S K SHUKLA Vs. STATE OF U P

JUDGEMENT

(1.) All these cases are inter-related and common arguments were raised, therefore, they are disposed of by this common order.

(2.) Writ Petition Nos 132-134/2003 under article 32 of the Constitution of India is directed against the withdrawal of the POTA order by the State Government dated 29th august 2003 against accused Udai Pratap singh, Raghuraj Pratap Singh @ Raja bhaiya and Akshay Pratap Singh @ Gopalji. The Union of India was also permitted to be impleaded as a party-respondent.

(3.) In SLP (Crl) 5609 of 2004, the petitioner has challenged the order passed by the pota Review Committee dated 30. 4.2004 under Section 60 of the Prevention of Terrorism Act, 2002 (15 of 2002) (hereinafter referred to as 'the POTA'). Leave granted.