THANGARAJ @ THAMIZHARASAN Vs. STATE BY THE DEPUTY SUPERINTENDENT OF POLICE, NATIONAL INVESTIGATION AGENCY, HYDERABAD (CAMP AT PUDUCHERRY) (R.C. NO.1/2014/NIA/HYD)

JUDGEMENT

(1.) This is an appeal filed under Sec. 21 of the National Investigation Agency Act of 2008, challenging the order of Special S.C. No.5 of 2014 dated 27.09.2016, by the Special Court, Puducherry, under the National Investigation Agency Act, declining to grant bail to the appellant herein, in the case in R.C. No.1/2014/NIA/HYD under Sec. 307 IPC, Sec. 4 of Explosive Substances Act, 1908 and Sections 16 and 18 of the Unlawful Activities (Prevention) Act, 1967.

(2.) We have heard the learned counsel for the appellant and the learned counsel for the respondent and also perused the records carefully.

(3.) It is brought to our notice by the learned counsel for the appellant that number of grounds were raised by the appellant before the trial Court in order to persuade the trial Court to grant bail, pending trial of the case. The learned counsel would submit that the respondent filed a counter, wherein, he disputed the claims made by the appellant.