PANGI NAGANNA Vs. UNION OF INDIA

JUDGEMENT

(1.) This criminal appeal is filed under Sec. 21(4) of the National Investigation Agency Act, 2008 (for short 'the Act) against the order dtd. 11/2/2022 in Crl. MP No.897 of 2021 in SC No.174 of 2021 (Rc. No.1/2021/NIA/Hyd) passed by the Metropolitan Sessions Judge-cum-Special Judge for the trial of NIA Act cases, Vijayawada, whereby the prayer of the A.1/appellant to allow him to go on bail stands dismissed.

(2.) The case of the prosecution, as set forth in the charge sheet, states as under:

(3.) a. In the counter filed by the prosecution, while reiterating the contents of the charge sheet, it is mentioned that 90 days of judicial custody of the accused was completed on 22/2/2021. b. As the case was transferred to NIA Special Court Vijayawada, an application was filed in NIA Hyderabad before the Special Court on 31/3/2021 seeking to extend the judicial custody of A.1/appellant herein from 90 to 180 days. The matter was considered by the NIA Special Court, Vijayawada and the judicial custody of A.1/appellant herein was extended by an order dtd. 1/4/2021. Since the judicial custody of A.1/appellant herein was extended by the competent Court of jurisdiction, he is not entitled to default bail.