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Bombay HC: Delay in Filing Appeal under NIA Act can be Condoned - (15 Sep 2023)

CRIMINAL

Bombay High Court has held that Appellate Courts have the power to condone delay beyond the 90 days period, despite language of the 2nd proviso to Section 21(5) of the NIA Act, and observed that if the provision is held mandatory, the doors of justice will be shut, leading to travesty of justice.

Tags : BOMBAY HIGH COURT   NIA ACT   DELAY   CONDONE  

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