- (1.) Leave granted.
(2.) On 26th December, 1990, the appellant was arrested by the SHO, police Station, Nanded, in connection with FIR No. 150 / 90. The charge-sheet was filed against the appellant and also other accused persons for an offence under Section 6 of the Terrorist and Disruptive Activities (Prevention) Act, 1987 read with Sections 286, 120-B and 34 of Indian Penal Code read with Section 9 (B) of the Indian Explosives Act, on 19th December, 1991. The appellant is a priest. He is now in jail for more than four years and eight months continuously except for a short period of 21/2 months when he was on parole on medeical grounds. The minimum sentence under Section 6 of the TADA Act is only five years.
(3.) The appellant applied for grant of bail sometime in June, 1994. Before that , the appellant had made several; applications for bail , which were all rejected.;