REGENT COMPUTRONICS PVT. LTD.

Sheikh Rahamtulla Appellant

V/S

NATIONAL INVESTIGATION AGENCY Respondents

Referred Judgements :-

VIDYACHARAN SHUKLA V. KHUBCHAND BAGHEL AND [REFERRED TO]
SHAH AND CO BOMBAY VS. STATE OF MAHARASHTRA [REFERRED TO]
HUKUMDEV NARAIN YADAV VS. LALIT NARAIN MISHRA [REFERRED TO]
COMMISSIONER OF SALES TAX U P LUCKNOW VS. PARSON TOOLS AND PLANTS KANPUR [REFERRED TO]
COMMISSIONER OF SALES TAX U P VS. MADAN LAL DAS AND SONS BAREILLY [REFERRED TO]
MADHAV HAYAWADANRAO HOSKOT VS. STATE OF MAHARASHTRA [REFERRED TO]
SITA RAM VS. STATE OF UTTAR PRADESH [REFERRED TO]
N BALAKRISHNAN VS. M KRISHNAMURTHY [REFERRED TO]
UNION OF INDIA VS. POPULAR CONTRUCTION CO [REFERRED TO]
GOPAL SARDAR VS. KARUNA SARDAR [REFERRED TO]
FAIRGROWTH INVESTMENTS LTD VS. CUSTODIAN [REFERRED TO]
DILIP S DAHANUKAR VS. KOTAK MAHINDRA CO LTD [REFERRED TO]
CONSOLIDATED ENGINEERING ENTERPRISES VS. PRINCIPAL SECRETARY [REFERRED TO]
NOOR AGA VS. STATE OF PUNJAB [REFERRED TO]
COMMISSIONER OF CUSTOMS AND CENTRAL EXCIES VS. HONGO INDIA P LTD [REFERRED TO]
CHHATTISGARH STATE ELECTRICITY BOARD VS. CENTRAL ELECTRICITY REGULATORY COMMISSION [REFERRED TO]
SELVI VS. STATE OF KARNATAKA [REFERRED TO]
ABDUL GHAFOOR VS. STATE OF BIHAR [REFERRED TO]
KETAN V PAREKH VS. SPECIAL DIRECTOR DIRECTORATE OF ENFORCEMENT [REFERRED TO]
M/S PATEL BROTHERS VS. STATE OF ASSAM AND ORS. [REFERRED TO]
BENGAL CHEMISTS VS. KALYAN CHOWDHURY [REFERRED TO]

JUDGEMENT

(1.) Whether delay in filing of an appeal under Sec. 21 of the National Investigation Agency Act, 2008 beyond 90 days can be condoned under Sec. 5 of the Limitation Act, 1963 is the issue which has fallen for consideration in the present proceedings.

(2.) By the impugned judgement and order dated August 28, 2019 the Learned Chief Judge, City Session Court had convicted the appellants under Ss. 120B/125/419/420/467/468/471 of the Indian Penal Code, 1860 and under Ss. 16/17/18/18A/18B/20 of the Unlawful Activities (Prevention) Act, 1967 and under Sec. 14 of the Foreigners Act, 1946 and under Sec. 12 (1) (b)/12 (1A) of the Passport Act, 1967.

(3.) A police complaint had been lodged on October 2, 2014 in respect of a bomb explosion. The investigation of such police case had been handed over to the CID, West Bengal. The Ministry of Home Affairs, Government of India had transferred the investigation of such police case from CID, West Bengal to the National Investigation Agency invoking Sec. 6 (5) of the Act of 2008. The appellants had been convicted by the learned trial judge in such police case.

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SHEIKH RAHAMTULLA Vs. NATIONAL INVESTIGATION AGENCY

Referred Judgements :-

JUDGEMENT

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