MANGILAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard.

(2.) The applicant has filed the present revision under Section 397 readwith Section 401 of Cr.P.C. against the order dated 13.1.2020 whereby the application under Sections 329 and 330 of the Cr.P.C. has been rejected.

(3.) The applicant is facing trial in connection with Crime No. 143/2018 under Sections 8/18, 25 and 29 of the NDPS Act before the Special Judge (NDPS Act), Manasa.