T. KEENISTON FERNANDO Vs. STATE

JUDGEMENT

(1.) Crl.A.No.393 of 2022 is filed by A2 and A3 challenging the extension of remand period from 90 days to 180 days on the petition filed by the respondent police. Elongation of period from 90 days to 180 days in Crl.M.P.No.98 of 2022 dtd. 3/1/2022 and consequently seeks grant of bail.

(2.) Crl.A.No.479 of 2022 is filed by A3 alone for grant of bail by challenging the order passed by the Special Court, NIA in Crl.M.P.No.142 of 2022 dtd. 19/4/2022. Since the contentions raised in both the cases are common. Common arguments heard.

(3.) The facts distilled from the final report in Spl.S.C.No.01 of 2022 on the file of the Special Judge, Special Court for Trial of NIA Cases at Poonamallee, Chennai are as under:-