CHONGHOI HAOKIP Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Y.S. Mannan, learned counsel for the petitioner. Also heard Mr. S.C. Keyal, learned Standing Counsel for the Director of Revenue Intelligence.

(2.) By filing this criminal petition under Sec. 482 Cr.P.C., the petitioner, namely, Smt. Chonghoi Haokip, has prayed for setting aside and quashing of the order dtd. 22/7/2022, passed by the learned Special Judge, Kamrup (M), Guwahati in DRI Case No. 18/CL/NDPS/HEROIN and METH/DRI/GZU/2021-2022, thereby exercising power under Sec. 36A(4) of the Narcotic Drugs and Psychotropic Substances Act, 1985 ('NDPS Act' for short) to extend the period of investigation by 2 (two) months beyond 180 days.

(3.) It may be mentioned that the matter was moved on 17/8/2022 and subsequently the matter was listed on 16/9/2022, 20/10/2022 and 1/11/2022. Although notice of motion was not issued. However, both sides were extensively heard on merit on 20/10/2022 and 1/11/2022 and the case was reserved for delivery of orders on 7/11/2022.