S. KANNAN Vs. STATE

JUDGEMENT

(1.) Petition For Bail Under Sec. 439 CR.P.C. Petition for bail.

(2.) Offences alleged are under Sections 419, 468, 471, 447, 420 of Penal Code and under Sections 18, 18(A), 18(B), 20, 38, 40(1)(c) of Unlawful Activities (Prevention) Act 1967 (shortly, hereinafter UAP Act) in Crime No. 529 of 2015.

(3.) Petitioner is stated to be a member of Communist Party of India (Maoist). It is banned by the Government. He is alleged to be a terrorist. He was already confined in Prison in connection with Crime No. 01 of 2015 offences under Sections 120-B Penal Code r/w 124-A Penal Code and 20 of UAP Act. This case has been registered by 'Q' Branch.