SURAJ ARORA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the revisionist and learned A.G.A. for the State.

(2.) This Revision has been filed against the order dtd. 22/11/2021 passed by learned Additional Sessions Judge, Ist, Balrampur, in Special Sessions Trial No.17/2021: State of U.P. Vs. Pramod Arora and others, under Sec. 18(a) (i)/27(c) of Drugs and Cosmetic Act 1940 relating to P.S. Pachperwa, Disrict Balrampur.

(3.) It has been submitted by learned counsel for the revisionist that the revisionist had earlier approached this Court by filing a petition under Sec. 482 Cr.P.C., namely, Petition No.3227 of 2021: Suraj Arora Vs. State of U.P. and Another, challenging the summoning order dtd. 19/12/2019, relating to same Sessions Trial No.8 of 2019. The Court was satisfied that the cognizance order and the summoning order was issued without application of mind as no facts were mentioned therein. The language of the order did not disclose any facts of the case. The Court had set aside the order and remanded the matter to the Magistrate to pass a fresh order as per law. After this order was passed by this Court on 17/9/21, the matter was reconsidered by the Court and fresh order was passed on 22/11/2021, which is challenged in this Revision.