CHAND BABU Vs. STATE OF U P

JUDGEMENT

(1.) THE applicant has been challaned in case crime no. 92 of 2008 under Sections 8/21/22 N.D.P.S. Act of P.S. G.R.P., Barabanki, district Barabanki. Notice of this bail application was given to learned Government Advocate on 05.2.2009. Learned Additional Government Advocate informs that he has not received instructions. Issue notice to the Senior Superintendent of Police. Barabanki and investigating officer of case crime no. 92 of 2008 under Sections 8/21/22 N.D.P.S. Act of P.S. G.R.P., Barabanki, district Barabanki to show cause within two weeks as to why instructions have not been made available to the Government Advocate. List immediately after two weeks.