QAMAR GHANI USMANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since the issue involved in the present appeals are arising out of same FIR, both these appeals are heard together at the joint request of learned advocates appearing for the parties and are being decided by this common judgment.

(2.) Criminal Appeal No.1216/2022 has been filed by the appellant under Sec. 13 of the Gujarat Control of Terrorism & Organized Crime Act, 2015 ("GUJCTOC" for short) read with Sec. 482 of the Criminal Procedure Code, 1973 challenging the order dtd. 22/4/2022 passed by the learned Principal District & Sessions Judge & Designated Special Judge (GCTOC), Ahmedabad (Rural) at Mirzapur in Criminal Misc. Application No.1318/2022, by which, the application filed by the prosecution for the grant of 90 days for filing of chargesheet has been partly allowed and 30 days time is granted to complete the investigation.

(3.) Criminal Appeal No.1215/2022 has been filed by the appellant under Sec. 13 of the GUJCTOC read with Sec. 21 of the National Investigation Agency Act, 2008 read with Sec. 482 of the Criminal Procedure Code, 1973 challenging the order dtd. 25/5/2022 passed by the learned Principal District & Sessions Judge & Designated Special Judge (GCTOC), Ahmedabad (Rural) at Mirzapur in Criminal Misc. Application No.1318/2022, by which, the application for default bail filed by the appellant has been rejected.