FASIH MEHMOOD Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned High Court Government Pleader for the respondent- State.

(2.) The petitioner is arrayed as accused No.14 in the Additional charge sheet submitted by the respondent - Investigating Officer to the Court. The allegation against him is in respect of the offences punishable under Sections 120(B) , 121 , 121(A) , 123 , 212 , 435 , 307 , 201 OF IPC, 1908, and Sections 3 and 4 of Explosive Substance Act, 1908, Section 4 of Prevention of Damage to Public Property Act, 1908, Sections 3 , 10 , 11 , 13 , 16 , 17 , 18 , 19 and 20 of Unlawful Activities (Prevention) Act, 1967.

(3.) The gist of the allegation against the petitioner is that, he being the member of the banned Organization by name Indian Mujahidin/Islam Fundamental Organization, joined the main accused and facilitated them in their bomb blast that occurred at M.Chinnaswamy Cricket Stadium, Bengaluru on 17.04.2010 causing grievous injuries to six public. The police have recovered three live bombs from the premises of the cricket stadium. When the charge sheet was submitted to the Court, at that time, this petitioner was at Soudhi Arabia. He was procured by New Delhi Police, Special Cell in their Crime No.54/2011 and produced in this case under Body Warrant. When shown to CWs.38, 39, 97 and 98, they identified him.