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Barakathullah vs Union Of India
2024 Latest Caselaw 14962 Mad

Citation : 2024 Latest Caselaw 14962 Mad
Judgement Date : 2 August, 2024

Madras High Court

Barakathullah vs Union Of India on 2 August, 2024

Author: M.S.Ramesh

Bench: M.S.Ramesh

                                                                                     Crl.A.No.982 of 2024



                                     IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                         DATED: 02.08.2024

                                                             CORAM

                                       THE HONOURABLE MR. JUSTICE M.S.RAMESH
                                                      AND
                                     THE HONOURABLE MR. JUSTICE SUNDER MOHAN
                                                  Criminal Appeal No.982 of 2024

                     Barakathullah                               ...Appellant/A7

                                                                Vs.
                     Union of India,
                     Rep. by Inspector of Police,
                     National Investigation Agency,
                     Chennai Branch.
                     (In RC No.42/2022/NIA/DLI)                  ...Respondent/Complainant

                                  Criminal Appeal filed u/s.21of National Investigation Agency Act,
                     2008, to set aside the impugned order dated 25.07.2024 passed by the
                     learned District and Sessions Judge, Special Court under the National
                     Investigation Agency Act, 2008 [Sessions Court for Exclusive Trial of Bomb
                     Blast/POTA Cases] Chennai at Poonamallee, Chennai in Crl.MP No.1608 of
                     2024 in Spl.S.C.No.1 of 2023 and enlarge the appellant on bail for 15 days.
                                  For Appellant      :     Mr.T.Mohan, Sr. counsel
                                                     for Mr.A.Rajamohamed

                                  For Respondent     :     Mr.E.Raj Thilak


                                                                 1


https://www.mhc.tn.gov.in/judis
                                                                                       Crl.A.No.982 of 2024



                                                   Additional Public Prosecutor
                                                         JUDGMENT

(Order of the Court was delivered by SUNDER MOHAN, J.)

The bail application in Crl.M.P.No.1608 of 2024 filed by the

appellant/A7, seeking 15 days bail on the ground that his mother is on

ventilator support, was dismissed on 25.07.2024 by the learned District and

Sessions Judge, Special Court under the National Investigation Agency Act,

2008 [Sessions Court for Exclusive Trial of Bomb Blast/POTA Cases]

Chennai at Poonamallee, Chennai, mainly on the ground that the Court had

no power, since the appellant was involved in the offence falling under

Chapters IV and VI of the UA (P) Act and the bar under the proviso to

Section 43 – D (5) of the UA (P) Act, would be applicable. Challenging the

said order and seeking bail for 15 days, the instant Criminal Appeal has

been filed.

2. Heard the learned counsel appearing on either side and perused the

relevant materials placed before us.

3. This Court by order dated 19.10.2023 had granted regular bail to

https://www.mhc.tn.gov.in/judis

the appellant and the co-accused. The respondent had challenged the said

order before the Hon'ble Supreme Court and vide order dated 22.05.2024 in

Crl.A.Nos.2715-2719 of 2024 (@ SLP (Crl.) No.14036-14040 of 2023), the

Hon'ble Supreme Court had set aside the orders passed by this Court and the

appellant thereafter surrendered.

4. The present appeal seeks interim bail as the appellant's mother is in

a critical condition. The respondent had verified the said fact and had

represented before the trial Court that the appellant's mother is critically ill.

5. When the matter came up for hearing on 31.07.2024, we had asked

the learned Special Public Prosecutor to take instructions on the medical

condition of the appellant's mother.

6. Today, the learned Special Public Prosecutor submitted that it is a

fact that the appellant's mother is critically ill. Therefore, we are of the view,

that the appellant can be released on interim bail for a period of seven days

https://www.mhc.tn.gov.in/judis

from 03.08.2024 to 09.08.2024, on the following conditions:

(i) The appellant shall execute a bond and furnish two

independent sureties for a likesum of Rs.25,000/- [Rupees Twenty

Five Thousand only] each, to the satisfaction of the learned

District and Sessions Judge, Special Court under the National

Investigation Agency Act, 2008 [Sessions Court for Exclusive

Trial of Bomb Blast/POTA Cases] Chennai at Poonamallee,

Chennai;

(ii) The appellant and the sureties shall affix their

photographs and Left Thumb Impression in the surety bond and

the trial Court may obtain a copy of their Aadhar card or Bank

pass Book and mobile numbers to ensure their identity;

(iii) The appellant shall appear and sign before the Inspector

of Police, Valinokkam Police Station, Ramanathapuram, daily at

10.30 a.m.;

https://www.mhc.tn.gov.in/judis

(iv) The appellant shall surrender before the jail authorities

at or before 5.00 p.m., on 09.08.2024; and

(v) The trial Court shall accept the sureties on the basis of

the web copy to be produced by the Advocates/parties.

7. Post the Criminal Appeal on 09.08.2024.

                                                                                  [MSRJ]      [SMJ]
                                                                                     02.08.2024
                     ars
                     Speaking/Non-Speaking order
                     Neutral Citation: Yes/No
                     Issue order copy today.
                     Upload the order forthwith.







https://www.mhc.tn.gov.in/judis




                                                                               M.S.RAMESH, J
                                                                                               and
                                                                          SUNDER MOHAN, J

                                                                                                ars
                     To

                     1.The District and Sessions Judge,

Special Court under the National Investigation Agency Act, 2008 [Sessions Court for Exclusive Trial of Bomb Blast/POTA Cases] Chennai at Poonamallee, Chennai

2.The Inspector of Police, Inspector of Police, National Investigation Agency, Chennai Branch.

3. The Inspector of Police, Valinokkam Police Station, Ramanathapuram.

4.The Public Prosecutor, Madras High Court, Chennai – 600 104.

https://www.mhc.tn.gov.in/judis

02.08.2024

https://www.mhc.tn.gov.in/judis

 
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