MAAZ HASAN FAROOQ Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Mr. T. Pradyumna Kumar Reddy, learned Senior Counsel representing Mr. C. Sharan Reddy and Mr. Gulam Rabbani, learned counsel for the appellants Mr. P. Vishnuvardhana Reddy, learned Special Public Prosecutor appearing on behalf of the respondent - National Investigation Agency (NIA).

(2.) Lis involved in both the appeals and the parties are one and the same. Therefore, both the appeals were heard together and are disposed of by way of this common judgment.

(3.) The respondent herein - Investigating Agency had filed Crl.M.P.No.240 of 2023 in (RC-01/2023/NIA/HYD.) in Crime No.204 of 2022 of PS SIT, Hyderabad, seeking extension of another 90 days time for completion of investigation and laying charge sheet in terms of the Unlawful Activities (Prevention) Act, 1967 (for short 'UAPA'). Vide impugned order dtd. 27/2/2023, learned IV Additional Metropolitan Sessions Judge - cum - Special Court for NIA Cases, Nampally, Hyderabad (for short 'Special Court'), allowed the said application extending the judicial remand of accused Nos.1 to 3 including the appellant herein up to 180 days, and the Investigating Agency was directed to take all appropriate steps to complete the investigation within the said period.