ANIL VASANT CHITNIS Vs. SENIOR INSPECTOR OF POLICE

JUDGEMENT

(1.) ULTIMATE questions that fall for determination in these petitions under Article 226 of the Constitution are : (a) whether the following First Information Report discloses an offence under the Terrorist and Disruptive Activities (Prevention) Act, 1987, (the TADA Act) and if not, (b) whether case for quashing the proceedings under the TADA Act at such initial stage exists.

(2.) THESE three petitions are by in all nine accused arrayed in the F. I. R. Since common questions arise, they are heard together and are being disposed off by this common judgment.

(3.) FIRST Information Report