SAHAD M Vs. NATIONAL INVESTIGATION AGENCY

JUDGEMENT

(1.) This Criminal Appeal has been preferred under Sec. 21 of the National Investigation Agency Act, 2008.

(2.) The present appeal is preferred by accused No. 39, challenging the order passed by the Special Court for the Trial of NIA Cases, Ernakulam, in Crl.M.P. No. 318 of 2024 in S.C. No. 02 of 2023/NIA dtd. 31/8/2024.

(3.) In the above case, the appellant stands indicted for having committed offences punishable under Ss. 120B, 34, 109, 115, 118, 119, 143, 144, 147, 148, 449, 153A, 341, 302, 201, 212 r/w. Sec. 149 IPC r/w. 302 IPC, Sec. 3(a),(b),(d) r/w Sec. 7 of the Religious Institutions (Prevention of Misuse) Act, 1988, Ss. 13, 16, 18, 18A, 18B, 20, 22C, 23, 38 and 29 of the Unlawful Activities (Prevention) Act, 1967 [for the sake of brevity, 'UA(P) Act] and Sec. 25 (1) (a) of the Arms Act, 1959.