(IPC) - Ss 120B, 124A, 153A and 153B - Unlawful Activities (Prevention) Act, 1967 - Ss 18 and 39 - Bail - (i) the investigation is over and (ii) the petitioner is not yet a convicted criminal - Not think that any purpose will be served in allowing the Special Court to remand him to custody and then enabling him to move an application for bail - Bail granted. - Supreme Court of India Judgements
SUPREME COURT OF INDIA DIVISION BENCH AKHIL GOGOI — Appellant Vs. THE STATE (NATIONAL INVESTIGATION AGENCY) AND OTHERS — Respondent ( Before : V. Ramasubramanian and Pankaj Mithal, JJ. ) Special Leave Petition (Criminal) No. 2504 of 2023 Decided on : 18-04-2023 Penal Code, 1860 (IPC) – Sections 120B, 124A, 153A and 153B – Unlawful […]
sclaw
