IRFAN PASHA Vs. NATIONAL INVESTIGATING AGENCY

JUDGEMENT

(1.) Petitioners, in these writ petitions, have challenged order dated 12.10.2018 in Spl.C.No.181/2017 passed by XLIX Additional City Civil & Sessions Judge (Special Court for trial of NIA Cases), Bengaluru, allowing an application filed by the National Investigating Agency(NIA) under Section 311 of Cr.P.C.

(2.) Heard Shri S.Balan, learned advocate for the petitioners and Shri P.Prasanna Kumar, learned advocate for the respondent-NIA.

(3.) Petitioners are accused No.1 to 4 facing trial for offences punishable under Sections 302, 201, r/w 34 IPC, Sections 3 and 27 of Arms Act and Sections 15,16,17,18 and 20 of Unlawful Activities(Prevention) Act, 1967.