- (1.) Leave granted.
(2.) Challenge in this appeal is to the order passed by a Division Bench of the Gujarat High Court dismissing the appeal filed under Section 34 of Prevention of Terrorism Act, 2002 (in short 'POTA').
(3.) Factual details have been indicated in Criminal Appeal (Arising out of S.L.P (Crl.) No.4876 of 2006) disposed of today.;