01Facts
The appellant, a human rights activist and Program Coordinator of JKCCS, was arrested on 22.11.2021 by the NIA under Sections 120B/121A of the IPC and Sections 13/18/18B/38/39 of the UAPA.
pp. 2-7The prosecution alleged he was part of a Lashkar-e-Taiba (LeT) conspiracy to recruit Over-Ground Workers (OGWs) and collect intelligence on Indian Security Forces.
pp. 3-4Specific allegations included introducing an approver (A-2) to a Pakistan-based handler, documenting "High-Ranking Perpetrators" in the Army, and inciting violent protests in 2016.
pp. 4-5The appellant challenged the Trial Court's order dated 13.12.2024 which denied him bail, citing his 4.5-year incarceration, his status as an "infirm" person (having a prosthetic leg), and the lack of a prima facie case.
pp. 1, 7-902Issues
i.1. Whether the prolonged incarceration of the appellant and the unlikely conclusion of the trial in the near future entitle him to bail notwithstanding the restrictions under Section 43D(5) of the UAPA.
pp. 19-20ii.2. Whether the appellant qualifies as "infirm" under the proviso to Section 437(1) of the Cr.P.C. for the purpose of granting bail.
p. 9, 33iii.3. Whether the materials produced by the NIA, including statements of an approver and published reports, establish a prima facie true case against the appellant to attract the statutory bar on bail.
p. 24, 3003Law Applied
The court applied Section 43D(5) of the UAPA, which mandates that bail be denied if the accusations are prima facie true.
p. 19It relied on Union of India v. K.A. Najeeb, which held that statutory rigors "melt down" when a trial is unlikely to complete and incarceration exceeds a substantial part of the sentence.
p. 20It further applied the "contextual inquiry" principle from Gulfisha Fatima v. State (GNCTD).
pp. 22-23The expanded protection of Article 21 as emphasized in Syed Iftikhar Andrabi v. NIA, which reaffirmed that "bail is the rule" even under UAPA.
pp. 25-26The court also noted the proviso to Section 437(1) of the Cr.P.C., which allows for the release of sick or infirm persons.
p. 9, 33Provisions in the judgment · 3 · Linked ones open on LawLens
National Investigation Agency Act, 2008 Section 21
Unlawful Activities (Prevention) Act, 1967 Section 2
Code of Criminal Procedure, 1973 Section 437
04Reasoning
The Court balanced the gravity of the allegations against the appellant’s 4.5-year detention and the fact that 197 witnesses remained to be examined.
p. 30It observed that the prosecution’s case largely rested on the statement of an approver (A-2) whose testimony was yet to be tested at trial.
p. 31Regarding the "intelligence gathering" allegations, the Court noted the appellant’s defense that the documents (e.g., "Structure of Violence Report") were publicly available and shared with the Army as early as 2012, which the prosecution did not effectively dispute.
p. 32The Court found that while the allegations were serious, the appellant's rights under Article 21 "trump the restriction imposed under Section 43D(5)" due to the "realistic trajectory of the trial".
p. 28, 33The Court acknowledged the appellant’s physical infirmity (loss of a leg) as a factor necessitating special consideration under Section 437(1) Cr.P.C.
p. 3305Holding
The Court held that prolonged incarceration (4.5 years) and the slow pace of the trial necessitated the protection of the appellant's constitutional right to liberty.
p. 30, 33The Court set aside the Trial Court's order and granted bail to the appellant on a personal bond of Rs. 2,00,000/- with two sureties, subject to conditions including surrendering his passport, remaining within the NCT of Delhi, and refraining from making public statements.
pp. 34-36Original Court PDF
Khuram ParvezvsNational Investigation Agency
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