BONTHA MAHENDER Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Mummaneni Srinivasa Rao, Mr. E. Venkata Reddy, learned counsel, Mr. D. Shashi Preetam, learned counsel representing Mr. Nageshwar Rao Pujari and Mr. R.Prasanth, learned counsel for the appellants/A.1, 3, 6 and 7 and also Mr. P. Vishnuvardhan Reddy, learned Special Public Prosecutor for NIA appearing on behalf of the respondent.

(2.) Criminal Appeal No.1068 of 2023 is filed by Accused No.1 challenging the order dtd. 22/11/2023 passed by learned IV Additional Metropolitan Sessions Judge - cum - Special Court for NIA Cases, Nampally, Hyderabad (for short 'Designated Court/Special Court') dismissing the application filed by him vide Crl.M.P. No.1620 of 2023 in RC-03/2023/NIA/HYD seeking regular bail, whereas Crl.A.Nos.23 of 2024 and 1062 of 2023 are filed by A.3 and A.6 challenging the similar orders, both dtd. 7/11/2023 passed in Crl.M.P. Nos.1465 and 1389 of 2023 and Crl.A.No.130 of 2024 is filed by A.7 challenging the order dtd. 18/1/2024 passed in Crl.M.P.No.1855 of 2023 respectively.

(3.) The case of the NIA in brief is as under: