FEROSE S/O. ISMAYIL Vs. UNION OF INDIA

JUDGEMENT

(1.) Under assail in the present Criminal Appeal is the Order passed by the Special Court under the National Investigation Agency Act, 2008 dtd. 18/5/2023 in Crl.M.P. No.759 of 2023 in R.C. No.01/2022/NIA/CHE.

(2.) The Appellants herein are the Accused Nos.4, 5 and 6. They filed Bail Application before the Trial Court under Sec. 167(2) of Cr.P.C. The Trial Court adjudicated the issues and rejected the Application, which resulted institution of the present Appeal before this Court.

(3.) The facts in nutshell are that, on 23/10/2022, at 0400 hours, an explosion had taken place in front of a Temple, namely Arulmigu Kottai Sangameshwarar Thirukovil at Eswaran Kovil Street, Ukkadam, Coimbatore, Tamil Nadu, wherein a Maruti Car bearing Registration No.TN- 01-F-6163 was set ablaze. The Car was driven by Mr. A. Jamesha Mubeen. S/o. Abdul Kadar (Late), who was a resident of 19/61 HMPK Street, Kottaimedu, Ukkadam, Coimbatore. Based on the Written Complaint of the Priest, a case was registered at Ukkadam Police Station, Coimbatore City, in Crime No.207 of 2022 under Ss. 174 of Cr.P.C. and S.3(a) of the Explosive Substances Act, 1908, dtd. 23/10/2022. The Central Government had received information regarding the same and it was opined that a Scheduled Offence under the National Investigation Agency Act, 2008 has been committed.