G.KARTHIKEYAN Vs. UNION OF INDIA

JUDGEMENT

(1.) The present appeal invokes Sec. 21(1) of the National Investigation Agency Act. It has been preferred against the order passed by the learned Principal Sessions Judge, Puducherry in M.P.No.4 of 2024 in Spl.S.C.No.64 of 2023 dtd. 19/3/2025.

(2.) The petitioner is the sixth accused in the case. He is facing trial for the alleged offences under Sec. 120B, 201 r/w 34 of Indian Penal Code, Sec. 27(1) of Arms Act, 1959, Ss. 3 and 4 of Explosive Substances Act, 1908, and Ss. 16, 18 and 20 of Unlawful Activities (Prevention) Act, 1967 (hereinafter referred to as "UAPA").

(3.) The origin of the case is Crime No.72 of 2023 on the file of the Villianur Police Station, Puducherry. The complaint came to be registered on 26/3/2023. It commenced investigation for offences under Ss. 147, 148 & 302 of IPC read with Sec. 3 of Explosive Substances Act, read with Sec. 149 of Indian Penal Code. Subsequently, by an order dtd. 28/4/2023, the investigation stood transferred to the National Investigation Agency, New Delhi. The investigation was taken up and an alteration report was filed on 19/5/2023, invoking the provisions of UAPA. Union of India also passed an order sanctioning the same on 20/9/2023.