STATE NCT OF DELHI Vs. SYED ANZAR SHAH

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) This is an appeal filed by the State under Sec. 21(1) of the National Investigation Agency Act, 2008 (hereinafter, 'NIA Act') challenging the impugned order dtd. 17/10/2017 passed by ld. ADJ-02, (FTC), Patiala House Courts, in FIR No. 67/2015 registered at PS Special Cell, New Delhi by which the accused/Respondent-Syed Anzar Shah was discharged by the Special Court, NIA for offences punishable under Ss. 18/18-B/20 of Unlawful Activities (Prevention) Act, 1967 ('UAPA').

(3.) The present appeal is accompanied with an application being CRL.M.A. 2679/2024 under Sec. 5 of the Limitation Act, 1963 seeking condonation of Delay of 1745 days in filing the appeal. The chronology of relevant dates is set out below: <FRM>JUDGEMENT_98_LAWS(DLH)9_2024_1.html</FRM>