TADA ASLAM Vs. STATE

JUDGEMENT

(1.) Appeal arising against the dismissal of bail in Crl.M.P.No.293 of 2018 dated 30.08.2018 in C.C.No.7 of 2014, pending on the file of the Special Court under the National Investigation Agency Act 2008 (Special Court for Exclusive trial for Bomb Blast cases), Poonamallee.

(2.) The appellant is the 19th accused in the above case. The CBCID, Tirunelveli registered a case in Crime No.1 of 2013 for the offence punishable under Sections 4(i) r/w 4(a) & (b) and 6 of the Explosives Susbtances Act, 1908, 25 (1-B) (a) of the Arms Act 1959, Sec. 16, 17 and 18 of the Unlawful Activities (Prevention) Act, 1967, 153(A), 109 r/w 120(b) of IPC.

(3.) (A).The case of the prosecution is that the accused A1 to A19 are close friends and known to each other. During the month of Nov. 2012 and 09.10.2013, A1 to A19 using Charitable Trust for Minorities (CTM) offices at Melapalayam, Coimbatore, Thirupathur, Salem and other places agreed to cause and conspired together in collecting funds with a view to assist the convicts prisoner detained at Coimbatore for more than 14 years without any remission or commutation and to prevent growth of other religious organizations, which are not agreeing to the principles of Islam and to annihilate the other religious leaders of different organization.