JAHNABEE SAIKIA Vs. NATIONAL INVESTIGATION AGENCY

JUDGEMENT

(1.) Heard Mr. J. Singh, learned counsel for the applicant and Mr. R.K.D. Choudhury, learned Senior Counsel and Dy. SGI for the National Investigation Agency assisted by Ms. L. Devi, learned counsel.

(2.) This is an application for condoning the delay of 152 days in filing the appeal against the impugned order dtd. 26/8/2025 passed by the learned Special Judge (NIA), Assam, Guwahati in Misc. (NIA) Case No.617/2025, arising out of Special NIA Case No.2/2019.

(3.) The issue to be decided is as to whether a delay beyond 90 days in filing an appeal can be condoned by this Court, keeping in view the second Proviso to Sec. 21(5) of the National Investigation Agency Act, 2008 (hereinafter referred to as the "Act").