SHOWKAT AHMAD SOFI Vs. STATE OF J&K

JUDGEMENT

(1.) The Appeals on hand are directed against the composite Order dtd. 25/5/2019, passed by the court of Special Judge designated under NIA Act, Srinagar, (for short "Trial Court"), rejecting bail applications of appellants, on the grounds made mention of therein.

(2.) Heard and considered.

(3.) Appellants have been arrested in connection with case FIR no.85/2018 under Sec. 120-B RPC, 17, 18, 38, 39 and 40 ULA(P) Act registered in police station Panthachowk, Srinagar. They preferred applications before the Trial Court for grant of bail. The Trial Court by order impugned dismissed the applications.