Kerala High Court
Rafeeq M.S vs Union Of India on 30 October, 2025
Author: V Raja Vijayaraghavan
Bench: V Raja Vijayaraghavan
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Crl.Appeal Nos.981 & 986 of 2025
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
&
THE HONOURABLE MR.JUSTICE K. V. JAYAKUMAR
TH
THURSDAY, THE 30 DAY OF OCTOBER 2025 / 8TH KARTHIKA, 1947
CRL.A NO. 981 OF 2025
CRIME NO.2/2022 OF NATIONAL INVESTIGATION AGENCY KOCHI, Ernakulam
AGAINST THE JUDGMENT DATED 13.03.2025 IN RC NO.2 OF 2022 OF SPECIAL
COURT FOR TRIAL OF NIA CASES, ERNAKULAM
APPELLANT/RESPONDENT/ACCUSED NO.67:
RAFEEQ M.S., AGED 47 YEARS
S/O SAIDU MUHAMMED, MAROTTIKAL HOUSE, KUNNATHUKARA,
MARAMPALLY, KUNNATHUNADU, ERNAKULAM, PIN - 683565
BY ADVS.
SHRI.E.A.HARIS
SHRI.M.A.AHAMMAD SAHEER
SRI.MUHAMMED YASIL
SMT.AAGI JOHNY
SRI.RENJITH B.MARAR
RESPONDENTS/PETITIONER/COMPLAINANT:
1 UNION OF INDIA, REPRESENTED BY SUPERINTENDENT OF POLICE,
NATIONAL INVESTIGATION AGENCY, KOCHI, PIN - 682020
2 INSPECTOR OF POLICE NATIONAL INVESTIGATION AGENCY,
NIA KOCHI UNIT, KOCHI, PIN - 682020
BY ADVS.
SHRI.SREENATH SASIDHARAN
SHRI.SASTHAMANGALAM S. AJITHKUMAR (SR.)
THIS CRIMINAL APPEAL HAVING BEEN FINALLY HEARD ON 07.10.2025, ALONG WITH
CRL.A.986/2025, THE COURT ON 30.10.2025 DELIVERED THE FOLLOWING:
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
&
THE HONOURABLE MR.JUSTICE K. V. JAYAKUMAR
TH
THURSDAY, THE 30 DAY OF OCTOBER 2025 / 8TH KARTHIKA, 1947
CRL.A NO. 986 OF 2025
CRIME NO.2/2022 OF NATIONAL INVESTIGATION AGENCY KOCHI, Ernakulam
AGAINST THE JUDGMENT DATED 29.04.2025 IN RC NO.2 OF 2022 OF SPECIAL
COURT FOR TRIAL OF NIA CASES, ERNAKULAM
APPELLANT/PETITIONER/ACCUSED NO.67:
RAFEEQ M.S., AGED 47 YEARS
S/O SAIDU MUHAMMED, MAROTTIKAL HOUSE, KUNNATHUKARA,
MARAMPALLY, KUNNATHUNADU, ERNAKULAM, PIN - 683565
BY ADVS.
SHRI.E.A.HARIS
SHRI.M.A.AHAMMAD SAHEER
SRI.MUHAMMED YASIL
SMT.AAGI JOHNY
RESPONDENTS/RESPONDENTS/COMPLAINANT:
1 UNION OF INDIA, REPRESENTED BY SUPERINTENDENT OF POLICE,
NATIONAL INVESTIGATION AGENCY, KOCHI, PIN - 682020
2 INSPECTOR OF POLICE, NATIONAL INVESTIGATION AGENCY,
NIA KOCHI UNIT, KOCHI, PIN - 682020
BY ADVS.
SHRI.SREENATH SASIDHARAN, CGC
SHRI.SASTHAMANGALAM S. AJITHKUMAR (SR.)
THIS CRIMINAL APPEAL HAVING BEEN FINALLY HEARD ON 07.10.2025, ALONG
WITH CRL.A.981/2025, THE COURT ON 30.10.2025 DELIVERED THE FOLLOWING:
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COMMON JUDGMENT
K. V. Jayakumar, J.
These criminal Appeals have been preferred under Section 21 of the
National Investigation Agency Act, 2008. Both the Criminal Appeals are
preferred by Rafeeq M.S., accused No.67 in R.C.No.2/2022/NIA/KOC on the
files of Special Court for the trial of NIA Cases, Ernakulam.
