NARCOTICS CONTROL BUREAU Vs. AJITH E.S.

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned counsel for the respondents.

(2.) The entire evidence of the witnesses, except the examination of one more defence witness, have been recorded by the present II Additional Sessions Judge, Ernakulam. The request is precisely that the very same Additional Sessions Judge may be permitted to dispose of the matter during summer vacation.

(3.) Both sides submit that the learned Judge is prepared to sit during vacation in order to dispose of the case, provided permission is granted.