(1.) This criminal revision has been filed for the setting aside of the orders dated 4-8-2003, 13-8-2003, 2-9-2003, 19-9-2003, 7-10-2003 and 29-10-2003, for the release of the accused-revisionist on bail and for any such order as may be deemed fit and proper in the interest of justice, mainly on the grounds inter alia that the Sessions Judge/Special Judge, Auraiya wrongly, incorrectly, whimsically, illegally and indiscreetly passed the above-mentioned orders in the special case No. 51 of 2003 State v. Rizwan Ali alias Raja under Section 18 and 20 Narcotic Drugs and Psychotropic Substances Act, 1985, arising out of the crime No. 577 of 2003 pertaining to the police station Kotwali Auraiya, District Auraiya.
(2.) Heard Sri D.S. Mishra, learned counsel for the accused revisionist, the learned Additional Government Advocate for the State and perused the record.
(3.) Sub Clause (d) of Section 36A of the Narcotic Drugs and Psychotropic Substances Act deals with the taking of the cognizance of the offence. This clause reads as under: (d) a Special Court may, upon a perusal of police report of the facts constituting an offence under this Act or upon a com-plaint made by an officer of the Central Government or a State Government authorised in this behalf take cognizance of that offence without the accused being committed to it for trial.