2. Crl.Appeal No.981/2025 is preferred by the appellant to set
aside the order dated 13.03.2025 in Crl.M.P.No.87/2025 in
R.C.No.2/2022/NIA/KOC on the files of Special Court for the trial of NIA
Cases, Ernakulam wherein the learned Special Judge allowed the application
filed by the NIA for extension of the detention of the accused from 90 days
to 180 days as prescribed in the first proviso to Section 43D(2)(B) of the
Unlawful Activities (Prevention) Act ('UA(P)Act', for the sake of brevity).
The appellant preferred Crl.Appeal No.986/2025 for regular bail and to set
aside the order dated 29.04.2025 in Crl.M.P.No.152/2025 of the same Court,
wherein the learned Special Judge dismissed the bail application filed by the
appellant/accused No.67.
3. Crl.Appeal No.986/2025 is taken as the lead case. The parties
and the Annexures are hereinafter referred to as stated in Crl.Appeal
No.986/2025 for the sake of convenience.
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Prosecution Case
4. The prosecution case, in brief, is as follows:
4.1) The Central Government received a credible information that,
the office bearers, members and cadres of Popular Front of India (PFI) have
conspired to commit acts prejudicial to the sovereignty and integrity of India
by conspiring to target certain prominent members of society and religious
places of the other communities to commit terrorist acts and to create
communal disharmony in the society. As part of the larger conspiracy to
overthrow democracy in India and to implement Islamic rule in India by
2047, the PFI, through their Arms Training Wing, imparted physical and
arms training to the cadres and used these trained cadres for eliminating
shortlisted targets. The victims had been selected solely because of their
leadership/membership to a particular community and were killed to create
terror in the society.
4.2) In pursuance of their larger conspiracy, the leaders and accused
persons, being members of the PFI, conspired and held meetings at various
places in Palakkad on 15th and 16th of April, 2022 and decided to eliminate
one prominent Hindu leader named S.K. Sreenivasan of Palakkad. In
furtherance to the conspiracy, on 16.04.2022, five accused persons came on
three two-wheelers, and three of them criminally trespassed into the shop run
by S.K. Sreenivasan, inflicted grievous injuries on him and brutally murdered
him so as to create terror in the minds of other communities and public at
large. Kerala Police filed final report against 44 persons regarding the
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incident in Crime No.318/2022 of Palakkad Town South Police Station under
Sections 120B, 34, 118, 119, 109, 115, 143, 144, 147, 148, 449, 341, 201,
212 and 302 read with Section 149 of IPC and Section 3(a), (b), (d) r/w
Section 7 of the Religious Institutions (Prevention of Misuse) Act, 1988.
4.3) The Central Government was of the opinion that the activities of
the PFI are offences under Sections 120B and 153A of the IPC and Sections
13, 18, 18B, 38 and 39 of UA(P) Act, 1967, which are scheduled offences
under the National Investigation Agency Act, 2008. Considering the gravity
of the offences and its repercussions on national security, the Government of
India, Ministry of Home Affairs, CTCR Division vide order
No.11011/82/2022-NIA dated 16.09.2022, directed the NIA to take up
investigation of the aforesaid case. Accordingly, a case was registered as
RC.02/2022/NIA/KOC at NIA Police Station, Kochi on 19.09.2022 under
Sections 120B and 153A of the IPC and Sections 13, 18, 18B, 38 and 39 of
UA(P) Act, 1967 and the same was investigated.
4.4) Crime No.318/2022 of Palakkad Town South Police Station
(Sreenivasan Murder Case) is a connected offence in terms of Section 8 of
the NIA Act and therefore, the Government of India, vide its order
No.11011/82/2022/NIA(Part) dated 19.12.2022 directed the NIA to
investigate the above Crime as per Section 8 of the NIA Act. On completion
of investigation, final report has been filed against 59 accused including A1
to A14, A16 to A19, A21 to A26, A29 to A40 and A42 to A63 and A66 for
offences under Sections 120B, 34, 109, 115, 118, 119, 143, 144, 147, 148,
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449, 153A, 341, 302, 201 and 212 read with Section 149, 120B read with
Section 302 of IPC, Section 3(a), (b), (d) read with Section 7 of the Religious
Institutions (Prevention of Misuse) Act, 1988 and Sections 13, 16, 18, 18A,
18B, 20, 22C, 23, 38 and 39 of UA(P) Act, 1967 and Section 25(1)(a) of the
Arms Act on 17.03.2023, the Special Court, after taking cognizance,
numbered the case as SC-02/2023/ΝΙΑ.
