OMKAR SINGH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This revisional application has been preferred under Sections 397/401 read with Section 482 of the Cr.P.C. against the order dated 27.2.2007 passed by the learned Special Judge, NDPS Act, 6th Court at Barasat.

(2.) Case of the petitioner is that he along with other accused persons are facing trial in the NDPS case, as pending in the Court of the learned Additional Sessions Judge, 6th Court. Barasat.

(3.) The prosecution case is that on 6.8.2003 at 22.55 hours, on receiving telephonic information, police raided the hotel Gitanjali situated at Barasat and on search made on different rooms in the said hotel, 1.3 K.Gs. of contraband heroin were recovered allegedly from the accused persons.