(1.) The Appellant/Petitioner has filed the present Criminal Appeal before this Court (as an aggrieved person) as against the order dated 16.03.2018 in Crl.M.P.No.85 of 2018 in RC No.03/2018/NIA/ DLI passed by the Learned Special Judge for NIA Cases, Poonamallee, Chennai.
(2.) Earlier, the Learned Special Judge for NIA Cases, Poonamallee, Chennai, while passing the impugned order in Crl.M.P.No.85 of 2018 in RC No.03/2018/NIA/DLI [filed by the Appellant/Petitioner], on 16.03.2018, at paragraphs 30 to 36, it is observed as under:
(3.) The Learned Special Public Prosecutor for the Appellant contends that the investigation was taken over by the Appellant on 21.02.2018 and the custodial interrogation of the Respondent/A4 was necessary so that his examination may provide further investigational leads to prosecute the real culprits within the stipulated time frame.
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