Karnataka High Court
Mr Syed Abbas vs National Investigation Agency on 16 December, 2025
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NC: 2025:KHC:53360-DB
CRL.A No.2288/2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 16TH DAY OF DECEMBER, 2025
PRESENT
THE HON'BLE MRS. JUSTICE K.S.MUDAGAL
AND
THE HON'BLE MR. JUSTICE VENKATESH NAIK T
CRIMINAL APPEAL No.2288/2025 (21(NIA))
BETWEEN:
1. MR.SYED ABBAS
S/O SYED IMTIYAZ
AGED ABOUT 35 YEARS
R/AT NO.5, MBS MANSON
15TH CROSS, GOVINDAPURA
A C POST, BENGALURU - 560 045
2. MR.HABEEB UR REHMAN
S/O ABDUL MAZEED
AGED ABOUT 35 YEARS
R/AT NO.286, 14TH CROSS
GOVINDAPURA, AC POST
BENGALURU - 560 045
Digitally 3. IMRAN AHMED
signed by K S S/O ILYAS AHMED
RENUKAMBA AGED ABOUT 43 YEARS
Location: R/AT NO.28, 7TH 'B' CROSS
High Court of KAVERI NAGAR, R T NAGAR POST
Karnataka BENGALURU - 560 032
ALSO R/AT NO.235, 1ST MAIN ROAD
4TH CROSS, VINOBHA NAGAR
K G HALLI, BENGALURU - 560 045 ...APPELLANTS
(BY SRI MOHAMMED TAHIR, ADVOCATE)
AND:
NATIONAL INVESTIGATION AGENCY
MINISTRY OF HOME AFFAIRS
BRANCH OFFICE, BENGALURU
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NC: 2025:KHC:53360-DB
CRL.A No.2288/2025
HC-KAR
REP. BY ITS SUPERINTENDENT OF POLICE
3RD FLOOR, BSNL TELEPHONE EXCHANGE
HAL 2ND STAGE, INDIRANAGAR
BANGALORE - 560 008 ...RESPONDENT
(BY SRI SACHIN C, ADVOCATE FOR
SRI P.PRASANNA KUMAR, SPECIAL PUBLIC PROSECUTOR)
THIS CRIMINAL APPEAL IS FILED UNDER SECTION 21(4)
NATIONAL INVESTIGATION AGENCY ACT, 2008 PRAYING TO SET
ASIDE THE ORDER DATED 31.10.2025 (ANNEXURE-A) PASSED BY
XLIX ADDITIONAL CITY CIVIL AND SESSIONS JUDGE (SPECIAL
JUDGE FOR TRIAL OF NIA CASES), (CCH-50), BENGALURU IN SPL.C.
NO.141/2021 REGISTERED FOR THE OFFENCES PUNISHABLE UNDER
SECTIONS 120B, 143, 145, 147, 188, 353 AND 427 READ WITH 34
AND 149 OF IPC, SECTION 4 OF THE PREVENTION OF DAMAGE TO
PUBLIC PROPERTY ACT, 1984/SECTION 2 OF THE PREVENTION OF
DESTRUCTION AND LOSS OF PROPERTY ACT, 1981 ETC.
THIS CRIMINAL APPEAL HAVING BEEN RESERVED FOR
JUDGMENT ON 10.12.2025 COMING ON FOR PRONOUNCEMENT THIS
DAY, K.S.MUDAGAL J, DELIVERED THE FOLLOWING:
CORAM: HON'BLE MRS. JUSTICE K.S.MUDAGAL
AND
HON'BLE MR. JUSTICE VENKATESH NAIK T
CAV JUDGMENT
(PER: HON'BLE MRS. JUSTICE K.S.MUDAGAL) Challenging the order of rejection of their bail applications, accused Nos.3, 4 and 8 in Special Case No.141/2021 on the file of XLIX Additional City Civil and Sessions Judge (Special Court for the trial of NIA cases) (CCH-
50), Bengaluru have preferred this appeal.
2. Appellants and 135 other accused are being tried in Spl.C.No.141/2021 for the offences punishable under Sections -3- NC: 2025:KHC:53360-DB CRL.A No.2288/2025 HC-KAR 143, 147, 148, 353, 333, 332, 436, 427 and 149 of IPC, Sections 15, 16, 18 and 20 of the Unlawful Activities (Prevention) Act, 1967 (for short 'UAP Act') and Section 4 of the Prevention of Damage to Public Property Act, 1984/Section 2 of the Prevention of Destruction and Loss of Property Act, 1981 on the basis of the charge sheet filed by NIA in RC-35/2020/NIA/DLI.
3. Case of the prosecution in brief is as follows:
(i) That SDPI in Bengaluru was unhappy with the decisions of the Central Government on certain matters viz., repeal of Article 370 of the Constitution, issuance of CAA/NRC, Supreme Court's verdict in Babri masjid and Triple Talak cases.
SDPI members actively participated in the agitation against the Government on those issues. They were waiting to create communal disharmony and unrest in the country. Accordingly accused Nos.1, 2, 25 and other SDPI Bengaluru District leaders hatched criminal conspiracy and decided to post some derogatory message to insult Hindu Gods and provoke Hindu Community through accused No.1's facebook account who has thousands of Hindu followers on facebook. They intentionally selected 11.08.2020, an auspicious day for Hindus i.e., the day -4- NC: 2025:KHC:53360-DB CRL.A No.2288/2025 HC-KAR of Sri Krishna Janmashtami to post the derogatory message.
Meanwhile the SDPI cadres were well prepared to respond to any situation arising out of such incident and to execute their plans to commit violent acts to garner the support of the Muslim community.
(ii) In execution of such conspiracy, accused No.1 on 11.08.2020 posted a video/audio clip containing a derogatory comment made by one Murugesh Nirani/MLA offending Hindu deities, deliberately tagging the same to P.Naveen, nephew of Akhanda Srinivasa Murthy, MLA of Pulakeshinagar Constituency so that he responds to the same and they can indulge in violence. As expected said P.Naveen responded posting a cartoon picture with comment on Prophet Mohammed.
(iii) Appellant and other accused held conspiracy meeting at SDPI Office, Nagawara to commit violent acts by attacking the police personnel. They also decided to file maximum number of complaints against P.Naveen in different police stations at Bengaluru to pressurize the police and the Government. After such conspiracy meeting, appellant/accused No.25 being the District President of SDPI, Bengaluru remained -5- NC: 2025:KHC:53360-DB CRL.A No.2288/2025 HC-KAR at Nagawara Ward to coordinate the activities in furtherance of the conspiracy. Accused Nos.3, 5, 6 and other accused including the SDPI ward members reached Kadugondanahalli police station (for short 'K.G.Halli Police Station') for filing FIRs, mobilizing SDPI cadres and to attack the police station and police personnel.
