SAFIA MUSTAFA MEMON Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present orders shall govern the decision and disposal of these five petitions which present a common question. I feel that, I am concerned to a great extent, with the principles of Judicial Discipline, Judicial Comity and Judicial Concomitance.

(2.) The provision of law which required to be kept in view would be, S.19 of the Terrorist and Disruptive Activities (Prevention) Act, 1987 ("TADA Act, 1987" for short), which runs thus :

(3.) My endeavour should be to put the facts in a compass which would be less disputable. The narration, of course, would be a broad one, necessarily, only for the purpose of highlighting the background in which, the present proceedings arise.