BHARTI ARORA Vs. STATE OF HARYANA

JUDGEMENT

(1.) I. INTRODUCTION: The present appeal challenges the final judgment and order dtd. 14/10/2010, passed by the learned Single Judge of the High Court of Punjab and Haryana at Chandigarh in Criminal Revision No. 2194 of 2008, whereby the learned Single Judge dismissed the Criminal Revision filed by the appellant herein and upheld the order dtd. 30/5/2008 passed by the Presiding Officer ['Special Judge' hereinafter], Special Court, Kurukshetra wherein the learned Special Judge placed the typed and dictated order relating to the proceedings initiated against the appellant for the offence punishable under Sec. 58 of the Narcotic Drugs and Psychotropic Substances Act, 1985 ['NDPS Act' hereinafter] in a sealed cover to be delivered by the successor learned Special Judge.

(2.) Shorn of details, the facts leading to the present appeal are as under:

(3.) We have heard Shri A.N.S. Nadkarni, learned Senior Counsel appearing on behalf of the appellant and Shri Lokesh Sinhal, learned Senior Additional Advocate General ('Sr. AAG' for short) appearing on behalf of the respondent-State at length.