As per case facts, an explosion occurred in Calcutta in 1993, causing many deaths. The accused were prosecuted under the Explosive Substances Act and TADA, with sanctions obtained. The High ... Court, in a writ petition, quashed the sanction and cognizance orders, asserting TADA was misapplied and that the motive for bomb preparation was self-defense, negating terrorist intent. The State of West Bengal appealed, arguing the High Court overstepped its jurisdiction by meticulously examining evidence and conducting a premature trial. The question arose whether the High Court, under its writ jurisdiction, could interfere with sanction and cognizance orders through detailed scrutiny of materials, and if self-defense for bomb manufacturing negated the intention required for TADA offenses. Finally, the Supreme Court allowed the appeal, ruling that the High Court, under Article 226, can only intervene in extreme cases where charges overtly do not constitute a TADA offense; any debatable area is outside writ jurisdiction. The Court emphasized that TADA's procedural framework, including challenging Designated Court orders, must be followed. The High Court should not undertake an extensive scrutiny of materials. The sanction order, which indicated the sanctioning authority's review of police papers, must be accepted at face value, with its correctness to be proven during trial. The preparation and possession of bombs inherently amount to terrorizing and, if proven, attract TADA sections, irrespective of self-defense claims.