NARCOTICS CONTROL BUREAU Vs. AYUB KHAN

JUDGEMENT

(1.) Heard Mr. W. Darakishwor, learned Special Public Prosecutor for the petitioner and Mr. MD. Jalaluddin learned senior counsel for the respondent.

(2.) This petition has been filed by the petitioner under Sec. 378(4) of the Code of Criminal Procedure, 1973 to grant special leave to file an appeal against the judgment and order dtd. 4/7/2022 passed in Special Trial Case No.160 of 2014 on the file of the learned Special Judge (ND&PS), Manipur at Lamphelpat.

(3.) Mr. W. Darakishwor, the learned Special Public Prosecutor for the petitioner submitted that there are sufficient grounds which indicate that the judgment passed by the learned Special Judge (ND&PS), Manipur is contrary to the established principles of law and, as such, this is a fit case where this Court may grant special leave to prefer the appeal. If the special leave to file the appeal is not granted the petitioner, the petitioner would put to irreparable loss and injury. Thus, a prayer has been made to grant special leave to file the appeal against the judgment and order of the learned Special Judge (ND&PS) passed in Special Trial Case No.160 of 2014 dtd. 4/7/2022.