THIRUSELVAM Vs. STATE REP BY DEPUTY SUPERINTENDENT OF POLICE NATIONAL INVESTIGATION AGENCY HYDERABAD (CAMP AT PUDUCHERRY)

JUDGEMENT

(1.) These Criminal Appeals have been preferred challenging the order dated 21.08.2017 passed in Crl.M.P.Nos.1669 and 1670 of 2017 on the file of the Special Court for NIA Cases at Puducherry,

(2.) The facts in brief leading to the present Appeals are as under:

(3.) A somewhat similar incident took place in Madurai District, in which, a case in Othakkadai Police Station Cr.No.47 of 2014 was registered and the Tamil Nadu police had arrested Thiruselvam @ Kumar [A1], Thangaraj @ Thamizharasan[A2], Kaviarasan @ Raja [A3] and Kalailingam @ Kalai [A4] and during the course of their interrogation, they disclosed about their involvement in the Puducherry case. The Tamil Nadu police produced them before the jurisdictional Magistrate in Tamil Nadu and placed them under judicial remand at Central Prison, Madurai. On being informed, the NIA stepped in and effected formal arrest of Thiruselvam [A1], Thangaraj [A2], Kaviarasan [A3] and Kalailingam [A4] on 03.04.2014 at the Central Prison, Madurai and applied for a P.T. warrant for their production before the Special Court at Puducherry, where the FIR was pending.