SUBODHPRASAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) By this petition, the petitioner seeks the following substantive reliefs:-

(3.) As far as prayer clause (C) is concerned, it appears that there is one case filed as against the petitioner under the Narcotic Drugs and Psychotropic Substances Act, ('the NDPS Act ') and that the same is pending before the learned Judicial Magistrate First Class, Court Room No.7, Kolhapur and hence we defer the consideration as far as prayer clause (C) is concerned, to 20/7/2023.