L.NAGESWARA RAO,J. - (1.) The Court of Designated Judge (TADA) at Jamnagar (hereinafter referred to as the 'Designated Court') dismissed the bail application of the Appellant by a Judgment dated 31.08.2010 aggrieved by which the Appellant has filed this Criminal Appeal.
(2.) FIR No.I-151 of 1993 was registered in Jamnagar City "B" Division Police Station under Sections 3, 4 and 5 of the Terrorist and Disruptive Activities (Prevention) Act, 1987(hereinafter referred to as 'Act') apart from the offences punishable under Section 120 B, 121, 122 B, 123 r/w 34 of IPC, Sections Section 25 (1A), (1B) and 25(1AA) of the Arms Act and Section 9-B of the Explosives Act, Sections 3, 4, 5, 6 and 9 of the Explosive Substances Act.
(3.) The case of the prosecution is that after demolition of the Babri Masjid in the year 1992, a conspiracy was hatched at Dubai for smuggling of contraband goods, arms and explosives to the sea cost of Gosa Bara near Porbandar. Harun Adam Sanghar, Usman Umar Koreja and others were arrested on the basis of information received by the police. On the basis of their statements, FIR was registered in Jamnagar City "B" Division Police Station vide crime register No.151 of 1993. The Appellant masterminded the conspiracy for smuggling a large quantity of arms and ammunition. After supervising the landing of the ammunition, the Appellant absconded and was arrested on 12.01.2005.;