SUNIL KUMAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred against an impugned order dtd. 28/10/2022 and the impugned judgment dtd. 29/10/2022 passed by the learned Additional Session Judge, 1stCourt, Cooch Behar (NDPS), in connection with NDPS Case No. 102 of 2021 under Sec. 21(b) (II) (c)/25/29 of the Narcotic Drugs and Psychotropic Substance Act arising out of Mathabanga Police Station Case No. 500 of 2021 dtd. 7/9/2021.

(2.) The Order under revision dtd. 28/10/2022 is as follows:- NDPS Case No. 102/21 Order No. 22 dtd. 28/10/22

(3.) The Order under revision dtd. 29/10/2022 is as follows:- NDPS Case No. 102/21 Order No. 23 dtd. 29/10/22