PERUMALLA KOTESWARA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard both sides.

(2.) This petition under Section 482 of Criminal Procedure Code seeks to challenge the order passed by the learned Additional Munsif Magistrate. Sathenapally, in Cri. M.P.No. 1148 of 1998 in C.C.No. 95 of 1997 under which the application filed by the petitioner-accused No. 3 in the said CC for conducting the trial in a summary way as contemplated under Section 36-A of the Drugs and Cosmeticss Act, has been dismissed.

(3.) It would appear that the petitioner is A-3 in the said C.C.No. 95 of 1997 and is facing a charge for an offence under Section 27(c) of Drugs and Cosmetics Act. He made an application to the learned Munsif Magistrate requesting the said Magistrate to proceed in accordance with Section 36-A of the Drugs and Cosmetics Act and try the offence in the said CC in a summary way.