MOHAMED THALHA Vs. THE UNION OF INDIA

JUDGEMENT

(1.) This is an appeal challenging order dtd. 5/3/2024 passed by the District and Sessions Judge, the Special Court under the National Investigation Agency (NIA) Act rejecting the grant of bail.

(2.) The appellant was A3 in Crime No.207 of 2022 registered on 23/10/2022 under Sec. 174 Cr.P.C. and Sec. 3(a) of the Explosive Substances Act, 1908.

(3.) The case of the prosecution/respondents, represented by Mr.ARL.Sundaresan, learned Additional Solicitor General assisted by Mr.T.Shanmugam and Mr.G.Siddi Ramulu, learned counsel for NIA Cases, is that the appellant had conspired with other accused with the express intent of unleashing violence, and creating enmity against a specific sec. of society.