SURESH RAJAN Vs. STATE

JUDGEMENT

(1.) This criminal appeal has been preferred seeking to set aside the order dtd. 10/1/2022 passed in Crl.M.P. No.332 of 2021 in C.C. No.3 of 2021 on the file of the Special Court under the National Investigation Agency Act, 2008 (Sessions Court for Exclusive Trial of Bomb Blast Cases), Chennai, at Poonamallee (for brevity "the Special Court").

(2.) The facts in a nutshell leading to this criminal appeal are as under:

(3.) Heard Mr. R. Sankarasubbu, learned counsel for Suresh Rajan (A.2) and Mr. R. Karthikeyan, learned Special Public Prosecutor for the NIA.