SHILESHBHAI NARSINHBHAI BARVADIYA Vs. NATIONAL INVESTIGATION AGENCY

JUDGEMENT

(1.) We have heard Mr.Chetan Pandya, the learned counsel appearing for the appellant and Mr.Devang Vyas, the learned Additional Solicitor General of India for the NIA.

(2.) This Court passed a detailed order dated 6/8/2021. We quote Paras.27, 28 and 29 of the order dated 6/8/2021.

(3.) It appears from the letter dated 17/11/2021 addressed by the Additional Registrar (Administration) to the Deputy Registrar, Criminal Appeal Department that on the Administrative side, the Honourable Chief Justice has thought fit not to make any recommendations to the Central Government for designation of Additional Special Courts under the National Investigation Agency Act, 2008, having regard to the fact that there are only 12 cases under the said Act and 2 Special Courts have been designated as the Special Courts for the said purpose.