PRADEEP KUMAR MISHRA Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Video Conferencing mode.

(2.) Heard learned counsel for the Petitioner and learned Additional Standing Counsel for the State.

(3.) In this CRLMC under Sec. 482 of the Cr.P.C. the Petitioner has made a prayer to quash the impugned order dtd. 23/12/2014 issuing N.B.W. against him and the entire proceeding in C.T. Case No.96 of 2014, arising out of Padwa P.S. Case No.25 of 2014, pending in the court of the learned Additional Sessions Judge-cum- Additional Special Judge, Koraput for commission of offences under Sec. 20(b)(ii)(C)/ 27(A) of the N.D.P.S. Act on the ground that co-accused persons have been acquitted in the meantime.