BANDI NARENDRA KUMAR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This is an application for bail by A-5 in Crime No. 131/2002 of Yellandu police station registered u/S. 21(1)(a)(b) of Prevention of Terrorism Act, 2002 (for short the "Act").

(2.) The case of the prosecution, as against the petitioner, is that he provided medical assistance to Kontham Mallaiah alias Sudheer, a committee member of East Sub-Zonal command of P.W.G., L.G.S. Group and thus committed an offence u/S. 21(1)(a)(b) of the Act.

(3.) The contention of the learned counsel for the petitioner is that even assuming that the alleged act of the petitioner providing medical assistance is true it cannot be termed as an offence, much less an offence under the Act, by relying on the observations of Supreme Court in Parmanand Katara v. Union of India, AIR 1989 SC 2039, reading :