ATEEQ AHMED Vs. NATIONAL INVESTIGATION AGENCY

JUDGEMENT

(1.) This is an appeal under Sec. 21(4) of the National Investigation Agency Act, 2008 challenging the order dtd. 19/4/2024 passed by XLIX Additional City Civil and Sessions Judge, (Special Court for trial of NIA Cases), CCH-50, Bengaluru, in Spl.C.No.152/2021. The appellant being accused no.16 before the trial court applied for bail on his health grounds, but the Special Court rejected his application and hence this appeal.

(2.) We have heard Sri. Vikram Huilgol, learned senior counsel for the appellant and Sri. C. Sachin, learned counsel appearing on behalf of Sri. P.Prasanna Kumar, special public prosecutor for the respondent.

(3.) The appellant is one of the accused persons facing trial for the offences punishable under Sec. 16, 18 and 20 of Unlawful Activities (Prevention) Act, 1967, Sec. 120B, 143, 145, 147, 188, 427, 436, 353 IPC and Sec. 2 of KPDLP Act read with Sec. 34 and 149 IPC. The incident occurred on 11/8/2022 of burning D.J.Halli Police Station.