MOHMAD YUNUS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This appeal under Sec. 21 of the NIA Act against order dtd. 17/10/2023 of the learned Special Court refusing regular bail to the Appellant in connection with the case registered against him being Special NIA Case No.01/2016 arising out of FIR No.164 of 2015 registered with Bharuch A Division Police Station, which was later re-registered with NIA Delhi Police Station as RC 13/2015 and praying for the appellant to be released on regular bail for the offences punishable under Ss. 16 , 17 , 18 , 20 , 23 of the UAPA Act and 120B, 302, 114, 153-A, 449 and 201 of the Indian Penal Code and 25(1B)a, 27(1) of the Arms Act and Sec. 135 of the Gujarat Police Act.

(2.) The brief facts of the present case are as under:

(3.) Heard learned advocates for the respective parties.