REGENT COMPUTRONICS PVT. LTD.

Maaz Hassan Farooq Maaz Appellant

V/S

State of Telangana Respondents

Referred Judgements :-

K P RAGHAVAN VS. M H ABBAS [REFERRED TO]
ALAMOHAN DAS VS. STATE OF WEST BENGAL [REFERRED TO]
STATE OF BIHAR VS. RAMESH SINGH [REFERRED TO]
UNION OF INDIA VS. PRAFULLA KUMAR SAMAL [REFERRED TO]
NIRANJAN SINGH KARAM SINGH PUNJABI ADVOCATE STATE OF MAHARASHTRA JITENDRA BHIMRAJ BIJJAYA VS. JITENDRABHIMRAJBIJJAYA:JITENDRABHIMRAJBIJJAYA:JITENDRA BHIMRAJ BIJJAYA:STATE OF MAHARASHTRA [REFERRED TO]
MINAKSHI BALA VS. SUDHIR KUMAR [REFERRED TO]
STATE OF MAHARASHTRA VS. SOM NATH THAPA [REFERRED TO]
STATE OF MADHYA PRADESH VS. MOHAN LAL SONI [REFERRED TO]
PRADEEP KUMAR ALIAS PRADEEP KUMAR VERMA VS. STATE OF BIHAR [REFERRED TO]
ONKAR NATH MISHRA VS. STATE NCT OF DELHI [REFERRED TO]
STATE VS. R. SOUNDIRARASU [REFERRED TO]

JUDGEMENT

(1.) The Criminal Appeal arises out of an order dtd. 26/3/2024 passed by the learned IV Additional Metropolitan Sessions Judge-cum- Special Court for NIA Cases, Nampally, Hyderabad in Crl.M.P.No.1895 of 2023.

(2.) By the impugned order, the Trial Court dismissed a petition filed by the appellant under sec. 227 of The Code of Criminal Procedure, 1973, ('Cr.P.C.') for discharging the appellant for the alleged offences under sec. 120B of The Indian Penal Code ('IPC'); Sec. 18, 20, 38 and 39 of The Unlawful Activities (Prevention) Act, 1967 ('the UAPA Act') and Sec. 4, 5 and 6 of The Explosives Substances, 1908 ('the 1908 Act').

(3.) The appellant herein - the petitioner before the Trial Court - was named as the Accused No.3 in a Chargesheet dtd. 29/3/2023. The appellant was arrested on 2/10/2022 and remanded in judicial custody.

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MAAZ HASSAN FAROOQ MAAZ Vs. STATE OF TELANGANA

Referred Judgements :-

JUDGEMENT

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