DEBANJAN SAHA Vs. UNION OF INDIA

JUDGEMENT

(1.) In connection with Crl. NDPS Case No. 7 of 2018, petitioner was not apprehended neither released on bail. It is alleged that he was evading arrest as a result whereof, was declared as proclaimed offender and a standing warrant of arrest has been issued. On behalf of the petitioner an application has been filed before the learned trial court for recall of the proclamation and the standing Warrant of Arrest on the ground that he has never evaded the arrest. Learned trial court vide order dated 21.12.2018 has observed that the petitioner is an accused in a case, involving commercial quantity of narcotics, the accused shall appear before the court on 08.03.2019.

(2.) The grievance of the petitioner is that he has to come from Tripura, therefore, apprehend his arrest before reaching to the court, so a prayer to cancel the standing Warrant issued by the learned Special Judge.