1995 AIR SCW 4506 ::AIROnline 1995 SC 50 ::1996 SCC (Cri) 5 ::1996 (1) SCC 44 ::1996 Cri App Rep (SC) 10 ::1996 (33) All Cri C 71 ::1996 (1) East Cri C 161 ::1996 (1) Cur Cri R 124 ::1996 (1) Chand Cri C 1 ::1995 Cri LR (SC Mah & Guj) 748 ::1995 Cri LR (SC & MP) 748 ::1995 (4) Crimes 336 ::1995 Cri LR(SC MAH GUJ) 748 ::(1995) 3 All Cri LR 618 ::(1995) 35 DRJ 245 ::(1995) 8 JT 603 ::(1995) 8 JT 603 (SC) ::(1995) 4 SCJ 646

Supreme Court Of India

Hon'ble Judge(s): A. S. Anand, S. C. Sen , JJ

Terrorist and Disruptive Activities Prevention Act (28 of 1987) , S.20(4)(bb)— Detention - Extension of beyond statutory period - Validity - Has to be considered with reference to facts as existing on date of order - Order granting extension passed without any report of Public Prosecutor and without even accused being produced and informed by Designated Court - Improper. Devinderpal Singh v. Govt. of National Capital Territory of Delhi. (Para 14 15 16)