SONURAM Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The petitioners are facing prosecution for commission of offences punishable under Section 10, 13 & 18 of the Unlawful Activities (Prevention) Act, 1967 (henceforth 'the Act, 1967') and Section 25 of the Arms Act as well under Section 3 & 5 of Explosive Substance Act and Section 8(3) of Rajya Vishesh Jan Suraksha Adhiniyam in connection with Crime No, 28/2014 registered at Police Station Bhanupratappur, District Kanker.

(2.) The jurisdictional police could not complete the investigation of the aforesaid offences against the petitioners herein within the stipulated time of 90 days which expired on 30.04.2014 and, therefore, Public Prosecutor filed an application under Section 43 D (2)(b) of the Act, 1967 indicating progress of investigation and assigning reasons for detention of the petitioners/accused beyond the said period of 90 days and sought further time to complete the investigation and file charge sheet.

(3.) The trial Magistrate, by its order dated 22.4.2014, allowed the application and extended the said period up to 180 days.