FARHAD ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S. Borthakur, learned counsel for the petitioner. Also heard Mr. M. Phukan, learned Public Prosecutor, Assam appearing for the State respondent.

(2.) In this petition, under Sec. 482 of the Code of Criminal Procedure, the petitioner, namely, Farhad Ali @ Farhad Ali Ahmed, has challenged the correctness or otherwise of the order dtd. 22/12/2022, passed by the learned Chief Judicial Magistrate, Kamrup (M) at Guwahati, in Special Operation Unit (SOU) P.S. Case No.02/2022, under Sec. 120(B)/124(A)/153A /353 of the IPC, with added Sec. 18 of the UA(P) Act.

(3.) It is to be mentioned here that, vide the impugned order dtd. 22/12/2022, the learned CJM, Kamrup (M) at Guwahati allowed the prayer of the I.O., namely, Smti. Aseema Kalita, DSP, for extending the period of investigation to 180 days, as per provision specified in Sec. 43-D (2)(b) of the UA(P) Act, so as to enable her to complete the investigation.