SARAN GOPAL KRISHNAN Vs. NARCOTICS CONTROL BUREAU

JUDGEMENT

(1.) The present revision has been preferred praying for setting aside of Warrant of Arrest dtd. 5/6/2018, Warrant for Proclamation and Attachment dtd. 21/2/2019, and order dtd. 5/10/2021, all of which have been issued/passed by the Court of the Learned Additional District and Sessions Judge, 6th Court, Barasat.

(2.) The Petitioner a resident of State ' Kerala, presently resides at Dubai (UAE) for employment.

(3.) The petitioner herein submits that he seeks to set aside the Warrant of Arrest dtd. 5/6/2018, Warrant for Proclamation and Attachment dtd. 21/2/2019, and the order dtd. 5/10/2021 rejecting the application seeking setting aside of warrant for arrest, all of which have been passed by the Court of the Learned Additional District and Sessions Judge, 6th Court, Barasat in derogation of the procedural safeguards provided therewith, and the law laid down by the Hon'ble Constitutional Courts of India.