Penal Code, 1860 (IPC) - Sections 121, 121A, 124A, 153A, 505(1)(b), 117, 120B read with Section 34 - Unlawful Activities (Prevention) Act, 1967 - Sections 13, 15(1)(b), 16, 17, 18, 18B, 20, 38, 39, 40 and 43D(5) - Mere holding of certain literatures through which violent acts may be propagated would not ipso facto attract the provisions of Section 15(1)(b) of the said Act - There has been no credible evidence of commission of any terrorist act or enter into conspiracy to do so to invoke the provisions of Section 43D(5) of the 1967 Act - Bail granted with conditions. - Supreme Court of India Judgements