JOYMALYA BAGCHI,J. - (1.) The lower court records have been received.
(2.) Petitioners in CRR 602 of 2017 have approached this Court, inter alia, assailing the applicability of Sections 16/18 of the Unlawful Activities (Prevention) Act, 1967 [hereinafter referred to as UAPA Act] to the instant case.
(3.) During the pendency of the petition, Mr. Bikash Ranjan Bhattacharyya, learned senior advocate appearing for the petitioners sought leave to assail the order dated 6th April, 2017 extending the period of detention of the petitioners under Section 167(2) of the Code of Criminal Procedure in terms of Section 43D(2) of UAPA Act and order dated 28.6.2017 denying statutory bail to the petitioners herein. Such prayer, being incidental to the principal relief sought for, was permitted to be canvassed in this petition.;