RAHUL PANDEY Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri R.K. Ojha, learned Senior Advocate for the petitioners and learned A.G.A.

(2.) The instant writ petition seeks quashing of the first information report dtd. 4/11/2021 giving rise to Case Crime No.689 of 2021, under Ss. 8/20/25/29 of Narcotic Drugs and Psychotropic Substances Act, 1985 PS. Shikohabad, District Firozabad, in respect of the petitioners only.

(3.) The second prayer made in the writ petition is for quashing the notice/summon dtd. 1/1/2022 issued to the petitioners under Ss. 67 of N.D.P.S. Act. This notice is in connection with Case Crime No.689 of 2021 which is subject matter of the first prayer.