MOHAMMED PARVISH Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This application is filed to enlarge the petitioner on interim bail for 7 days in Spl.S.C.No.20 of 2022 on the file of the Sessions Judge for the Exclusive for Bomb Blast and NIA Case Poonamallee.

(2.) The petitioner is charged by the first respondent for the offences under Sec. 120B, 341, 294(b), 302, 212 and 153(A) of IPC and Ss. 16(1)(a), 18, 18(B), 19 and 20 of UAP Act, 1967.

(3.) It is stated that earlier the Thiruvidaimarudhur Police has registered a criminal case against the petitioner in Cr.No.17 of 2019 and thereafter, the investigation was transferred to the first respondent and FIR was renumbered as RC.06/2019/NIA/DLI. Subsequently, the petitioner was arrested on 9/2/2019 and he has been in judicial custody for more than 4 years. It is reported that the petitioner is now in Sub-Jail, Poonamallee.