4.5) During the further investigation, the accused Rafeek M S (A-67),
S/o. Syed Muhammed, Marottikal House, Kunnathukara, Marampilly,
Ernakulam District, Kerala, who was absconding since the commission of the
offence, i.e.,for 2 years and 8 months, has been apprehended and produced
before the Special Court and he was remanded to judicial custody on
16.12.2024. The accused Rafeek M.S (A-67) was taken into NIA custody
from 16.12.2024 to 20.12.2024 as allowed by this Court vide order in CMP
No 522/2024 dated 16.12.2024. Investigation against him is in progress.
4.6). As of now, there are 71 accused in this case, out of which 7
arrested accused are in judicial custody, 50 are on bail, 4 arrested accused
were made as approver and are on bail, one arrested accused Abdul Nazar @
Nizar (A-41) died on 02.01.2023 and one is organisation PFI (A-1).
Remaining 8 accused, i.e., Abdul Vahab VA@Vahab (A-15), Muhammed
Manzoor (A-23), Abdul Rasheed KA-28), Shahul Hameed @ Hameed
(A-55), Muhammedali. K.P (A-59), Muhammed Yasir Arafath (A-64),
Ayyoob T A (A-69) and Moideenkutty P (A-70) are absconding.
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Specific allegation against the appellant in the final report:
5. The appellant, Rafeek M.S., is the 67th accused in the case. The
specific charge alleged against the appellant in the final report is that he
being an active cadre of Popular Front of India (PFI), knowingly and
intentionally became part of the larger conspiracy to enact their 'India 2047'
agenda of establishing Islamic rule in India, underwent physical and arms
training imparted by PFI at Periyar Valley Campus, Ernakulam District, and
knowingly and intentionally harboured the 31st accused, Muhamed Shefeek,
who along with accused No.29, Jishad, conducted recce on 16.04.2022 to
locate the targets already listed by the 29th accused for the commission of
terrorist act. The appellant also committed acts prejudicial to the
maintenance of harmony between different religious groups and has
disturbed the public tranquillity in the State at large and committed the
offences under various sections of IPC and UA(P) Act, including the
offences punishable under Chapter-IV of the UA(P) Act.
Submissions of the learned counsel for the appellant
6.1) The learned counsel for the appellant, Sri. Renjith B. Marar, as
instructed by Sri. E.A. Haris, submitted that the appellant was arrested on
16.12.2024, without being informed of the grounds of arrest in writing, as
mandated by law. It is further submitted that the National Investigation
Agency (NIA) is attempting to manipulate records and fabricate evidence
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against the appellant. It is contended that the appellant was implicated as an
accused only after the NIA had taken over the investigation and that his name
had not figured in the first final report or the supplementary reports. The
accused No.31, who is alleged to have been harboured by the appellant has
already been granted bail by order dated 02.04.2025 by this Court.
6.2) The learned counsel for the appellant further submitted that the
alleged radicalization of the appellant and his purported allegiance to PFI are
entirely fabricated. It is contended that the modus operandi of the
Investigating Agency involves fabrication and concoction of evidence with
the aid of advanced technological tools. The entire prosecution case, as
outlined in the final report, is primarily based on the alleged confessions and
admissions of the accused regarding their involvement in the offence. It is
submitted that no copies of the applications preferred by the NIA were served
on the appellant and he was not represented by a counsel, though the order
shows otherwise. It is further submitted that the arrest of the appellant
violates the principles laid down by the Apex Court in Vihan Kumar v.
State of Haryana1.
6.3) The learned counsel further submitted that there was no
allegation against the appellant as regards the incident dated 16.04.2022. The
allegation against the appellant is that he harboured accused No.31 in Crime
No.318/2022 of Palakkad Town South Police Station, which the Investigating
Agency is attempting to portray as a material piece of evidence against him.
