AIROnline 2025 SC 775

Supreme Court Of India

(From : AIROnline 2022 Kar 4622)

Hon'ble Judge(s): Vikram Nath, K. V. Viswanathan , JJ

(A) Criminal P.C. (2 of 1974) , S.439— Grant of bail - Challenge against - Accused was charged with offences punishable u/Ss. 18/18A/20 and 39 of UAPA, 1967 r/w S. 120-B IPC - Allegations in charge-sheet related to connections of accused with an organisation which was not a banned organisation - Attending meetings of said organisation, would not amount to any prima facie offence -Bail was granted 3-1/2 years ago - Charges were yet to be framed and trial had not commenced - Accused had been in custody for 5-1/2 years - High Court was justified in enlarging accused on bail. AIROnline 2022 Kar 4622-Affirmed (Para 9 10) (B) Criminal P.C. (2 of 1974) , S.439— Bail - Refusal to grant - Challenge against - Accused was charged with offences punishable u/Ss. 18/20/39 of UAPA and S. 120-B of IPC - High Court had found that accused was involved with banned terrorist organisations, had active role in operating dark web and assisted members of such organisations - Reasons given by High Court were based upon material collected during investigation and as reflected in the charge-sheet - High Court had also noticed involvement of accused in another case under UAPA - High Court was justified in refusing to grant bail - However, T....