PRAHALAD PRABHUDAS PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Special leave granted in all the special leave petitions.

(2.) These special leave petitions were placed for hearing before us and after hearing the parties we proposed to dispose of the matters at the admission stage itself. We, therefore, reserved our order. Later we were informed by counsel appearing on behalf of appellants in another appeal (Crl. A. No. 1113/2005 etc. etc.) that appeals involving the same issues had been directed to be heard by us. We, therefore, did not deliver judgment and awaited hearing of the other appeals. Ultimately those appeals were heard by us and we have referred the appeals to be heard by a larger bench by our order dated 22.2.2007.

(3.) In appeals arising out of SLP (Crl.) Nos. 1568/2006 and 1570/2006, the questions involved inter alia relate to the effect of recommendation made by the Review Committee under the provisions of The Prevention of Terrorism Act, 2002 as amended by Ordinance of 2003. Similar questions are also involved in Crl. A. No. 1113/2005 and other connected matters, though that case relates to similar provisions in Prevention of Terrorism (Repeal) Act, 2004, which we have referred to a larger Bench. We are, therefore, of the view that the appeals arising out of SLP (Crl.) Nos. 1568/2006 and 1570/2006 should also be considered by a larger Bench and, if so, directed by the Honble Chief Justice, may be heard along with Crl. A. No. 1113/2005 and other connected matters which are pending hearing before a larger Bench.