(2025) 5 SCC 799
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It is contended that the appellant's past antecedents cannot be a valid ground
for his continued detention or for implicating him in an offence of such a
serious nature. It is also submitted that almost all other co-accused in the said
crime have already been released on bail.The apprehension of the appellant is
that the National Investigation Agency taken over the investigation with the
intention of keeping the appellant incarcerated for an indefinite period.
6.4) The learned counsel further submits that the final report
submitted by the respondents includes 1600 documents, around 1004
witnesses, 61 protected witnesses, 670 material objects and 10 terabytes of
FSL Report. There is no likelihood of the trial being completed in the near
future. The Investigating Agency intends to make the trial an unending
process and to keep the accused behind bars as under-trial prisoners
indefinitely.
6.5) It is submitted that almost all of the accused persons, except the
assailants, have been granted bail. In view of the above circumstances, the
appellant is entitled to be released on bail on the ground of parity.
7. Placing reliance on the judgment in Union of India v. K.A
Najeeb2, the learned counsel submitted that the prolonged custody of the
appellant violates his right guaranteed under Part III of the Constitution of
India. The learned counsel has also placed reliance on the dictum laid down
(2021) 3 SCC 713
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in Vernon v. State of Maharashtra3, Sudesh Kedia v. Union of India4,
Thwaha Fasal v. Union of India5 and Ashraf @ Ashraf Moulavi v. Union
of India6.
Submissions of learned Standing Counsel for NIA
8.1). The learned Standing Counsel for the National Investigation
Agency, Sri. S. Ajithkumar, submitted that accused No.67, Rafeek M. S, is an
active cadre of PFI and he knowingly and intentionally became a part of the
larger conspiracy of PFI to enact their 'India 2047' agenda of establishing
Islamic rule in India. In furtherance to the conspiracy, he knowingly and
intentionally attended the arms and physical training imparted by PFI at
Periyar valley Campus, Kunjunnikkara, Aluva at Ernakulam district on
various occasions as a part of preparation for committing terrorist acts. After
commission of the terrorist act of murder of Sreenivasan, he knowingly
harboured accused No.31, Muhammed Shefeek, a member of the terrorist
gang. The appellant has conducted recce of the target on 16.04.2022 along
with accused No.29 and also destroyed the evidence by disposing of his
mobile phone at the end of March 2023. The Standing Counsel for the NIA
further submitted that the appellant also committed acts prejudicial to the
maintenance of harmony between different religious groups and has
2023 (2) KLD 257
2021 (3) SCC 713
2021 (6) KHC 228
2024 LiveLaw (Ker) 386
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disturbed the public tranquility in the State at large.
8.2) The learned Standing Counsel submitted that on a careful
scrutiny of the materials placed before the Special Court for the Trial of NIA
Cases, Ernakulam, there are reasonable grounds for believing that the
accusation against the appellant is prima facie true and the proviso to Section
43D(2)(b) of the UA(P) Act is applicable and thus allowed the petition filed
by the NIA for extending the judicial custody of accused from 90 days to 180
days vide order dated 13.03.2025 in Crl.M.P.No.87/2025. The petition filed
by the appellant for bail was dismissed by the Special Court vide order dated
29.04.2025 in C.M.P.No.152/2025 finding that the accusations against the
appellant is prima facie true.
8.3) The Standing Counsel for the NIA submitted that the appellant
cannot take delay in trial as a ground for obtaining bail. The hearing of
Charge of SC-02/2023 in RC-02/2022/NIA/KOC on behalf of prosecution by
the Special Court for the Trial of NIA Cases, Ernakulam was completed on
12.10.2023. The Supreme Court stayed the framing of charges vide order
dated 06.05.2024 in SLP No.3658/2024. The case at hand is ripe for trial and
there is absolutely no delay from the side of prosecution in starting with the
trial immediately. The high amount of evidence in this case by way of
number of witnesses and documents besides material objects and cyber
evidence shows towards the credibility of this case and there is no violation
of Article 21 of the Constitution of India.
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8.4) It is further submitted by the learned Standing Counsel that the
appellant herein had been absconding for about two years after the
commission of the offence. evading the process of law and Special Court
issued Non-Bailable Warrant against him and also completed steps under
Section 82 and 83 of CrPC. The Special Court rightly dismissed the
application filed by the appellant for bail finding that the allegation against
the appellant and the materials placed before the court in support of the same
show that there are prima facie materials to show that the appellant has
committed the offence under Chapter IV of UA(P) Act. It is further
submitted that if the appellant is released on bail, he is likely to abscond and
tamper with evidence as he is highly influential both within and outside
India. Therefore, it is respectfully submitted that bail may not be granted to
the appellant.
