AMMANI ALIAS RIZWAN Vs. STATE

JUDGEMENT

(1.) THE petitioner/a-8 in Sessions Case No. 14 of 2001 on the file of the special Court for the Exclusive Trial of Bomb Blast Cases at Poonamallee has filed this Habeas Corpus Petition seeking direction to the respondents for setting him at liberty in view of the reasons stated in the affidavit filed in support of the petition.

(2.) HEARD learned counsel for the petitioner as well as learned government Advocate for the respondents.

(3.) THE main grievance of the petitioner is that though he filed a bail Application in Crl. M. P. No. 60 of 2004 before the Special Court for the exclusive Trial of Bomb Blast Cases at Poonamallee on 27. 09. 2004 , the same is kept pending. Learned counsel for the petitioner submitted that even though written arguments have been filed subsequent to filing of the Bail Petition, no order has been passed thereon till date.