UNION OF INDIA Vs. MOHAMMED RAFIQUL HASSAN

JUDGEMENT

(1.) The minimum facts that are required for deciding this criminal appeal for cancellation of bail granted to the respondent herein, are as under :

(2.) Heard Mr.R.Karthikeyan, learned Special Public Prosecutor for NIA Act Cases and Mr.Isaac Mohanlal, learned Senior Counsel representing Mr.A.Nowfal, learned counsel on record for Hassan (A5).

(3.) It is the case of the NIA that Hassan (A5) had dropped the main accused viz., Subair (A3) at the place of occurrence in a two-wheeler and was waiting in a place nearby the scene of occurrence.