MOHAMMED ABDUTAHAD ALIAS MAAHAD Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. V. Raghunath, learned Senior Counsel representing Mr. T. Rahul, learned counsel for the appellants - accused Nos.2 and 3 in Crl.A. Nos.923 and 924 of 2025, Mr. Muzafferullah Khan, learned counsel for the appellant - accused No.4 in Crl.A. No.931 of 2024 and Mr. P. Vishnuvardhan Reddy, learned Special Public Prosecutor for National Investigation Agency (NIA) appearing on behalf of the respondent.

(2.) These Criminal Appeals are filed under Sec. - 21 of the National Investigation Agency (NIA) Act, 2008 by the appellants herein. The appellants herein are arraigned as accused Nos.2 to 4 respectively in Spl. S.C. NO.01 of 2023.

(3.) Vide impugned orders dtd. 2/6/2025. 22/7/2025 and 20/9/2024 in Crl.M.P.No.446 of 2025 in Spl. S.C. No.04 of 2023, Crl.M.P. No.507 of 2025 in Spl. S.C. No.04 of 2023 and Crl.M.P. No.1215 of 2024 in Spl. S.C. No.01 of 2023, respectively, learned IV Additional Sessions Judge - cum - Special Court for NIA Cases, Nampally, Hyderabad (for short 'Designated Court'), dismissed the bail applications filed by the appellants.