Abdul Razzak vs Union Of India Represented By
2024 Latest Caselaw 21138 Mad

Madras High Court

Abdul Razzak vs Union Of India Represented By on 6 November, 2024

Author: S.M.Subramaniam

Bench: S.M.Subramaniam

                                                                                Crl.A.No.1277 of 2023

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 06.11.2024

                                                         CORAM

                            THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
                                              AND
                             THE HONOURABLE MR.JUSTICE M.JOTHIRAMAN

                                           Criminal Appeal No.1277 of 2023

                1. Abdul Razzak
                   S/o Mohamed Nainar
                2. Mohamed Yusuf
                   S/o Abdul Latif
                3. M.Mohamed Abbas
                4. Kyzer.A                                       ..    Appellants

                                                          -vs-

                Union of India represented by
                The Inspector of Police
                National Investigation Agency
                Chennai Branch
                In R.C.No.42/2022/NIA/DLI                        ..    Respondent

                      Memorandum of Grounds of Criminal Appeal filed under Section
                21(1) of the National Investigation Agency Act, 2008, to set aside the order
                dated 05.08.2023 in Crl.M.P.No.1484/2023 on the file of the Special Court
                under the National Investigating Agency Act, 2008 (Sessions Court for
                Exclusive Trial of Bomb Blast Cases) at Poonamallee, Chennai in
                R.C.No.42/2022/NIA/DLI on the file of the respondent.

                                   For Appellants   ::   Mr.I.Abdul Basith

                                   For Respondent   ::   Mr.R.Karthikeyan
                                                         Special Public Prosecutor for NIA cases

https://www.mhc.tn.gov.in/judis
                Page No.1/3
                                                                              Crl.A.No.1277 of 2023

                                                 JUDGMENT

(Judgment of the Court was made by S.M.SUBRAMANIAM, J.)

The learned counsel for the appellants and the learned Special Public

Prosecutor for the respondent would submit that the cause arose for

institution of the criminal appeal became vanished and thus no further

adjudication needs to be undertaken.

2. In view of the above, the criminal appeal stands disposed of as

infructuous.

Index : yes/no (S.M.S.,J.) (M.J.R.,J.) Neutral Citation : yes/no 06.11.2024

ss

To

1. The Presiding Officer Special Court under the National Investigation Agency Act, 2008 (Sessions Court for Exclusive Trial of Bomb Blast Cases) at Poonamallee, Chennai

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

3. The Special Public Prosecutor NIA cases, Chennai

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

S.M.SUBRAMANIAM, J.

AND M.JOTHIRAMAN, J.

ss

06.11.2024

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