(iv) That on 11.08.2020 at 8.45 p.m. accused who were initially about 25 to 30 in numbers, gathered in-front of K.G.Halli Police Station and began shouting slogans demanding the arrest of P.Naveen. By 8.50 p.m. number swollen and all accused led by accused No.14 entered the premises of K.G Halli Police Station demanding registration of FIR against P.Naveen.
By that time on the same allegations, FIR was already registered in Crime No.195/2020 of D.J Halli Police station, Bengaluru. Despite K.G.Halli police informing the accused that in view of such FIR, again other complaints for the same crime cannot be entertained, the mob insisting to register the case became violent. To manage the situation, K.G.Halli police accepted complaints and on the basis of the complaints of accused, registered cases in NCR Nos.384 to 387 of 2020.
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(v) Despite that, accused and other protesters instigated by prime accused became unruly forcing the police to impose curfew within the jurisdiction of both K.G Halli and D.J Halli police stations to bring the situation under control.
However, accused insisting to handover P.Naveen to their custody, started vandalizing the police station, pelted stones and threw petrol packed in plastic covers and in bottles on the police personnel, forcing police to resort to lathi charge. Mob attempted to snatch weapons from the police personnel and kill them, which led to an order to open fire resulting in death of one person. Rioters set 12 government and private vehicles on fire by pouring petrol, inflicted injuries on the police personnel obstructing them from discharging their official duties. The loss caused due to such destruction of properties was to the tune of Rs.13,62,325/-.
(vi) According to the prosecution, accused Nos.3 and 4 were the President and Member of SDPI, Nagawara Ward and accused No.8 was the President of SDPI, K.G.Halli Ward. They were also part of conspiracy, mobilized and instigated the other members of the mob at the scene of occurrence and -7- NC: 2025:KHC:53360-DB CRL.A No.2288/2025 HC-KAR participated in pouring inflammable substances on vehicles and burning vehicles and in rioting.
4. The earlier bail application of appellant Nos.1 and 3 /accused Nos.3 and 8 were rejected by the trial Court. They had challenged those orders before this Court in Crl.A.No.788/2022 and Crl.A.No.1640/2021 which came to be dismissed on 19.07.2022 and 22.12.2021 respectively. For them the bail applications in question in this appeal were the successive bail applications. The bail applications of the appellants were opposed by the respondent. The trial Court on hearing the parties, by the impugned order has rejected the same.
5. Heard both side.
Submissions of Sri Mohammed Tahir, learned Counsel for the appellants:
6. The appellants are falsely implicated in the case.
Initially the case was investigated by the State Police. On NIA, taking over the investigation, has concocted the statements of witnesses and the records against the accused. In the statements of the witnesses recorded by the State police, they have not stated anything against the appellants. There is good -8- NC: 2025:KHC:53360-DB CRL.A No.2288/2025 HC-KAR chance of appellants being succeeded on trial. The order in Crl.A.No.788/2022 is per incuriam. The sanction to prosecute for the offences under UAP Act was granted only in respect of accused No.25, but the trial Court has framed charges for the said offences against all the 130 accused. As per Section 216 of Cr.P.C, the entire trial gets vitiated. The charge sheet does not say which of the bikes were burnt by the present appellants.
They are in judicial custody since 5 years. The trial has not yet commenced and the same is not likely to be concluded in near future. For the similarly situated accused, Hon'ble Supreme Court in Petition(s) for Special Leave to Appeal (Crl) No.11626/2025 has granted bail. Based on that, accused No.19 has been granted bail by this Court in Crl.A.No.1722/2025.
Hence, the appellants are also entitled to bail.
7. In support of his submissions, he relies on the following judgments:
(i) Vernon v. State of Maharashtra1
(ii) Sagar v. State of U.P.2 1 (2023) 15 SCC 56 2 2025 SCC OnLine SC 2584 -9- NC: 2025:KHC:53360-DB CRL.A No.2288/2025 HC-KAR Submissions of Sri P.Prasanna Kumar, learned Special Public Prosecutor for the respondent/NIA:
8. Earlier applications of the appellants for bail were dismissed on merits. The said orders have been confirmed by this Court. Orders of this Court have attained finality. Rejection of the bail application of the co-accused is confirmed by the Hon'ble Supreme Court and absolutely there is no changed circumstance in the matter. The alleged contradiction in the statement of the witnesses before the State Police and NIA was urged in Crl.A.No.788/2022 by accused No.3. Section 216 (5) Cr.P.C. applies only to alter charge, even otherwise, challenge to framing of the charge is pending in appeal before this Court and hence that cannot be urged in this matter. Accused Nos.3 and 4 were absconding. That conduct disentitles them of bail.
So far as the delay in trial, it is by the accused themselves, therefore the judgment in Petition(s) for Special Leave to Appeal (Crl) No.11626/2025 is not applicable to the facts of this case.
9. On considering the submissions of both side and on examination of materials on record, the point that arises for consideration is "whether the impugned order of rejection of bail is sustainable"?
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NC: 2025:KHC:53360-DB CRL.A No.2288/2025 HC-KAR Analysis Reg. Merits:
10. Admittedly the trial Court on considering the merits of the case had rejected the first bail applications of accused Nos.3 and 8. They challenged the said order before this Court in Crl.A.No.1640/2021 and Crl.A.No.788/2022. Perusal of the judgments in those appeals show that this Court on considering the merits dismissed those appeals. Further, reading of the judgment in Crl.A.No.788/2022 c/w Crl.A.No.814/2022 shows that the contention regarding inconsistencies in the statements of witnesses before two Investigating Agencies was raised and rejected. Accused Nos.3 and 8 have not challenged the said judgments, therefore it is not open for the appellants to say that though the judgments are per incuriam, the order dated 28.02.2022 in Petition for Special Leave to Appeal (Crl) No.848/2022 and connected matters shows that accused Nos.9 to 16 and 18 to 24 the similarly situated accused had preferred those petitions challenging the dismissal of their bail applications by the trial Court and confirmation of the same by this Court in appeals. The Hon'ble Supreme Court dismissed the said petitions considering the merits of the matter. On that
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NC: 2025:KHC:53360-DB CRL.A No.2288/2025 HC-KAR count also, it is not open to the appellants again to argue on the merits of the matter.
