ZIYA UR REHMAN Vs. NATIONAL INVESTIGATION AGENCY

JUDGEMENT

(1.) These appeals are preferred by accused Nos.6 and 20 in Special Case No.141/2021 on the file of XLIX Additional City Civil and Sessions Judge (Special Court for the trial of NIA cases) (CCH-50), Bengaluru challenging the orders of rejection of their bail applications.

(2.) The particulars of the orders are as follows:

(3.) The appellants and 136 other accused are being tried in Spl.C.No.141/2021 for the offences punishable under Ss. 143, 147, 148, 353, 333, 332, 436, 427 and 149 of IPC, Ss. 15, 16, 18 and 20 of the Unlawful Activities (Prevention) Act, 1967 (for short UAP Act) and Sec. 4 of the Prevention of Damage to Public Property Act, 1984/Sec. 2 of the Prevention of Destruction and Loss of Property Act, 1981 on the basis of the charge sheet filed by NIA in R.C.35/2020/NIA/DLI.