HANY BABU Vs. NATIONAL INVESTIGATION AGENCY

JUDGEMENT

(1.) By this appeal filed under Sec. 21(4) of the National Investigation Agency Act, 2008, the Appellant has challenged the judgment and order dtd. 14/2/2022 passed by the Special Court (NIA), Greater Mumbai rejecting the application filed by the Appellant for bail. The Appellant prays that he may be released on bail on such reasonable terms and conditions as the Court may deem fit.

(2.) The Appellant is accused No.12 in Special Case No.414/2022, pending before the Special Court (NIA), Greater Mumbai. The Appellant was arrested on 28/7/2020. According to Respondent - NIA, the investigation has revealed that the Appellant and the other named accused are members of the Communist Party of India (Maoist)- CPI (Maoist), a banned terrorist organisation and are deeply involved in furthering its agenda through different means. The main agenda of CPI (Maoist) was to establish a 'people's Government' by a revolution aided by a protracted armed struggle to undermine and seize power from the State. According to Respondent NIA, the Appellant is alleged of the offences punishable under the Indian Penal Code (IPC) and the Unlawful Activities (Prevention) Act, 1967 (UAP Act.)

(3.) Facts leading to this appeal, as seen from the supplementary charge sheet filed by NIA, are as follows.