A.Ahamed Ali vs The State Rep.By
2024 Latest Caselaw 21152 Mad

Madras High Court

A.Ahamed Ali vs The State Rep.By on 6 November, 2024

Author: S.M.Subramaniam

Bench: S.M.Subramaniam

                                                                                   Crl.A.No.998 of 2024

                                  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.998 of 2024

                A.Ahamed Ali                                        ..    Appellant

                                                             -vs-

                1. The State rep.by
                   The Assistant Commissioner of Police
                   Chennai CCB-CCD-1
                   Vepery, Chennai 600 007

                2. The Union of India represented by
                   Chief Investigation Officer / Inspector
                   National Investigation Agency
                   Branch Office, Chennai 600 010
                   (R2 impleaded vide order dated 02.09.2024
                    in Crl.M.P.No.12128/2024 in
                     Crl.A.No.998/2024)                    ..             Respondents

                       Memorandum of Grounds of Criminal Appeal filed under Section 21
                of the National Investigation Agency Act, 2008, to set aside the order dated
                24.07.2024 in Crl.M.P.No.20190 of 2024 on the file of the learned Principal
                Sessions Judge, Chennai in CCB-CCD-1, Crime No.173 of 2024 on the file
                of the first respondent police and to enlarge the appellant on bail.

                                    For Appellant      ::     Mr.A.Rajamohamed

                                    For Respondents ::        Mr.S.Rajakumar
                                                              Additional Public Prosecutor for R1
https://www.mhc.tn.gov.in/judis
                Page No.1/4
                                                                                    Crl.A.No.998 of 2024

                                                            Mr.R.Karthikeyan
                                                            Special Public Prosecutor for R2

                                                 JUDGMENT

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

The learned counsel for the appellant restricted his submission by

stating that the appellant/Accused No.6 may be permitted to move a fresh

bail petition after the charge sheet is laid by the respondent police.

2. It is needless to state that on filing of any such fresh bail petition, it

is to be considered uninfluenced by the findings, if any, made in the order

impugned, which is the subject matter of the present criminal appeal. With

this observation, the criminal appeal stands closed.

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

ss

To

1. The Principal Sessions Judge Principal Sessions Court, Chennai

2. The Assistant Commissioner of Police Chennai CCB-CCD-1 Vepery, Chennai 600 007

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

3. The Chief Investigation Officer / Inspector National Investigation Agency Branch Office, Chennai 600 010

4. The Public Prosecutor High Court, Madras

5. 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