MAMAD HASSAM BHAGAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This appeal preferred under Section 19 of the Terrorist and Disruptive Activities (Prevention) Act, 1987 (hereinafter referred to as "TADA") challenge the judgment and order of the learned Designated Judge (TADA), Jamnagar Date July 1, 1994.

(2.) The learned Designated Judge confirmed an order of attachment of seven vessels/ship under Section 7-A of TADA pending further investigation in the matter.

(3.) At the outset we would like to make it clear that we do not propose to deal with the matter either in detail or to give a final decision in this matter in view of the fact that when the judgment under appeal was made the matter was under the investigation stage only. In our view any opinion expressed at this stage might cause prejudice to either party and that is the reason for not going into the matter in detail or giving final decision. Briefly stated the facts are as under: