DARSHAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS appeal is filed against the order of the Designated Court, Kapurthala under [Terrorist and Disruptive Activities (Prevention) Act, 1987] dated 26.10.1993 forfeiting the surety bond executed by appellant Darshan Singh.

(2.) UNDER Sub -Section (2) of Section 19 of the Terrorist and Disruptive Activities (Prevention) Act, 1987, No appeal or revision shall lie to any court from any judgment, sentence or order including an interlocutory order of a Designated Court. Under Sub Section, (1) of Section 19 of the Act, an appeal only lies to the Supreme Court from any judgment, sentence or order of the Designated Court. Therefore, I am of the opinion that this appeal is not maintainable in this Court. The memorandum of Appeal is, therefore, directed to be returned to the appellant for presenting the same in the Supreme Court, if he is not advised. The appeal is disposed of accordingly. Order accordingly.