SYED TANZEEM AHMED Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Criminal Appeal No.251/2014 is filed by the appellant/Accused No.25 against the order dated 3rd April 2013 passed in Spl. Criminal Case No.52/2013 by the XLIX Additional City Civil and Sessions Judge, Bangalore with a prayer to enlarge him (appellant/Accused No.25) on bail in Crime No.384/2012 registered in Basaveswaranagar Police Station, Bangalore city for the offences punishable under Sections 120-B r/w 153-A of IPC, Sections 3 and 25 of the Indian Arms Act and Sections 10, 13, 18 & 38 of the Unlawful Activities (Prevention) Act, 1967. Criminal Petition No.319/2014 is filed by Accused No.25 in Crime No.384/2012 praying to quash the order dated 24.11.2012 passed by the Prl. City Civil & Sessions Judge, Bangalore in Crime No.384/2012 registered in Basaveswaranagar Police Station, Bangalore, which is later investigated by National Investigation Agency ('NIA' for short).

(2.) Facts which are relevant for disposal of the above matters are as under:

(3.) In the matter on hand, the charge sheet was filed on 20.2.2013 after completion of investigation in respect of the other accused, but not in respect of the appellant/Accused No.25. It is mentioned in the investigation report dated 20.2.2013 that the investigation in respect of appellant/ Accused No.25 is being continued and hence the charge sheet against him was not filed.