Reg. Sanction order:
11. It is contended that the charges for UAP Act offences are framed against all accused though the sanction order for that is taken only against accused Nos.1 to 25.
Admittedly, the matter challenging the order of framing of charges is the subject matter of another appeal pending before this Court. Therefore that cannot be considered in this matter.
Even otherwise, the present appellants are accused Nos.3, 4 and 8. According to the appellants themselves, sanction is granted regarding them, therefore alleged lapse if any in that regard has no bearing on the present matter.
Reg. Delay:
12. The prime contention was that accused are in custody for about five years without trial, therefore they are entitled to bail. To press that point, the order of the Hon'ble Supreme Court in Petition for Special Leave to Appeal (Crl) No.11626/2025 dated 07.10.2025 and order of this Court dated 14.10.2025 in Crl.A.No.1722/2025 (21 (NIA)) have been relied on. Those order shows that Hon'ble Supreme Court granted bail
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NC: 2025:KHC:53360-DB CRL.A No.2288/2025 HC-KAR to accused No.24 on the ground of delay in trial, relying on that judgment, this Court granted bail to accused No.19 in Crl.A.No.1722/2025.
13. The trial Court by the impugned order has rejected such contention on the ground that the appellants and co-accused themselves are guilty of delay, therefore, they cannot claim bail on that ground. Whereas learned Special Public Prosecutor relying on the order in Crl.A.No.1425/2025 (21 (NIA)) dated 02.12.2025 submits that on examining the cause of delay, this Court has subsequently dismissed the appeal of accused No.5 rejecting such contentions. Perusal of the said order shows that the learned Special Public Prosecutor while justifying the reasoning of the trial Court regarding blameworthy conduct of the accused in delaying the matter had submitted the list of applications filed by the accused before the trial Court and the cases filed before this Court to delay the trial. The same is as follows:
Bail Applications filed by Accused Sl. Date of Date of Name and number of Accused Status No. filing Disposal 1 Mohammed Khaleem Ahmed (A-19) 10.06.2021 Rejected 25.05.2021 2 V H Farzaib Afandi (A-55) 20.02.2021 Allowed 20.02.2021 3 Firoz Ahmed (A-56) 20.02.2021 Allowed 20.02.2021
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NC: 2025:KHC:53360-DB CRL.A No.2288/2025 HC-KAR 4 Mohammad Basha (A-57) 20.02.2021 Allowed 20.02.2021 Mohammad Suleman @ 5 20.02.2021 Allowed 20.02.2021 Suleman @ Varun Khole (A-58) 6 Salman M (A-62) 20.02.2021 Allowed 20.02.2021 7 Subhan (A-63) 20.02.2021 Allowed 20.02.2021 8 Sameer Khan (A-64) 20.02.2021 Allowed 20.02.2021 9 Rizwan Pasha @ Rizwan Baig (A-65) 20.02.2021 Allowed 20.02.2021 10 Arbaz @ Arbaz Ahmed M (A-66) 20.02.2021 Allowed 20.02.2021 11 Mohammed Zabiulla (A-67) 20.02.2021 Allowed 20.02.2021 12 Tanveer (A-68) 20.02.2021 Allowed 20.02.2021 13 Nawaz Ahmed M (A-69) 20.02.2021 Allowed 20.02.2021 14 Fazil (A-70) 20.02.2021 Allowed 20.02.2021 15 Syed Nawaz Ahmed (A-72) 20.02.2021 Allowed 20.02.2021 16 Dastagar (A-73) 20.02.2021 Allowed 20.02.2021 17 Ajaz Shariff (A-74) 20.02.2021 Allowed 20.02.2021 18 Ayub Pasha (A-75) 20.02.2021 Allowed 20.02.2021 19 Syed Asgar Pasha (A-76) 20.02.2021 Allowed 20.02.2021 20 Syed Sameer (A-77) 20.02.2021 Allowed 20.02.2021 21 Mohammed Shameer (A-79) 20.02.2021 Allowed 20.02.2021 22 P Adam Ur Rahman (A-80) 20.02.2021 Allowed 20.02.2021 23 Siraj Ur Rehman (A-81) 20.02.2021 Allowed 20.02.2021 24 Sikandar Khan (A-83) 20.02.2021 Allowed 20.02.2021 25 Syed Afzal (A-84) 20.02.2021 Allowed 20.02.2021 26 Mohammed Akram (A-86) 20.02.2021 Allowed 20.02.2021 27 Syed Jabeer (A-87) 20.02.2021 Allowed 20.02.2021 28 Mohammed Dastagir (A-88) 20.02.2021 Allowed 20.02.2021 29 Shaik Adil (A-89) 20.02.2021 Allowed 20.02.2021 30 Mohammed Mahaboob A (A-90) 20.02.2021 Allowed 20.02.2021 31 Siddiq Pasha (A-91) 20.02.2021 Allowed 20.02.2021 Mohammad Nasim @ 20.02.2021 Allowed 20.02.2021 32 Mohammed Nasir (A-92) 33 Shabeer (A-93) 20.02.2021 Allowed 20.02.2021 34 Kaleem Pasha (A-94) 20.02.2021 Allowed 20.02.2021
