NOORUDEEN Vs. STATE

JUDGEMENT

(1.) The Appeal has been filed seeking to set aside the order dtd. 10/2/2022 passed by the Special Court under the National Investigation Agency Act (Sessions Court for Exclusive Trial of Bomb Blast Cases), Poonamallee, Chennai 600 056 in Crl.M.P.No.499 of 2021 in C.C.No.1 of 2018.

(2.) Brief facts of the case as elicited from the materials available on record are as under:-

(3.) The crux of the submissions of Mr.R.Sankarasubbu, learned counsel appearing for the appellant is as under:-