POOJA DEBBARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) Learned counsel for the respondent has filed statement of objections and the same is taken on record.

(2.) Both the petitions in Crl.P.No.1846/2019 and Crl.P.No.1847/2019 relates to accused who have been arrayed in the same case in NCB.F.No.48/1/2/2019/BZU for the offences punishable under Section 8(C) read with Sections 22(C) , 27A , 28 and 29 of Narcotic Drugs and Psychotropic Substances Act , 1985. Accordingly, in light of the said facts, both the petitions are taken up together and are disposed of.

(3.) Accused No.3 has filed Crl.P.No.1846/2019, while accused No.4 has filed Crl.P.No.1847/2019.