The finding of the Special Court
9. The Special Court For Trial of NIA cases, Ernakulam, dismissed
the application for bail (Crl.M.P No.152 of 2025), holding that the materials
and documents produced before the court would show that there is a prima
facie case against the appellant and that he has committed the offence under
Chapter IV of the UA(P) Act. Harbouring an accused is an offence
punishable under Section 19 of the UA(P) Act. The investigation has been
completed and the final report has been filed, specifically emphasizing the
role of the appellant, who is arrayed as the 67th accused. In view of the
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statutory embargo under the proviso to Section 43D(5) of the UA(P) Act, the
appellant is not entitled to bail. It was also observed that bail was granted to
the other accused persons by the High Court and the Supreme Court, in
exercise of their constitutional jurisdiction.
Analysis
10. The records would reveal that the offences charged against the
appellant are under Section 212 of the IPC and Section 19 of the UA(P)
Act. Moreover, he underwent physical and arms training. He has conducted
recce on 16.04.2022 to locate the target.
11. In the case on hand, it could be seen that accused No.31, whom
the appellant alleged to have been harboured, has already been granted bail.
Therefore, we find no reason to reject the bail of the appellant on the basis of
parity.
12. The learned counsel for the appellant submitted that the
appellant was arrested on 16.12.2024. It is submitted that the continued
incarceration of the appellant is unwarranted, especially in view of the fact
that the final report has already been filed on 17.03.2023. Furthermore,
considering the large number of witnesses cited, voluminous documents and
material objects, it is unlikely that the trial would be concluded in the near
future. In such circumstances, the prolonged detention of the appellant
amounts to a violation of the fundamental rights guaranteed under Part III of
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the Constitution of India.
13. In the instant case, even though the final report is filed, further
investigation is going on. There are more than 1004 witnesses and more than
1600 documents. The charge has not even been framed so far. Therefore,
there is no possibility of the completion of the trial in the near future because
trial has not yet been commenced, considering the large number of witnesses
and voluminous documents. The appellant has been in jail for about 10
months. Considering the period of detention undergone by the appellant and
the fact that the 31st accused, whom the appellant stated to be harboured, has
already been released on bail, we are of the view that the appellant/accused
No.67 should also be released on bail, subject to stringent conditions.
14. In Crl.A. No.981/2025, the learned counsel has urged several
technical grounds. Since we are of the view that the appellant can be
enlarged on bail, those contentions have purely academic interest. Therefore,
we do not wish to express any opinion as to the hyper-technical grounds
raised in the said appeal. In Shaheen Welfare Association v. Union of India
and Ors.7, the Apex Court held that a pragmatic and constitutionally
sensitive approach has to be taken where an undertrial is deprived of personal
liberty for an extended period and there is no reasonable prospect of the trial
concluding within a reasonable time.
1996 (2) SCC 616
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Entitlement for bail
15. Accused No.67, as evident from the materials on record, has
undergone a pre-trial detention for the last ten months. The trial proceedings
were stayed pursuant to an order passed by the Honourable Supreme Court.
The final report submitted by the NIA is voluminous, comprising 1600
documents and 1004 witnesses and ten terabytes of FSL reports.
16. Given the magnitude of the case of the prosecution and the stay
on proceedings issued in SLP (Crl.) No. 3658/2024, which specifically
interdicts the framing of charges, there is no foreseeable possibility of the
trial commencing or concluding in the near future. Even if proceedings were
to resume, the sheer number of witnesses and extensive volume of
documentary and material evidence clearly indicate that the trial would
remain pending for several years. It is pertinent to note that out of the total 71
accused, 50 accused were already enlarged on bail by this Court or by the
Apex Court. Some of the accused were absconded and some others were not
arrested. Only seven persons are now in custody, including the appellant.
The accused with almost similar charges were already released on bail.
Conclusion
In the result,
(I) Crl.A.No.986/2025 is allowed.
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(II) The impugned order passed by the learned Special Court
refusing bail to the appellant is set aside.
