TADA ASLAM Vs. STATE

JUDGEMENT

(1.) The instant appeal has been preferred by the accused, challenging the order passed in Crl.MP No.2227 of 2023 in Spl.S.C.No.9 of 2022 dtd. 24/11/2023, by the learned District and Sessions Judge, Sessions Court under Exclusive Trial of Bomb Blast/POTA/NIA Cases, Chennai at Poonamallee, Chennai, dismissing the bail application filed by him.

(2.) The appeal arises under the following circumstances.

(3.) The case of the prosecution is that the appellant is arrayed as Accused No.19; that all the accused entered into a conspiracy to teach a lesson to the Government for not releasing the Muslim convicts interned in prisons for several years and thereby creating disharmony, to disturb public order and tranquillity and with intent to strike and annihilate the Hindu leaders in the name of Jihad; and that the appellant is guilty of the offences stated supra.