ANIRUDH RAJAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The question that falls for consideration before this Court in this writ petition is:

(2.) The petitioner is accused in Crime No.207/2024 on the file of XLIX City Civil and Sessions Judge (Special Judge for NIA cases), Bengaluru ('trial Court') charged for the offences punishable under Ss. 147, 152, 336 and 340 of the Bharatiya Nyaya Sanhita, 2023 (hereinafter referred to as 'BNS' for short) , Sec. 10 the Unlawful Activities (Prevention) Act, 1967 (UAP Act for short) and Sec. 66C of The Information Technology Act (IT Act for short). The petitioner was arrested on 5/9/2024 and remanded to judicial custody on 6/9/2024. The initial period of 90 days expired on 5/12/2024. The prosecution filed the application under Sec. 43-D(2)(b) of the UAP Act on 3/12/2024 seeking extension of time for completion of the investigation before expiry of 90 days. The accused filed an application seeking default bail under Sec. 187(3) of BNSS on 5/12/2024. On 7/12/2024, the trial Court allowed the application filed by the prosecution seeking extension of detention of the accused in judicial custody from 90 days to 180 days and rejected the application filed by the accused seeking statutory bail under Sec. 187(3) of BNSS.

(3.) Heard Sri S. Balakrishnan, learned counsel appearing for the petitioner and Sri P. Thejesh, learned HCGP appearing for the respondent.