LY NANDANA Vs. UNION OF INDIA

JUDGEMENT

(1.) The instant Criminal Appeal under Sec. 21(4) of the National Investigation Agency Act, 2008 has been filed on behalf of the appellants 1 & 2, being aggrieved by the order dtd. 27/8/2025 passed in Crl.M.P No.117/2025 in SC No.04/2021/NIA by the Special Court for Trial of NIA cases, Ernakulam; whereby the application filed by the appellants for grant of bail has been rejected.

(2.) The appellants have been arrested on 27/3/2021 in relation to Crime No.RC-01/NIA/KOC in 2021 registered at Vizhinjam Police Station, Thiruvananthapuram regarding offences punishable under Ss. 120B, 125, 465 and 471 of the Indian Penal Code, (hereinafter referred to as IPC) and Ss. 18, 20,38, 39 and 40 of Unlawful Activities (Prevention) Act, 1967 (hereinafter referred to as 'UAPA'), Sec. 7 r/w 25(IAA) of the Arms Act, 1959 and Ss. 8(C) and 21(C), 23(C), 24, 25 & 27A, 28 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as the NDPS). Facts

(3.) The prosecution story in brief is that on 18/3/2021, the Indian Coast Guard intercepted a Srilankan Fishing vessel, "Ravi Hansi", Near Minicoy Island, Lakshadweep, where the Indian Coast Guard recovered 300.323 Kilograms of Heroin, AK-47 rifles, and 1000 rounds of 9 mm ammunition of Pakistani Origin from 6 Srilankan Nationals and later on brought to Vizhinjam Harbour, Thiruvananthapuram on 25/3/2021.