BARAKATHULLAH Vs. UNION OF INDIA

JUDGEMENT

(1.) All the above three Criminal Appeals are connected and arising out of the proceedings in relation to RC.No.42/2022/NIA/DLI involving common issues and hence, the Appeals are taken up together for hearing and are disposed of by this common judgment.

(2.) Totally, there are 13 named accused and other unknown accused in RC.No.42/2022/NIA/DLI.

(3.) Crl.A.No.98/2023 is filed by the appellant who is arrayed as A7 out of 13 named accused, against the order passed by the Special Court under the National Investigation Agency Act, 2008, which is also the Sessions Court for Exclusive Trial for Bomb Blast Cases, Chennai at Poonamallee, dtd. 3/1/2023 in Crl.MP.No.742/2022 in RC.No.42/2022/NIA/DLI, dismissing the bail application filed for bail under Sec. 437 read with 439 of Cr.P.C. and 43[D] of the Unlawful Activities [Prevention] Act, 1967 [hereinafter referred to as UAPA]. Crl.A.Nos.114 and 16/2023 are preferred by A1, A3, A4 [Crl.A.No.114/2023], A5, A6, A8 and A9 [Crl.A.No.116/2023] against the order passed in Crl.MP.No.722/2022 dismissing the bail applications filed by them under Sec. 437 read with 439 of Cr.P.C. and 43[D] of UAPA.