JAGAT SINGH LEKHIRAM YADAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THIS is a petition directed against the order dated 9th February 1995 in NDPS Special Case No.138 of 1992 on the file of the leaned Special Judge for N.D.P.S. Cases, Bombay. Heard both the sides.

(2.) THE petitioner is accused No.9 in NDPS case before the learned trial Court. He filed Ex.34 praying for an order of discharge. After hearing both the sides, the learned Sessions Judge rejected that application. Being aggrieved by that order, the accused No.9 has come up with the present petition.

(3.) NOW the question is whether the present petitioner accused No.9 can be proceeded against in the present NDPS case filed in the Bombay Court ?