FARZANA FIRDOSE Vs. NATIONAL INVESTIGATION AGENCY

JUDGEMENT

(1.) The petitioner is before this Court seeking the release of her father, who is arrayed as accused No.4 in Spl.C.C.No.181/2017 for offences punishable under Ss. 302 and 201 read with Sec. 34 of the IPC and Ss. 3 and 27 of the Arms Act and under Ss. 15, 16, 17, 18 and 20 of Unlawful Activities (Prevention) Act, 1967 passed by the Hon'ble XLIX Additional City Civil and Sessions Judge (Special Court for trial of NIA cases), at Bengaluru.

(2.) Heard the learned counsel Sri.Mohammed Tahir, appearing for the petitioner and the learned Special Public Prosecutor, Sri.P.Prasanna Kumar, appearing for the respondent.

(3.) A complaint comes to be registered on 16/10/2016 alleging murder of one R.Rudresh. After registration of the crime, the father of the petitioner is taken into custody along with others and the Police after investigation filed a charge sheet and the matter is now pending before the Court of Session in Spl.C.C.No.181/2021 registered for the afore-quoted offences. The father of the petitioner has been in custody for seven years and 11 months. The issue is not with regard to the merit of the matter. The petitioner's marriage is fixed and the engagement has happened in the month of September 2023. The marriage is yet to take place waiting for a date, as to when the father of the petitioner can come out of the prison and perform the marriage of the daughter - the present petitioner.