RIYAZ AHAMED SAYEEDI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been filed by accused No.4 under Section 439 of Cr.P.C. praying to release him on bail in Spl.CC.No.330/2015 on the file of XLIX Additional City Civil and Sessions Judge (Special Court for trial of NIA Cases) CCH.50 at Bengaluru arising out of Crime No.11/2015 of Pulakeshinagar Police Station, for the offences punishable under Sections 13, 16, 18, 20, 38 of Unlawful Activities (Prevention) Act ('UAP Act' for short); Sections 4, 5, 6 of Explosive Substances Act and Sections 120B, 121A, 511 of IPC.

(2.) I have heard Sri S.Balakrishnan, learned counsel appearing for the petitioner-accused No.4 and Sri Sandesh J.Chouta, learned Additional Advocate General for the respondent-State.

(3.) On 7.1.2015 on credible information, CCB police sighted two persons in City Railway Station, Bengaluru who were moving on suspicion. They followed them upto their residential place. They gained entry into their house and took custody of them and registered the case by apprehending the accused and on the basis of the voluntary statement certain explosive materials were recovered in a house at Bhatkal Town. It is further averred that accused No.4-petitioner was working in Dubai and visited India in the month of November, 2009 and at the instance of the remaining accused, he collected explosive substance and preserved the same in his aunt's house. He was also apprehended along with other accused persons. On the basis of the said investigation, the charge sheet has been filed.