MOHAMMED ABUDL MOBEEN MOBIN Vs. STATE OF TELENGANA

JUDGEMENT

(1.) Heard Mr. V. Raghunath, learned Senior Counsel representing Mr. T. Rahul, learned counsel for the appellant(s) in Crl.A. Nos.797, 912, 56, 57 and 80 of 2023, Mr. Shaik Mohd. Rizwan Akhtar, learned counsel for the appellant in Crl.A.Nos.969 & 62 of 2023 and Mr. Mohd. Moinuddin, learned counsel for the appellant in Crl.A. No.61 of 2024, and also Mr. B. Narasimha Sharma, learned Additional Solicitor General of India and Mr. P. Vishnuvardhan Reddy, learned Special Public Prosecutor for National Investigation Agency (NIA) appearing on behalf of the respondent.

(2.) Criminal Appeal Nos.57, 62 and 61 of 2024, 912 of 2023 and 56 and 80 of 2024 are filed by accused Nos.5, 24, 7, 16, 28, 34 and 35 respectively challenging the orders, dtd. 13/12/2023, 15/12/2023, 19/9/2023, 8/12/2023 and 29/12/2023 in Crl.M.P. Nos.1623, 1663, 1621, 1184, 1451 and 1839 of 2023 in Spl.S.C.No.1 of 2023, respectively passed by learned IV Additional Metropolitan Sessions Judge - cum - Special Court for NIA Cases, Nampally, Hyderabad (for short (for short 'Special Court') dismissing the bail applications filed by them.

(3.) Criminal Appeal Nos.797 and 969 of 2023 are filed by accused Nos.32 and 33 respectively challenging the orders dtd. 14/8/2023 and 13/10/2023 in Crl.M.P.Nos.904 and 1361 of 2023 in Spl.S.C. No.2 of 2023, respectively, passed by the Special Court dismissing the bail applications.