III) The appellant shall be released on bail on executing a bond for a
sum of Rs.1,00,000/- (Rupees One lakh only) with two solvent sureties each
for the like sum to the satisfaction of the learned Special Court. It shall be
open to the Special Court to impose such additional conditions as it may
deem fit and necessary in the interest of justice. However, the conditions
shall mandatorily include the following:-
a) The appellant shall not leave the Revenue District of
Ernakulam till the trial is over.
b) The appellant shall furnish to the Investigating Officer of the
NIA, his place of residence in the district.
c) The appellant shall report before the Investigating Officer,
NIA, on every Saturday and Wednesday between 10 a.m. and
11 a.m. till the conclusion of trial. However, it would be open
for the appellant to seek modification before the Trial Court
and if any such application is filed, the same shall be
considered on its own merits and appropriate orders shall be
passed.
d) The appellant shall use only one mobile number during the
period of bail and shall communicate the said number to the
Investigating Officer of the NIA. He shall remain accessible
on the said number throughout the duration of bail and shall
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not, under any circumstances, switch off or discard the device
associated with it without prior intimation.
e) The appellant shall not tamper with evidence or attempt to
influence or threaten any witnesses in any manner.
f) The appellant shall not engage in or associate with any
activity that is similar to the offence alleged against him or
commit any offence while on bail.
In the event of any breach of the aforesaid conditions or of any other
condition that may be imposed by the Special Court in addition to the above,
it shall be open to the prosecution to move for cancellation of the bail granted
to the appellant before the Special Court, notwithstanding the fact that the
bail was granted by this Court. Upon such application being made, the
Special Court shall consider the same on its own merits and pass appropriate
orders in accordance with law.
Sd/-
RAJA VIJAYARAGHAVAN V
JUDGE
Sd/-
K. V. JAYAKUMAR
JUDGE
Sbna/Jvt
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PETITIONER ANNEXURES
Annexure A1 THE TRUE COPY OF THE ORDER DATED 16.12.2024 IN
CRL. MP NO.523 OF 2024 IN RC NO.2/2022/NIA ON THE
FILES OF SPECIAL COURT FOR THE TRIAL OF NIA CASES
ERNAKULAM
Annexure A2 THE TRUE COPY OF THE PROCEEDINGS DATED 16.12.2024
IN CRL. MP NO.524 OF 2024 IN RC NO.2/2022/NIA ON
THE FILES OF SPECIAL COURT FOR THE TRIAL OF NIA
CASES ERNAKULAM
Annexure A3 THE TRUE COPY OF THE APPLICATION FOR POLICE
CUSTODY DATED 16.12.2024 IN CRL. MP NO.522 OF 2024
IN RC NO.2/2022/NIA ON THE FILES OF SPECIAL COURT
FOR THE TRIAL OF NIA CASES ERNAKULAM
Annexure A4 THE TRUE COPY OF THE ORDER DATED 16.12.2024 IN
CRL. MP NO.522 OF 2024 IN RC NO.2/2022/NIA ON THE
FILES OF SPECIAL COURT FOR THE TRIAL OF NIA CASES
ERNAKULAM
Annexure A5 THE TRUE COPY OF THE REPORT DATED NIL SUBMITTED BY
THE RESPONDENT IN CRL.MP NO.87 OF 2025 IN RC
NO.2/2022/NIA ON THE FILES OF SPECIAL COURT FOR
TRIAL OF NIA CASES, ERNAKULAM
Annexure A6 THE TRUE COPY OF THE ORDER DATED 13.03.2025 IN
CRL.MP NO.87 OF 2025 IN RC NO.2/2022/NIA/KOC ON
THE FILES OF SPECIAL COURT FOR THE TRIAL OF NIA
CASES ERNAKULAM
Annexure A7 THE TRUE COPY OF THE OBJECTION DATED NIL IN CRL.
