SADAM HUSSAIN Vs. STATE

JUDGEMENT

(1.) The Appeal has been filed seeking to set aside the judgment of the Vacation and Sessions Judge, Coimbatore made in Crl.M.P.No.2394 of 2022 dtd. 12/5/2022 in Cr.No.85 of 2022 and enlarge the appellant/appellant on bail.

(2.) The appellant, who was A1, later on alteration of FIR, re arrayed as A3 in a case registered by the respondent in Crime No.85/2022 for the alleged offences under sec. 153A(1)(b), 120(B) of IPC and Sec. 7(1)(a) of CLA Act 1932 @ Sec. 153A(1)(b), 120(B) of IPC and Sec. 7(1)(a) of CLA Act 1932 and sec. 25(1A) of Arms Act @ Sec. 153A(1)(b), 120(B) and 201 of IPC and Sec. 7(1)(a) of CLA Act, 1932 and sec. 25(1A) of Arms Act and Sec. 16 of Unlawful Activities (Prevention) Act, 1967. The appellant was arrested and remanded to judicial custody on 8/3/2022 and he is in incarceration for more than 100 days.

(3.) Brief facts of the case are as under:-