MOHAMMAD IRFAN DAULAT KHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Ms. Payoshi Roy, learned counsel for the Appellant and Ms. M.M. Deshmukh, learned APP for the Respondent-State.

(2.) This Appeal is filed for setting aside the order dtd. 5/3/2024 passed by the learned District Judge-1 and Special (NIA) Judge, Nashik below Exhibit-19 in NIA Special (ATS) Case No.24/2023. In effect, the Appellant is seeking his release on bail in connection with that case. The said case arises out of C.R. No.20/2022 registered with Anti Terrorism Squad, Kalachowky Police Station, Mumbai under Ss. 109 , 116 , 120-B , 121-A , 153-A , 201 of IPC along with Sec. 13(1)(b) of the Unlawful Activities (Prevention) Act, 1967 (hereinafter referred to as the 'UAPA').

(3.) The Appellant was arrested on 13/11/2022 and since then he is in custody. The investigation is over and the charge- sheet is filed on 2/2/2023. As of today, the charges are framed but no prosecution witness is examined yet. It is the submission of the learned counsel for the Appellant that more than 150 prosecution witnesses are to be examined in this case.