BAVA BAHRUDEEN Vs. UNION OF INDIA

JUDGEMENT

(1.) The Appeal has been filed seeking to set aside the order dtd. 13/4/2022 passed by the learned Special Court under the National Investigation Agency Act, 2008 (Sessions Court for Exclusive Trial for Bomb Blast Cases) Poonamallee, Chennai 600 056 in Crl.M.P.No.109 of 2021 in C.C.No.2 of 2021 (R.C.No.08/2021/NIA/DLI) of the National Investigation Agency and enlarge the appellant on bail.

(2.) The appellant, who has been arrayed as A2 in R.C.No.8/2021/NIA/DLI, stands charged for the offences under Ss. 120(B) read with 124(A), 153A, 153B, 505(1)(b), 505(1)(c), 505(2) of IPC and Sec. 13(1)(b) of Unlawful Activities Prevention Act, 1967 and arrested and remanded to judicial custody on 16/9/2021, has filed the bail application in Crime No.109 of 2022 before the Trial Court and it was dismissed on 13/4/2022. The present appeal has been filed seeking to set aside the order of dismissal and enlarge the appellant on bail.

(3.) Brief facts of the prosecution case:-