- (1.) Leave granted.
(2.) This appeal is preferred by State of Maharashtra challenging the Order of the High Court dated 6th August, 1993 granting interim bail to the respondent. The brief facts which led to the filing of this appeal are thus : On 12-3-1993, there were a number of serious and ghastly incidents of bomb explosions in the metropolitan city of Bombay and suburbs resulting in the death of a number of persons and damage to huge amount of property. In respect of the first incident, a case was registered in Crime No. 129 of 1993 at M.R.A. Marg Police Station on the complaint of the Chief Security Officer, Bombay Stock Exchange. Initially, offences under sections 307, 302, 324, 326, 427, 436 read with 120(B) IPC and sections 4 and 5 of the Indian Explosive Substances Act, came to be registered.
(3.) The investigation in the case was then handed over to the Sr. Inspector of Police, DCB CID on 13-3-1993 under the orders of Joint Commissioner of Police (Crime and Administration) Bombay and DCB CID registered a case vide C.R. No. 70 of 1993 and offences under sections 3, 4, 5 and 6 of the Terrorists and Disruptive Activities (Prevention) Act, 1987 (hereinafter referred to as the "TADA') also were included along with other offences.;