(IPC) - Ss 120B, 124A, 153A and 153B - Unlawful Activities (Prevention) Act, 1967 - Ss 18 and 39 - Bail - (i) the investigation is over and (ii) the petitioner is not yet a convicted criminal - Not think that any purpose will be served in allowing the Special Court to remand him to custody and then enabling him to move an application for bail - Bail granted.