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NC: 2025:KHC:53360-DB CRL.A No.2288/2025 HC-KAR 35 Mohammed Muzaffar (A-95) 20.02.2021 Allowed 20.02.2021 36 Fairoz (A-96) 20.02.2021 Allowed 20.02.2021 37 Md Sadik (A-97) 20.02.2021 Allowed 20.02.2021 38 Mohammed Ali (A-98) 20.02.2021 Allowed 20.02.2021 39 Umar Shariff (A-99) 20.02.2021 Allowed 20.02.2021 40 Syed Shabaz (A-100) 20.02.2021 Allowed 20.02.2021 41 Althaf Pasha (A-101) 20.02.2021 Allowed 20.02.2021 42 Mohammed Asif (A-102) 20.02.2021 Allowed 20.02.2021 43 Azmathulla Khan (A-103) 20.02.2021 Allowed 20.02.2021 Ahammed Pasha @ Zameer Pasha 20.02.2021 Allowed 20.02.2021 44 (A-104) 45 Ansar Pasha (A-105) 20.02.2021 Allowed 20.02.2021 46 Afroz Pasha (A-106) 20.02.2021 Allowed 20.02.2021 47 Zabiullah (A-108) 20.02.2021 Allowed 20.02.2021 48 Mubarak Pasha (A-109) 20.02.2021 Allowed 20.02.2021 49 Syed Moinuddin (A-115) 20.02.2021 Allowed 20.02.2021 50 Taufeeq Ahmed (A-116) 20.02.2021 Allowed 20.02.2021 51 Mujeeb Pasha @ Mujeeb (A-117) 20.02.2021 Allowed 20.02.2021 52 Mohammed Afreed (A-118) 20.02.2021 Allowed 20.02.2021 53 Syed Fardeen (A-120) 20.02.2021 Allowed 20.02.2021 54 Zubair (A-122) 20.02.2021 Allowed 20.02.2021 55 Umer Quarishi (A-123) 20.02.2021 Allowed 20.02.2021 56 Shabaz (A-124) 20.02.2021 Allowed 20.02.2021 57 Adil Ahmed M (A-127) 20.02.2021 Allowed 20.02.2021 58 Mohammed Rafiq (A-130) 20.02.2021 Allowed 20.02.2021 59 Syed Shoaib M (A-131) 20.02.2021 Allowed 20.02.2021 60 Mohammed Akbar (A-132) 20.02.2021 Allowed 20.02.2021 61 Sayyedsohel Torvi (A-137) 20.02.2021 Allowed 20.02.2021 62 Zameer Ahmed (A-138) 20.02.2021 Allowed 20.02.2021 63 K Mohammed Hanif (A-145) 20.02.2021 Allowed 20.02.2021 64 Mohammed Akram (A-146) 20.02.2021 Allowed 20.02.2021 65 Mohammed Peer (A-147) 20.02.2021 Allowed 20.02.2021 66 K.V.Abdul Rawoof (A-148) 20.02.2021 Allowed 20.02.2021
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NC: 2025:KHC:53360-DB CRL.A No.2288/2025 HC-KAR 67 Ameen Ur Rahman N M (A-149) 20.02.2021 Allowed 20.02.2021 68 Luai Firoz Ahmed (A-150) 20.02.2021 Allowed 20.02.2021 69 Kamal Basha K (A-151) 20.02.2021 Allowed 20.02.2021 70 N Md Muzammil (A-152) 20.02.2021 Allowed 20.02.2021 71 Syed Chand Pasha (A-153) 20.02.2021 Allowed 20.02.2021 72 Muhammed Muzahid (A-154) 20.02.2021 Allowed 20.02.2021 73 Shabaal Khan (A-155) 20.02.2021 Allowed 20.02.2021 74 Zeeshan Khan (A-156) 20.02.2021 Allowed 20.02.2021 75 Abdul Khadar (A-157) 20.02.2021 Allowed 20.02.2021 76 Shaik Mohammed Nafees (A-158) 20.02.2021 Allowed 20.02.2021 77 Sameer (A-159) 20.02.2021 Allowed 20.02.2021 78 Abdul Hafiz Junaid (A-160) 20.02.2021 Allowed 20.02.2021 79 Syed Zakir (A-161) 20.02.2021 Allowed 20.02.2021 80 Rahim (A-162) 20.02.2021 Allowed 20.02.2021 Mohammed Mustaq @ Mustaq 20.02.2021 Allowed 20.02.2021 81 (A-163) 82 Md Ali Ahmed (A-164) 20.02.2021 Allowed 20.02.2021 83 Saekul Islam (A-165) 20.02.2021 Allowed 20.02.2021 84 Khamruddin (A-166) 20.02.2021 Allowed 20.02.2021 85 Syed Tabrez (A-167) 20.02.2021 Allowed 20.02.2021 86 Syed Hussain (A-168) 20.02.2021 Allowed 20.02.2021 87 Mohammed Nasarulla Shariff (A-169) 20.02.2021 Allowed 20.02.2021 88 Mohd Mateen Baig (A-170) 20.02.2021 Allowed 20.02.2021 89 Tofik (A-171) 20.02.2021 Allowed 20.02.2021 90 Tabarak Pasha (A-172) 20.02.2021 Allowed 20.02.2021 91 Abdul Majed (A-173) 20.02.2021 Allowed 20.02.2021 92 Arfath Shariff (A-174) 20.02.2021 Allowed 20.02.2021 93 Rahmathulla Khan (A-175) 20.02.2021 Allowed 20.02.2021 94 Nayazulla Khan (A-176) 20.02.2021 Allowed 20.02.2021 95 Abid Ali (A-177) 20.02.2021 Allowed 20.02.2021 96 Syed Zuhed Pasha (A-178) 20.02.2021 Allowed 20.02.2021 97 Babu Irshad Phasa (A-179) 20.02.2021 Allowed 20.02.2021 98 Mahaboob Pasha (A-180) 20.02.2021 Allowed 20.02.2021
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NC: 2025:KHC:53360-DB CRL.A No.2288/2025 HC-KAR 99 M Kaleem Basha (A-181) 20.02.2021 Allowed 20.02.2021 100 Sardar Shariff (A-182) 20.02.2021 Allowed 20.02.2021 101 Roshan S (A-183) 20.02.2021 Allowed 20.02.2021 102 Yaseer (A-184) 20.02.2021 Allowed 20.02.2021 103 Mohammed Ismail Zabiulla (A-185) 20.02.2021 Allowed 20.02.2021 104 Syed Abbas (A-3) 13.08.2021 Dismissed 27.08.2021 105 Syed Abdul Haseeb (A-186) 20.02.2021 Allowed 20.02.2021 106 Shabeer Ulla (A-187) 20.02.2021 Allowed 20.02.2021 107 Mohamed Ismail (A-188) 20.02.2021 Allowed 20.02.2021 108 Umrain Pasha (A-189) 20.02.2021 Allowed 20.02.2021 109 Syed Afsar A (A-190) 20.02.2021 Allowed 20.02.2021 110 Shaik Fayaz (A-191) 20.02.2021 Allowed 20.02.2021 111 Syed Imran (A-192) 20.02.2021 Allowed 20.02.2021 112 Wazir Ahmed (A-193) 20.02.2021 Allowed 20.02.2021 113 Syed Tousif (A-194) 20.02.2021 Allowed 20.02.2021 114 Akram Basha (A-195) 20.02.2021 Allowed 20.02.2021 115 Sayeed Khan (A-196) 20.02.2021 Allowed 20.02.2021 116 Mohammed Junaid (A-197) 20.02.2021 Allowed 20.02.2021 117 Waseem Ahamed (A-198) 20.02.2021 Allowed 20.02.2021 118 Imran Khan (A-82) 22.02.2021 Allowed 22.02.2021 119 Aman Ulla Shariff (A-107) 22.02.2021 Allowed 22.02.2021 120 Faraz (A-119) 22.02.2021 Allowed 22.02.2021 121 Faizan (A-121) 22.02.2021 Allowed 22.02.2021 122 Y Abdul Rahaman (A-59) 23.02.2021 Allowed 23.02.2021 123 Fazil (A-71) 23.02.2021 Allowed 23.02.2021 124 Mohd Junaid (A-85) 23.02.2021 Allowed 23.02.2021 Mohammed Zahooruddin Sirkazi (A- 23.02.2021 Allowed 23.02.2021 125