MP 152/2025 IN RC NO.2/2022/NIA/KOC ON THE FILES
OF SPECIAL COURT FOR NIA CASES, ERNAKULAM IS
PRODUCED HEREWITH AND MARKED AS ANNEXURE A7
Annexure A8 A TRUE COPY OF THE ARGUMENT NOTE DATED 24.04.2025
IN CRL. MP 152/2025 IN RC NO.2/2022/NIA/KOC ON THE
FILES OF SPECIAL COURT FOR NIA CASES, ERNAKULAM
Annexure A9 THE CERTIFIED COPY OF THE ORDER DATED 29.04.2025
IN CRL MP NO. 152 OF 2025 IN RC NO.2/2022/NIA/KOC
ON THE FILES OF THE SPECIAL COURT FOR TRIAL OF NIA
CASES, KERALA AT ERNAKULAM
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PETITIONER ANNEXURES
Annexure A1 THE TRUE COPY OF THE ORDER DATED 16.12.2024 IN
CRL. MP NO.523 OF 2024 IN RC NO.2/2022/NIA ON THE
FILES OF SPECIAL COURT FOR THE TRIAL OF NIA CASES
ERNAKULAM
Annexure A2 THE TRUE COPY OF THE PROCEEDINGS DATED 16.12.2024
IN CRL. MP NO.524 OF 2024 IN RC NO.2/2022/NIA ON
THE FILES OF SPECIAL COURT FOR THE TRIAL OF NIA
CASES ERNAKULAM
Annexure A3 THE TRUE COPY OF THE APPLICATION FOR POLICE
CUSTODY DATED 16.12.2024 IN CRL. MP NO.522 OF 2024
IN RC NO.2/2022/NIA ON THE FILES OF SPECIAL COURT
FOR THE TRIAL OF NIA CASES ERNAKULAM
Annexure A4 THE TRUE COPY OF THE ORDER DATED 16.12.2024 IN
CRL. MP NO.522 OF 2024 IN RC NO.2/2022/NIA ON THE
FILES OF SPECIAL COURT FOR THE TRIAL OF NIA CASES
ERNAKULAM
Annexure A5 THE TRUE COPY OF THE REPORT DATED NIL SUBMITTED BY
THE RESPONDENT IN CRL.MP NO.87 OF 2025 IN RC
NO.2/2022/NIA ON THE FILES OF SPECIAL COURT FOR
TRIAL OF NIA CASES, ERNAKULAM
Annexure A6 THE CERTIFIED COPY OF THE ORDER DATED 13.03.2025
IN CRL.MP NO.87 OF 2025 IN RC NO.2/2022/NIA/KOC ON
THE FILES OF SPECIAL COURT FOR THE TRIAL OF NIA
CASES ERNAKULAM
Annexure A7 TRUE COPY OF THE APPLICATION IN CRL. M.P. NO. 521
OF 2025 DATED NIL FILED BY THE RESPONDENT ON THE
FILES SPECIAL COURT FOR THE TRIAL OF NIA CASES,
ERNAKULAM
Annexure A8 TRUE COPY OF THE ORDER DATED 13.12.2025 IN CRL. M.
P. NO. 521 OF 2025 ON THE FILES SPECIAL COURT FOR
THE TRIAL OF NIA CASES, ERNAKULAM
Annexure A9 TRUE COPY OF THE APPLICATION DATED 16.12.2024 IN
CRL.M.P. NO. 523 OF 2024 ON THE FILES SPECIAL
COURT FOR THE TRIAL OF NIA CASES, ERNAKULAM
Annexure A10 TRUE COPY OF THE APPLICATION DATED 16.12.2024 IN
CRL.M.P. NO. 524 OF 2024 ON THE FILES SPECIAL
COURT FOR THE TRIAL OF NIA CASES, ERNAKULAM
Annexure A11 TRUE COPY OF THE VAKALATH DATED 17.12.2024 FILED
BY THE COUNSEL FOR THE APPLICANT ON THE FILES
SPECIAL COURT FOR THE TRIAL OF NIA CASES,
ERNAKULAM
Annexure A12 TRUE COPY OF THE APPLICATION DATED 20.12.2024 IN
2025:KER:80049
Crl.Appeal Nos.981 & 986 of 2025
20
CRL.M.P. NO. 539 OF 2024 ON THE FILES SPECIAL
COURT FOR THE TRIAL OF NIA CASES, ERNAKULAM
Annexure A13 TRUE COPY OF THE ORDER DATED 20.12.2024 IN
CRL.M.P. NO. 539 OF 2024 ON THE FILES SPECIAL
COURT FOR THE TRIAL OF NIA CASES, ERNAKULAM
