NARESH INDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS case was pending in the Designated Court, Sangrur and later on, it was transferred to the Designated Court, Bhatinda by an order dated 3.12.1987 passed by S. S. Sodhi, J. As a matter of fact, the petitioners now seek transfer of the case from the Designated Court to any Court having jurisdiction under the Code of Criminal Procedure, as the offence is not triable by the Designated Court. The petitioners applied for bail before the Designated Court, Bhatinda, but the said Court has observed that the application for bail is not maintainable on the ground that earlier the case was transferred from Designated Court, Sangrur to the said Court at Bhatinda.

(2.) BEFORE passing the said order, the Designated Court was required to exercise powers under Section 18 of the Terrorist and Disruptive Activities (Prevention) Act, 1987 which reads as follows :