RAVI LAXMAN NAIK Vs. POLICE INSPECTOR

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard finally with consent of the learned Counsel for the parties.

(2.) The petitioner/accused filed an application under Sec. 91 of CrPC before the Special Criminal Court (NDPS) in Case No.29 of 2023 at the stage when the matter was fixed for arguments for framing of charge. The said application was rejected by the learned Special Court vide order dtd. 15/07/2023, which is under challenge.

(3.) Heard Mr. Arun Bras De Sa, learned Counsel for the petitioner and Mr. Pravin Faldessai, learned Additional Public Prosecutor for the respondents-State.