Gujarat Control of Terrorism and Organised Crime Act, 2015 – IPC - Earlier the FIR thereof having been quashed by the High Court, even prior to the filing of the charge-sheet, even for the sake of argument, if accepted, helps the Appellant and tilt the balance in his favour - The Appellant has succeeded in making out a prima facie case for the grant of bail – Appeal Allowed. - Supreme Court of India Judgements