Riyas A @ Riyas Aboobakkar @ Abu Dujana vs Union Of India
2024 Latest Caselaw 13161 Ker

Kerala High Court

Riyas A @ Riyas Aboobakkar @ Abu Dujana vs Union Of India on 23 May, 2024

Author: P.B.Suresh Kumar

Bench: P.B.Suresh Kumar

CRL.A No.783/2024                         1/2

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                     THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
                                          &
                     THE HONOURABLE MRS. JUSTICE M.B. SNEHALATHA
              Thursday, the 23rd day of May 2024 / 2nd Jyaishta, 1946
                   CRL.M.APPL.NO.3/2024 IN CRL.A NO. 783 OF 2024
              CRIME NO.2/2016 OF NATIONAL INVESTIGATION AGENCY KOCHI
         SC 3/2019 OF SPECIAL COURT FOR THE TRIAL OF NIA CASES, ERNAKULAM
   APPLICANT/APPELLANT:

          RIYAS A @ RIYAS ABOOBAKKAR @ ABU DUJANA
          S/O OF ABOOBAKKAR, AGED 29 YEARS, OCC.-LABOURER,
          HOUSE NO.XVI/717 MUTHALAMAD PANCHAYAT, AKSHARA NAGAR,
          CHULLIYARMEDU, KOLLAMCODE, PALAKKAD, KERALAPIN - 678507.
          (PRESENTLY LODGED AT CENTRAL PRISON VIYYUR)

   RESPONDENT/RESPONDENT:

          UNION OF INDIA
          REPRESENTED BY INVESTIGATING OFFICER, IN RC- 02/2016/NIA/ROC OF
          NATIONAL INVESTIGATING AGENCY, KOCHI, THROUGH ASSISTANT SOLICITOR
          GENERAL OF INDIA,
          HIGH COURT OF KERALA, ERNAKULAM-682031


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to condone the delay
   of 59 days to file Appeal against the Judgment and Order of sentence in
   S.C. No. 03 of 2019 dated 09/02/2024 in connection Crime No: 534/2016 of
   Chandera P.S in RC- 02/2016/NIA/ROC on the files in the Court of Hon'ble
   District & Sessions (Special Court for NIA Act Cases) Court at Ernakulam .


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and upon hearing the arguments
   of B.A. ALOOR, K.P.PRASANTH, HASEEB HASSAN.M, ASOKAN K.V., KRISHNASANKAR
   D., Advocates for the petitioner and the DY. SOLICITOR GENERAL OF INDIA
   for the respondent, the court passed the following:




                                        ORDER

Central Government Counsel takes notice for the respondent.

Having regard to the averments made in the afiidavit filed in support of the application, the delay of 59 days in filing the appeal is condoned.

Sd/- P.B.SURESH KUMAR JUDGE

Sd/- M.B. SNEHALATHA JUDGE

23-05-2024 /True Copy/ Assistant Registrar