MANOJ TEJARAM JAIN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this application under section 482 of the Cr.P.C., 1973, the applicant-original accused has prayed for the following reliefs;

(2.) The case put up by the applicant herein, in his own words, as pleaded in his application, is as under;

(3.) It appears from the materials on record that on 23rd February, 2018, the learned advocate appearing for the applicant herein, in the court below, preferred an application Exh.8, wherein it was prayed that the papers of the supplementary charge-sheet be supplied to the accused and the proceedings of the NDPS Case be adjourned to any future date. The application Exh.8 reads as under;