RAFI AHMED Vs. MUNTHASIR

JUDGEMENT

(1.) The appellant in Criminal Appeal No. 775 of 2019 is arrayed as A-12, while the appellants in Criminal Appeal No. 799 of 2019 are arrayed as A13, A15 and A16 respectively in Crime No. 6 of 2019 on the file of the respondent herein.

(2.) The appellants have filed these appeals questioning the legality and/or correctness of the order dated 10.10.2019 passed in Crl.M.P. No. 380 of 2019 on the file of the learned Special Judge for NIA Cases at Poonamallee, Chennai. By the said order dated 10.10.2019, the learned Special Judge extended the period of detention of the appellants for another 90 days viz., from 90 days to 180 days, in order to provide an opportunity to the investigation officer to conduct the investigation effectively as provided under Section 43-D (2) (b) of The Unlawful Activities (Prevention) Act , 1967 (hereinafter referred to as The Act ).

(3.) As both the Criminal Appeals arise out of the common order dated 10.10.2019 passed by the learned Special Judge for NIA Cases, Poonamallee, Chennai, they are taken up for hearing together and are disposed of by this common Judgment.