VISAKHMON Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) This writ petition is filed by the first accused in the case which is registered as Crime No.01/2018 of the Excise Range Office, Karunagappally under Section 20(b)(ii)B of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(2.) The reliefs prayed for by the petitioner in this writ petition are the following:

(3.) Inspite of the prayer made for transferring the investigation of the case from the Abkari officer of the Excise Department to a superior police officer, the petitioner has not even produced the copy of the occurrence report prepared by the detecting officer to enable this Court to ascertain the details of the case registered against the petitioner.