CHINTAN RAJUBHAI PANSERIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present revision application is filed under Sec. 397 read with Sec. 401 of the Code of Criminal Procedure, 1973 (for short 'the Code'), challenging the order dtd. 4/12/2023 in Special (NDPS) Case No.1 of 2023 by the learned Additional Sessions Judge, Ankleshwar of rejection, wherein the revisionist had prayed for discharge from the Special (NDPS) Case No.1 of 2023 by filing an application at Exh.14, which was in connection to FIR at Ankleshwar Police Station being II C. R. No.11199006220751 of 2022 for the offence punishable under Ss. 8(c), 22(c) and 29 of the Narcotics Drugs and Psychotropic Substance Act, 1985 (in short 'NDPS Act') registered on 16/8/2022.

(2.) The facts urged leading to filing of the present revision application are as under;

(3.) Being aggrieved and dissatisfied with the said order dtd. 4/12/2023, the petitioner preferred present revision petition.