JASBIR SINGH Vs. N C B

JUDGEMENT

(1.) By above captioned petitions under Section 482 of the Code of Criminal Procedure petitioner is seeking recall of 2 orders of even date i.e. 6.8.2005 passed by the Court of Special Judge, NDPS, Delhi.

(2.) On 20.11.1987 Drug Enforcement Administration Officials, USA seized narcotic drugs from 2 Indians and informed Narcotics Control Bureau about the same. On 22.6.1988 NCB, Delhi filed a complaint against 6 persons including petitioner under Section 21, 23 and 29 of the NDPS Act, 1985.

(3.) Facts pertaining to Crl.M.C. 4872/2005 are that on 18.5.2005 an application was moved by the petitioner seeking permission to inspect the file brought by Devender Dutt, PW-6. The file was sought for cross-examining said witness.