DEV SINGH Vs. DIRECTORATE OF REVENUE INTELLIGENCE (DRI)

JUDGEMENT

(1.) For the reasons stated in the applications, the delay in filing and re-filing the present petition are condoned.

(2.) The applications are disposed of.

(3.) This petition has been filed under Sec. 397 of the Code of Criminal Procedure, 1973 (in short, 'Cr.P.C.') read with Ss. 401 and 482 of the Cr.P.C., challenging the order dtd. 29/5/2023 passed by the learned Special Judge (NDPS Act), Saket, New Delhi in SC Case No.370/2022, titled Directorate of Revenue Intelligence (DRI) v. Nitish Kumar & Ors., directing framing of charges under Ss. 29/23 read with Sec. 28 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short, 'NDPS Act') against the petitioners herein.