SADIQUE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) This appeal challenges the final judgment and order dated 11/9/2017 passed by the High Court of Madhya Pradesh, Principal Seat at Jabalpur in MCRC No. 1395/2016.

(3.) The appellant No.1 was arrested on 24/12/2013 in connection with crime registered pursuant to FIR No.22/2013 lodged with STF/ATS Police Station, District Bhopal in respect of offences punishable under Ss. 307, 34, 467, 468, 481 and 120-B of IPC, Ss. 25 and 27 of the Indian Arms Act, Ss. 3,10,13,15,18,19,20,23,38 and 39 of the Unlawful Activities (Prevention) Act, 1967 ("UAPA" for short).