STATE OF ASSAM Vs. R K KRISHNA KUMAR

JUDGEMENT

(1.) JUDGMENT , J.

(2.) LEAVE granted.

(3.) ACCORDING to Shri Tuli, only the Courts of Session in Assam and High Court of Guwahati have jurisdiction to entertain the applications for anticipatory bail in respect of the activities alleged against the respondents vis-a-vis the two banned organizations because all such crimes were committed within the territorial limits of the State of Assam.