 110, 112, 114, 115, 117, 118, 121, 122, 123, 125, 126, 128, 130, 131, 133, 134, 135, 140, 143, 145, 149, 150, 155, 156 and 158. The appellant herein stands on the same footing. Therefore on the ground of parity he can be released on bail subject to certain conditions. Hence the following: