FABIAN HELMCHEN Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Shri S. Saudagar and Shri Tushar Jarwal, learned Advocates for the Applicant and Shri S. G. Bhobe, learned Public Prosecutor for the respondents.

(2.) The present application is filed by the applicant under Section 397 of Cr.P.C. for quashing and setting aside the Order dated 08/04/2021 passed by the Adhoc Additional Sessions Judge, (FTC) Mapusa, Goa. The learned Adhoc Additional Sessions Judge dismissed the application filed by the applicant under Section 227 of CrPC seeking discharge of the applicant in the proceedings initiated under Section 22(c), 20(b)(ii)(A) and Section 29 of the NDPS Act.

(3.) The brief facts of the case are as under :