- (1.) Special leave granted.
(2.) Devinderpal Singh, the appellant herein, was deported from Germany and was arrested on his arrival at New Delhi on the charge of having travelled to Germany on a false passport. A case being FIR No. 22 of 1993 under S. 419/420/468/471, Indian Penal Code, and Section 12 of the Passport Act, was registered against him. He was subsequently ordered to be released on bail.
(3.) On the very same day i. e. 19-1-1993, the appellant was also arrested in another case being FIR No. 316 of 1993 registered under S. 302/307/326/323/436/120-B, Indian Penal Code, S. 3, 4 and 5 of the Terrorist and Disruptive Activities (Prevention) Act, 1987 and S. 4 and 5 of the Explosive Substances Act.;