MOHAMED IRFAN Vs. UNION OF INDIA

JUDGEMENT

(1.) The captioned appeal has been preferred by the petitioner, challenging the order in Crl.M.P.No.718 of 2022 dtd. 5/1/2023 passed by the Sessions Court for Exclusive Trial of Bomb Blast Cases, Chennai, at Poonamalle, Chennai - 600 056, dismissing his bail application. The brief facts leading to the filing of the above appeal are as follows:

(2.) Mr.I.Abdul Basith, the learned counsel for the appellant, submitted that the Final Report is based on surmises and conjectures; that there is no material to charge the appellant for the offence under the UA(P)Act; that the prosecution at best had only established the appellant's association with A1 and not with any terrorist organization; that the appellant is a meat dealer and had supplied sheep to A1 during Bakrid festival; that the statements of witnesses relied upon by the prosecution against the appellant do not suggest that the appellant has committed the offences under the UA(P) Act. The learned counsel relied upon the Judgment of the Hon'ble Supreme Court in:

(3.) The respondent had filed a counter, praying for dismissal of the appeal.