SAQUIB NISAR Vs. STATE

JUDGEMENT

(1.) The present appeal under Sec. 21 of the National Investigation Agency Act, 2008 read with Article 266 of the Constitution of India and Sec. 439 of Code of Criminal Procedure has been filed by the appellant against the impugned order dtd. 23/7/2022 passed by the learned Court of Sessions whereby his application seeking bail has been dismissed.

(2.) According to appellant, he has been falsely implicated in FIR No.166/2008, for offences under Ss. 121/307/323 IPC, Ss. 3/4/5 of Explosive Substance Act and Ss. 10/12/13 of Unlawful Activities (Prevention) Act, 1967 (hereinafter referred to 'UAPA').

(3.) The case of prosecution is that on 13/9/2008, serial bomb blasts occurred at different places, i.e. Karol Bagh, Cannaught Place and Greater Kailash, in Delhi. In addition, three live bombs were also detected and defused. These serial blasts had created a panic in Delhi resulting into death of 26 persons and causing injury to 135 persons besides destruction of property. On the same day, a terrorist organisation namely Indian Mujahideen took the responsibility of these serial blasts by sending e-mails to various electronic and print media also mentioning that the blasts which occurred in Jaipur, Rajasthan on 13/5/2008 and Ahmedabad, Gujarat on 26/8/2008 were also organized by them.