ABID HUSSEN ABDULKARIM SHAIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition under Article 226 and 227 of the Constitution of India is preferred by the petitioner/original accused with following prayers:

(2.) By the above order dated 17.2.2010 passed below application Exh. 1010 in Sessions Case No.69 of 2009 to 86 of 2009 and 204 of 2009 by learned Additional Sessions Judge, Panchmahal, Camp at Ahmedabad, prayer of the accused-petitioner to restrain the prosecution from producing any kind of evidence relating to the Prevention of Terrorism Act, 2002 (for short "POTA") and another prayer to return the sanctioned orders passed by the competent authority of the Central Government under the POTA, came to be rejected.

(3.) So far as facts recorded in para 3 of the above impugned order by learned Additional Sessions Judge are not in dispute as such and accepted as they are by learned counsels appearing for the parties respectively. However, learned trial judge has succinctly summarized the facts of the case and main contentions with regard to two relief clauses along with reasons for the conclusion drawn for rejecting prayers of the accused-petitioner and for the sake of convenience the order impugned dated 17.2.2010 is produced herein below:-