IMRAN AHMED Vs. STATE

JUDGEMENT

(1.) THE appellant/accused No. 22 has filed this appeal praying to enlarge him on bail in Special Case No. 52/2013 on the file of the Addl. Sessions Judge, Special Court for NIA Cases, City Civil Court, Bengaluru.

(2.) IT is stated, the appellant is innocent of the offenses alleged against him. There is no material to link the appellant with the alleged crime. No incriminating material has been recovered from the appellant. The offences alleged are not punishable with death or life imprisonment. The appellant is permanent resident of Mysore. He is ready to furnish surety to the satisfaction of the court. Therefore, the appellant has prayed for grant of bail.

(3.) SUBSEQUENTLY , the investigation has been taken over by the National Investigating Agency and the case has been registered in RC 04/2012/NIA/HYD.