HANEEFA Vs. UNION OF INDIA

JUDGEMENT

(1.) The appellants before us impugn the orders passed by the Special Court for the Trial of NIA Cases, Ernakulam, in S.C.No.02/2023/NIA/KOC, dismissing the bail application preferred by them under Sec. 439 of the Code of Criminal Procedure, by relying on the provisions of Sec. 43D (5) of the Unlawful Activities (Prevention) Act, 1967 [hereinafter referred to as the 'UA (P) Act"].

(2.) Brief facts necessary for the consideration of these appeals are as follows:

(3.) NIA filed the respective charge sheets before the Special Court, and the appellants/accused preferred their applications under Sec. 439 of the Cr.PC seeking bail. The Special Court rejected their bail applications. These appeals are filed impugning the Orders of the Special Court rejecting their bail applications.