114) 126 Zameeruddin @ Zameer (A-125) 23.02.2021 Allowed 23.02.2021 127 Basheer Uddin (A-126) 23.02.2021 Allowed 23.02.2021 128 Syed Khaleel (A-134) 23.02.2021 Allowed 23.02.2021 129 Naseer (A-29) 23.03.2021 Allowed 23.03.2021 130 Habeeb Ullaha (A-135) 23.03.2021 Allowed 23.03.2021
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NC: 2025:KHC:53360-DB CRL.A No.2288/2025 HC-KAR 131 Abdul Rajaq (A-133) 23.04.2021 Allowed 23.04.2021 132 Sadiq Pasha @ Karchip Sadiq (A-27) 25.02.2021 Allowed 25.02.2021 133 Mohammed Shafeeq Ahmad (A-33) 25.02.2021 Allowed 25.02.2021 134 Nawaz (A-34) 25.02.2021 Allowed 25.02.2021 135 Mohammed Adil C (A-36) 25.02.2021 Allowed 25.02.2021 136 Abdul Lathif C (A-37) 25.02.2021 Allowed 25.02.2021 137 Shabaz Pasha (A-38) 25.02.2021 Allowed 25.02.2021 138 M A Khaleel (A-40) 25.02.2021 Allowed 25.02.2021 139 Wahid @ Mohammed Awaize (A-41) 25.02.2021 Allowed 25.02.2021 140 Kaleem Pasha (A-26) 25.02.2021 Allowed 25.02.2021 141 Abdul Rahim (A-45) 25.02.2021 Allowed 25.02.2021 142 Syed Sadiq Ali (A-28) 26.02.2021 Allowed 26.02.2021 143 Irshad Hussin (A-30) 26.02.2021 Allowed 26.02.2021 144 Irfanulla Khan (A-42) 26.02.2021 Allowed 26.02.2021 145 Jalal Pasha (A-43) 26.02.2021 Allowed 26.02.2021 146 Azmathulla Khan (A-44) 26.02.2021 Allowed 26.02.2021 147 Mohammed Younus (A-46) 26.02.2021 Allowed 26.02.2021 148 Mohammed Faizal (A-48) 26.02.2021 Allowed 26.02.2021 149 Irfan Khan (A-51) 26.02.2021 Allowed 26.02.2021 150 Azil Pasha (A-52) 26.02.2021 Allowed 26.02.2021 151 Akbar Khan (A-53) 26.02.2021 Allowed 26.02.2021 152 Kaleemulla @ Shahrukh (A-54) 26.02.2021 Allowed 26.02.2021 153 Mohammed Zabiulla (A-78) 26.02.2021 Allowed 26.02.2021 154 Farooq (A-110) 01.03.2021 Allowed 01.03.2021 155 Sameerulla (A-111) 01.03.2021 Allowed 01.03.2021 156 Mohammed Khaleel (A-112) 01.03.2021 Allowed 01.03.2021 157 Mohammed Rizwan (A-129) 01.03.2021 Allowed 01.03.2021 158 Mohammed Arbaz (A-31) 02.03.2021 Allowed 02.03.2021 159 Syed Nasir Ahmed (A-39) 02.03.2021 Allowed 02.03.2021 160 Azagar (A-50) 02.03.2021 Allowed 02.03.2021 161 Ibrahim Sharif (A-128) 02.03.2021 Allowed 02.03.2021 162 Salman M (A-35) 03.03.2021 Allowed 03.03.2021 163 M K Tanveer Ahmed (A-47) 03.03.2021 Allowed 03.03.2021
- 18 -
NC: 2025:KHC:53360-DB CRL.A No.2288/2025 HC-KAR 164 A.M.Saleem (A-113) 05.03.2021 Allowed 05.03.2021 165 Mansoor U (A-60) 06.03.2021 Allowed 06.03.2021 166 Thabrej Ahamad @ Tabu (A-61) 06.03.2021 Allowed 06.03.2021 167 Abdul Ghani M @ Manikandan (A-32) 16.03.2021 Allowed 16.03.2021 168 Zubair (A-49) 16.03.2021 Allowed 16.03.2021 169 Mohammed Arpath (A-136) 16.03.2021 Allowed 16.03.2021 Habeeb Ur Rehaman (A-4) 170 Peer Pasha (A-5) 10.12.2021 Withdrawn 01.04.2022 Ziya Ur Rehaman (A-6) Firoz Pasha (A-7) Habeeb Ur Rehaman (A-4) 171 27.10.2022 Rejected 19.11.2022 Imran Ahmed (A-22) 172 Mudassir Kaleem (A-20) 31.05.2023 Rejected 05.07.2023 173 Naqeeb Pasha (A-21) 18.08.2023 Rejected 16.09.2023 174 Firoz Pasha (A-7) 29.03.2022 Rejected 02.11.2023 175 Peer Pasha (A-5) 30.09.2023 Allowed for 1 04.10.2023 day 176 Habeeb Ur Rehaman (A-4) 27.12.2023 Not pressed 2024 177 Syed Abbas (A-3) 19.12.2023 Allowed for 1 19.12.2023 day 178 Mohammed Sharief (A-25) 25.01.2024 Rejected 12.08.2024 Rubah Waqas (A-11) 179 Shabbar Khan (A-12) 22.02.2024 Rejected 04.04.2024 Shaik Ajmal (A-13) Peer Pasha (A-5) 180 30.03.2024 Rejected 04.04.2024 Ziya Ur Rehaman (A-6) 181 Sadiq Pasha (A-26) 04.04.2024 Not pressed 2024 182 Firoz Pasha (A-7) 13.05.2024 Allowed for 1 16.05.2024 day 183 Sadiq Pasha (A-27) 26.10.2024 Allowed 29.10.2024 184 Kareem Saddam (A-24) 04.11.2024 Rejected 17.12.2024 185 Khaleem Ahmed (A-19) 28.03.2025 Rejected 30.07.2025 186 Mohammed Khaleem (A-19) 03.06.2025 Rejected 31.07.2025 187 Imran Khan (A-8) 28.03.2025 Pending - 188 Naqeeb Pasha (A-21) 11.06.2025 Pending - 189 Syed Abbas (A-3) 02.09.2025 Pending - 190 Azhar (A-23) 06.09.2025 Pending -
- 19 -
NC: 2025:KHC:53360-DB CRL.A No.2288/2025 HC-KAR 191 Habeeb Ur Rehaman (A-4) 03.09.2025 Pending - 192 Syed Abbas (A-3) 03.09.2025 Pending - 193 Imran Ahmed (A-8) 03.09.2025 Pending -
Application filed seeking permission to use his Instagram Account Sl. Date of Date of Name and number of Accused Status No. filing Disposal 1 Syed Sohel Torvi (A-137) 15.03.2021 Allowed 05.04.2021 Application filed under Section 451 to release mobile Sl. Date of Date of Name and number of Accused Status No. filing Disposal 1 Syed Sohel Torvi (A-137) 15.03.2021 Rejected 05.04.2021 Application seeking CCTV footage of DJ Halli PS Sl. Date of Date of Name and number of Accused Status No. filing Disposal 1 Muzamil Pasha (A-1) 15.03.2021 Rejected 06.07.2021 Application for discharge under Section 227 of Cr.P.C.
