JALALUDDIN KHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) All the three appeals, viz., Cr. Appeal (DB) No. 514 of 2023 (Jalaluddin Khan @ Md. Jalaluddin Vs. The Union of India through the National Investigation Agency); Cr. Appeal (DB) No. 516 of 2023 (Athar Parwez Vs. The Union of India through the National Investigation Agency) and Cr. Appeal (DB) No. 749 of 2023 (Nooruddin Jangi @ Advocate Nooruddin Jangi Vs. The Union of India through the National Investigation Agency), which have been filed under Sec. 21(4) of the National Investigation Agency Act, 2008, have been heard together on the issue of grant of bail and they are being disposed off by this common order.

(2.) The application for bail of appellants/Jalaluddin Khan @ Md. Jalaluddin and Athar Parwez was rejected by the Special Judge, N.I.A., Patna in Special Case No. 07 of 2022/R.C. No. 31 of 2022, arising out of Phulwari Sharif P.S. Case No. 827 of 2022, by order dtd. 15/4/2023, whereas the prayer for bail of appellant/Nooruddin Jangi @ Advocate Nooruddin Jangi in Special Case No. 07 of 2022/R.C. No. 31 of 2022, arising out of Phulwari Sharif P.S. Case No. 827 of 2022, has been rejected vide order dtd. 1/5/2023.

(3.) The appellants are said to be the active members of Popular Front of India (in short P.F.I.), which is a banned organization and have been associated in its ulterior aim of causing bloodshed in achieving its so-called target of re-establishing Muslim rule in India.