STATE OF CHHATTISGARH Vs. NAKKA

JUDGEMENT

(1.) On due consideration, delay of 50 days in filing the present Criminal Appeal is condoned. IA No.1/2019 is accordingly allowed.

(2.) Heard learned State Counsel on admission.

(3.) This Appeal under Sec. 21(1) of the NIA Act has been preferred to assail the legality and validity of the order dtd. 27/3/2019 passed by the Special Court (NIA) Bilaspur rejecting the appellant's application under Sec. 43 D (2)(b) of the Unlawful Activities (Prevention) Act, 1967 (henceforth 'the Act') and at the same time allowing the accused's application under Sec. 167 (2) of the CrPC to direct his release on bail for the default of the prosecution to file charge sheet within the stipulated period of 90 days.