Kerala High Court
K.A.Najeeb vs Union Of India on 23 January, 2020
Author: A.M.Shaffique
Bench: A.M.Shaffique
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.M.SHAFFIQUE
&
THE HONOURABLE MR.JUSTICE N.ANIL KUMAR
THURSDAY, THE 23RD DAY OF JANUARY 2020 / 3RD MAGHA, 1941
CRL.A.No.659 OF 2019
AGAINST THE ORDER IN CRL.M.P.No.34/2019 IN S.C.No.01/2015/
NIA OF SPECIAL COURT FOR TRIAL OF NIA CASES,ERNAKULAM
JUDGMENT IN CRL.A 377/2016 OF HIGH COURT OF KERALA
DT.01.06.2016
APPELLANT/ACCUSED NO.5:
K.A.NAJEEB,
AGED 36 YEARS
S/O. ABDUL KADER,
HOUSE NO.VII/656, KARIMBERAPADY HOUSE,
ULIYANOOR KARA, KADUGALOOR VILLAGE,
ALUVA, ERNAKULAM DISTRICT.
BY ADVS.
SRI.P.C.NOUSHAD
SRI.E.A.HARIS
RESPONDENT/COMPLAINANT:
UNION OF INDIA,
REPRESENTED BY NATIONAL INVESTIGATION AGENCY,
KOCHI, REPRESENTED THROUGH SPECIAL PUBLIC
PROSECUTOR FOR NIA, HIGH COURT OF KERALA,
KOCHI-682018.
BY SRI.M.AJAY, SPL. P.P FOR NIA
THIS CRIMINAL APPEAL HAVING BEEN FINALLY HEARD ON
23.01.2020, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
Crl.Appeal No.659 OF 2019 -:2:-
JUDGMENT
Dated this the 23rd day of January 2020 A.M.Shaffique, J.
In view of the order passed in Crl.M.A.No.1/2019 in Crl.Appeal No.659/2019 dated 23.07.2019 granting bail to the 5 th accused/appellant and since the main prayer in the appeal is also for bail, no further orders are required in this appeal. The order dated 23.07.2019 passed in Crl.M.A.No.1/2019 is made absolute.
The appeal stands disposed of accordingly.
Sd/-
A.M.SHAFFIQUE JUDGE Sd/-
N. ANIL KUMAR JUDGE dsn Crl.Appeal No.659 OF 2019 -:3:- APPENDIX PETITIONERS' ANNEXURES: NIL RESPONDENT'S ANNEXURES:
ANNEXURE - I: TRUE COPY OF JUDGMENT IN CRL.A.No.377/16 DT.1.6.16.
ANNEXURE - II: TRUE COPY OF JUDGMENT IN CRL.A.No.759/18 DT.1.8.18.
ANNEXURE - III: TRUE COPY OF JUDGMENT IN CRL.A.No.162/19 DT.13.3.19.