Sl. Date of
Name and number of Accused Date of filing Status
No. Disposal
1 Fairoz Pasha (A-1) 29.03.2022 Withdrawn 20.10.2022
2 Syed Ikramuddin (A-14) 25.05.2022 Rejected Not pressed
A-108, 109, 111, 112, 113, 115, 3 23.01.2023 Rejected 05.04.2023 119, 121, 123 and 138
- 20 -
NC: 2025:KHC:53360-DB CRL.A No.2288/2025 HC-KAR 4 Firoz Pasha (A-7) 02.01.2024 Rejected 08.02.2024 Syed Abbas (A-3) Ziya Ur Rehaman (A-6) Imran Ahmed (A-8) Samiuddin (A-9) Sirajuddin (A-10) Rubah Waqas (A-11) 5 Sabbar Khan (A-12) 29.02.2021 Rejected 05.08.2024 Shaik Ajmal (A-13) Md. Khaleem Ahmed (A-19) Naqeeb Pasha (A-21) Imran Ahmed (A-22) Md.Azhar (A-23) Kareem Saddam (A-24) Application seeking examination of sanction order Sl. Date of Date of Name and number of Accused Status No. filing Disposal Fairoz Pasha (A-1) Muzammil Pasha (A-2) Syed Abbas (A-3) Habeeb Ur Rehman (A-4) Peer Pasha (A-5) Ziya Ur Rehman Alias Ziya (A-6) Firoz Pasha (A-7) Imran Ahmed (A-8) Samiuddin S R Alias Sami (A-9) Partly 1 04.10.2024 10.02.2025 Mohammed Sirajuddin (A-10) Allowed Rubah Waqas (A-11) Shabbar Khan (A-12) Shaik Ajmal (A-13) Mohammed Kaleem Ahmed (A-19) Naqeeb Pasha (A-21) Imran Ahmed (A-22) Mohammed Azhar (A-23) Kareem Alias Sadam (A-24) Application seeking permission to visit Umrah for 15 days Sl. Date of Date of Name and number of Accused Status No. filing Disposal 1 Soheil Torvi 04.04.2025 09.04.2025 Allowed
- 21 -
NC: 2025:KHC:53360-DB CRL.A No.2288/2025 HC-KAR Application under Section 229 of Cr.P.C. (plead guilty) Date of Sl. Date of Name and number of Accused Disposal Status No. filing Ikramuddin (A-14) 1 Syed Asif (A-16) 12.06.2025 08.07.2025 Allowed Mohammed Atif (A-18) Application under Section 48 of UAP Act to recall the order dated 21.05.2025 in respect of framing of charges Date of Sl.
Name and number of Accused Date of filing Disposal Status No. A-29, 30, 32, 36, 37, 43, 46, 48, 52 to 54, 67, 68, 70, 71, 78, 85, 1 11.06.2025 Pending 125, 126 A-26, 27, 31, 33 to 35, 38 to 41, 55, 57, 49, 51, 55 to 66, 68, 69, 2 72 to 84, 86 to 103, 108 to 113, 11.06.2025 Pending 115 to 124, 127 to 129, 131 to 136 & 138 Application under Section 446 of Cr.P.C.
Date of Sl.
Name and number of Accused Date of filing Disposal Status No. 1 Respondent No.4 29.01.2025 - pending
- 22 -
NC: 2025:KHC:53360-DB CRL.A No.2288/2025 HC-KAR Petitions and Appeals filed before this Court Sl. Brief History of Name and number of Accused Remarks No. Case No. case Imran (A-8) Samiuddin (A-9) To declare the Sirajuddin (A-10) charge sheet filed Rejected 1 WP.No.9681/2021 Ruba Wakas (A-11) by NIA is sham, on Shabbar Khan (A-12) nefarious and 27.01.2022 Shaik Ajmal (A-13) fictitious Mohammed Kaleem Ahmed (A-19) To declare Charge Muhammedmudassir Kaleem (A-20) sheet filed against Rejected Naqeeb Pasha (A-21) them is sham and 2 WP.No.8725/2021 on Imran Ahmed (A-22) fictitious and stay 27.01.2022 Mohammed Azhar (A-23) operation of UAP Kareem Alias Sadam (A-24) Act Rejected 3 WP.No.10458/2019 Peer Pasha (A-5) To quash the FIR on 05.04.2023 Challenging the NIA Court order Rejected 4 WP.No.19019/2021 Syed Torvi (A-137) transfer of the on case to 03.09.2023 appropriate Court.
