MAHESH KUMAWAT Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) CRL.A. 263/2025 has been filed by the Appellant challenging the Order dtd. 11/9/2024, passed by the learned Additional Sessions Judge-02, Patiala House Courts, dismissing I.A. No.01/2024, filed by the Appellant herein in SC No.253/2024 for grant of bail in FIR No.142/2023, registered at Police Station Parliament Street for offences under Ss. 186/353/153/452/201/34/120B IPC and Ss. 13/16/18 of the Unlawful Activities (Prevention) Act, 1967 (UAPA).

(2.) CRL.A. 388/2025 has been filed by the Appellant challenging the Order dtd. 21/11/2024, passed by the learned Additional Sessions Judge-02, Patiala House Courts, dismissing I.A. No.02/2024, filed by the Appellant herein in SC No.253/2024 for grant of bail in FIR No.142/2023, registered at Police Station Parliament Street for offences under Ss. 186/353/153/452/201/34/120B IPC and Ss. 13/16/18 of the Unlawful Activities (Prevention) Act, 1967 (UAPA).

(3.) Shorn of unnecessary details, the facts as stated by the Prosecution are as under: