Full Judgment Text
1
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CRIMINAL)NO. OF 2022
(Arising out of Diary No. 1930 of 2022)
IN
CRIMINAL APPEAL NO. 963 OF 2021
STATE OF MADHYA PRADESH …Petitioner
Versus
SADIQUE AND ORS. …Respondents
O R D E R
Delay in preferring Review Petition is condoned.
Application for listing Review Petition in open Court is rejected.
1
Relying upon the decision in Bikramjit Singh vs. State of Punjab , it
was observed by this Court:-
“Consequently, insofar as “Extension of time to complete
investigation” is concerned, the Magistrate would not be
competent to consider the request and the only competent
authority to consider such request would be “the Court” as
specified in the proviso in Section 43-D(b) of the UAPA.
Signature Not Verified
In view of the law laid down by this Court, we accept the plea
raised by the appellants and hold them entitled to the relief of
default bail as prayed for.”
Digitally signed by Dr.
Mukesh Nasa
Date: 2022.03.16
15:26:54 IST
Reason:
1 (2020) 10 SCC 616
2
The grounds taken in the Review Petition do not make out any error
apparent on record to justify interference.
This Review Petition is, therefore, dismissed.
…………………………………J.
[Uday Umesh Lalit]
…………………………………J.
[S. Ravindra Bhat]
…………………………………J.
[Bela M. Trivedi]
New Delhi;
March 15, 2022.