BHUSAN PAUL 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 nonbailable 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.