FASIH MAHMOOD Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) The petitioner Fasih Mahmood is facing trial in case FIR No. 54/2011 registered at PS Special Cell, Lodhi Colony and has been charged for committing the offence punishable under Sec. 20 of Unlawful Activities (Prevention) Act, 1967.

(2.) The first bail application filed by the petitioner before learned Trial Court has been dismissed on 15.09.2014. The second bail application filed thereafter has been dismissed vide order dated 06.06.2015 whereby after referring to the first order dismissing the bail application of the petitioner, the prayer has been declined on the ground that there is no change in any material circumstances in favour of the petitioner after the dismissal of first bail application.

(3.) The petitioner has approached this Court for his release on regular bail mainly on the following grounds: -