ASANUL BANNA Vs. STATE OF KERALA

JUDGEMENT

(1.) The prayers in this Original Petition are as follows:-

(2.) The petitioner is accused No.1 in S.C.No.66 of 2020 on the file of the Special Court (NDPS Act Cases), Thodupuzha. The Sessions Case was scheduled for trial on 11/9/2024. The petitioner filed an application seeking adjournment of the trial stating the reason that his lawyer has inconvenience as he is engaged in the trial in another matter.

(3.) The learned Sessions Judge rejected the application on 6/9/2024 holding that the reason stated for adjournment is not sufficient.