REGENT COMPUTRONICS PVT. LTD.

ADNAN BILAL MULLA Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

BABBA ALIAS SHANKAR RAGHUMAN ROHIDA VS. STATE OF MAHARASHTRA [REFERRED TO]
DAGDU STATE OF MAHARASHTRA VS. STATE OF MAHARASHTRA:RUKHMINI [REFERRED TO]
SHAHEEN WELFARE ASSOCIATION VS. UNION OF INDIA [REFERRED TO]
RAM GOVIND UPADHYAY VS. SUDARSHAN SINGH [REFERRED TO]
STATE N C T OF DELHI VS. NAVJOT SANDHU ALIAS AFSAN GURU [REFERRED TO]
SURINDER SINGH ALIAS SHINGARA SINGH VS. STATE OF PUNJAB [REFERRED TO]
STATE VS. AMARMANI TRIPATHI [REFERRED TO]
GOKUL BHAGAJI PATIL VS. STATE OF MAHARASHTRA [REFERRED TO]
GOBARBHAI NARANBHAI SINGALA VS. STATE OF GUJARAT [REFERRED TO]

JUDGEMENT

(1.) Heard the learned counsel for the appellant. Admit.

(2.) Mrs. Pai, the learned Addl. P.P. waives service for the respondent - State of Maharashtra.

(3.) The appellant in this appeal, filed in the second round under Section 34 of the Prevention of Terrorism Act, 2002 (the POTA for short) by accused no.15 in POTA Special Case No. 2 of 2003, prays for being released on bail.

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ADNAN BILAL MULLA Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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