Asok Kumar Ganguly, J. - (1.) Heard learned Counsel for the parties.
(2.) This is a statutory appeal under Section 19 of Terrorist and Disruptive Activities (Prevention) Act, 1987 (hereinafter referred to as "the said Act") impugning an order dated 10.9.2009 passed by the Designated Court TADA. The learned Counsel appearing for the sole Appellant has impugned the judgment of the designated court (TADA) on various grounds but at the time of arguments, he made emphasis on a particular ground, namely, that in the instant case, the FIR has been recorded in clear violation of the provisions contained under Section 20(A)(1) of the said Act, as a result whereof, the entire proceeding subsequent thereto has been vitiated and this has also vitiated the judgment and order of the designated court.
(3.) The material facts of the facts are these.;