Rejected
5 WP.No.18055/2021 Muzammil Pasha (A-2) To quash the FIR on
05.04.2023
To provide entire
charge sheet
Dismissed
copies of other
6 WP.No.2819/2022 Muzammil Pasha (A-2) on
cases which are
20.07.2023
part and parcel of
KG Halli case
Naseer (A-29) To issue writ of
Irshad Hussin (A-30) certiorari and
Mohammed Arbaz (A-31) quash the order
Abdul Ghani M Alias Manikandan dated 17.09.2024
(A-32) and to stay
Mohammed Adil C (A-36) proceedings in
Abdul Lathif C (A-37) Spl.C.No.141/202
Dismissed
Jalal Pasha (A-43) 1 (Earlier the
7 WP.No.28659/2024 on
Mohammed Younus (A-46) accused had filed
18.03.2025
M.K.Tanveer Ahmed (A-47) application under
Mohammed Faizal (A-48) Section 8 read
Irfan Khan (A-51) with 14 and 20 of
Azil Pasha (A-52) NIA to transfer
Akbar Khan (A-53) the case to proper
Kaleemulla Alias Shahrukh (A-54) forum), the same
Mohammed Zabiulla (A-67) was rejected by
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NC: 2025:KHC:53360-DB
CRL.A No.2288/2025
HC-KAR
Tanveer (A-68) NIA Court on
Fazil (A-70) 17.09.2024.
Mohammed Talish (A-71)
Mohammed Zabiulla (A-78)
Mohd Junaid (A-85)
Zameeruddin Alias Zameer (A-125) Basheer Uddin (A-126) Fairoz Pasha (A-1) Muzzammil Pasha (A-2) Writ petition filed Syed Abbas (A-3) challenging the Habeeb Ur Rehman (A-4) partly order Peer Pasha (A-5) passed by NIA Ziya Ur Rehman Alias Ziya (A-6) Court on Firoz Pasha (A-7) 10.02.2025 Imran Ahmed (A-8) wherein the Samiuddin S R Alias Sami (A-9) Hon'ble NIA Court Mohammed Sirajuddin (A-10) 8 WP.No.7037/2025 summoned Dismissed Rubah Waqas (A-11) documents related Shabbar Khan (A-12) to Sanction order Shaik Ajmal (A-13) from MHA. Writ to Mohammed Atif (A-18) quash impugned Mohammed Kaleem Ahmed (A-19) order dated Naqeeb Pasha (A-21) 10.02.2025 & IA Imran Ahmed (A-22) to stay Mohammed Azhar (A-23) proceedings.
Kareem Alias Sadam (A-24) Syed Abbas (A-3) Habeeb Ur Rehman (A-4) To issue writ of Peer Pasha (A-5) certiorari and Ziya Ur Rehman Alias Ziya (A-6) quash the Imran Ahmed (A-8) impugned order Samiuddin S R Alias Sami (A-9) dated 05.08.2025 Mohammed Sirajuddin (A-10) i.e., rejecting Dismissed Rubah Waqas (A-11) 9 WP.No.26870/2024 discharge on Shabbar Khan (A-12) application filed 29.04.2025 Shaik Ajmal (A-13) under Section 227 Mohammed Kaleem Ahmed (A-19) of Cr.PC to Naqeeb Pasha (A-21) discharge from Imran Ahmed (A-22) the schedule Mohammed Azhar (A-23) offences.
Kareem Alias Sadam (A-24) Appeal Dismissed challenging bail 10 Crl.A.No.238/2025 Kareem @ Saddam (A-24) on rejection by NIA 01.07.2025 Court Challenging bail Dismissed 11 Crl.A.No.34/2024 Mudassir Khaleem (A-19) application on rejection by NIA 29.07.2025
- 24 -
NC: 2025:KHC:53360-DB
CRL.A No.2288/2025
HC-KAR
Court on
05.07.2023. IA-
1/2024 filed to
condone delay of
134 days.
Challenging orders Dismissed
12 Crl.A.NO.767/2024 Zia Ur Rehaman (A-6) of NIA Special on
Court 29.07.2025
Challenging bail Dismissed
13 Crl.A.No.1824/2024 Mohammed Shariff (A-25) rejection order of on
NIA Court dated 07.08.2025
12.08.2024.
Disposed of
on
16.02.2021
with liberty
given to file
14 Crl.A.No.36/2021 Ibrahim Sharif (A-128) Grant of bail
application
under
Section
439 of
Cr.P.C.
Disposed of
on
15.02.2021
with liberty
given to file
15 Crl.A.No.32/2021 C.Mohammed Junaid (A-85) Grant of bail
application
under
Section
439 of
Cr.P.C.
Disposed of
on
02.02.2021
with liberty
given to file
16 Crl.A.No.28/2021 C Abdul Latheef (A-37) Grant of bail
application
under
Section
439 of
Cr.P.C.
Dismissed
17 Crl.A.No.18/2021 Mohammed Rizwan (A-129) Grant of bail on
16.02.2021
Disposed of
on
18 Crl.A.No.51/2021 C.Mohammed Adil (A-36) Grant of bail 16.02.2021
with liberty
given to file
- 25 -
NC: 2025:KHC:53360-DB
CRL.A No.2288/2025
HC-KAR
application
under
Section
439 of
Cr.P.C.
Dismissed
19 Crl.A.No.1277/2020 Kaleem Pasha (A-26) Grant of bail on
16.02.2021
Disposed of
on
03.02.2021
with liberty
given to file
20 Crl.A.No.1069/2020 C Mohammed Junaid (A-85) Grant of bail the
application
under
Section
439 of
Cr.PC
Challenging
Dismissed
searches
21 WP.No.10760/2020 SDPI on
conducted by at
12.01.2021
SDPI office
Challenging the
order dated
03.11.2020
passed by the said
court on an
application filed
by the respondent
Muzammil Pasha (A-2)
- National
Irshad Hussain (A-30)
Investigation
Mohammed Hanif (A-145)
Agency seeking
Firoz Ahmed (A-56) Allowed on
22 WP.No.1417/2021 extension of time
Mohammed Basha (A-57) 10.06.2021
for completion of
Syed Zakir (A-161)
investigation and
Samruddin (A-9)
the order dated
Sirajuddin (A-10)
05.01.2021
passed by the said
court rejecting the
applications filed
by the petitioners
under Section 167
(2).
Memo filed for
withdrawal of the Dismissed
petition on the as
23 WP.No.936/2021 Mohammed Shariff (A-25) ground that the withdrawn
police have on
already filed 02.03.2021
charge sheet.
