REENA JOYCE MARY APPELLANT Vs. STATE

JUDGEMENT

(1.) The Criminal Appeal has been filed seeking to set aside the order dtd. 31/10/2019 in Crl.M.P.No.313 of 2019 in Spl.C.C.No.5 of 2003 on the file of the Special Court under the Prevention of Terrorism Act, Poonamallee, Chennai and enlarge the appellant on bail.

(2.) The appellant is arrayed as A28 in Spl.C.C.No.5 of 2003. She has filed the present Criminal Appeal against denial of bail by the Special Court.

(3.) Brief facts behind the filing of the present Criminal Appeal is are as under:-