PRANAB DAS @ MONA DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. S.B. Deb, learned counsel appearing for the petitioner as well as Mr. Ratan Datta, learned PP appearing for the State-respondent and Mr. P. Datta, learned counsel appearing for the Union of India-respondent.

(2.) The solitary question involves in this petition is that whether after filing of charge-sheet, the trial court can issue non- bailable warrant at the first instance without issuing summon against the accused.

(3.) This court has called for the lower court records and it has been produced before this court. I have perused the orders passed on different dates by the Special Judge (NDPS) Khowai, Tripura.