RAFIUDEEN @ RAFIQ Vs. STATE

JUDGEMENT

(1.) This Criminal Revision Case has been filed by the sixth accused challenging the order dated 19.12.2013 in Cr.M.P.No.975 of 2013, in C.C.No.44 of 2013 passed by the learned Additional District and Sessions Judge/Presiding Officer, Special Court for E.C. and N.D.P.S. Act Cases, Pudukkottai.

(2.) It may be relevant to narrate the facts leading to passing of the order impugned herein:

(3.) This Criminal Revision Case was taken up before this Court for admission on 20.01.2014 and the revision petitioner was directed to furnish the copies of the typed set of papers to the Special Public Prosecutor for NCB Cases. Thereafter, this matter was adjourned to 27.01.2014, 29.01.2014, 13.02.2014, 20.02.2014, 25.02.2014 and 27.02.2014. On 27.02.2014, this Court directed the respondent not to proceed with the execution of the warrant and the case was adjourned to 05.03.2014. On 05.03.2014, I passed the following order: