IRFAN PASHA Vs. NATIONAL INVESTIGATION AGENCY

JUDGEMENT

(1.) The appellant/accused No.1 has assailed the order dtd. 30/4/2026 passed by the XLIX Addl City Civil and Sessions Judge [Special Court for Trial of NIA Cases] at Bengaluru (hereinafter referred to as 'Trial Court') in Spl.C.No.181/2017 for the 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 ("UAP Act"), whereby the learned Trial Court has rejected the interim bail application filed by the appellant under Sec. 439(1) of Cr.P.C.

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

(3.) The brief facts of the case are that based on the complaint lodged by one Jayaram alleging murder of one Rudresh R., the Commercial Street Police Station registered a case on 16/10/2016 in Crime No.124/2016. After registration of crime, the appellant was arrested and after investigation, the police filed a chargesheet for the aforementioned offences by arraying the appellant as accused No.1. The matter is now pending before the Court of Session in Spl.C.C.No.181/2017 registered for the aforesaid offences.