- (1.) Leave granted.
(2.) This appeal has been filed against an order dated 11-9-1995 passed by the Designated Court constituted under the Terrorists and Disruptive Activities (Prevention) Act, 1987 (hereinafter referred to as 'TADA') rejecting the prayer for bail made on behalf of the appellant who is facing trial for offences under TADA and Arms Act. The prayer for bail made on behalf of the appellant had been rejected earlier by the Designated Court.
(3.) It appears that a fresh application for bail was made before the Designated Court on 28-8-1995 primarily on the grounds: (1) Pursuant to direction given by a Constitution Bench of this Court in the case of (Kartar Singh v. State of Punjab)1, (1994)3 S.C.C. 569 : Screening/Review Committees constituted by the State Government as well as by the Central Government had examined the case of accused persons in custody for offences under TADA, including that of the appellant in connection with the Bombay bomb blast case. (2) After review of the cases of such accused persons including that of the appellant, the Chief Public Prosecutor had filed a petition before the Designated Court on 24-8-1995 saying that the State Government had no objection to the 12 accused named in the said petition including the appellant, being released on bail.;