- 26 -
NC: 2025:KHC:53360-DB
CRL.A No.2288/2025
HC-KAR
Kaleem Pasha (A-7)
Mohammed Haneef (A-18)
Mohammed Akram (A-19)
Fairoz Ahmed (A-23)
Mohammed Shafi (A-32)
Challenging the
Sameer Khan (A-35)
order dated
Ameen (A-37)
03.11.2020
Looyi (A-38)
passed by the said
Kamal Basha (A-10)
Court on an
Mohammed Zalabiulla (A-44)
application filed
Syed Nawaz (A-50)
by the
Dastagir (A-51)
respondent-NIA
Ejaz (A-52)
seeking extension
Ayub Pasha (A-53)
of time for Allowed on
24 WP.No.637/2021 Chand Pasha (A-54)
completion of 10.06.2021
Syed Asgar Pasha (A-55)
investigation and
Mohammed Mujahid (A-56)
the order dated
Mohammed Sammer (A-62)
05.01.2021
Siraj Rahaman (A-64)
passed by the said
Zameer Ahmed (A-65)
Court rejecting
Sikandar Khan (A-67)
the applications
Mohammed Sameer @ Sameeruddin filed by the (A-70) petitioner U/s Syed Abzal (A-71) 167(2) Abdul Hafeez Zunaid (A-72) Mohammed Dastagir (A-79) Shaik Adil (A-80) Mohammed Meboob (A-81) Mohammed Mustaf (A-82) Sheik Mohammed Bilal (A-15) Syed Asif (A-16) Mohammed Atif (A-18) Challenging bail Dismissed Mudasir Kaleem (A-20) 25 Crl.A.No.585/2021 rejection by NIA on Naqeeb Pasha (A-21) special Court. 15.09.2021 Imran Ahmed (A-22) Mohammed Azhar (A-23) Kareem @ Sadam (A-24) Challenging bail Dismissed 26 Crl.A.No.745/2021 Mohammed Kaleem Ahmed (A-19) rejection by NIA on Special Court. 15.09.2021 Challenging bail Dismissed 27 Crl.A.No.1640/2021 Imran Ahmed (A-8) rejection by NIA on Special Court. 21.12.2021 Challenging bail Dismissed 28 Crl.A.No.1448/2021 Mohammed Sharif (A-25) rejection by NIA on Special Court. 30.03.2022 Challenging bail Dismissed 29 Crl.A.No.124/2023 Imran Ahmed (A-8) rejection by NIA on Special Court. 29.05.2023
- 27 -
NC: 2025:KHC:53360-DB
CRL.A No.2288/2025
HC-KAR
Quash the
cognizance order
Rejected
and charge sheet
30 WP.No.5547/2021 Mohammed Sharif (A-25) on
filed in
05.04.2023
Spl.C.No.141/202
1
Ruba Waqas (A-11) Challenging bail Rejected
31 Crl.A.No.827/2024 Shabbar Khan (A-12) rejection by NIA on
Shaik Ajmal (A-13) Special Court. 30.08.2024
Challenging bail Rejected
32 Crl.A.No.828/2024 Peer Pasha (A-5) rejection by NIA on
Special Court. 30.08.2024
Challenging bail Dismissed
33 Crl.A.No.788/2022 Syed Abbas (A-3) rejection by NIA on
Special Court. 19.07.2022
To set aside the
order dated
18.01.2022
passed by NIA
Special Court. The
application U/s 91
of Cr.P.C was filed
(direct the NIA to Rejected
34 WP.No.3205/2022 Mohammad Mudasir Khaleem(A-20) present and on
supply the 26.07.2023
documents which
had been
collected,
gathered from
state machineries.
IA-not to proceed
the charge
To issue writ of
Dismissed
mandamus and
on
grant medical bail
35 WP.No.27181/2023 Ayesha Mohammadi Wife of A-6 21.03.2024
to her husband for
as
60 days on
withdrawn
medical ground.
Challenging 60
days medical bail
Allowed on
36 Crl.A.No.6/2024 Ziya Ur Rehaman (A-6) rejection by NIA
31.01.2024
Special Court,
Bengaluru
I.A.No.2/20
Seeking regular 24 allowed
37 Crl.A.No.767/2024 Ziya Ur Rehaman (A-6)
bail on
17.02.2025
Challenging the
order in Allowed on
38 RP No.543/2023 Mohammed Sharif (A-25)
W.P.No.5547/202 27.03.2025
1
- 28 -
NC: 2025:KHC:53360-DB
CRL.A No.2288/2025
HC-KAR
Challenging the
Allowed on
39 RP.No.548/2023 Imran Ahmed & others order in
27.03.2025
WP.No.9681/2021
Challenging the
Allowed on
40 RP No.549/2023 Md.Khaleem and others order in W.P.
27.03.2025
No.8725/2021
To quash the
Mohammed Adil C (A-36)
charge sheet and
Abdul Lathif C (A-37) Dismissed
consequently
41 Crl.P.No.7341/2022 Irfan Khan (A-51) on
quash the
Akbar Khan (A-53) 29.04.2025
cognizance order
Kaleemulla Alias Shahrukh (A-54) dated 16.02.2021
14. The above statement and the facts and circumstances of the case show that accused are following a pattern of invariably filing consecutive applications for bail, interim bail, discharge, summoning documents etc, though such applications could have been filed collectively wherever they are represented through a common Advocate. That is the strategy followed by the accused themselves delaying the proceedings apparently to claim the benefit of bail on that ground. Other strategy is that they keep changing advocates and changed lawyers seek adjournments. Therefore delay cannot be attributed either to the prosecution or the trial Court.
The accused being themselves cause for delay cannot be permitted to reap the benefit of their own mistake on ground of delay.
- 29 -
NC: 2025:KHC:53360-DB CRL.A No.2288/2025 HC-KAR
15. The order in Petition for Special Leave to Appeal (Crl) No.11626/2025 does not indicate that the material regarding accused delaying the matter in the above narrated fashion was placed before the Hon'ble Supreme Court. The order in Crl.A.No.1722/2025 was passed based on the order in Petition for Special Leave to Appeal (Crl) No.11626/2025. When that order was passed, the above material regarding delay tactics adopted by the accused was not placed before this Court. In the light of the material available on record and the delay tactics of the accused, the above two judgments cannot be justifiably applied to the benefit of the appellants.
16. Though for accused No.4, this is the first bail application, charge sheet and other materials prima-facie show his involvement in the matter. Further the copy of the order in Petition for Special Leave to Appeal (Crl) No.848/2022 and connected matter shows that accused who were similarly situated with that of accused No.4 were unsuccessful before the Hon'ble Supreme Court in getting bail.
17. As there is prima-facie material to show involvement of the appellants indulging in antinational
- 30 -
NC: 2025:KHC:53360-DB CRL.A No.2288/2025 HC-KAR activities, breaching the sovereignty of India, the trial Court was justified in rejecting bail applications. Hence the following:
ORDER The appeal is dismissed.
Sd/-
(K.S.MUDAGAL) JUDGE Sd/-
(VENKATESH NAIK T) JUDGE KSR List No.: 1 Sl No.: 2